- A committee may, with the previous sanction of the Deputy Commissioner, levy small fees on each person attending a fair on which the committee incurs expenditure under clause (j) sub-section (2) of Section 57 and on persons exposing goods for sale and all persons carrying on any occupation for gain, except water-carriers, scavenger and others employed in connection with the fair, for defraying the cost of sanitary arrangements, watch and ward and the like.
