Section 16(3) in The Haryana Cattle Fairs Act, 1970
(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.
