Section 7 in The Gwalior Vyapar Mela Pradhikaran Adhiniyam, 1996
7. Levy of rent by the Authority.
- Notwithstanding anything contained in the Madhya Pradesh Municipal Corporations Act, 1956 (No. 23 of 1956) or any other law for the time being in force in the trade fair area, the Authority may, during the period of the trade fair which shall be notified by the State Government in the Gazette, levy such rent for the land comprised in the said area as may be specified in the bye-laws to be framed by the Authority with the approval of the State Government.
