Section 2(d) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
(d)"Development charges" means the expenditure incurred or likely to be incurred for taking up over all development and improvement of the market years or sub-markets yard in the interest of agricultural marketing which includes the cost of construction of internal roads, water supply, drainage, sewerage, electrification, boundary wall, fencing, public toilets, parking facilities, etc;
