Section 16(1) in The Haryana Cattle Fairs Act, 1970
(1)There shall be constituted in each district a Fund to be called "the Cattle Fair Fund" to which shall be credited the following, namely :-all fees, rents or other sums of money (not being tolls and taxes) received or realised under the provisions of this Act or the rules made thereunder; and(b)all donations or grants made to the Fund by the Government, a local authority or any other person or society.
