Section 7 in U.P. Prayagraj Mela Authority, Allahabad, Act, 2017
7. Power of the Authority to impose tolls.
- The Authority may by bye-laws impose within the Mela area,-(a)tolls on the parking of vehicle or entering any vehicle or any person bringing goods for sale or for demonstration/advertisement into the Mela area;(b)fee on the registration of activity of business, trade or profession;(c)fee on the services provided to individual as service charge;(d)any other charge and fee in Mela Area as the Authority thinks fit and necessary in the interest of the Mela.
