Uttarakhand act 016 of 1938 : The UNITED PROVINCES MELAS ACT, 1938

126

la;qDr izkUr esyk vf/kfu;e] 1938 ¿la;qDr izkUr vf/kfu;e la[;k 16] 1938À

THE UNITED PROVINCES MELAS ACT, 1938

[U. P. Act No. XVI of 1938]

127

la;qDr izkUr esyk vf/kfu;e] 1938

¿la;qDr izkUr vf/kfu;e la[;k 16] 1938À ,MsIVs"ku vkWQ ykt vkMZj] 1950 }kjk vuqdwfyr rFkk ifj"dr̀ m0 iz0 vf/kfu;e la0 41] 1976 }kjk la"kksf/krA ¿jkT;iky egksn; us 24 Qjojh] 1939 dk Lohdf̀r iznku dh vkSj xouZesaV vkWQ bafM;k ,sDV] 1935 dh /kkjk 75 ds vUrxZr fnukad 4 ekpZ] 1939 dks izdkf"kr

gqvkAÀ dfri; esyksa ds fu;a=.k ds fy, vf/kfu;e

;g b"Vdj gS fd LFkkuh; cksMksZ ds izkf/kdkj ds v/khu yxus okys esyksa ds vfrfjDr vU; esyksa ds mfpr fofu;eu ds fy, O;oLFkk dh tk;(

izLrkouk

vr,o ,rn~}kjk ;g fuEufyf[kr :i ls vf/kfu;fer fd;k tkrk gS %& 1&& ¼1½ ;g vf/kfu;e la;qDr izkUr esyk vf/kfu;e] 1938 dgyk;sxkA "kh"kZ uke rFkk izlkj ¼2½ bldk foLrkj

lEiw.kZ ¿mÙkj izns"kÀ

esa gksxkA 2&& ;g /kkjk rFkk /kkjk 3 rqjUr izpfyr gksxkA jkT;iky ¿mÙkj izns"kÀ

xtV esa foKfIr izdkf"kr djds ;g vkns"k ns ldrs gS fd lEiw.kZ vf/kfu;e vFkok dksbZ Hkkx ¿mÙkj izns"kÀ

esa fdlh ,sls {ks= esa] tgka ,sls {ks= esa] tgka esys yxrs gksa] ml vof/k ds fy, izofrZr gksaxs] tks ,slh foKfIr eas fufnZ'V dh tk;(

¿X X XÀ

izkjEHk rFkk vf/kfu;e dh izòfÙk

3&& ;g vf/kfu;e] ,rn~}kjk] bykgkckn ds ek?k esys ij ykxw fd;k tkrk gSA 1- mn~ns";ksa vkSj dkj.kksa ds fooj.k ds fy, xtV] fnukad 12 tuojh 1938]] i'̀B 4 nsf[k,A 2- xtV 1939 [k.M 8&,] i'̀B 1&3 nsf[k,A

3- ;g vf/kfu;e bl rkfydk ds LrEHk 4 eas mfYyf[kr frfFk ls rFkk LrEHk 3 eas mfYyf[kr foKfIr ¼;fn dksbZ gks½] ds vUrxZr LrEHk 2 eas mfYyf[kr vf/kfu;eksa vFkok vkns"kksa ds vUrxZr mu {ks=ksa eas izlkfjr fd;k x;k gS] ftudk mYys[k LrEHk I eas fd;k x;k gSA

{ks= vf/kfu;e vFkok vkns"k]

ftuds vUrxZr izLkkj fd;k

x;k

foKfIr] ;fn dksbZ gks] ftuds

vUrxZr izHkkoh fd;k x;k

frfFk] ftlls

izHkkoh fd;k x;k

1 2 3 4

1& ftyk jkeiqj jkeiqj ¼,Iyhds"ku vkQ ykt½ ,sDV] 1950

30 fnlECkj] 1949

2& ftyk cukjl cukjl ¼,Iyhds"ku vkQ ykt½ ,sDV] 1949

la[;k 3262@(1)/ xvii-etZ] fnukad 30 uoEcj] 1949

30 uoEcj] 1949

3&&ftyk fVgjh&

x<+oky

fVgjh x<+oky ¼,Iyhds"ku

vkQ ykt½ ,sDV] 1949

foKfIr la0 3262¼2½@xvii-

etZ] fnaukad 30 uoEcj] 1949 rnSo

4- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼fn ;wukbVsM izkfoUlst½ ds fy, izfrLFkkfirA 5- m0iz0 vf/kfu;e la[;k 41] 1976 dh /kkjk 63 }kjk fudkyk x;kA

