Section 3 in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
3. Allotment of land and structure by Market Committee/Board.
(1)Any land or structure of Market Committees/Board which is the property of the Market Committee/Board and managed by it, shall be allotted to any person, firm or agency etc., as the case may be, in the manner provided in these rules :Provided that the land which has been kept reserved for general use for agricultural marketing shall not be allotted in any way;Explanation. - General use means the use of land for the roads, platform of auction or tender for side of agricultural produce, weigh bridge/machine, grading machine, water and light arrangement, cattle stay, parking place for carts and vehicles, etc.(2)Any land or structure may be allotted for the following purposes, namely :-(i)Shop-cum godown(ii)Shop for agro-machines and equipment(iii)Clinic or dispensary(iv)Canteen(v)Tractor workshed(vi)Telephone booth or STD, PCO(vii)Bank(viii)Post Office(ix)Fire Brigade(x)Other Public use as per requirements(xi)Constitution of Public Toilets(xii)Activities relating to Agri-clinic scheme- of Government of India(xiii)Weigh Bridge/Machine(xiv)Market Information Centre.(3)The Market Committee shall prepare site plan and layout of the land for the general use and public use under the direction of the Chief Engineer of the Board.
