Haryana Cattle Fair Rules, 1970
Published vide Haryana Government Gazette (Extra) Legislative Supplement Part 3, dated 7th December, 1970/Agrahavana 16, 1892 Saka
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Development and Panchayat Department The 7th December, 1970
No. G.S.R.131/H.A.38/70/S.22/70. - In exercise of the powers conferred by Section 22 of the Haryana Cattle Fairs Act, 1970, the Governor of Haryana hereby make the following rules, namely :-
- Short title and commencement.- (1) These rules may be called the Haryana Cattle Fair Rules, 1970.
(2) They shall come into force at once.
- Definitions.- In these rules, unless the context otherwise requires, -
(a) "certificate writer" means a person engaged by the fair officer, for the duration of a fair, for performing such functions as are assigned to the certificate writer under the provisions of these rules;
(b) "Form" means a form appended to these rules;
(c) "Act" means the Haryana Cattle Fairs Act, 1970
[3. (1) Every person entering a Cattle fair shall get himself registered at the entry gate on payment of rupees ten.
(2) Every person selling cattle at cattle fair shall obtain a registration certificate from the certificate writer in Form CFR 1 in respect of such cattle on payment of fee of one hundred rupees per cattle.
(3) The persons selling or purchasing a cattle at a cattle fair shall furnish necessary particulars in respect of the sale transaction to the certificate writer, who shall issue a registration certificate in Form CFR 1, on payment of a fee at the rate of four percent of the sale price or one thousand rupees, whichever is higher, for big animals, namely, cow, buffalo, camel, donkey, horse and mule of an age of above twenty four months and at the rate of four percent of the sale price or three hundred rupees, whichever is higher, for small animals, namely, sheep, goat and young-ones of cow, buffalo, camel, donkey, horse and mule of an age of not less than six months and not more than twenty four months by purchaser and seller in the ratio of seventy five present and twenty five present respectively. No fee shall be charged for the young-ones of animals of an age of less than six months sold with said big or small animal.]
- Deposit of fee, etc. [Sections 16(1)(a) and 22(2)(a)].- All fees, rents or other sums of money, received by the certificate writer shall be deposited by him daily with the fair officer on the close of the day who shall further deposit the same in the Cattle Fair Fund [on the next working day after the conclusion of the Fair].
- Reservation and auction of sites and arrangements for environmental sanitation. [Sections 4(2) and 22(2)(a), (c) and (i)].- (1) The sites required temporarily for commercial or other purposes in connection with the cattle fair shall be allotted by the fair officer by auction before the commencement of the cattle fair. The successful bidder shall pay the full amount of the rent offered at the auction at the fall of hammer to the fair officer who shall issue a receipt therefor in Form C.F.R. 2.
(2) Sufficient number of stand posts shall be provided for the use of people and further cattle troughs shall be provided for animals.
(3) Sufficient number of latrines, urinals, and baths for the use of people attending the fair shall be provided but the location of such latrines, urinals and baths shall take into consideration the topography of the area. Public latrines and urinals shall not be located within a distance of one hundred yards from the residential area or wells.
(4) Arrangement for water supply for drinking and washing purposes shall be made in the fair area so as to make available adequate quantity of hygienic water supply for human and cattle requirement.
(5) Arrangement shall be made for the disposal of waste water from public stand posts, liquid and solid wastes from the latrines, urinals and baths and removal of all refuse, garbage and cattle dung.
[(6) Arrangement shall be made for a veterinary dispensary in the fair premises.]
- Licensing of brokers [Sections 10(2) and 22(2)(f)].- (1) No person shall act as a broker in any fair area unless he has obtained a licence in Form C.F.R. 3 from the fair officer of that area on payment of a fee of [five hundred rupees].
(2) Every license issued under this rule shall be valid for the duration of the fair for which it is issued and shall be subject to the terms and conditions specified therein.
- Revision against suspension of licence of broker. [Sections 10(5) and 22(2)(g)].- (1) Where a fair officer passes an order suspending or canceling the licence of a broker under sub-section (4) of Section 10 of the Act, he shall immediately send a copy of the order to the Deputy Commissioner and shall also serve a copy of the order on the broker concerned.
(2) The Deputy Commissioner may suo moto or on an application made to him in this behalf revise any order passed by the fair officer.
- Manner in which distress and sale shall be conducted. [Sections 15(2) and 22(2)(h)].- (1) The fair officer shall seize cattle or other movable property in the possession of the person who is about to remove himself from the fair area or does not pay the sum forthwith on presentation of the bill under sub-section (1) of Section 15 of the Act and shall prepare an inventory of the seized cattle or other movable property in the presence of two persons :
Provided that only such cattle or other movable property shall be seized as may be sufficient in the opinion of the fair officer, to realize the sum due from that person.
(2) The fair officer shall sell the seized cattle or other movable property by auction after a proclamation about the necessary particulars of such auction is made by him in the fair area by the beat of drum.
