Section 3 in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Registration and Development of Colonies) Rules, 1982
3. Application for Licence.
- Any person who intends to undertake the establishment of colony within the meaning of clause (a) of Section 24 shall apply in Form I to the Collector within whose jurisdiction the land is situated for the grant of a licence. The application should be accompanied by the treasury challan in token of payment of licence fee in the treasury.
