The Gwalior Vyapar Mela Pradhikaran Adhiniyam, 1996

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MADHYA PRADESH ACT 
NO. 22 OF 1996 
 
THE GWALIOR VYAPAR MELA PRADHIKARAN ADHINIYAM, 1996 
 
TABLE OF CONTENTS 
Sections : 
1.  Short title, extent and commencement. 
2. Definitions. 
3.  Constitution of Gwalior Trade Fair Authority. 
4.  Removal of Member of Authority. 
5.  Officers and other employees of the Authority. 
6.  Management and Control of the Trade Fair. 
7.  Levy of Rent by the Authority. 
8. Power of grant License. 
9.  Power to remove persons from trade fair area. 
10.  Fund of the Authority. 
11.  Annual Report. 
12.  Penalties. 
13.  Immunity of Members. 
14.  Power to frame bye-laws. 
15.  Power to make rules. 
16.  Repeal. 
 
 
  
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MADHYA PRADESH ACT 
No. 22 of 1996 
 
THE GWALIOR VYAPAR MELA PRADHIKARAN ADHINIYAM, 1996. 
(Received the assent of the Governor on the 28th December 1996; assent first published in the 
"Madhya Pradesh Gazette (Extraordinary)", dated the 30th December, 1996) 
 
An Act to provide for the better management and control of the Gwalior Trade Fair. 
 
Be it enacted by the Madhya Pradesh Legislature in the Forty-seventh Year of the Republic 
of India as follows :- 
 
1. (1)  This Act may be called the Gwalior Vyapar Mela 
Pradhikaran Adhiniyam, 1996. 
(2) It extends to such area as may from time to time be 
defined by  the State Government by notification as 
Gwalior Trade Fair area. 
(3)  It shall come into force on such, date as the State 
Government may, by notification, appoint. 
 Short title and 
commencement  
2. In this Act, unless the context otherwise requires - 
(i) "Authority: means the Gwalior Trade Fair Authority  
constituted under Section 3. 
(ii) "Trade Fair" means trade, industrial, agricultural, cattle 
fairs or any other fair as may be specified by the state 
Government from time to time held at Gwalior trade fair 
area. 
 Definitions 
3. (1) The State Government shall constitute a body to be called 
as "the Gwalior Trade Fair Authority" to manage and 
control the trade fair. 
(2) The Gwalior Trade Fair Authority shall have a perpetual  
succession and a common scale and shall sue and be sued 
by the said name. 
(3) The Authority shall consist of the following members, 
namely :- 
(i)  The Minister incharge of the Commerce and 
Industry Department of the State or a person 
nominated by the  State Government who shall be 
the Chairperson; 
 Constitution of 
Gwalior Trade 
Fair Authority. 
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1[(ii) a person nominated by the State Government who 
shall be the Vice-Chairperson; 
(ii-a) Commissioner, Gwalior Division, Gwalior] 
(iii)  a representative of Commerce and Trade ; 
(iv)  a representative from the field of Arts and Culture;  
(v)  a representative of Industry; 
(vi) The member of the House of People representing 
the constituency which wholly or partly falls 
within the Trade Fair Area; 
(vii)  The Member of the Legislative Assembly 
representing the consistency which wholly or 
partly falls within the Trade Fairs area; 
(viii) The Mayor of Municipal Corporation, Gwalior; 
(ix)  The President of the Zila Panchayat, Gwalior 
(x)  one representative of the Trade Fair Authority of 
India, New Delhi; 
(xi)  The Collector, Gwalior; 
2[(xii)  The Zonal Industries Officer, Gwalior who shall be 
the Secretary; 
(xiii)  The General Manager, District Industries  Center, 
Gwalior]; 
(xiv)  Three social workers from different fields. 
3[(xv) the Inspector General of Police, Gwalior] 
(4) All non-official members shall be nominated by the State 
Government and shall hold office for a term of three 
years from the date they assume charge. 
(5) No act or proceedings of the Authority shall be invalid 
merely on the grounds of the existence of any vacancy in 
or any defect in the constitution of the Authority. 
(6) The non-official members shall be paid such travelling 
and duly allowances as may be prescribed. 
4. If in the opinion of the State Government the continuance of 
any member in the Authority is undesirable it shall be open 
to the  Government to remove such member from the 
Authority without assigning any reasons therefor. 
 Removal of 
Member of 
Authority 
 
