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State of Punjab - Section

Section 4 in The Punjab Cattle Fairs (Regulation) Rules, 1968

4. Issue of sale certificate, [Sections 8(2), 22(2)(c)].

- Every person purchasing a cattle at a cattle fair shall furnish necessary particulars in respect of the sale transaction to the certificate writer who shall issue to him a sale certificate in Form C.F.R. 2 on payment of a fee at the rate of [Four per cent] [ See Punjab Government Gazette Extra. Part III Legislative Supplement Dated 19.3.1979.] of the sale price for which the cattle has been sold.[Provided that where a cattle has been purchased by a yellow card holder, a fee at the rate of two per cent of the sale price for which the cattle has been sold, shall be charged for issuing a sale certificate.] [Added vide Punjab Government Notification No. G.S.R. 56/P.A. 6/68/S. 22/Amd. (6)/84, dated 28.5.1984.]