Section 13(3) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
(3)In case no person, firm, society or agency belonging to Scheduled Castes and Scheduled Tribes comes forward for participation in auction/ tender bid or applies for allotment of land area/structure, the same may be allotted to other market functionaries, institutions or agencies subject to provisions of these rules.