128

¿la;qDr izkUr esyk vf/kfu;e] 1938À ¿/kkjk 4&8À 4&& ¼1½ ^^esyk** dk rkRi;Z fdlh /kkfeZd esys vFkok turk ds /kkfeZd lekjksg ls gS] ftlesa fuEufyf[kr lfEefyr ugha gS &

ifjHkk"kk,a

¼d½ LFkkuh; cksMZ ds izkf/kdkj ds v/khu yxus okyk dksbZ esyk vFkok lekjksg(

¼[k½ fdlh njxkg ;k iq"; LFkku ds laca/k esa yxus okyk dksbZ eqlyekuh /kkfeZd lekjksgA

¼2½ ^^ftyk eftLVªsV** dk rkRi;Z ml ftys ds ftyk eftLVsªV ls gS] tgka esyk yxs ;k ;fn fdlh esys dk {ks= ,d ls vf/kd ftys esas iM+rk gks rks ml ftyk eftLVªsV ls gksxk] ftls ¿jkT; ljdkjÀ

bl vf/kfu;e ds iz;kstuksa ds fy;s fu;qDr djs % ¿ijUrq bykgkckn vkSj gfj}kj esa yxus okys dqEHk esyk vkSj v/kZ dqEHk esyk ds lEcU/k esa bl vf/kfu;e ds v/khu ftyk eftLVªsV ds vf/kdkj izR;sd ,sls esyk ds izHkkjh vf/kdkjh esa fufgr gksaxs %

ijUrq ;g Hkh gS fd ,slk izHkkjh vf/kdkjh bl vf/kfu;e ds v/khu izHkkjh vf/kdkjh ds :i esa mDr dksbZ vf/kdkj ;k dksbZ vU; vf/kdkj] tks /kkjk 5 ds v/khu vf/kdkj u gks] ,sls dqEHk esyk ;k v/kZ dqEHk esyk ds fy;s jkT; ljdkj }kjk fu;qDr vij izHkkjh vf/kdkjh ;k mi izHkkjh vf/kdkjh dks izfrfufgr dj ldrk gSAÀ

¼3½ ^^izHkkjh vf/kdkjh** dk rkRi;Z ml eftLVªsV ;k vU; fdlh O;fDr ls gS] jkT; ljdkj }kjk izHkkjh vf/kdkjh ds dÙkZO;ksa dks djus ds fy;s fu;qDr fd;k tk;A ¼4½ ^^esyk {ks=** dk rkRi;Z fdlh esys ds ml {ks= ls gS] tks ftyk eftLVªsV }kjk fu/kkZfjr fd;k tk;A

5&& ftyk eftLVªsV] izHkkjh vf/kdkjh dks vius dÙkZO; ikyu esa lgk;rk nsus ds fy;s bu fu;eksa ds vuqlkj tks ,rnFkZ ¿jkT; ljdkjÀ

}kjk cuk;s tka;] ,d lfefr fu;qDr djsxkA

lfefr fu;qDr djus dk

vf/kdkj

6&& ftyk eftLVªsV] /kkjk 5 ds v/khu fu;qDr dh x;h lfefr l s ijke"kZ djus ds i"pkr~ fu;e }kjk esyk {ks= ds Hkhrj fuEufyf[kr dk vkjksi.k dj ldrk gS %&& iFkdj vkSj "kqYd yxkus

dk vf/kdkj

¼1½ ,sls {ks= esa izos"k djus okyh fdUgha xkfM+;ksa vFkok i"kqqvksa ij ;k mDr {ks= esa fdlh O;fDr }kjk fcØh ds fy;s yk;h tkus okys oLrqvksa ij iFk&dj( vkSj ¼2½ ,sls {ks= ds Hkhrj csps tkus okys i"kqqvksa ds jftLVªhdj.k ij "kqYd A 7&& ftyk eftLVªsV fu;e }kjk ,slk "kqYd rFkk "krZsZ fofgr dj ldrk gS] ftudk Hkqxrku djus ij rFkk ftuds v/khu fdlh O;fDr ;k oxZ fo"ks'k {ks= esa dksbZ O;olk;] O;kikj ;k vkthfodk pykus dh vuqKfIr nh tk ldrh gSA

