Section 75 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
75. Power to lease the collection at fees or tolls and management of fairs, etc.-
The collection of fees or tolls levied at fairs other than cattle fairs, agricultural shows, industrial exhibitions, markets, tonga stands, ferries or rest-houses or the management of such fairs, shows, exhibitions, markets, tonga stands, ferries or rest-houses may, with the previous sanction in writing of the Deputy Commissioner concerned be leased by a Panchayat Samiti for a period not exceeding three years, and the lessee and all persons employed by him for the collection of such fees or tolls or for the management of such fairs, shows, exhibitions, markets, tonga stands, ferries or rest-houses shall in respect thereof-(a)be bound by any orders made by the Panchayat Samiti for their guidance;(b)have such powers exercisable by officers of a Panchayat Samiti under this Act as the Panchayat Samiti may, from time to time, confer upon them; and(c)be entitled to the same remedies and subject to the same responsibilities as if they were employed by the Panchayat Samiti for the collection of fees or tolls or for the management of such fairs, shows, exhibitions, markets, tonga stands, ferries or rest-houses.
