Section 16 in The Punjab Cattle Fairs (Regulation) Act, 1967
16. Cattle Fair Fund.
(1)There shall be constituted a Fund to be called "The Cattle Fair Fund" to which shall be credited to the following, namely:-(a)all fees, rents or other sums of money (not being tolls and taxes) received or realized under the provisions of this Act or the rules made thereunder; and(b)all donations or grants made to the Fund by the State Government, a local authority or any other person.(2)The Cattle Fair Fund shall be kept in such Government treasury or sub-treasury as may be specified by the State Government.