vuqKfIr dk vf/kdkj

8&& ¼1½ izHkkjh vf/kdkjh] fdlh O;fDr ;k oxZ fo"ks'k ds gsrq ;k fdlh ,sls iz;kstu ds fy;s tks esys ls lEcfU/kr /keZ ds fo:) u gks] LFkkuksa dk vkoaVu dj ldrk gS vkSj mDr LFkku ds fy;s ,slk fdjk;k fuf"pr dj ldrk gS tks mls mfpr izrhr gksA LFkkuksa dk vkoaVu

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZesUV½ ds fy, izfrLFkkfirA 2- m0iz0 vf/kfu;e la[;k 41] 1976 dh /kkjk 64 }kjk c<+k;k x;kA

129

¿la;qDr izkUr esyk vf/kfu;e] 1938À ¿/kkjk 9À ¼2½ mi/kkjk ¼1½ }kjk iznÙk vf/kdkj dh O;kidrk ij izfrdwy izHkko Mkys fcuk izHkkjh vf/kdkjh] fuEufyf[kr dks fo"ks'k :i ls LFkku vkcafVr dj ldrk gS %&& ¼1½ esys ls lacaf/kr er dks ekuus okyh /kkfeZd laLFkk;sa] ¼2½ lkekftd rFkk vU; laLFkk;sa vkSj laxBu]

¼3½ dYioklh]

¼4½ deZpkjh]

¼5½ cktkj LFky]

¼6½ "kkSpky;] ew=ky; vkSj dwM+s ds

¼7½ ugkus ds LFkku]

¼8½ fouksn vkSj euksjatu] vkSj

¼9½ df̀"k] vkS|ksfxd rFkk vU; izn"kZfu;ka vkSj izn"kZuA 9&& ¼1½ ¿jkT; ljdkjÀ

lkekU;r;k bl vf/kfu;e ds iz;kstuksa dh iwfrZ ds fy;s rFkk fo"ks'k :i ls fuEufyf[kr ds fy;s fu;e cuk ldrh gS %& fu;e cukus dk vf/kdkj

¼1½ esyk fuf/k dh LFkkiuk(

¼2½ bl ckr dh O;oLFkk djuk fd esyk fuf/k ls D;k O;; fd;k tk;xk vkSj fdlh vfrjsd /kujkf"k dk fdl izdkj mi;ksx fd;k tk;xk( vkSj ¼3½ esyk {ks= esa LoPNrk(

;g fu;e xtV esa izdkf"kr fd;s tk;saxsA

¼2½ ¿jkT; ljdkjÀ

}kjk iwoZorhZ mi/kkjk ds v/khu cuk;s x;s fu;e fo/kku e.My ds le{k j[ks tk;saxsA

¼3½ mi/kkjk ¼1½ ds v/khu cuk;s x;s fu;eksa ds v/khu jgrs gq, ftyk eftLVªsV lkekU;r;k vkx yxkus ;k mls QSyus ls jksdus dh O;oLFkk djus ds fy;s rFkk fo"ks'k :i ls fuEufyf[kr iz;kstuksa ds fy;s fu;e cuk ldrk gS &

¼1½ esys esa [kM+s fd;s x;s Hkouksa rFkk <+kapks vkSj esys esa yk;h x;h oLrqvksa dh lqj{kk ds fy;s O;oLFkk djuk]

¼2½ ,slh "krZsZ fofgr djuk] ftuds v/khu >ksifM+;ka rFkk vU; <+kapksa dk fuekZ.k fd;k tk;]&blesa ,slh >ksifM+;ka ;k <+kapksaa dh ÅapkbZ dh lhek rFkk og {ks= ftu ij os cuk;s tk;saxs vkSj muds chp dh nwjh Hkh lfEefyr gS] ¼3½ izR;sd >ksiM+h ;k vU; LFkkuksa esa ckyw rFkk ?kM+ksa esa ikuh dh lEiwfrZ ¼lIykbZ½ dh O;oLFkk djuk] vkSj]

