Section 13 in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
13. Reservation of land/Structure for the Scheduled Caste/Scheduled Tribe Category.
(1)A person or firm, society or agency belonging to Scheduled Castes and Scheduled Tribes operating as market functionary desirous of allotment of land or structure may participate in auction/tender, and the highest bidder may be allotted the land or structure, as the case may be, as per eligibility under the provisions of these rules.(2)Ten percent of allotable land/structure may be kept for allotment to such categories.Explanation.-While deriving ten percent of land area/structure if a number comes up in fraction, in that situation one half and above it, shall be counted as whole number (unit) of the land area and/or structure, as the case may be.(3)In case no person, firm, society or agency belonging to Scheduled Castes and Scheduled Tribes comes forward for participation in auction/ tender bid or applies for allotment of land area/structure, the same may be allotted to other market functionaries, institutions or agencies subject to provisions of these rules.
