(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.(2)All moneys referred to in sub-section (1) shall be deposited under the head "Cattle Fair Fund" which shall be kept in such Government treasury or sub-treasury in the district as may be specified by the Deputy Commissioner.(3)The Cattle Fair Fund shall be operated [***] [Omitted 'by the Deputy Commissioner' by Haryana Act No. 9 of 2017, dated 22.3.2017.] in the prescribed manner and shall be applicable for the purpose of payment, in whole or in part, of all charges and expenses incidental to be matters specified in this Act and the rules made thereunder, including the following purposes namely :-(a)all expenses necessary for the holding, controlling, managing or regulation of cattle fairs and for matters connected therewith or incidental thereto;(b)payment of salaries and allowances of persons employed in connection with the cattle fair;(c)payment of fees for the auditing of accounts of the Fund by such auditors and at such rate as the State Government may determine;(d)reimbursement to any local authority of any expenditure incurred or of advances made by it for the purpose of holding a cattle fair.(4)[ After payment of the charges and expenses referred to in subsection (3), the balance of the Cattle Fair Fund shall be utilized by such authority for the development of cattle or animal husbandry and purposes incidental thereto in such manner, as may be prescribed.] [Substituted by Haryana Act No. 9 of 2017, dated 22.3.2017.]
