Section 20(1) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
(1)Any person, firm, institution or agency, as the case may be, shall be eligible to hold the land/structure subject to the terms and conditions given below :-(a)The construction has been undertaken according to the standards and designs, as directed and expected by the Market Committee or the Board, as the case may be, for the purpose for which the land is allotted and/or the structure is used, or,(b)His eligibility has not been ceased to hold land/structure, or(c)His eligibility has not been terminated by the Market Committee, or(d)Payment of fixed premium, lease rent or rent, as the case may be is made by allottee regularly within the time limit fixed along with the interest, wherever required, to the Market Committee or the Board, as the case may be.
