Section 17(1) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
(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.
