Section 3(2) in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000
(2)All booth plots, the balance shop plots and any other commercial site shall be disposed of through open auction. However, a site (including shop plot, booth plot or any other plot), subject to availability, may be allotted at thirty-five per cent above the reserve price to the following :-(i)post office, telephone exchange, water works;(ii)public sector undertakings, government agencies and cooperative marketing societies of Haryana State Cooperative Supply and Marketing Federation Limited, dealing in agricultural produce or inputs;(iii)nationalized/cooperative banks; and(iv)dharamshala/community centre in an area upto one thousand square meters to be set up by th registered association of the traders residing in the mandi.[-] [Clause (v) added by Notification No. 2122-Agri.S(2)-2000/14081, dated the 30th August, 2000. omitted by Haryana Notification No. 9006-Agri.S(2)-2001/12972, dated the 9th July, 2001. Caluse read as '(v) free charitable hospital to be set up in an area up to one hundred square yards, by a registered society/trust/association.]
