Section 10 in The Punjab Cattle Fairs (Regulation) Rules, 1968
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.
