Section 5 in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
5. Procedure for Allotment.
(1)The land or structure shall be allotted :(a)by auction, or(b)by inviting tenders :Provided that the allotment under concessional conditions shall be, for the purpose of smooth working of market, as specified in Rule 15.(2)Terms and conditions of allotment and lease shall be as laid down by the Market Committee or the case may be.(3)Not more than one plot of land or structure shall be allotted to any person, firm, institution, or agency.
