Section 15 in The Rajasthan State Cattle Fairs Act, 1963
15. Summary proceedings against person about to leave the fair area.
- (l) If the officer-in-charge shall at any time have reason to believe that any person, from whom any sum recoverable under the provisions of this Act is due, or is about to become due, is about to remove himself from the fair area, the officer-in-charge may cause a bill for the sum due or about to become due to be presented to such person and demand immediate payment thereof.(2)If, on presentation of such bill, the said person does not forthwith pay the sum due, or about to become due by him, the amount shall be leviable by distress and sale in the prescribed manner of animals or other movable property in the possession of such person.
