Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com SURENDRANAGAR DISTRICT MELA RULES, 1974 CONTENTS 1. Short title and extent 2. Definitions 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . SURENDRANAGAR DISTRICT MELA RULES, 1974 In exercise of the powers conferred by clauses (w) and (wa) of sub- section (1) of section 33 of the Bombay Police Act, 1951 (Bombay XXII of 1951), District Magistrate, Surendranagar District, Surendranagar with the previous sanction of the State Government, hereby makes the following regulation: 1. Short title and extent :- (a) These rules may be called "Surendranagar District Mela Rules, 1974. (b) They shall come into force with effect from 1st January, 1975. 2. Definitions :- (a) "Mela" means a group of boys above twelve years of age or girls between ten and twelve years of age or both such boys and girls organised for the purpose of Ganpati festival and occasionally for some time thereafter for giving or staging performances for public amusements consisting of songs, dialoges, skits, dances, mimetics and such other items of entertainments, performed or staged in any enclosed or open space. (b) "Licencing Authority" means the District Magistrate, Surendranagar or any other officer authorised by him in this behalf. (c) "Board" means the Board appointed by the State Government under sub-clause (iii) of clause (wa) of sub-section (1) of section 33 of the Bombay Police Act, 1951. (d) "Organise" means and includes every person who is the promoter, manager, Secretary or such other person of a Mela connected with the organisation or Management of Mela. (e) "Licence" means a licence granted by the Licencing authority under these rules in form 'B' appended to these rules. 3. . :- No performance of Mela shall be exhibited or performed by any organiser without a valid Licence from the Licencing authority. 4. . :- Application for a licence shall be made to the Licencing authority at least a fortnight in advance of the Scheduled date for the performance of the Mela by one of the organisers and such application shall be made in form 'A' appended to these rules. 5. . :- Every such applicant shall Furnish an application for a Licence which shall specify true and correct information in respect of matters mentioned therein regarding the place, Location and purpose for which the Mela is to be performed etc., as may be required for the purpose. 6. . :- The application for Licence will be accompanied by the certificate of suitability granted by the Board together with a copy of script of which the certificate is issued. 7. . :- The Licencing authority concerned shall have power to cancel or suspend the Licence issued if the Board cancels or suspends the certificate of suitability issued by it in respect of the performances. The Licencing authority may also for reasons to be recorded in writing refuse to grant a licence or cancel, at any time the licence which may have been issued. 8. . :- The Chairman and Members of the Board and other officer, authorised by the Licencing Authority will be entitled to visit the place of the Mela, where rehearsals, are held and public performances of the Mela in order to verify that the Mela Rules are being properly abided. 9. . :- No organiser shall use or allow the use of any songs, mimetics, display of other entertainment in the Mela performance which has not been approved by the Board. 10. . :- No organiser shall organise the Mela in unhealthy surroundings. 11. . :- No organiser shall continue or allow to continue a Mela performance after 12.00 midnight or any earlier hour mentioned in the licence for the purpose by the licencing authority. 12. . :- A fee of Rs. 10/- (ten) shall be payable for a licence. 13. . :- Contravention of any of these rules shall be punishable under section 131 of the Bombay Police Act, 1951.