Section 8 in The Punjab Cattle Fairs (Regulation) Act, 1967
8. Levy of fees.
(1)No person shall sell cattle at a fair unless he has obtained a registration certificate in respect of such cattle in such manner, on payment of such fee and from such authority, as may be prescribed.(2)Every person purchasing cattle at a cattle fair shall obtain in respect of such cattle a sale certificate in such manner, on payment of such fee and from such as may be prescribed.
