Section 16(1) in U.P. Prayagraj Mela Authority, Allahabad, Act, 2017
(1)If at any time it appears to the State Government that any bye-law should be modified or rescissioned either wholly or in part, it shall communicate its reasons for such opinion to the Authority and prescribe reasonable period within which the Authority may make any representation with regard thereto, which it shall think fit;
