Section 10 in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Registration and Development of Colonies) Rules, 1982
10. Establishment of colony.
- Whenever any licensee intends to undertake the establishment of colony within the meaning of clause (a) of Section 24, he shall be required to take permission of the Collector for which purpose he shall intimate in Form IV to the Collector of the district for which he holds the licence. Such an intimation shall reach the Collector at least 90 days before he takes up development or sale of plots in the colony.
