(1)If the fair officer has at any time reason to believe that any person from whom any sum recoverable under the provisions of this Act or the rules made thereunder is due, or is about to become due, is about to remove himself from the fair area the fair officer may cause a bill for the sum due or about to become due to be presented to such person and demand immediate payment thereof.(2)If, on presentation of such bill, the said person does not forthwith pay the sum due or about to become due, the amount shall be recovered by distress and sale in the prescribed manner of cattle or other movable property in the possession of such person.(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.]
