Section 21 in The Punjab Cattle Fairs (Regulation) Act, 1967
21. Power to make regulations.
- The fair officer may, subject to the rules made under this Act and with the approval of the State Goverment, make regulations to provide generally against the outbreak or spread of fire and particularly for the following purposes, namely:-(i)safety of buildings and structures put up in the fair area;(ii)laying down conditions on which huts and other structures may be constructed including limits to the heights of such huts or structures and the areas on which they are to be built and distances between them;(iii)providing for the supply of water;(iv)restricting the use of fire for cooking or for any other purpose and taking precautions against spread of fire.
