(1)(a)If the residents within the jurisdiction of more than one local authority in the same district use any market or fair, the Collector may from time to time, apportion the income of such market or fair among the aforesaid local authorities in such manner and proportion setting aside the expenditure on proper management, development of market and maintenance of sheds, etc., in the same manner as he may decide. The management of the market or fair shall remain with the local authority having jurisdiction over the area and the money set aside for management, development and maintenance shall be paid to the said local authority.(b)Where the market of fair is used by the residents of more than one local authorities of different districts of the same revenue division, the Revenue Divisional Commissioner may divide incomes of such market or fair in the like manner ; and(c)Where such local authorities are in two different revenue divisions, the income may be apportioned by the board of revenue in the like manner.
