Section 9(3) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
(3)If the allotment of the land or the structure is made on lease, the Market Committee or the Board, as the case may be, shall fix minimum two percent of premium as annual lease rent, which shall be liable to be paid annually before the fixed date during the whole period of lease and after every five year, 10 percent increase in the prevalent lease rent shall be made.
