Section 14(1) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
(1)The allottee shall complete the construction work of expected structure within the period fixed by the Market Committee as per standard design laid down by the Board. The construction work, undertaken otherwise shall be stopped by the Market Committee. The Market Committee shall cancel the allotment and possession of land of structure shall be taken back and the construction undertaken thereon shall be removed at the cost of the allottee.
