Regd. No. P 258 31)arpana obernment Oroette
EXTRAORDINARY
Published by Authority
WW
CHANDIGARH, TUESDAY, NOVEMBER 24, 1970
(AGRAHAYANA 3, 1892 SAKA)
LEGISLATIVE SUPPLEMENT
CONTENTS
Part I Acts The Haryana Cattle Fairs Act, 1970 Part 11 Ordinances
Nil Part 111 Delegated Legislation Corrigendum to Haryana Government, Transport Department Notification No. S.O. 250/C.A. 4/39/S.
• 68D/70, dated the 12th November, 1970 Part IV Correction Slips, Republications and Replace- ments
Nil
Pike 1 15 False ( clv ) Pages .
71,77
1015
IIARYANA GOVT (AZ. (EXTRA.), NOVEMBER 24, 1970 71
(AGRAHAYANA 3, 1892 SAKA)
PART 1
LEGISLATIVE DEPARTMENT
Notification
The 24th November, 1970 No. 38-Leg./70.--The following Act of the Legislature of the State of
Haryana received the assent of the President of India on the 18th November, 1970 and is hereby published for general information
Haryana Act No. 30 of 1970
THE HARYANA CATTLE FAIRS ACT, 1970
ACT
to provide for the holding, control, management and regulation of cattle fairs in the State of Haryana and for matters connected therewith and incideltal thereto.
BE it enacted by the Legislature of the State of Haryana in the Twenty- first Year of the Republic of India as follows :-
1. (1) This Act may be called the Haryana Cattle Fairs Act, 1970.
(2) It extends to the whole of the State of Haryana.
(3) It shall come into force at onte.
2. In this Act, unless the context otherwise requires,—
(a) "broker" means a person who strikes a bargain between a seller and a purchaser of cattle in any cattle fair on payment of commission ;
(b) "cattle" includes a buffalo, camel, cow, donkey, elephant, horse, mule, and their young -ones and such other animals as the State Government may by notification specify ;
(c) "cattle fair" means a gathering of more than twenty persons for the Purpose of sale or purchase or exhibition for sale or purchase of cattle ;
(d) "Deputy Commissioner" includes an additional Deputy Commis- sioner and such other officer as the State Government may b y notification appoint for the purpose of exercising the powers and performing the functions of a Deputy Commissioner under this Act ;
(e) "fair area" means such area within a district as may be specified by a fair officer for the purpose of holding a cattle fair therein ;
(f) "fair officer" in relation to the fair area means an officer appointed under section 4 for such area;
Short title,
extent and
corn mence-
men t.
Definitions
2
72 HARYANA GOVT GAZ. (E)(TRA.), NIDVEMBER 24, 1970
(AGRAHAYANA 3, 1892 SAKA)
(g) "prescribed" means prescribed by rules made under this Act. Bar of hold-
3. (1) The right to hold a cattle fair at any place in the State of HaryanaMg, etc. of cattle fairs and to control, manage and regulate such fair shall vest exclusively in the State except by Government and shall be exerciseable by it, in accordance with the provisions
or under of this Act and the rules made thereunder through such persons or authorities
author ity a s
it may deem fit.of Sta te Govern-
ment .
(2) Notwithstanding anything contained in any other law for the time being in force and save as provided by sub -section (I), it shall be unlawful for any person, society or focal authority to hold, control, manage or regulate a cattle fair at any place in the State of Haryana.
Fair officers
and thei r
duziei, etc.
4. (I ) There shall be appointed by the State Government one or more fair officers for the purpose of holding, controlling, managing and regulating cattle fairs in a district :
.Provided that a fair officer may be appointed for more than one district.
(2) Subject to the direction and control of the Deputy Commissioner con- cerned the fair officer shall be responsible for making arrangements in respect of all matters connected with the holding of a cattle fair and its proper control, management and regulation and shall have the following powers, namely :—
(i) defining the fair area ;
(ii) reservation of sites or places for latrines, urinals. , baths, shops, ex- hibitions, shows, demonstrations, foot -baths for animals, water- supply for .drinking purposes, shelters, green and dry fodder, entertainments and similar other purposes necessary in connection with the cattle fair ;
(iii) allotment of sites temporarily for commercial or other purposes in connection with the cattle fair, authorisation of raising of structures thereon and fixation of rents for such sites in the prescribed manner ;
(iv) construction of temporary offices for the purpose of collecting taxes and fees imposed and levied in connection with the cattle fair ; and
(v) arrangements for watch and ward, lighting, medical first -aid, veterinary aid, sanitation, entage, and such other matters as may be necessary in eonnection witth the cattle fair. Constitution 5. For the purpose of advising a fair officer in respect of all matters of co -urn- pertaining to the management and control of a cattle fair, the State Go- it tee. vernment shall, in the prescribed manner, constitute for each cattle fair a Committee consisting of not more than eleven persons, including the Chair - man, from amongst the members of Parliament, State legislature and local authorities, including Panchayats, in the district in which the cattle fair is held.