¼4½ [kkuk idkus ;k vU; fdlh iz;kstu ds fy;s vkx ds mi;ksx dks izfrcaf/kr djukA

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZesUV½ ds fy, izfrLFkkfirA

130

¿la;qDr izkUr esyk vf/kfu;e] 1938À ¿/kkjk 10&14À 10&& vkx yxus dh n"kk esa izHkkjh vf/kdkjh fdlh Hkh <+kaps dks fxjk;s tkus dk vkns"k ns ldrk gS ;fn mldh jk; dks QSyus ls jksdus ds fy;s mldk fxjk;k tkuk vko";d ;k b"Vdj gks] rFkk bl /kkjk ds v/khu ln~HkkoiwoZd fd;s x;s ;k drqZefHkizsr fdlh dk;Z ds fo:) dksbZ okn ;k vU; dk;Zokgh lafLFkr ugha dh tk;sxhA 11&& dksbZ ,slk O;fDr] tks & "kkfLr;ka

¼d½ dksbZ vuf/kdr̀ fuekZ.k&dk;Z djs( ;k

¼[k½ fdlh vuf/kdr̀ LFkku dks "kkSpky;] ew=ky; ;k dwM+k

¼x½ /kkjk 7 ds micU/kksa ds v/khu fdlh vuqKfIr ds izkIr fd;s cxSj dksbZ O;olk;] O;kikj ;k vkthfodk pyk;s vFkok ,slh vuqKfIr dh "krkZsa dks Hkax djs( ;k ¼?k½ vf/kfu;e ds fdUgha micU/kksa dk ;k vf/kfu;e ds v/khu cuk;s x;s fdUgha fu;eksa dk mYya?ku djs( ;k

¼³½ bl vf/kfu;e ds v/khu fof/koiwoZd fyf[kr :i esa tkjh fd;s x;s fdlh vkns"k ;k funs"k dk ikyu u djs(

;g nks"k fl) gksus ij tqekZus ls n.Muh; gksxk] tks ¿,d gtkj :i;sÀ

rd gks ldrk gS vkSj vijk/k yxkrkj ;k ckj&ckj gksus dh n"kk esa ml ij vkSj tqekZuk fd;k tk ldrk gS] tks izFke nks"kflf) ds fnukad ds i"pkr~~ izfrfnu] ftlds nkSjku esa vijk/kh ,slk vijk/k tkjh j[krk fl) gqvk gks] ¿,d lkS :i;sÀ

rd gks ldrk gSA

12&& izHkkjh vf/kdkjh fdUgha Hkh vuf/kd`r fuekZ.k dk;Z dks gVok ldrk gS vkSj ,sls fuekZ.k ¼dk;Z½ dks gVk;s tkus dh ykxr fuekZ.k ¼dk;Z½ djus okys fdlh Hkh O;fDr ls Hkw&jktLo ds cdk;k ds :i esa olwy dh tk ldsxh A

vuf/kd`r fuekZ.k dk;ksZ dks

gVkus dk vf/kdkj

13&& ¼1½ ftyk eftLVªsV }kjk /kkjk 6] 7 vkSj 9 ds v/khu cuk;s x;s leLr fu;e ¿mÙkj izns"kÀ

xtV es aizdkf"kr fd;s tk;saxsA fu;eksa dk izdk"ku vkSj muds lEcU/k esa vkifÙk;kas ¼2½ ,sls fdlh fu;e ds laca/k esa vkifÙk djus okyk dksbZ O;fDr mDr izdk"ku ds rhl fnu ds Hkhrj ¿jkT; ljdkjÀ

ds ikl viuh vkifÙk izLrqr dj ldrk gS vkSj ¿jkT; ljdkjÀ

,sls fu;e dh iqf"V dj ldrh gS] mls ifj"dr̀ dj ldrh gS ;k mls vikLr dj ldrh gsSA

14&& ¼d½ ;fn dksbZ O;fDr izHkkjh vf/kdkjh }kjk fn;s x;s le; ds Hkhrj /kkjk 8 ¼1½ ds v/khu fuf"pr fd;k x;k fdjk;k vFkok /kkjk 12 esa mfYyf[kr ykxr mlds fdlh Hkkx dk Hkqxrku ugh djrk gS rks izHkkjh vf/kdkjh dysDVj dks vius gLrk{kj ls ,slk izek.ki=] ftlesa ,sls O;fDr }kjk ns; /kujkf"k fufnZ'V dh tk;xh] Hkst ldrk gS vkSj dysDVj ,sls O;fDr dh vkifÙk izLrqr djus dk volj nsxk rFkk dh x;h ,slh fdlh vkifÙk dks lquokbZ djus vkSj mldk vo/kkj.k djus ds i"pkr~ izek.k&i= esa Hkjh x;h /kujkf"k ;k ,slh /kujkf"k] ;fn dksbZ gks] ftls og cdk;k ik;s] Hkw&jktLo ds cdk;k ds :i esa olwy djus dh dk;Zokgh djsxkA ;fn dysDVj dks ;g irk pys fd ,sls fdlh O;fDr ls dksbZ /kujkf"k ckdh ugh gSa rks mDr izek.k&i= izHkkjh vf/kdkjh dks vius fu"d"kZ lfgr okil dj nsxkA

