LexThe Chhattisgarh Rajim Kumbh Mela Act, 2006 No. 22 of 2006
Chhattisgarh · state statute
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CHHATTISGARH ACT
(No. 22 of2006)
THE CHHATTISGARH RAJIM KUMBH MELA ACT, 2006
A11 Acf to provide for the proper management of the Kumbh Mela at Rajim.
Be ii c11'1clc<l by !he Chhallisgarh Legislature in the Fifty-Seventh year of the Republic of India.
a:-. follow!\ :
(I) This Act may be called "The Chhallisgarh Rajim Kumbh Mela Act,
2006".
(2) II shall extend to such area as may from time to time be notified in the
official gazette by the Government as the ,Rajim Kumbh Mela Area.
(3) It shall come into force from the date ofils publication in the Official
Ga:Z.ette.
ln this Act unless the context othl!rwise requires -
( 1 j "Chief Health Officer" means an officer appointed under sub-section
( 4) of Section 3 of the Act,
(2) "Collector" means a collector under the Chhallisgarh Land Revenue
Code, ! 959 (No. 20 of 19~9),
(3) "District Magistrate" means the District Magistrate of the concerned
district,
(4) "Government" means the Government ofChhattisgarh.
(5) "M_ela Area" means the area notified as such under sub-seCti(?n (2) of
section 1,
(6) "Mela fund" means !he fund whereto all,receipts on account of the
imposition of tolls, foes, taxes etc. during the Mela Season in the Mela
Area, grant-in-aid from the Government, donations, and any other
money received for the mela shall be credited,
Short Tille, extent and com
mencement.
Definitions.
i
·~
434 ( 6)
Powers to apiro"intCommitte~ & 3.
offin'.rs.
Po" crs to imrost' tolls and fees. 4_
Powers gnrnt fO licence. 5.
.-\.llotmt'nl of sitt's. 6 .
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(7) "Mela" means the Kumbh Mela at Rajim held every year, and the
Mahakumbh Mela held at Rajim once every 12 years,
(8) "Mela Officer" means an officer appointed under sub-section (3) of
Section 3 of the Act,
(9) "Mela Season" means the period notified in the official gazette as the
Rajirn Mela season by the Government.
( 1)
(2)
The Government shall appoint a Central Committee to formulate polic)
and guide and advise the District Magistrate, the Mela Officer and the
Local Committee in the performance of their duties under this Act.
The Government may also appoint Local Committees to assist the
District Magistrate and the Mela Ofiiccr in the performance of their
duties under th is Act,
(3) The Government shall appoint any officer not below the rank ofDuputy
Collector to perform the duties of Mela Oflicer,
(4) The Government shall appoint any medical officer as Chief Health
Officer for the Mela.
Subject to the general and special orders of the Government, the Mela Officer
may in consultation with the Local Committee, ifit has been appointed under
sub section (2) of section 3, impose within Mela Area:-
(1)
(i) Tolls on any vehicle or animal entering, or any person bring
ing goods for sale into such area, and
(ii) Fees on the registration of animals sold within such area.
No person shall be allowed to practice any profession or trade in the
Mela Area during the Mela Season without taking a licence from the
Mela Officer,
(2) The procedure for grant of licence may be prescribed b1 rules.
(3) The conditions and fees oflicence shall be fixed by the Mela Officer.
(1) The Mela Officer may allot sites by public auction or otherwise as he
m~y deem necessary for any purpose not repugnant to Hindu religion.
to any person or class of persons, and may fix such rent for the site as
may appear reasonable to him,
(2) Without prejudice to the generality of the power conferred by
sub section (1), the Mela Officer may allot sites for the following in
particular :-
(i) Hindu religious societies;
(ii) Social and other organizations;
(iii) Sweet shops and restaurants;
(iv) Officials;
(v) Market places;
(vi) Latrines, urinals and rubbish heaps;
(vii) B~thing places;
(viii) Recreation;
'
(ix) Agricultural, industrial and other exhibitions and demons
trations;
\
7.
8.
