Section 65 in Bihar Coal Mining Area Development Authority Rules, 1988
65. Regulation of fairs, melas, markets, Bazars, Hats and manufacture and sale of articles of food and drink.
- The owner of a public place in which a fare or mela is held or the organiser of fair or mela shall give atleast three weeks, notice of his intention to held such fair or mela to the Chief Medical Officer. The owner or organiser shall comply with the following requirements to the satisfaction of the Chief Medical Officer relating to-(1)Conservancy.(2)Water supply for drinking and other purposes.(3)any other measures, consistent with public health and welfare which may be deemed by the Chief Medical Officer to be necessary.
