Section 17 in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
17. Documentation Expenses.
(1)On receipt of intimation regarding allotment of land/structure from Market Committee concerned the allottee shall execute an agreement and lease deed within 15 days. Expenses on stamp duty, charges of registration and expenses on related maps which have been prepared by Market Committee, shall be borne by the lessee. For execution of agreement and lease deed and for registration, the allottee himself or such person to whom he has empowered to execute agreement, lease deed and for registration shall have to be present along with power of attorney in that regard at the place and office required for the purpose.(2)It shall be necessary for the allottee to present the necessary documents along with requisite fee for registration of the land/structure within one month after acceptance of the auction/tender bid by the Market Committee.(3)Original copy of the registration shall be made available to the allottee and the certified copy shall be kept reserved in the record of the Market Committee or the Board as the case may be.
