222. Contribution from persons halving control over place of pilgrimage.
- Where a mosque, temple, math or any place of religious worship, or instruction, or any place which is used for holding fairs, festivals or for other like purposes, is situated within the limits of a Municipal area or in the neighbourhood thereof and attract either throughout the year or on particular occasion a large number of persons any special arrangements necessary for public health, safety or convenience, whether permanent or temporary, shall be made by the Municipality and the Council may require the trustee or other person having control over such place to make such recurring or non-recurring contribution, as the State Government may determine, to the funds of the Municipality.
