Section 58 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
58. Regulation of markets or melas.
(1)Save as provided in the Madhya Pradesh Krisiii Upaj Mandi Adhiniyam, 1972 (No. 24 of 1973), no person except Gram Panchayat shall within the Gram Panchayat area set up, establish or use any place for the purpose of a market or a mela :Provided that the State Government, may by notification, declare any market or mela to be public market or public mela and the public market or public mela, as the case may be, so declared shall vest in the Janpad Panchayat.(2)The State Government may make rules to regulate the market or the mela specified in sub-section (1).
