Section 12 in The Punjab Cattle Fairs (Regulation) Rules, 1968

[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 12 in The Punjab Cattle Fairs (Regulation) Rules, 1968

12. [Receipt of money received by way of compensation. [See Punjab Government Gazette (Extraordinary) Part III Legislative Supplement dated 8.2.1977.]

- The fair officer shall issue a receipt in Form C.F.R. 5 in respect of the sum of money accepted by him by way of composition of offence under section 20 of the Act.]C. F. R. 1(See Rule 3)Book No............... Registration Certificate No.......Registration CertificateCattle Fair .............Tehsil.............. District.............

Name and address of the person offering cattle for sale	Description of cattle	Fee

		Rupee one

Signature of Certification WriterDated........C. F. R. 2(See Rule 4)Book No......... Receipt No...........Cattle Fair ........... Tehsil ...........District..........Sale Certificate

Particulars of the seller	Registration Certificate number	Particulars of the Purchasers	Kind and particulars of cattle	Price for which cattle has been sold	Fee charged from purchaser.
1	2	3	4	5	6

Name........... Name............. Colour........Father's ........ Father's .......... ........Name ......... Name ............. Age .......Village ....... Village ....... HornsTehsil ........ Tehsil .........Tail.........District ...... District ....... Any other mark of identificationSignature of the Certificate writerDated.........C. R. F. 3(See Rule 6)Book No......Receipt No. .........Cattle Fair ........Dated ..........19Tehsil .............District ............Received a sum of Rs. .......... (Rupees ..........) from Shri .......... s/o Shri .................. of..................on account of rent of the commercial/other sites No. ................for the period commencing from ..........to...............Signature of the Fair OfficerC. F. R. 4(See Rule 7)

Book No. ...........	Licence No. .........
Cattle Fair ........	Dated .........
Tehsil .............	District ...............

Broker's Licence

Name and address of the broker	Amount of licence fee charged
1	2
	Rs. 10

Signature of Fair Officer,District______________Note. - This licence is granted subject to the terms and conditions laid down on reverse.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Punjab - Section

Section 12 in The Punjab Cattle Fairs (Regulation) Rules, 1968

12. [Receipt of money received by way of compensation. [See Punjab Government Gazette (Extraordinary) Part III Legislative Supplement dated 8.2.1977.]