LexThe UNITED PROVINCES MELAS ACT, 1938
Uttarakhand · state statute
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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] 19381
¿la;qDr izkUr vf/kfu;e la[;k 16] 1938À
,MsIVs”ku vkWQ ykt vkMZj] 1950 }kjk vuqdwfyr rFkk ifj"d`r
m0 iz0 vf/kfu;e la0 41] 1976 }kjk la”kksf/krA
¿jkT;iky egksn; us 24 Qjojh] 1939 dk Lohd`fr iznku dh vkSj xouZesaV vkWQ
bafM;k ,sDV] 1935 dh /kkjk 75 ds vUrxZr fnukad 4 ekpZ] 1939 dks izdkf”kr2 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 foLrkj3 lEiw.kZ ¿mÙkj izns”kÀ4 esa gksxkA
2&& ;g /kkjk rFkk /kkjk 3 rqjUr izpfyr gksxkA jkT;iky ¿mÙkj izns”kÀ 4 xtV esa
foKfIr izdkf”kr djds ;g vkns”k ns ldrs gS fd lEiw.kZ vf /kfu;e vFkok dksbZ Hkkx ¿mÙkj
izns”kÀ4 esa fdlh ,sls {ks= esa] tgka ,sls {ks= esa] tgka esys yxrs gksa] ml vof/k ds fy,
izofrZr gksaxs] tks ,slh foKfIr easa fufnZ’V dh tk;(
¿X X XÀ5
izkjEHk rFkk vf/kfu;e dh
izo`fÙk
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 LFkk uh; 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; ljdkjÀ1 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 gSAÀ2
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 d s 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; ljdkjÀ1 }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 rF kk 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 <sj]
¼7½ ugkus ds LFkku]
¼8½ fouksn vkSj euksjatu] vkSj
¼9½ d`f"k] vkS|ksfxd rFkk vU; izn”kZfu;ka vkSj izn”kZuA
9&& ¼1½ ¿jkT; ljdkjÀ 1 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; ljdkjÀ1 }kjk iwoZZorhZ 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;eks a 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 QSy us ls jksdus ds fy;s mldk fxjk;k tkuk
vko”;d ;k b"V dj 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/kd`r fuekZ.k&dk;Z djs( ;k
¼[k½ fdlh vuf/kd`r LFkku dks “ kkSpky;] ew=ky; ;k dwM+k <sj dju s ds
LFkku ds :i esa mi;ksx djs( ;k
¼x½ /kkjk 7 ds micU/kksa ds v/kh u fdlh vuqKfIr ds izkIr fd;s cxS j 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 t qekZus ls n.Muh; gksxk] tks ¿,d gtkj :i;sÀ 3 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;sÀ3 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”kÀ1 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 iz dk”ku ds
rhl fnu ds Hkhrj ¿jkT; ljdkjÀ2 ds ikl viuh vkifÙk izLrqr dj ldrk gS vkSj ¿jkT;
ljdkjÀ2 ,sls fu;e dh iqf"V dj ldrh gS] mls ifj"d`r 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 ,sl h 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 1 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;ksftr2 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/kksa dk mYya?ku mDr vf/kfu;e ds micU/kksa dk mYya?ku
gSAÀ3
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 i`’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 published 2
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 re gulation 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 extends3 to the whole of [Uttar Pradesh.]4
Commence-
ment and
application of
the Act
2. This section and section 3 shall come into fo rce at once, the Go vernor may,
by notification in [ Uttar Pradesh]4 Gazette, direct that all or any part of the
Act shall come into operation in any area in the [Uttar Pradesh] 4 where 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 men tioned in column 2 and enforced in suc h under notification, if any, men tioned 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] 1 may 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 appoi nted by the [State
Government ]1 to 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] 1 in 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, presc ribe 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 allo t 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. 1950. 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 con tend 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 Governm ent]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] 1 under the preceding sub -section
shall be laid before the legislature.
(3) Subject to the rules made under sub -section (1) the Dis trict 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 build ings 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
10-14]
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 i n
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 ex tend to or one
thousand rupees] 2 and where the offence is a continuing or recurring one
with a further fine which may extend to [one hundred rupees]2 for 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]1 Gazette.
(2) Any person objecting to any such rule, may within 30 days of such
publication, prefer his obj ection to the [State Government ]2 and the [State
Government]2 may 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 an y
part thereof, the Officer -incharge 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 allotte d 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 co nferred on it under section 4 (iii) or 13 (2) to any authority
subordinate to it.
[Application
of U.P. Act
No. 2 of 1 959
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 Incha rge
were Mukhya Nagar Adhika ri 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, 1930 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.
[