Section 7 in The Punjab Cattle Fairs (Regulation) Rules, 1968
7. Licensing of brokers, [Sections 9 and 22(2)(d)]
(1)No person shall act as a broker in any fair area unless he has obtained a licence in Form C.F.R. 4 from the fair officer of that area on payment of a fee of ten rupees.(2)Every licence issued under this rule shall be valid for duration of the fair for which it is issued and shall be subject to the terms and conditions specified in it.
