Section 10(1) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
(1)Any structure constructed from the funds of Market Committee or the State Marketing Development Fund, may be allotted to a market functionary, person, firm, co-operative society, Government institution or Agency as authenticated by the Market Committee or the Board, as the case may be, on rent, Provisions of Rule 6 shall apply to such allotment.
