126. Payment by [Municipality] [Substituted by U.P. Act No. 12 of 1994.] for special police protection at fairs, etc.
(1)When special police protection is, in the opinion of the State Government, requisite on the occasion of a fair, agricultural show or industrial exhibition managed by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], the [State Government] [Substituted by ALO 1950.] may provide such protection, and the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall pay the whole charges thereof or such portion of such charge as the [State Government] [Substituted by ALO 1950.] considers equitably payable by it.(2)If the sum charged is not paid, the District Magistrate may make an order directing the person having the custody of the municipal fund to pay the expenses from such fund.
