Section 21(1) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
(1)In the event of violation or contravention of the provisions of these rules, the allotment of land/structure made in favour of the persons, firm, institution or departmental agency, shall be cancelled by the Market Committee or the Board, as the case may be, after giving the reasonable opportunity of hearing to the concerned person or firm or institution etc. In the case of an adverse order, possession of the land/structure shall be handed over to the Market Committee to the Board, as the case may be, by the allottee.