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~=.~313!'H<l2006
(x) Post, telegraph and telephone offices;
(xi) Centers of medical aid;
(xii) Centers for rest.and protection;.
(xiii) Fire station/Fire extinguisher.
(I) The Government may make rules tu carry out the purposes of this Act,
(2) Without prejudice to the generality of the powers conferred by sub
section (I), the Goverrunent may make rules for -
(i) The establishment of a Mela Fwid;
(ii) Expenditure from the Mela Fund;
(iii) Utilization of swplus from the Mela Fund;
(iv) Toe·procedure for want oflicence under section 5;
(v) Manner in which orders made by the Mela Officer and the
Gov_errunent under section 8 sh,11 be published; ,
(vi) The Membership and procedure of meetings of the commit
tees to be appointed under section 3;
(3) Rules made under this Act shall be published in the official gazette,
(4) Rules made under this Act shall be laid before the Legislative
Assembly as soon as possible.
Powers to makt rules.
If I
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434 (7)
(I) Subject to the rules made under section 7 and general or special Powers of Mela Officer to make
orders of the Goverrunent of the District Magistrate the Mela Officer O,rlm.
may make orders to carry out the purposes of this Act,
(2) Without prejudice to:the generality of the' p_owers conferred by sub
secton (I), the Mela Officer may make orders for:-
1
(3)
( i) Safety of buildings and structures put up in the Mela Area
and the articles brought in the Mela Area;
(ii) Supply of water and any material necessary for extinguish-
ing fire;
(iii) Restricting the use of fire for cooking or for any other pur
pose;
(iv) Fixing the fees and conditions ofliccnce under sections;·
(v) Compulsory isolation and removal of any person suffering
from dangerous infectious diseases;
(vi) Disinfection of any house, dwelling, building, source of
water supply or any other suspected source of infection;
(vii) Conditions subject to which persons can enter or leave the
Mela Area;
(viii) Destruction of any food or other material meant for human
consumpti~~
(ix) Requisitioning any public or private building and public or
private vehicle for a reasonable rent during the Mela
Season~
Orders made by the Mela Officer shall be published in the monner as
may be prescribed,
(4)' Any person may prefer any objection to the Government about such
orders within 15 days of their publication,
(5) The Government may by order either on its own motion or on an
objection inade to it, set aside, or modify any order made by the Mela
Officer,
434 (8)
Powers or Mela Offcrr on out- 9_
br-eak of fir·e.
Penalties. 10.
Powers to remove unauthorized 11.
construction.
Recovery of du~'i- 12
Delegation of powers. 13.
..
(6) Any such order of the Government ,etting aside or modifying any
order made by the Mela Officer under this· section shall also be pub
lished in the prescribed manner.
In the event of an outbreak of fire, th~ Mela Officer or any person specially
authorized by the Government in this behalf may order the demolition of any
structure within the Mela Area if in his judgment its demoUtion is necessary
or expedient for pre¥enting the fire from spreading and no su~ or other pro
ceeding shall iie for any act done in good faith under.this section.
Any person who :-
(1) Makes any unauthorized construction within the Mela Area; or
(2) Uses any unauthorized place within the Mela Area as a latrine. urinal
or rubbish dump, or
:(3) Practices any profession,-trade or calling without a licence obtained
under the provisions of section 5 or commits a breach of conditions of
such licence; or
( 4) Contravences any provisions of this Act or of any rules made under
this Act; or
(5) Disobeys any order or direction in writing lawfully issued under this
Act;
Shall be punished on conviction with simple imprisonment which may extend
to three months or w.ith_ fine which may extend to one thousand rupees or with
both1 and where the offence is a continuing or recurring one. with a further
fine which may extend to Rs. I 00 (Rs. hundred only) for every day after the
date of the first con,viction dudng which the offender i? proved to have per
sisted i.n such offence.
