Section 6 in The Punjab Cattle Fairs (Regulation) Rules, 1968
6. Reservation and auction of sites. and arrangement for environmental sanitation [Sections 4(2)(iii) and 22(2) (a)].
(1)The sites required temporarily for commercial or other purposes in connection with the cattle fair shall be allotted by the fair officer by auction before the commencement of the cattle fair. The successful bidder shall pay the full amount of the rent offered at the auction at the fall of hammer to the fair officer who shall issue a receipt therefore in Form C.F.R. 3.(2)(a)Sufficient number of water points shall be provided for use of people and cattle separately. Stand posts for people and cattle troughs for animals shall further be provided.(b)Sufficient number of latrines, urinals and baths for the people attending the fair shall be provided but the location of such latrines, urinals and baths shall take into consideration the topography of the area. Public latrines and urinals shall not be located within a distance of 100 yards from the residential area or wells.(3)(a)Arrangements for water supply for drinking and washing purposes shall be made in the fair area so as to make available adequate quantity of hygienic water supply for human and cattle requirements.(b)Arrangement shall be made for the disposal of waste water from public stand posts, liquid and solid wastes from the latrines, urinals and baths and removal of all refuse, garbage and cattle dung.
