Section 10(1) in The Punjab Cattle Fairs (Regulation) Rules, 1968
(1)The fair officer shall seize cattle or other moveable property in the possession of the person who is about to remove himself from the fair area and does not pay the sum forthwith on presentation of the bill under sub-section (1) of section 14 of the Act and shall prepare an inventory of these seized cattle or other movable property in the presence of two persons:Provided that only such cattle or other moveable property shall be seized as may be sufficient, in the opinion of the fair officer, to realize the sum due from that person.
