Section 15(3) in The Haryana Cattle Fairs Act, 1970
(3)Where any sum cannot be recovered under sub-section (2) or has been recovered only partially, such sum or the balance thereof, as the case may be, may be recovered as arrears of land revenue if such person fails to make payment thereof on a written demand by the fair officer.[15A. Restriction on sale and purchase of cattle beyond fair area. - No person shall sell or purchase cattle in the area adjacent to, and within a distance of, one kilometre on all sides from the fair area.] [Inserted by Haryana Act 41 of 1976.]