The Mela Officer may remove any unauthorized constructio.n within the Mela
; Area and the cost of such removal may be recovered from such person
making such construction as arrears of land revenue. ·
(I) If any person fails to pay within the time allowed by the Mela Officer
· the rent fixed under section 6 or the cost referred to ill section 11 , the
Mela officer may forward to th,e Collector a certificate specifying the
amount due from such a person, and the collector shall give such a
person an opportunity to prefer objection and shall-after hearing and
determining. such objections as may be made, recover the amount
entered in the certificate or such amount, if any, as he may find to be
due, as arrears ofland revenue and if the collector finds that no amount
is due from such a person, he shall return the certificate to the mela
officer with his findings.
(2) The Mela Officer may eject any Jessee or licencee who contravenes
any rules or orders made under this Act from the site allotted to him.
The Government may, by notification in the official gazette, delegate the powers
conferred on it under sub-sections (4), (5), and (6) of section 8 to any author
ity subordinate to it.
1
mg any
be pub-
Jecially
1 of any
cessary
.er pro-
urinal
taincd
on:-; or
under
:r this
<tend
with
rther
r the
per-
-1cla
1ccr
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the
h c1
ind
~nt
be
ml
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rs
r-
14. (I)
(2)
•
~=. ~31 3l'ffil2006
Notwithstanding the provisions ofChhattisgarh Municipal Corpora
tion Act, 1956 (No. 23 of 1956), Chhattisgarh Municipalities Act,
1961 (No. 37 of 1961) or Chhattisgarh Panchayat Raj Act, I 993 (No.
I of 1994), Goverllf!lenl ~ay by notification in the official gazette
empower th~ Mela Officer or any other officer to exercise all or any of
the powers and to perform all or any of the functions of any local self
government instjtution in the whole or any part of the Mela Area for
the duration of the Mela Season or any part thereof.
So long as and to the extent to which these powers are so vested in an
officer empowered under this section, the local self goverrurl.ent insti
tution will cease to exercise those powers aJld to perform those func
tions in the area so notified and the area shall be deemed to be tempo-
. -rarily excluded from area of such local self government institution.
434 ( 9)
Municipal functions within the
Mela Ar-ca.
•,
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Cl II IA ITI\C,1\RH N_' I
Tiff CflHATI ISGAIUI RA.JIM KUMBH MELA (AMENDMENT) ACI, 2llli
An Act to a111l·1ul lhe Chhattisgarh Rajim Kumhh Mela Act, 2006 (/\o. 22 of 2006).
Be ii cnacl<.'l; '1\ 1he Chhatt.i<;garh Leg.1sla1urt in the Si,,ty-1.:'i~hth Year of till' Republic of
India, as follows·
J44 (II
( I I ·1 h1-, :\<.:t ma_\ be u1Hed the f'hhat!1:-garh Ra_1m1 "- rnnbh ~kla (Amendment) Al.'.!. Shon Ii tie.
an<l 2(11~
(2_! I! c;l,,:i] t::1.tc11U to .:-.ud1 an.:a as rnc1~ bt' notifit:d i11 the Off1cia! <.iazette. by tht' State
(io\ ,_ rnme11t .:is the Rajim Kumbh Mcl:1 Area. from timl' to time
(.",) 11 :,!i .. 1:1 ctin11..' into fore(: from the <late ot its publicanon in thcOflicial Gazette
In the Chh.it1,..,c!.arh Ra_jim Kuinbh rvlela A1.:l. 2006 (l\:n 22 of 2006J,-
(a) in 11,,_ rrcamblt.:. fpr the \Hird '"1--:umhh Me·1,i' the word .. Kumbh (Kalp) rvte\;1"
~h;·,11 tJc substitutt:d
(b) 1r1 ',,_,:1 -s-!t:tlo11 ( I )ot St'clion l. for the sho1i title ··the Chhatt1~garh Rajim Kumhh
!\.·1t· ·. \c1. 1006"'. th<: shon titk '"!ht· Chharti~~arh Raj im K unihh ( Kalp_l Mela Act.
