Section 6(1) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
(1)The cost of land along with the incidental charges incurred and the interest at the bank term deposit rate arrived at on the value, from the date of possession of the land of structure till the date of its allotment shall be taken into account by levying on it the development charges for determination of premium. Premium per square meter shall be the minimum rate of premium for the plot of land :Provided that one third of the total development charges of the whole market yard shall be levied on the value of the allotable area as per layout approved by the Managing Director :Provided further that the approval of layout shall be given by the Managing Director on feasibility and technical recommendation of the Chief Engineer of the Board :Provided also that alteration or addition in the approved lay out may be made with prior approval of the State Government, in case of urgent public purpose.
