Section 15 in The Gwalior Vyapar Mela Pradhikaran Adhiniyam, 1996
15. Power to make rules.
(1)The State Government may by notification in the Official Gazette, make rules for carrying out the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely,-(a)travelling and daily allowance payable to the non-official members;(b)salaries and allowances payable to the officers and other employees and other terms and conditions of their service;(c)sanitation in the mela area;(d)to provide safeguard against the outbreak or spread of fire;(e)providing for the safety of building and structures set-up in the trade fair area and of articles brought into the fair;(f)prescribing conditions subject to which huts, and other structures may be constructed including limits to the height of such huts or structures and the area on which they are to be built and distances between them;(g)restricting the use of fires for cooking or for any other purpose;(h)any other matter which is required to be or may be prescribed.(3)Every rule made under this Act shall be laid as soon as may be after it is made before the Legislative Assembly.
