Section 69 in Rajasthan Panchayati Raj Rules, 1996
69. Taxes and fees on fairs.
(1)Panchayat Samiti/Zila Parishad may decide to levy taxes/fees to regulate the fairs and festivals organised and regulated by them within their jurisdiction.(2)Such Panchayati Raj Institution may designate any officer as Mela Officer.(3)If any cattle fair is organised, the rate of Rawanna fee will be decided by the concerned Panchayati Raj Institution.(4)Purchaser shall not take his Cattle out of the fair area unless he has obtain a Rawanna in form VIII after payment of prescribed fee.(5)If any purchaser is found taking his Cattle out of the fair area without a Rawanna, he shall be liable to pay a penalty not exceeding Rs. 200/- per animal at the discretion of Mela Officer.(6)Check posts shall be established for entry and exit of Cattle, Entry pass shall be issued to all Cattle entering the Mela premises in Form VII by Mela Officer/Check post in-charge.(7)Every sale carried in the Mela shall be registered in form IX and purchaser will be issued copy thereof on payment of charge fixed by Panchayati Raj Institution concerned.(8)No Rawanna shall be issued unless a copy of registration referred to in Sub-rule (7) is produced.
