Section 21 in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
21. Consequence on Contravention of the Rules.
(1)In the event of violation or contravention of the provisions of these rules, the allotment of land/structure made in favour of the persons, firm, institution or departmental agency, shall be cancelled by the Market Committee or the Board, as the case may be, after giving the reasonable opportunity of hearing to the concerned person or firm or institution etc. In the case of an adverse order, possession of the land/structure shall be handed over to the Market Committee to the Board, as the case may be, by the allottee.(2)In case of failure under sub-rule (1), the allottee shall be treated as encroacher on the land of the Market Committee or the Board, as the case may be which shall be removed by Market Committee and the loss caused and expenses incurred shall be recovered from the concerned person or firm or institution, etc. as an arrear of land revenue.(3)Any sum due under the provisions of these rules on account of any charges, costs, expenses, fees, premium, lease rent, or any other amount which is recoverable from any allottee or person, shall be recovered under Section 61 of the Act as an arrear of land revenue.Form(See Rule 11)(1)S. No.(2)Description, situation and boundaries of the land or structure;(3)Area of land or structure;(4)Valuation;(5)name of the lessee, tenant, if any, and term of lease or tenancy;(6)Date of termination of lease or tenancy;(7)Premium/rent of the land or structure;(8)Whether registration of lease deed has been done, if so, give registration number and date;(9)Signature of the Secretary, Market Committee/Authorised Officer of Madhya Pradesh State Agricultural Marketing Board.
