Section 15(3) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
(3)It shall be necessary for the allottee to make payment of lease rent every year by the due date to the Market Committee. On default of this payment, it will be binding on the allottee to deposit lease rent in the Market Committee along with such penal interest as may be prescribed by Market Committee.
