Section 13 in The Bihar State Mela Authority Act, 2008
13. Power to provide amenities and impose entry fee.
- The Authority will provide amenities and have powers to impose an entry fee and surcharge for the mela period, with approval of the Government on mechanical transport, lodging houses, Dharamshalas, retail shopkeepers advertisements, entertainment programmes (theatre, Circus etc), and such items as the authority deems fit, to be specified by the State Mela Authority from time to time, and may or may not be same for each Mela.
