Section 14 in The M.P. Maihar Sharda Devi Mela Adhiniyam, 1998
14. Power to make rules.
- The State Government may, by notification, make rules generally for carrying out the purposes of this Act, and in particular for:-(i)the establishment of a Mela Fund;(ii)providing what expenditure shall be defrayed from the Mela Fund and how should any surplus be utilised or distributed;(iii)sanitation in the Mela Area;(iv)providing for the safety of buildings and structures put up in the Mela Area and of articles brought into the Mela Area;(v)prescribe conditions subject to which huts and other structures may be constructed in the Mela Area including limits to the height of such huts or structures and the area in which they are to be built and distances between them;(vi)providing for the supply of water and such other materials as may be considered necessary for extinguishing fire;(vii)restricting the use of fire for cooking or for any other purpose;(viii)compulsory isolation and removal of any persons suffering from dangerous infectious disease;(ix)disinfection of any house, dwelling, building, source of water supply or any other suspected source of infection;(x)conditions subject to which persons can enter or leave the Mela Area; and(xi)destruction of any food or other material meant for human consumption which is not fit for consumption.
