Section 14(3) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
(3)If the Land or plot allotted on lease is at any time used for holding a circus, fair exhibition or any other performance or show to which public or a section of public are admitted on payment of fee or charges, the lessee shall pay to the Authority a sum equivalent to Twenty five percent of fees or charges collected by him.