fdjk;s dh olwyh

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk }kjk ¼;wukbVsM izkfoUlst½ ds fy, izfrLFkkfirA 2- mi;qZDr }kjk ¼izkfofU"k;y xouZesUV½ ds fy, izfrLFkkfirA

3- m0iz0 vf/kfu;e la[;k 41] 1976 dh /kkjk 65 }kjk j[ks x;sA

131

¿la;qDr izkUr esyk vf/kfu;e] 1938À ¿/kkjk 15&16À ¼[k½ bl vf/kfu;e ds v/khu ftyk eftLVªsV }kjk cuk;s x;s fdlh fu;e dk mYya?ku fd;s tkus dh n"kk esa ftyk eftLVªsV fdlh Hkh iV~V snkj ;k vuqKfIr/kkjh dks vkoafVr fd;s x;s LFkku esa mldh csn[kyh dk vkns"k ns ldrk gSA 15&& ¿jkT; ljdkjÀ

xtV esa foKfIr izdkf"kr djds /kkjk 4¼3½ ;k 13 ¼2½ ds v/khu iznÙk vf/kdkj dks vius v/khuLFk fdlh Hkh izf/kdkjh dks izR;k;ksftr

dj ldrh gSA vf/kdkjksa dk izR;k;kstu ¿16&& jkT; ljdkj] mÙkj izns"k uxj egkikfydk vf/kfu;e] 1959 dh /kkjk 296]

298] 299 vkSj 300 }kjk iznÙk fdlh "kfDr dks] foKfIr }kjk] esyk ds izHkkjh vf/kdkjh dks iznku dj ldrh gS] vkSj ,slh foKfIr tkjh gks tkus ij bu /kkjkvksa ds micU/k esyk {ks= ij bl izdkj ykxw gksaxs ekuksa esyk {ks= ^^uxj** dk ,d Hkkx gS vkSj izHkkjh vf/kdkjh mDr vf/kfu;e esa ;Fkk ifjHkkf'kr ^^eq[; uxjkf/kdkjh** gS vkSj ekuksa /kkjk 8 ds v/khu izHkkjh vf/kdkjh ds fdlh vkns"k ds micU/kks a dk mYya?ku mDr vf/kfu;e ds micU/kksa dk mYya?ku gSAÀ

dfri; iz;kstuksa ds fy;s esyk {ks= esa m0 iz0 vf/kfu;e la[;k 2]1959 dk ykxw gksuk

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZesUV½ ds fy, izfrLFkkfirA 2- izR;k;kstu ds fy, xtV] 1940] Hkkx ¼1½] i `'B la[;k 33 eas foKfIr la[;k 98¼2½@3] fnukad 18 tuojh] 1940 rFkk mlh xtV eas ì'B 725 ij foKfIr la[;k 98¼2½@3&38] fnukad 23 vDVwcj] 1940 nsf[k;sA

3- m0iz0 vf/kfu;e la[;k 41] 1976 dh /kkjk 66 }kjk c<+k;h x;hA

132

THE UNITED PROVINCES MELAS ACT, 1938¹

[U. P. ACT No. XVI OF 1938]

Adapted and modified by the Adaptation of Laws order, 1950 Amended by U. P. Act No. 41, 1976

[Received the assent of the Governor on February 24, 1939 and was published² under section 75 of the Government of India Act, 1935, on March 4, 1930]

An Act

for the control of certain melas Preamble WHEREAS it is expedient to make provision for the proper regulation of melas other than those held under the authority of local boards ; It is hereby enacted as follows :--

Short title and

extent

1. (1) This Act may be called the United Provinces Melas Act, 1938.

