Section 11 in The Rajasthan State Cattle Fairs Act, 1963
11. Power to make regulations.
- Subject to the rules made under section 10. the officer-in-charge may make regulations to provide generally against the outbreak or spread of fire and particularly for the following purposes, namely:-(i)safety of buildings and structures put up in the fair area;(ii)prescribing conditions on which huts and other structures may be constructed including limits to the height of such huts or structures and the area on which they are to be built and distance between them;(iii)providing for the supply of water;(iv)restricting the use of fire for cooking or for any other purpose.
