Section 15 in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
15. Allotment of Land on Concessional Conditions.
(1)With the prior approval of the State Government the Market Committee may give any land proposed for public use, on lease for public necessities and conveniences to any department of the Government, registered co-operative/public institution or local body on confessional rate.(2)If within two years of allotment on lease, the land is not used by undertaking required necessary construction for the purpose for which it was allotted, the Market Committee shall have the right to cancel the lease or tenancy, as the case may be, and take back the possession of that land.(3)It shall be necessary for the allottee to make payment of lease rent every year by the due date to the Market Committee. On default of this payment, it will be binding on the allottee to deposit lease rent in the Market Committee along with such penal interest as may be prescribed by Market Committee.(4)It will be necessary for concerned person/firm, department, institution or agency, as the case may be, to get the lease renewed from Market Committee/Board on expiry of the period. Renewal of lease shall be subject to re-fixation of lease rent in accordance with the provisions of these rules.