3
HARYANA GOVT GAZ. (EXTRA.), NOVEMBER 24, 1970
(AGRAHAYANA 3, 1892 SA.KA)
73 t.
6. The State Government may, in such manner and at such rates as Power or may be prescribed, impose I R a fair area during the continuance of a cattle state fair—
Govern-ment to impose
(7) tolls on vehicles entering such area for business purposes ; and taxes in fa ir areas.
(b) octroi duty on goods brought for sale within such area:
Provided that no such duty shall be imposed on the goods which have already been subjected to the levy of such duty at the time of the entry into the limits of the local authority in which the fair area is situated.
7 . Notwithstanding anything contained in any other law for the time Eic.chyion of being in force, no local authority shall be competent to impose any tax or r s dl et:
fee in any fair area in connection with a cattle fair during the continuance locia°1tiau°tho- of the fair . rit ies to
impose
taxes, etc.
4
8. Every local authority, within whose jurisdictional limits a fair area Duty of o r a part thereof is situated, shall render to the fair officer, for the purposes
h aI autho-s to of holding, controlling, managing or regulating a cattle fair in such area, assist fair such assistance as may be required of it by the fair officer in connection with officers. the cattle fair.
9. Every person purchasing cattle at a Cattle Fair shall obtain in res- Levy of feet, pect of such cattle a sale certificate in such manner, on payment of such fee and from such authority, as may be prescribed.
10. (1) No person shall act as a broker in any fair area unless he is Licensing of granted in respect of such area a licence on such terms and conditions as may brokers. be specified therein.
(2) A licence referred to in sub -section (1) shall be in such form, and shall be issued in such manner, on payment of such fee and by such authority as may be prescribed.
(3) No broker shall be entitled to claim from the seller or the purchaser or both a commissirn in respect of the sale or purchase of cattle at a rate ex- ceeding in the aggregate one per centum of the price of the cattle sold.
(4) If the fair officer is satisfied that the holder of a broker's licence has violated any of the terms and conditions of the licence or has contravened any of the provisions of this Act or the rules, made thereunder, he may, after givint to the broker a reasonable o;portunity of being heard, suspend or cancel his licence.
(5) An order suspending or cancelling a broker 's licence shall be re- visable by the Deputy Commissioner concerned in such manner as may be prescribed.
11. (1) No person shall— Power to pro- hibit entry
of certa in
(a) bring within a fair area any cattle suffering from any contagious
personsand or infectious disease ; or
cattle infair ar ea s.
4
14 HARYANA GOVT GAZ. (EXTRA.), NOVEMBER 24, 1970
(AGRAHAYANA 3,1892 SAKA)
Ou t break
of five.
r g r i n e a r t o l l e
E(b)obstruct the- sale or purchase of cattle or unduly interfere there- with or, misguide brokers, sellers or purchasers within the fair area or cause loss to the income of jilt cattle fair by unfair means.
(2) The .fairlofficer shall have power— t ti
• (a) to prohibit the entry in the fair area of any cat tie referred to in clause (a) of sub -section (1) or to cause to be ( riven out of such area :such , cattle ;
4
• (b) to get the cattle in the fair area immunized if necessary ; g01
(c) -to isolate any diseased cattle ;
(d) to arrange for the disposal of dead cattle in the fair area ; and
(e) in addition to any other penalty to which such person may be liable under this Act, to expel from the fair area any person contra- vening the provisions of clause (b) of sub -section (1).
(3) For the purpose of complying with the provisions of sub -section (2) the fair officer may use such force as may be necessary.
12. In the event of an outbreak of fire, the fair officer may order the demolition of any structure if in his opinion its demolition is necessary or expedient for preventing the fire from spreading and no suit or other proceed- ing shall lie for an act done or purporting to be done in good faith under this section.
Power: to 13. The fair officer may, in a fair area, remove any unauthorised con- remove u n- s t r u c t i on
and the cost of such removal may be recovered from the person authorised
making the construction as arrears of land revenue if such person fails to makeconstruction.
payment of such cost on written demand by the fair officer.
14. (1) The fair officer may order the ejectment of any person from the Ejectment of
atl site allotted to him in the fair area if such person con travencs any of the pro- visions of this Act or the rules made thereunder.
Summary
proceedings
against
persons.
