Section 126(1) in The U.P. Municipalities Act, 1916
(1)When special police protection is, in the opinion of the State Government, requisite on the occasion of a fair, agricultural show or industrial exhibition managed by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], the [State Government] [Substituted by ALO 1950.] may provide such protection, and the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall pay the whole charges thereof or such portion of such charge as the [State Government] [Substituted by ALO 1950.] considers equitably payable by it.
