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State of Punjab - Act

The Punjab Cattle Fairs (Regulation) Rules, 1968

PUNJAB
India

The Punjab Cattle Fairs (Regulation) Rules, 1968

Rule THE-PUNJAB-CATTLE-FAIRS-REGULATION-RULES-1968 of 1968

  • Published on 13 September 1968
  • Commenced on 13 September 1968
  • [This is the version of this document from 13 September 1968.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Punjab Cattle Fairs (Regulation) Rules, 1968Published vide the Punjab Government Gazette Extraordinary, Part 3, dated the 13th September, 1968.

1. Short title and commencement.

(1)These Rules may be called the Punjab Cattle Fairs (Regulation) Rules, 1968.
(2)They shall come into force at once.

2. Definitions.

- In these rules, unless the context otherwise requires, -
(a)'certificate writer' means a person engaged by the Fair Officer, for the duration of a fair, for performing such functions as are assigned to the certificate writer under the provisions of these rules;
(b)'Form' means a form appended to these rules;
(c)'Act' means the Punjab Cattle Fairs (Regulation) Act, 1967.
(d)[ 'yellow card holder' means a person whose annual income does not exceed three thousand and six hundred rupees and who has been issued yellow card by the State Government or by an Officer authorised by it in this behalf on the basis of such income.] [Added vide Punjab Government Notification No. G.S.R 56/P.A. 6/68/S. 22/Amd. (6)/84. dated 28.5.1984.]

3. Issue of registration certificate, [Sections 8(1) and 22(2)(c)]

. - No person shall sell cattle at a cattle fair unless he has obtained a registration certificate from the certified writer in Form C.F.R. 1 in respect of such cattle on payment of a fee of one rupee per cattle.

4. Issue of sale certificate, [Sections 8(2), 22(2)(c)].

- Every person purchasing a cattle at a cattle fair shall furnish necessary particulars in respect of the sale transaction to the certificate writer who shall issue to him a sale certificate in Form C.F.R. 2 on payment of a fee at the rate of [Four per cent] [ See Punjab Government Gazette Extra. Part III Legislative Supplement Dated 19.3.1979.] of the sale price for which the cattle has been sold.[Provided that where a cattle has been purchased by a yellow card holder, a fee at the rate of two per cent of the sale price for which the cattle has been sold, shall be charged for issuing a sale certificate.] [Added vide Punjab Government Notification No. G.S.R. 56/P.A. 6/68/S. 22/Amd. (6)/84, dated 28.5.1984.]

5. Deposit of fees, etc. [Sections 16 and 22(1)]

- All fees, rent or other sums of money, received by the certificate writer shall be deposited by him daily with the fair officer on the close of the day who shall further deposit the same in the Cattle Fair Fund as soon as practicable.

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.

7. Licensing of brokers, [Sections 9 and 22(2)(d)]

(1)No person shall act as a broker in any fair area unless he has obtained a licence in Form C.F.R. 4 from the fair officer of that area on payment of a fee of ten rupees.
(2)Every licence issued under this rule shall be valid for duration of the fair for which it is issued and shall be subject to the terms and conditions specified in it.

8. Revision against suspension of licence of broker, [Section 9(5) and (22)(2)(e)]

. - (1) Where a fair officer passes an order suspending or cancelling the licence of a broker under sub-section (4) of section 9 of the Act, he shall immediately send a copy of the order to the Deputy Commissioner and shall also serve a copy of the order on the broker concerned.
(2)The Deputy Commissioner may suo moto or on an application made to him in this behalf revise any order passed by the fair officer.

9. Engagement of fair supervisors. [Section 4(2)].

- For the purposes of assisting him in making arrangements connected with the holding of a cattle fair and its proper control, management and regulation the fair officer may, with the approval of the Deputy Commissioner, engage fair supervisors not exceeding five in number for the duration of a cattle fair.

10. Manner in which distress and sale shall be conducted [Sections 14(2) and 22(2)]

(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.
(2)The fair officer shall sell the seized cattle or other moveable property by auction after a proclamation about the necessary particulars about such auction is made by him in the fair area by beat of drum.
(3)At any time before the cattle or the other moveable property is put to auction the person from whom the sum is due may pay the same whereupon the cattle or other moveable property shall be released in favour of that person.
(4)The fair officer shall realise the sum specified in the bill presented under sub-section (1) of section 14 of the Act from the sale proceeds and shall return the balance to the person whose cattle or other moveable property was seized.

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.

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.

1. The licence must be produced for inspection on demand.

2. The broker shall abide by and comply with the requirements of the Act and the rules issue thereunder.

3. The broker shall maintain good conduct at the cattle fair.

4. The broker shall not indulge in any malpractice, bogus transactions and cheating in any manner at the cattle fair.

5. The broker shall comply with such instructions as may be issued by the Fair Officer to him in relation to proper regulation of the fair.

6. The licence is not transferable.

7. Failure to comply with any or more of the above conditions shall render the licence liable to suspension.

[C. F. R. 5] [See Punjab Government Gazette (Extra.) Part III Legislative Supplement Dated 8.2.77.](See Rule 12)Book No. ....... Serial No.........Cattle Fair ...... Tehsil .... District........Date ...........Received a sum of Rs......... (Rupees .................from Shri ........son of Shri ...........of village .........Tehsil............District ..........on account of composition imposed on him under section 20 of Punjab Cattle Fairs (Regulation) Act, 1967.Fair Officer,District ............