Section 9(2) in The Rajasthan State Cattle Fairs Act, 1963
(2)In particular and without prejudice to the generality of the power conferred by sub-section (1), the officer-in-charge may allot sites for the following: -(i)religious societies of the persuasion, if any, with which the State Cattle Fair is connected;(ii)social and other societies and organisations;(iii)officials of the State Government or local authorities;(iv)market places and shops;(v)urinals, latrines and rubbish heaps;(vi)bathing places;(vii)recreation and entertainment;(viii)agricultural, industrial and other exhibitions and demonstrations; and(ix)for other purposes of the State Cattle Fair.
