Section 10(8) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(8)After depositing the shelter fee by the colonizer in the Joint Account of the Collector and the Project Officer, District Development Agency, the Competent Authority shall grant permission for the development. The amount of shelter fee deposited with the Collector may be made available without interest as loan to Local bodies/Madhya Pradesh Housing Board/Madhya Pradesh Slum Clearance Board/Development Authority. The said amount may be utilised as margin money to obtain loan from financial institutions for the construction of houses for economically weaker section. This amount may he utilised for providing the basic services like sewerage, drinking water, public toilets etc. in the old Jhuggi Basti area [and for infrastructure development in areas, where Jhuggi dwellers are resettled.] [Inserted by Notification No. 21F-1-66-05-XVIII-3, dated 12-7-2005.]
