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State of Madhya Pradesh - Section

Section 12 in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005

12. Procedure of Auction and Constitution of Auction Committee.

(1)The place, date, time and conditions of auction will be given by Market Committee or the Board, as the case may be, at least 15 days before the date of auction to licensed trader, processor, commission agent and/or warehoiuse/cold storage/weigh bridge/machine man public toilet agency, etc :-
(i)The notice of such auction / tender shall be displayed in the offices of the Board, Municipality/Nagar Panchayat, Municipal Corporation/Council, Janpad Panchayat, Collector, Tahsildar and Market Committee of the concerned market area, and
(ii)Notice of such auction/tender shall be published in two local news papers (one of which shall be a Hindi News paper) in case the number of licensees are more than 500.
(2)Auction Committee shall consist of the following members :-
(i) Collector or the officer not below the rank of Joint Collectornominated by him, Chairman
(ii) Chairman/Officer-in-charge of concerned Market Committee, Member
(iii) Deputy Director (concerned regional office) Madhya PradeshState Agricultural Marketing Board or his representative notbelow the rank of Assistant Director, Member
(iv) Executive Engineer (concerned regional office) Madhya PradeshState Agricultural Marketing Board or his representative notbelow the rank of Assistant Engineer, Member
(v) Secretary, concerned Market Committee, Member Secretary.
In the absence of Collector or his nominee, the Committee shall be headed by the Deputy Director or the Assistant Director of concerned region of the Board.
(3)Notice to members of the Auction Committee shall be given at least a week before the date fixed for meeting. Presence of at least four members including those mentioned in clauses (ii) and (v) of sub-rule (2) shall be essential in the meeting of Auction Committee.
(4)Applications received shall be examined by the Auction Committee as per conditions laid down in the auction notice and after auction, a select list shall be prepared of proposed allottees for consideration of Market Committee. For approval of the select list, meeting of the Market Committee shall be convened within fifteen days of the date of auction. The auction proceedings, under such conditions which the Market Committee deems proper to impose, shall be accepted.
(5)After close of auction, the person, firm, institution, agency etc. making highest bid shall deposit 10 percent amount of the auction bid within one week of the auction. On the final acceptance by Market Committee, which will be informed within 10 days of its meeting, payment of balance amount shall be made within thirty days from the date of receipt of information to the Market Committee. If he does not deposit 10 percent of auction bid amount within a week or does not make payment of balance amount within prescribed period, the Market Committee may cancel the auction and may put it for re-auction, and the amount deposited on account of auction shall be forfeited by the Market Committee.
(6)If land/structure is allotted on lease or rent, the lessee or tenant shall not sub-lease or sub-let it.