Section 6 in The M.P. Maihar Sharda Devi Mela Adhiniyam, 1998
6. Allotment of sites.
(1)The Mela Officer may allot sites for any purpose not repugnant to Hindu religion, to any person or class of persons, and may impose such rent for the site as may be fixed by the Mela Committee.(2)Without prejudice to the generality of the power conferred by sub-section (1), the Mela Officer may allot sites for the following in particular :-(i)Hindu Religious Societies;(ii)Social and other societies and organisations;(iii)Sweet, meat shops and Restaurants;(iv)Officials;(v)Market places;(vi)Latrine, urinals and dumping ground for waste;(vii)Bathing places;(viii)Recreations and entertainment;(ix)Agricultural, industrial and other exhibitions and demonstrations;(x)Post, telegraph and telephone offices;(xi)Centres for medical attendance; and(xii)Centres for rest and protection :Provided that before allotment of sites for the items (iii), (v), (vi) and (vii) the Chief Sanitary Officer shall be consulted.
