Section 14 in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
14. Construction of Structure on the land allotted.
(1)The allottee shall complete the construction work of expected structure within the period fixed by the Market Committee as per standard design laid down by the Board. The construction work, undertaken otherwise shall be stopped by the Market Committee. The Market Committee shall cancel the allotment and possession of land of structure shall be taken back and the construction undertaken thereon shall be removed at the cost of the allottee.(2)If the construction work is not completed by the allottee within the fixed period and he requests for additional period, the Market Committee may give additional period of six months for completing the construction work. Within the period the allottee shall have to complete the expected construction work, failing which the land/structure shall be deemed to have been taken back in possession by the Market Committee.
