(1)The Officer-in-charge may allot sites for any person or class of persons for any purpose not repugnant to the religion with which the melas connected, and may fix such rent for the site as may appear to him reasonable.(2)Without prejudice to the generality of the power contend by sub-section (1), the Officer-in-charge may allot sites for the following in particular-(i)religious societies of 'the persuasion with which the mela is connected,(ii)social and other societies and organizations,(iii)Kalpbasis,(iv)officials,(v)market places,(vi)latrines, urinals and rubbish heaps,(vii)bathing places,(viii)recreation and entertainment, and(ix)agricultural, industrial and other exhibitions and demonstrations.
