Section 135(1) in The M.P. Public Health Act, 1949
(1)The owner or occupier of a house not being a lodging-house registered under Section 110, situated in any notified fair or festival centre shall not for purposes of gain, accommodate in the house visitors to the fair or festival without obtaining a licence in that behalf from the executive authority or the Health Officer of the local authority or any of the local authorities concerned.This provision shall not apply to tenancies from month to month or for a period exceeding one month.