(2) It extends³to the whole of [Uttar Pradesh.]⁴ Commence-

ment and

application of

the Act

2. This section and section 3 shall come into force at once, the Governor may, by notification in [Uttar Pradesh]⁴Gazette, direct that all or any part of the Act shall come into operation in any area in the [Uttar Pradesh]⁴where melas are held for such period as may be specified in such notification; [***]⁵

3. This Act is hereby applied to the Magh Mela at Allahabad. 1- 1 for S.O.R. see Gaz extra ,d jan. 12 1938 p.4 2- See gaz.1939 pt, VII-A, pp. 1-3

3- This act has been extended to the areas mentioned in column I of this table under the Act or order mentioned in column 2 and enforced in such under notification, if any, mentioned in column 3 with effect from the date mentioned in column 4 against each such area. Areas Act or Order under

which extended

Notification, if any, under which

enforced

Date from

which enforced

1 2 3 4

Rampur District Rampur (Application of Laws) Act, 1950.

--- Dec 30, 1949.

Banaras District Banaras (Application of Laws) Order,

1949.

No. 3262 (i)/ XVII MERGE, dated dated Nov 30,

1949.

Nov 30, 1949. Tehri-Garhwal District

Tehri-Garhwal (Application of Laws) Order, 1949. Not.No. 3262 (ii)/ XVII MERGE, dated dated Nov 30,

1949.

Ditto

4 - Subs. by the A.O 1950 for (the United provinces).

5 - Omit by section 63 U.P. Act no. 41 of 1976.

133

[The United Provinces Melas Act, 1938] [Section 4-8] Definitions 4. (1) "Mela" means a religious fair or other religious gathering of the public other than—

(a) a mela or gathering held under the authority of local board; or

(b) a Muslim religious gathering held in connection with a Dargah or Shrine.

(ii) "District Magistrate" means the District Magistrate of the district in which a mela is held ; or, if the area of a mela lies in more than one district, such District Magistrate as the [State Government]¹may appoint for the purposes of this Act:

[Provided that in relation to the Kumbha Mela and Ardha Kumbha Mela held at Allahabad and at Haridwar the powers of the District Magistrate under this act shall vest in the officer Incharge of such Mela:

Provided further that such officer Incharge may delegate any of the said powers or any other power as Officer Incharge under' this Act, not being the power under section 5, to an Additional Officer In-charge or Deputy Officer Incharge appointed by the State Government for such Kumbha Mela or Ardha Kumbha Mela;]²

(iii) "Officer-incharge" means a magistrate or any person appointed by the [State Government ]¹to perform the duties of an Officer-in-charge;

(iv) "Mela area" means the area of a mela as defined by the District Magistrate. Power to

appoint

committee

5. The District Magistrate shall, in accordance with such rules as may be framed by the [State Government]¹in this behalf, appoint a committee to assist the Officer-in-charge in the performance of his duties. Power to

impose tolls

and fees

6. The District Magistrate may, after consulting the committee appointed under section 5, by rule, impose within the mela area-

(i) tolls on any vehicle or animal entering, or any person bringing goods for sale, into such area, and

(ii) fees on the registration of animals sold within such area. Power to

licence

7. The District Magistrate may, by rule, prescribe fees on payment, of which and conditions subject to which' any person or class of persons may be licensed to ply any profession, trade or calling in the mela area. Allotment of

sites

8. (1) The Officer-in-charge may allot sites for any person or class of persons for any purpose not repugnant to the religion with which the melas connected, and may fix such rent for the site as may appear to him reasonable.

1 - Substituted by the A.O. 1 950. for (provincial Government). 2- Insertion by the section 64 of U.P. Act No .41 of 1976.

134

[The United Provinces Melas Act, 1938] [Section 9]

(2) Without prejudice to the generality of the power contend by sub-section (1), the Officer-in-charge may allot sites for the following in particular-

(i) religious societies of ' the persuasion with which the mela is connected,

(ii) social and other societies and organizations,

(iii) Kalpbasis,

(iv) officials,

(v) market places,

(vi) latrines, urinals and rubbish heaps,

(vii) bathing places,

(viii) recreation and entertainment, and

(ix) agricultural, industrial and other exhibitions and demonstrations. Power to make

rules

9. (1) The [State Government] 1 may make rules generally for carrying out the purposes of this Act, and in particular for-

(i) the establishment of a mela fund,

(ii) providing what expenditure shall be defrayed from the mela fund and how should any surplus be utilized, and

(iii) sanitation in the mela area; such rules shall be published in the Gazette.

