Section 126(1) in The M.P. Public Health Act, 1949
(1)The Government may, by notification,-(a)declare that any local area or part of a local area in which a fair or festival is to be held shall, for the purposes of this Chapter, be a notified fair or festival centre, for such period as may be specified in the notification; and(b)define the limits of the area which shall, for the purposes aforesaid, be the site for the fair or festival.