(3) At any time before the cattle or other movable property is put to auction the person from whom the sum is due may pay the sum whereupon the cattle or other movable property shall be released in favour of that person.
(4) The fair officer shall realize the sum specified in the bill presented under sub-section (1) of Section 15 of the Act from the sale proceeds and shall return the balance to the person whose cattle or other movable property was seized.
- Manner in which Cattle Fair Fund shall be administered. [Sections 16(3) and 22(2)(i)].- (1) The Cattle Fair Fund shall be of the nature of a Personal Ledger Account in the name of the [Director Panchayats]or such other officer as may be appointed by the State Government in this behalf.
(2) The Cattle Fair Fund shall be kept at the treasury as a purely banking account, money being paid into and drawn out of it without specification of the nature of the receipt or expenditure. Withdrawals will be made only by means of cheques signed by the [Director Panchayats or by such Officer, as may be appointed by the State Government in this behalf,] only when it is required for immediate disbursement on any item of expenditure.
(3) The Treasury Officer shall issue a Pass Book in which all the sums paid into or drawn by means of cheques from the treasury shall be entered by him.
(4) The Pass Book shall remain in the personal custody of the [Director Panchayats or of such Officer, as may be appointed by the State Government in this behalf,] [as the case may be, who shall be responsible to see that the Pass Book is sent to the Treasury Officer at least once a month and balanced.]
[(5) ***]
(6) The Cheque Book shall be supplied by the Treasury Officer to the [Director Panchayats or to such Officer, as may be appointed by the State Government in this behalf.]
[(7) ***]
(8) Proper accounts of receipt and expenditure of a cattle fair shall be maintained by the fair officer and shall be audited by the authority appointed in this behalf by the State Government.
[9A. Allocation of fund. - After payment of the charges and expenditure referred to in sub section (3) of section 16 of the Act, the balance of the Cattle Fair Fund shall be allocated in the equal proportion to the Director Panchayats, all the Zila Parishads, Panchayat Samitis and Gram Panchayats for the development of cattle and animal husbandry and purposes incidental thereto.]
[10. ***]
| OLD LAW 6 |
- Constitution of committee. [Sections 5 and 22(2)(b)].- (1) The members including the chairman of the committee under Section 5 of the Act shall be nominated by the State Government.
[(2) The quorum for transacting business in a meeting of the committee shall be one-third of the total members of the committee.
(3) The members including the chairman of the committee shall not be entitled to any allowance or honorarium for attending the meetings of the committee.
(4) The meeting of the committee shall be called by the fair officer as and when required by the chairman of the committee. The fair officer shall also record the proceedings of each meeting and get them confirmed from the committee.
(5) The fair officer shall report to the committee action taken by him in respect of the recommendations made by the committee.]
C.F.R. 1
[See Rule 3]
Book No. ______________ Receipt No. ______________
Cattle Fair ______________, Tehsil ______________, District ______________
Sale Certificate
| Particulars of the Seller | Particulars of the Purchaser | Kind and particulars of Cattle |
| 1 | 2 | 3 |
| Name ______________ | Name ______________ | Kind ______________ |
| Father's name ______________ | Father's name ______________ | Colour____________ |
| Village ___________ | Village ___________ | Age ___________ |
| Tehsil __________ | Tehsil __________ | Horns __________ |
| District ____________ | District ____________ | Tail ____________ |
Anything mark of identification _________________
| Price of which the cattle has been sold | Fee charged from the purchaser |
| 4 | 5 |
| [Dated the ................... 20] | Signature of Certificate Writer |
C.F.R. 2
[See Rule 5]
| Book No. ............. | Receipt No. ............... |
| Cattle Fair ............. | Dated the .............19 |
| Tehsil ............. | District ............. |
Received a sum of Rs. _______________ from Shri _______________, son of Shri _______________ of _______________ on account of the rent of the commercial/order sites No. _______________ for the period commencing from _______________ to _______________
Signature of Fair Officer
C.F.R. 3
[See Rule 6]
Book No. ______________ Licence No. ______________
Cattle Fair ______________, Held on the _________
Tehsil ____________, District ____________
Broker Licence
| Name and address of the broker | Amount of licence fee charged |
| 1 | 2 |
Rs. ..................
Signature of Fair Officer, District _______________
Note. - This licence is granted subject to the terms and conditions laid down on reverse.
(1) The licence must be produced for inspection on demand.
(2) The broker shall abide by and comply with the requirements of the Act and the rules made thereunder.
(3) The broker shall maintain good conduct at the cattle fair.
(4) The broker shall not indulge in any malpractice, bogus transaction and cheating in any manner at the cattle fair.
(5) The broker shall comply with such instructions as may be issued by the fair officer to him in relation to proper regulation of the fair.
(6) The licence is not transferable.
(7) Failure to comply with any of the above conditions will render the licence liable to suspension or cancellation.
