Section 11 in The Punjab Cattle Fairs (Regulation) Rules, 1968
11. Manner in which the cattle fair fund shall be administered. [Sections 17 and 22(2)(h)].
(1)The Cattle Fair Fund shall be of the nature of a Personal Ledger Account in the name of Deputy Commissioner of the district at the district level and the Controller, Panchayati Raj Finances at the State Level or such other officer as may be appointed by the State Government in this behalf.(2)The Fund shall be kept at the Treasury as a purely banking account, money being paid into and drawn out of it without specification of the nature of the receipt or expenditure. Withdrawal will be made only by means of cheques signed by the Deputy Commissioner of the district or the Controller, Panchayati Raj Finances, as the case may be only when it is required for immediate disbursement on any item of expenditure.(3)The Treasury Officer shall issue a Pass Book in which all the sums paid into or drawn by means of Cheques from the Treasury shall be entered by him.(4)The Pass Book shall remain in the personal custody of the Deputy Commissioner or the Controller, Panchayati Raj Finances who shall be responsible to see that the Pass Book is sent to the Treasury Officer at lease once a month and balanced.(5)The fair officer may have an imprest money not exceeding one thousand rupees for meeting the incidental charges connected with the cattle fair. All payments upto one hundred rupees may be made by him in cash out of the imprest money. All payments required to replenish the chest shall be drawn by the Deputy Commissioner from Cattle Fair Fund by means of cheques.(6)The Cheque Book shall be supplied by the Treasury Officer to the Deputy Commissioner and the Controller, Panchayat Raj Finances.(7)The Fair Officer shall render to the Deputy Commissioner of the district in which the fair area is situated a complete and proper account of the amount of imprest at the close of each cattle fair for adjustment and re-coupment of the amount spent by him out of the imprest.(8)Proper accounts of receipts and expenditure of a cattle fair shall be maintained by a fair officer and shall be audited by the authority appointed in this behalf by the State Government.
