Section 129(1) in The M.P. Public Health Act, 1949
(1)The person or authority in charge of any fair or festival shall, not less than sixty days before its commencement, intimate to the executive authority or Health Officer of the local authority concerned, or in case the fair or festival is to be held within the jurisdiction of more than one local authority, to the Executive Authority or Health Officer of each of the local authorities concerned, the date of the commencement of such fair or festival, and the period for which it will last.
