- The local authorities within whose jurisdiction a fair or festival is held, or if it is held within the jurisdiction of two or more local authorities, any person or committee appointed by such local authorities jointly, shall make provision for,-(1)the demarcation and preparation of the site of the fair or festival;(2)the clearing and the draining of the site;(3)the disposition of the several parts of the fair or festival, including the alignment of the roads within the site;(4)(a)the supply in sufficient quantities of water fit for drinking and cooking purposes for the use of person resorting to the fair or festival and the proper preservation of such water;(b)the supply of sufficient quantities of clean water for animals such as horses, bullocks, or buffaloes, or the like brought to the fair;(c)washing and bathing places for person resorting to the fair or festival;(5)the accommodation of pilgrims and visitors to such extent as may be practicable;(6)the lighting of the fair or festival site;(7)the supply by suitable persons of wholesome food, at reasonable rates, and in sufficient quantities, to persons resorting to the fair or festival and the proper supervision and inspection of all food prepared or offered for sale or stored or in course of transit within the fair or festival centre;(8)the proper collection, removal and disposal of refuse, rubbish and sewage;(9)the supply and maintenance of suitable latrines and urinals for the use of persons resorting to the fair or festival;(10)the detection and segregation of eases of infectious disease and the prevention of the introduction and spread of such diseases,(11)the employment of adequate medical and sanitary staff, the provision of medical relief, and the furnishing of hospital accommodation both for general and isolation purposes; and(12)such other purposes as may be prescribed.
