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State of Uttar Pradesh - Section

Section 6 in United Provinces Melas Act, 1938

6. Power to impose tolls and fees.

- The District Magistrate may, after consulting the committee appointed under section 5, by rule, impose within the mela area-
(i)tolls on any vehicle or animal entering, or any person bringing goods for sale, into such area, and
(ii)fees on the registration of animals sold within such area.