Section 4(2) in The Haryana Cattle Fairs Act, 1970
(2)Subject to the direction and control of the Deputy Commissioner concerned the fair officer shall be responsible for making arrangements in respect of all matters connected with the holding of a cattle fair and its proper control, management and regulation and shall have the following powers, namely :-(i)defining the fair area;(ii)reservation of sites or places for latrines, urinals, baths, shops, exhibitions, shows, demonstrations, foot baths for animals, water-supply and drinking purposes, shelters, green and dry fodder, entertainments for similar other purposes necessary in connection with the cattle fair;(iii)allotment of site temporarily for commercial or other purposes in connection with the cattle fair, authorisation of raising of structures thereon and fixation of rents for such sites in the prescribed manner;(iv)construction of temporary offices for the purpose of collecting taxes and fees imposed and levied in connection with the cattle fair; and(v)arrangements for watch and ward, lighting, medical first aid veterinary aid, sanitation, ventage and such other matters as may be necessary in connection with the cattle fair.
