Section 4 in The Punjab Cattle Fairs (Regulation) Act, 1967
4. Fair Officers and their duties etc.
(1)There shall be appointed by the State Government or by the Deputy Commissioner, if so authorised by it, one or more fair officers for the purpose of holding, controlling, managing and regulating cattle fairs in a district.(2)Subject to the direction, control and supervision the State Government or of the Deputy Commissioner, if so authorised by it, a fair officer shall be responsible for making arrangements in respect of all matters connected with the holding of cattle fair and its proper control, management and regulation and shall also have the powers of -(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 for drinking purposes, shelters, green and dry fodder, entertainments and similar other purposes necessary in connection with the cattle fair;(iii)allotment of sites temporarily for commercial or other purposes in connection with the cattle fair, authorisation of raising of structures on such sites, and fixation of rents for such sites in the prescribed manner;(iv)arrangements for watch and ward, lighting, medical first-aid veterinary aid, sanitation, tentage and other facilities as may be necessary in connection with the cattle fair;(v)construction of temporary offices for the purpose of collecting taxes and fees imposed and levied in connection with the cattle fair.
