Section 22(2) in The Punjab Cattle Fairs (Regulation) Act, 1967
(2)In particular, and without prejudice to the generally of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the manner in which sites shall be allotted temporarily for commercial or other purposes in connection with the cattle fair and the rents thereof shall be fixed under clause (iii) of sub-section (2) of section 4;(b)the manner in which and the rate at which tolls and taxes shall be imposed, assessed and collected;(c)the manner in which, the fee on payment of which and the authority by which registration certificates and sale certificates shall be issued under section 8;(d)the form and manner in which, the payment of fee on which and the authority by which licences referred to in sub-section (2) of section 9 shall be issued;(e)the manner in which and the fee on payment of which the Deputy Commissioner shall revise an order of suspension or cancellation of a broker's licence under sub-section (5) of section 9;(f)the manner in which distress and sale of animals or moveable property shall be made under sub-section (2) of section 14;(g)the amount for the deposit of which direction may be given under section 15;(h)the manner in which the Cattle Fair Fund shall be constituted and matters connected with the proper administration of such Fund;(i)sanitation and control of diseases in a fair area; and(j)any other purpose for which rules are required to be or may be made.
