Section 10 in Haryana Management of Municipal Properties and State Properties Rules, 2007
10. Permission to use land on Tehbazari.
- A municipality may grant permission to use such lands/sites on Tehbazari with the prior approval of the Deputy Commissioner, only on festival occasion for a period not exceeding one week if the land is not required by it for its own use and it does not obstruct the public thoroughfare. The amount to be charged for such use shall be fixed by the Deputy Commissioner time to time. No construction of any kind shall be allowed on such lands.
