Section 15(2) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
(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.
