(1)"Mela" means a religious fair or other religious gathering of the public other than -(a)a mela or gathering held under the authority of local board; or(b)a Muslim religious gathering held in connection with a Dargah or Shrine.(ii)"District Magistrate" means the District Magistrate of the district in which a mela is held ; or, if the area of a mela lies in more than one district, such District Magistrate as the [State Government] [Substituted by the A.O. 1950. For (provincial Government).]may appoint for the purposes of this Act:[Provided that in relation to the Kumbha Mela and Ardha Kumbha Mela held at Allahabad and at Haridwar the powers of the District Magistrate under this act shall vest in the officer In charge of such Mela:Provided further that such officer In charge may delegate any of the said powers or any other power as Officer In charge under' this Act, not being the power under section 5, to an Additional Officer In-charge or Deputy Officer In charge appointed by the State Government for such Kumbha Mela or Ardha Kumbha Mela;] [Insertion by the section 64 of U.P. Act No. 41 of 1976.](iii)"Officer-in charge" means a magistrate or any person appointed by the [State Government] [Substituted by the A.O. 1950. For (provincial Government).] to perform the duties of an Officer-in-charge;(iv)"Mela area" means the area of a mela as defined by the District Magistrate.
