(2)Without prejudice to the generality of the power contend by sub-section (1), the Officer-in-charge may allot sites for the following in particular-(i)religious societies of 'the persuasion with which the mela is connected,(ii)social and other societies and organizations,(iii)Kalpbasis,(iv)officials,(v)market places,(vi)latrines, urinals and rubbish heaps,(vii)bathing places,(viii)recreation and entertainment, and(ix)agricultural, industrial and other exhibitions and demonstrations.
