Section 5 in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
5. Disqualifications for registration.
- Any person, Society, Co-operative Society registered by Registrar, Firms and Society and elected Director of any other registered institution shall not be eligible for registration, if,-(a)Any information given in the application as submitted is not correct or the information is incomplete.(b)The financial condition of the applicant is not satisfactory.(c)(i)has been convicted of an offence punishable under Section 153-A or Section 171-E or Section 171-F or sub-section (2) or sub-section (5) of Section 505 of the Indian Penal Code, 1860 (No. 45 of 1860) or under the Protection of Civil Rights Act, 1955 (No. 22 of 1955) or under Section 125 of the Representation of the People Act, 1951 (No. 43 of 1951), or Sections 3 and 4 of the Dowry Prohibition Act, 1961 (No. 28 of 1961) or Section 10 or Section 11 of the Madhya Pradesh Local Authorities (Electoral Offences) Act, 1964 (No. 13 of 1964) unless a further period of six years has elapsed since his release after undergoing the sentence.(ii)has been convicted by a Court in India,-(a)for an offence not falling under sub-clause (one) and sentenced to imprisonment for a period of not less than two years, or(b)for contravention of any provisions of the Madhya Pradesh Nagariya Kshetron Ke Bhoomihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiya Jana) Adhiniyam, 1984 (No. 15 of 1984), or of any law providing for the prevention of hoarding or profiteering or of adulteration of food or drugs.Explanation.-In this clause,-(a)"Law providing for the prevention of hoarding or profiteering" means any law or any order, rule or notification having the force of law provided for,-(i)the regulation of production or manufacture of any essential commodity,(ii)the control of price at which any essential commodity may be bought or sold,(iii)the regulation of acquisition, possession, storage, transportation, distribution, disposal, use or consumption of any essential commodity,(iv)the prohibition of the withholding from sale of any essential commodity ordinarily kept for sale.(b)"Drug" shall have the meaning assigned to it in the Drugs and Cosmetics Act, 1940 (No. 23 of 1940).(c)"Essential commodity" shall have the same meaning as assigned to it in the Essential Commodity Act, 1955 (No. 10 of 1955).(d)"Food" shall have the meaning assigned to it in the Prevention of Food Adulteration Act, 1954 (No. 37 of 1954).(e)[ II the registration certificate of the applicant was rejected earlier under Rule 7 or 14.] [Substituted by Notification No. 34-1893-XVIII-3-98, dated 7-7-1998.](f)[] [Renumbered by Notification No. 34-1893-XVIII-3-98, dated 7-7-1998.] The competent court has declared him as of unsound mind.
