Section 10(1) in The Rajasthan State Cattle Fairs Act, 1963
(1)The State Government may make generally for carrying out the purposes of this Act and in particular for providing for -(i)establishment of a State Cattle Fair Fund;(ii)expenditure to be defrayed from such Fund and for utilising the surplus;(iii)sanitation and control of diseases in the fair area;(iv)appointment of the Fair Committees under section 5;(v)manner of imposition, assessment and collection of taxes and fees levied by this Act including the manner of recovery thereof by distress and sale:(vi)manner of allotment of sites and of fixing rents under section 9;(vii)proceedings and terms of compromise under section 18; and(viii)any other purpose for which rules are required to be or may be made.