(2) The rules made by the [State Government]¹under the preceding sub-section shall be laid before the legislature.

(3) Subject to the rules made under sub-section (1) the District Magistrate may make rules to provide generally against the outbreak or spread of fire, and particularly for the following purposes, --

(i) providing for the safety of buildings and structures up in the mela, and of articles brought into the mela;

(ii) prescribing conditions subject to which huts and order 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,

(iii) providing for the supply of sand and jars of water at each hut or elsewhere, and

(iv) restricting the use of fires, for cooking or for any other purpose.

1. Substituted by the A.O. 1950. For (provincial Government). [The United Provinces Melas Act, 1938] [Section

1 0-1 4]

135

10. In the event of an outbreak of fire, the Officer in charge may order the demolition of any structure if in his judgment its demolition is necessary or expedient for preventing the fire from spreading, and no suit or other proceeding shall be instituted for an act done or purporting to be done in good faith under this section.

Penalties 11. Any person who ---

(a) makes any unauthorized construction, or

(b) uses any unauthorized place as a latrine, urinal or rubbish dump, or

(c) plies any profession, trade or calling without a licence obtained under the provisions of section 7 or commits a breach of the conditions of such licence, or

(d) contravenes any of the provisions of the Act or of they rules made under the Act, or

(e) disobeys any order or direction in writing lawfully issued under this Act,

shall be punishable on conviction with the fine which may extend to or one thousand rupees]²and where the offence is a continuing or recurring one with a further fine which may extend to [one hundred rupees]²for every day after the date of the first conviction during which the offender is proved to have persisted in such offence.

Power to

remove un-

authorized

construction

12. The Officer-in-charge may remove (my unauthorized construction, and the cost of such removal may be recovered from any person making the construction as an arrear of land revenue.

Publication

and objections

to rules

13. (1) All rules made by the District Magistrate under section 6, 7 and 9 shall be published in the [Uttar Pradesh]¹Gazette.

(2) Any person objecting to any such rule, may within 30 days of such publication, prefer his objection to the [State Government]²and the [State Government]²may confirm, modify or set aside such rule. Recovery of

rents

14. (a) If any person fails to pay within the time allowed by the Officer-in-charge, the rent fixed under section 8 (1) or the cost referred to in section 12, or any part thereof, the Officer-in-charge may forward to the Collector a certificate over his signature, specifying the amount due from such person, and the Collector shall give such person an opportunity to prefer any objection and shall after hearing and determining such objection as may be made, proceed to recover the amount entered in the certificate or such amount, if any, as he may find to be due, as an arrear of land revenue. If the Collector finds that no amount is due from such person, he shall, return the certificate to the Officer- in-charge with his finding.

1- Substituted by the A.O. 1950 for (United Provinces)

2 - Subs. by the A.O. 1950 (Provincial Government).

3- Subs. by section 65 of U. P. Act No. 41 of 1976.

136

[The United Provinces Melas Act, 1938] [Section 15-16]

(b) The District Magistrate may order the adjustment from the site allotted to any lessee or licensee who contravenes any rule made by the District Magistrate under this Act.

Delegation of

powers

15. The [State Government] 1 may by notification in the Gazette delegate 2 the power conferred on it under section 4 (iii) or 13 (2) to any authority subordinate to it.

[Application

of U.P. Act

No. 2 of 1959

for certain

purposes to

mela area

16. The State Government may by a notification confer upon the Officer Incharge of the Mela any of the powers conferred by sections 296, 298, 299 and 300 of the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959, and upon issue of such notification the provisions of these sections shall apply to the Mela Area as if the Mela Area were part of a 'City' and the Officer Incharge were Mukhya Nagar Adhikari as defined in the said Adhiniyam, and as if a contravention of the provisions of any orders of the Officer Incharge under section 8 were contravention of the provisions of the said Adhiniyam.]³

1 . Subs by the A.O, 1 930 for (Provincial Government).

2 . For delegation, see notification no. 98(2 )/III—38, dated January 18, 1940, in Gaz.., 1940, I.P.A 33, and no. 98(2).III—38 dated October 23, 1940, in ibid, page 725.

3 . Ins. by section 66 of U.P. Act No.41of 1976. [