135. Licensing of houses to accommodate visitors to fair or festival.
(1)The owner or occupier of a house not being a lodging-house registered under Section 110, situated in any notified fair or festival centre shall not for purposes of gain, accommodate in the house visitors to the fair or festival without obtaining a licence in that behalf from the executive authority or the Health Officer of the local authority or any of the local authorities concerned.This provision shall not apply to tenancies from month to month or for a period exceeding one month.(2)Every application for a licence under sub-section (1) shall be in writing, shall contain such information as may be required by the authority to whom it is addressed, and shall be accompanied by such fee as may be prescribed for the grant of the licence.(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.(4)If the authority granting the licence is satisfied that the licensed house has, subsequent to the grant of the licence, become unfit for the accommodation of visitors, if the license is convicted of any offence punishable under this Chapter, such authority may revoke the licence, or at his discretion, may suspend the licence for such period or until the fulfilment of such' conditions, as he may specify.