 
1. Subs. by Act 35 of 1997 , the word "Commissioner, Gwalior Division Gwalior or" 
omitted from clause (ii) and ins. of new clause (ii-a) (w.e.f. 02.09.1997) 
2. Subs. by Act 35 of 1997, the word "who shall be the secretary" omitted from clause (xiii) 
and , the word "who shall be the secretary" added in clause (xii) (w.e.f. 02.09.1997) 
3. Ins. by Act 35 of 1997 (w.e.f. 02.09.1997) 
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5. (1)  The authority may appoint such number of officers and 
employees as may be necessary for the efficient 
performance of its functions. 
(2)  The salaries and allowances payable to and the other 
terms and conditions of the officers and other employees 
appointed for the purpose of the authority shall be such 
as may be prescribed. 
 Officers and 
other employees 
of the Authority 
6. As soon as the Authority constituted by that State 
Government under Section 3, the management and control of 
the Gwalior Mela and the assets and liabilities, if any, of the 
Gwalior Mela Committee managing the Gwalior Mela at the 
time of constitution of the Authority together with all funds, 
if any, shall pass on and be vested in the Authority. 
 Management 
and control of 
the Trade Fair 
7. Not withstanding anything contained in the Madhya Pradesh 
Municipal Corporation Act. 1956 (No. 23 of 1956) or any 
other law for the time being in force in the trade fair area, the 
Authority may, during the period of the trade fair which shall 
be notified by the State Government in the Gazette, levy such 
rent for the land  comprised in the said area as may be 
specified in the bye-laws to be framed by the Authority with 
the approval of the State Government. 
 Levy of Rent by 
the Authority 
8. The Authority may prescribe fees on payment of which and  
conditions subject to which any person or class of person 
may be licensed to ply any profession, trade or calling in the 
trade fair during the period of trade fair. 
 Power to grant 
licence 
9. If any officer specially empowered in this behalf by the 
Authority is satisfied that any person occupying any stall or 
space in the trade  fair area is in unauthorized occupation of 
the stall or space or  continues to occupy the stall or space 
after authority to occupy has  ceased, he may, with previous 
sanctioned of the Authority, require such person to vacate the 
stall or space within such time as may  be mentioned in the 
requisition and such person may,  in addition to any penalty 
to which he may be liable under this Act, be  summarily 
removed from the stall or space.  
 Power to remove 
persons from 
Trade Fair area 
10. (1) All moneys realized by or income accruing to the 
Authority shall be credited to a Fund  to be called the 
"Gwalior Trade Fair Authority Fund". 
(2) The Fund shall not be utilized for any purpose other than 
that of the Trade Fair. 
 Fund of the 
Authority 
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(3) The moneys of the Fund shall be deposited either in a  
Scheduled Bank or a Co-operative Bank at Gwalior. 
(4) The  Fund shall be operated under the signature of the  
Secretary of the Authority or such other officer 
authorized in this behalf by the Chairperson. 
(5) The Authority shall maintain proper accounts and other 
relevant records and prepare an annual statement  o f 
accounts as may be prescribed. 
(6) The accounts of the Authority shall be audited in the 
prescribed manner. 
11. The Authority shall prepare in such from and by such date 
for financial year, as may be prescribed, its annual report 
giving full  accounts its activities during the previous 
financial year are  forwarded a copy thereof to the State 
Government. 
 Annual Report 
12. Any person who -  
(a)  makes any unauthorized construction within the trade fair 
area; or 
(b)  uses unauthorizedly any place within the trade fair area 
as latrine, urinal or rubbished dumps; or 
(c)  plies any profession, trade or calling within the trade fair 
area without a license obtained from the Authority or 
commits a breach of the condition of such license; or 
(d)  contravenes any of the provisions of the Act or any rules 
made thereunder; or 
(e)  disobeys any order or directions in writing lawfully 
issued under this act; 
shall be punishable on conviction with a fine which may  
extend to five thousand rupees and where the offence is  
continuing or recurring one with a further fine which  may 
extend to rupees one hundred for every day after  the date of 
first conviction during which the offender is  proved to have 
persisted in such offence. 
 Penalties 
 
13. No Suit or other legal proceedings shall be brought against 
any member of the Authority for any act done or purported 
to have been done by him in good faith in the performance 
of his duties as such member nor shall he be personally liable 
for any act or omission of the said Authority. 
 Immunity of 
members 
 
14. The Authority may, with the approval of the Government 
from time  to time, frame bye -laws for regulating its 
 Power of frame  
bye-laws 
 
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procedure or for  management and control of the fair or for 
levying any fee or other charges. 
15. (1) The State Government may be notification in the Official 
Gazette, make rules for carrying out the provision of this 
Act. 
(2) In particular and without prejudice to he generality of the 
foregoing powers, such rules may provide for all or any 
of the following matters, namely :- 
(a)  travelling and daily allowance payable to the non -
official members; 
(b)  salaries and allowance payable to the officers and 
other employees and other terms  and condition of 
their service; 
(c)  sanitation in the mela area; 
(d)  to provide safeguard against the out break or spread 
of fire; 
(e)  providing for the safety of building and structures 
set-up in the trade fair area and of articles brought 
into the fair; 
(f)  prescribing c onditions subject to which huts  and 
other 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; 
(g)  restricting the use of fires for cooking or for any 
other purpose; 
(h)  any other matter which is required to be or may be 
prescribed. 
(3) Every rule made under this Act shall be laid as soon as 
may be after it is made before the Legislative Assembly. 
 Power to make 
rules 
16. On and from the date of commencement of this Act, Qawad 
Mela Va Numaish  Gwalior, 1934 and any other law for the 
time being inforce on the subject shall stand repealed. 
 Repeal 
 
 
 
 

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