Section 26(5) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(5)Hats, bazars and melas held on the holdings, in the groves or land appurtenant to building of bhumidhar belong to the tenure-holder or owner of the building.Bhumidhar has authority to use his building for any purpose, he likes. Therefore, he can hold bazar on it but a sirdar or an asami cannot do so because he can use his land only for agriculture, horticulture or animal husbandary under which foster of fishes and poultry farming is included, can perform only for connected purpose. [See Sections 142 and 146, U.P.Z.A. & L.R. Act].All other hats, bazars and melas on the land of public utility have been vested in the State. Some of those, from which income of less than Rs. 2,000 is acquired, which includes those, which yields some times income of Rs. 2,000 or more but which are held/some times twice in a year, are vested in Gram Sabha by issuing notification. Remaining hats, bazars and melas, which yields income of more than Rs. 2,000 annually or which are held not more than twice in a year, are managed by Zila Panchayat, will be performed by the Gram Sabha.
