Section 17 in The Punjab Cattle Fairs (Regulation) Act, 1967
17. Application of Cattle Fair Fund.
- The Cattle Fair Fund shall be operated in such manner and to such extent by such authority as the State Government or the Deputy Commissioner if so authorised by it, may, by order in writing direct and shall be applicable for the purposes of payment, in whole or in part, of all charges and expenses incidental to the matters specified in this Act and the rules made thereunder, including the following purposes, namely;-(a)all expenses necessary for the holding, controlling, managing or regulation of cattle fairs and for matters connected therewith or incidental thereto.(b)payment of salaries and allowances of persons employed in connection with the cattle fair;(c)payment of fees for the auditing of accounts of the Fund by such auditors and at such rate as the State Government may determine;(d)[ * * *] [ Substituted by Punjab Act 16 of 1973.];(e)allocation to local authorities in such proportion as the State Government may consider fit, for the development of cattle or animal husbandry or such other purposes as the State Government may think fit; or(f)such other purposes as the State Government may, be written order, direct.
