Section 135(3) in The M.P. Public Health Act, 1949
(3)(a)If it appears to the executive authority or the Health Officer, as the case may be, that the house is suitable for accommodating visitors to the fair or festival, he may issue a licence in the prescribed form and subject to the prescribed conditions, for the accommodation in the house of such number of visitors as may, in his opinion, be conveniently received therein having regard to the number of persons resident in the house, whether as members of the family or as servants of the owner or occupier.(b)The licence shall also specify,-(i)the maximum number of persons (residents and visitors) who may be accommodated in the house at any one time, and(ii)the date until which it shall remain in force.
