(1)The [State Government] [Substituted by the A.O. 1950. For (provincial Government).] may make rules generally for carrying out the purposes of this Act, and in particular for-(i)the establishment of a mela fund,(ii)providing what expenditure shall be defrayed from the mela fund and how should any surplus be utilized, and(iii)sanitation in the mela area;such rules shall be published in the Gazette.(2)The rules made by the [State Government] [Substituted by the A.O. 1950. For (provincial Government).] under the preceding sub-section shall be laid before the legislature.(3)Subject to the rules made under sub-section (1) the District Magistrate may make rules to provide generally against the outbreak or spread of fire, and particularly for the following purposes, -(i)providing for the safety of buildings and structures up in the mela, and of articles brought into the mela;(ii)prescribing conditions subject to which huts and order structures may be constructed including limits to the height of such huts or structures and the area on which they are to be built and distances between them,(iii)providing for the supply of sand and jars of water at each hut or elsewhere, and(iv)restricting the use of fires, for cooking or for any other purpose.
