Section 9 in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
9. Allotment of land or Structure to the highest bidder in Auction/Tender.
(1)The land or structure may be allotted to a person, firm etc., making highest bid in auction/tender.(2)It shall be necessary for the person/firm etc., or agency making highest bid in auction/tender to deposit minimum fifty percent the premium amount within a period of one week from the date of auction/tender to Market Committee or to the Board, as the case may be, and the balance amount within 30 days after the date of such bid.(3)If the allotment of the land or the structure is made on lease, the Market Committee or the Board, as the case may be, shall fix minimum two percent of premium as annual lease rent, which shall be liable to be paid annually before the fixed date during the whole period of lease and after every five year, 10 percent increase in the prevalent lease rent shall be made.(4)After expiry of lease period, which shall not be more than 30 years, the lease may be renewed on a written application by the lessee as per the changed circumstances after taking into consideration the prevalent market rent. The annual lease rent shall be fixed by the Market Committee/Board with the prior approval of the Managing Director :Provided that the lessee shall have to apply in writing to the Market Committee of the Board, as the case may be for renewal of the lease before 30 days of expiry of lease period :Provided further that in case of non-renewal of the lease, the land or structure shall be taken back in possession by the Market Committee or the Board as the case may be, and premium amount shall be refunded to the concerned lessee without interest in single instalment within 60 days after expiry of the lease period.(5)Lease deed executed before the commencement of the rules, shall be regularized subject to scrutiny of eligibility by the committee constituted under sub-rule (2) of Rule 12, under the provisions of these rules by taking an undertaking from the lessee, if he/it continues to hold the land or structure, as the case may be, for the purpose for which it was allotted to him/that he/it shall abide by the terms and conditions of these rules.
