(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.
