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State of Uttar Pradesh - Section

Section 6 in U.P. Prayagraj Mela Authority, Allahabad, Act, 2017

6. Functions of the Authority.

- The powers and functions of the Authority shall be,-
(a)to enter into agreement for a long term lease of such Cantonment/other land at the Mela area to provide and create such infrastructure as the Authority may decide for better management and administration of Mela throughout the year;
(b)to provide for such civic amenities in the Mela Area keeping in view the health of people and provide pollution free clean environment as per the guidelines and rules;
(c)to provide for health facilities in the Mela area and activities to make the Mela area free from diseases, insects and pests throughout the year and also to provide for supply of clean potable water and first aid facilities in the Mela area;
(d)to provide for electricity in the Sangam and Mela Area by temporary or permanent structure as may be permissible and required keeping in view the shifting banks of river Ganga & Yamuna;
(e)to provide for a permanent Police Station equipped with all infrastructure so as to control and administer religious congregation in the Mela area and to maintain law and order in the area;
(f)to develop and maintain Green Zone in and around Mela and Sangam Area.