16. [Application of U.P. Act No. 2 of 1959 for certain purposes to mela area. [Inserted by section 66 of U.P. Act No.41 of 1976.]
- The State Government may by a notification confer upon the Officer In charge of the Mela any of the powers conferred by sections 296, 298, 299 and 300 of the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959, and upon issue of such notification the provisions of these sections shall apply to the Mela Area as if the Mela Area were part of a 'City' and the Officer In charge were Mukhya Nagar Adhikari as defined in the said Adhiniyam, and as if a contravention of the provisions of any orders of the Officer In charge under section 8 were contravention of the provisions of the said Adhiniyam.]
