Section 8 in The Bihar State Mela Authority Act, 2008
8. Powers and Functions of the Authority.
(1)The State Mela Authority may take decision as the case may be, for proper functioning, regulation and management of Mela, as well as direct and decide policy for the augmentation of revenue sources, enhancement of work of any Committee by adding any new Mela if needed, arrangement of fund, by grants, Government or other sources.
