Section 9 in The Rajasthan State Cattle Fairs Act, 1963
9. Allotment of sites.
(1)The officer-in-charge may allot sites in the fair area for the fair period to any person or class of persons for any purpose and may fix rents for the sites in the prescribed manner.(2)In particular and without prejudice to the generality of the power conferred by sub-section (1), the officer-in-charge may allot sites for the following: -(i)religious societies of the persuasion, if any, with which the State Cattle Fair is connected;(ii)social and other societies and organisations;(iii)officials of the State Government or local authorities;(iv)market places and shops;(v)urinals, latrines and rubbish heaps;(vi)bathing places;(vii)recreation and entertainment;(viii)agricultural, industrial and other exhibitions and demonstrations; and(ix)for other purposes of the State Cattle Fair.