:?:(11_1r shall be -;ub<.,tltutl!d. and
(.q tor :1,,,: word ··Kumhh l\-1ela"". where\er the\ ('CCur. the word ··Kumbh tKalp)
Mei.: shall bl' q1hst1!uh.'d
l"he Chtiattl:'i!_>,trh Ra_j1m Kumhh \.1ela tArn~ndrnent)Ordinance. 2017 (No 2 of 2017) is
hereby. rcp<.·._,i,·J
C.\IC-n I
rommenremrnr.
Amendme11t of the
Princip11I -\rt.
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CHHAITISGARII /\CT
(No. I of 2019)
TIIE CHHAlTISGt\RH HAIIM KUMRII ( KALP) MELA (AMENDMENT) ACT, 2019
An Act further to amend the Chhattisgarh Rajim Kumbh (Kalp) Mela Act, 2006
(No. 22 of2006).
Re it enacted by the Chhattisgarh Legislature in the Sixty-ninth Year of the Republic of
India. as follows:-
I. ( I l This /\ct may be called the Chhattisgarh Rajim Kumbh (Kalp) Mela
(Amendment) Act.2019.
(2) It shall extend to such area as 111ay be notified in the Official Gazette. by the
State Government. as the Ra_jim Ku111bh (Kalp) Mela Area, from time to time.
(3) It shall come into force from the date of its publication in the Official Gazette.
In the Chhanisgarh Rajirn Kumbh (Kalp) Mela Act, 2006 (No. 22 of2006), -
(a) in the preamble, for the words ''Kumbh (Kalp) Mela", the words "Maghi Punni
Mela'' shall be substituted :
(b) in sub-section (I) of Section I. for the short title "the Chhattisgarh Rajim
Kurnbh (Kalp) Mela Act. 2006", the short title" the Chhattisgarh Rajim Maghi
Punni Mela Act, 2006" shall be substituted: and
(c) for the word "Kurnbh (Kalp) Mela". wherever they occur. the word "·Maghi
Punni Mela" shall be substituted.
In the Principal Act, in Section 2. for clause (7). the following shall be substituted,
namely:-
"(7) "Mela'' means Maghi Punni Mela at Rajim held every year:··
44 (I)
Short title,
extent and
commencement.
.-\mrn<lment of
the Principal Act.
r\men<lment
Section 2.
of
“
“
”
CHHA TTISGARH ACT
(No. 6 of 2024)
THE CHHA TTISGARH RAJIM MAGHI PUNNI MELA
(AMENDMENT) ACT, 2024.
An Act further to amend the Chhattisgarh Rajim Maghi Punni Mela Act, 2006 (No.
22 of 2006).
Be it enacted by the Chhattisgarh Legislature in the Seventy-Fifth Year of the Republic
of India, as follows :-
1. (1) This Act may be called the Chhattisgarh Rajim Maghi Punni Mela
(Amendment) Act, 2024.
(2) It shall extend to such area as may be notified in the Official Gazette, by the
State Government, as the Rajim Maghi Punni Mela Area, from time to time.
(3) It shall come into force from the date of its publication in the Official Gazette.
2. In the preamble of the Chhattisgarh Rajim Maghi Punni Mela Act, 2006 (No. 22 of 2006)
(hereinafter referred to as the Principal Act), for the words “Maghi Punni Mela”, the
words “Kumbh (Kalp) Mela” shall be substituted.
3. In sub-section (1) of Section 1 of the Principal Act, for the short title “the Chhattisgarh
Rajim Maghi Punni Mela Act, 2006”, the short title “the Chhattisgarh Rajim Kumbh
(Kalp) Mela Act, 2006” shall be substituted.
4. For clause (7) of Section 2 of the Principal Act, the f ollowing shall be substituted,
namely:-
“(7) “Mela” means Kumbh (Kalp) Mela at Rajim held every year.”
5. In the Principal Act, for the words “Maghi Punni Mela” wherever they occur, the words
“Kumbha (Kalp) Mela” shall be substituted.
Amendment of
the Preamble.
Short title,
extent and
commencement.
Amendment of
Section 1.
Amendment of
Section 2.
Substitution of
the words
“Kumbh (Kalp)
Mela”.