(2) If any person fails without reasonable cause to corriply with an order made under sub -section (1), the fair officer may take possession of the site and may for that purpose use such force as may be necessary.
15. (1) If the fair officer has at any time reason to believe that any person froth whom any sum recoverable under the provisions of this Act or the rules made thereunder is due, or is about to become due, is about to remove himself from the fair area, the fair officer may cause a bill for the sum due or about to become due to be presented to such person and demand immediate payment thereof.
(2) If, on presentation of such bill, the said person does not forthwith pay the sum due or about to be come due, the amount shall be recovered by' distress and sale in the prescribed manner of cattle or other movable property in the possession of such person.
5
HARYANA GOVT GAZ. (EXTRA.). NOVEMBER 24, 197C 75
(AGRAHAYANA 3, 1892 SAKA)
(3) Where any sum canuot be recovered under sub -section (2) or has been recovered only partially, such sum or the balance thereof, as the case may be, may be recovered as arrears of land revenue if such person fails to make payment thereof on a written demand by the fair officer.
16. (/) There shall be constituted in each district a Fund to be called Cattle fair
"The Cattle Fair Fund" to which shall be credited the following, namely
fund.
(a) all fees, rents or other sums of money (not being tolls and taxes) received or realised under the provisions of this Act or the rules made thereunder ; and
(k) all donations or grants made to the Fund by the Government, a local authority or any other person or society.
(2) All moneys referred to in sub -section (I) sl all be deposited under the head "Cattle Fair Fund" which shall be kept in such Government treasury or sub -treasury in the district as may be specified by the Deputy Commissioner.
(3) The Cattle Fair Fund shall be operated by the Deputy Commissioner in the prescribed manner and shall be applicable for the purpose of payment, in whole or in part, of all charges and expenses incidental to the matters sNcified i n this Act and the rules made t iereunc'er, including the following purposes, namely:—
(a) all expenses necessary for the holding, controlling, managing or regulation of cattle fairs and for matters connected therewith or incidental thereto ;
(b) payment of salaries and allowances of persons employed in connec- tion with the cattle fair ;
(c) payment of fees for the auditing of accounts of the Fund by such auditors and at such rate as the State Government may determine ;
(d) reimbursement to any local authority of any expenditure incurred or of advances made by it for the purpose of holding a cattle fair.
(4) After payment of the charges and expenses referred to in sub -section (3), the balance of the Cattle Fair Fund shall be allocated as follows :—
(a) twenty per centum shall be allocated to the State Government for the development of cattle or animal husbandry in the State ; and
(b) eighty per centum shall be allocated in equal proportion to all the Panchayat Samitis in the district, and to those municipal com- mittees and notified area committees therein which used to or- ganise cattle fairs before the commencement of this Act, for the development of cattle or animal husbandry and such other pur- poses relating to the development of cattle or animal husbandry in the district as the State Government may specify.
17. (I ) Any person who contraveneS the provisions of sub -section (2) p en alties , of section 3 shall—
(a) for the first offence, be punishable with imprisonment which may extend to six months or with fine which may extend to two thou- sand rupees or with both ; and
6
Cognizance of offences. 76 s HARYANA GOVT. GAZ. (EXTRA.), NOVEMBER 24, 1970
(AGRAHAYANA 3,1892 SAKA)
(b) for a second or subsequent offence, be punishable with imprison- ment which may extend to one year, or with fine which may ex- tend to five thousand rupees or with both :
Provided that in the case of second or subsequent offence, in the absence of special and adequate reasons to be recorded in writing, such imprisonment shall not be less than six months and such fine shall not be less than two thousand rupees.
(2) Any person who contravenes the provisions of section 9 or sub -sec- tion (/) or sub -section (3) of section 10 or of the rules made under this Act shall be punishable with imprisonment which may extend to one month, or with fine which may extend to five hundred rupees or with both.
18. (1) Notwithstanding anything contained in the Code of Criminal Procedure, 1898, an offence punishable under sub -section (1) of section 17 shall be cognizable.
(2) No court shall take cognizance of an offence punishable under sub- section (2) of section 17 except on a complaint made in writing by the fair officer or by any other officer not below the rank of a Gazetted Officer authorised by the Deputy Commissioner in this behalf.
(3) An offence punishable under sub -section (2) of section 17 may be tried in a summary manner.
Power of 19. (I ) A police officer arresting any person for an offence punish- seizure and
able under sub -section (I) of section 17 shall seize all movable property used forfeiture
by such person in the commission of the offence and all moneys collected by of proper ty .
him in pursuance of such offence.
(2) Whenever a iy offence punishable under sub -section (I) of section 17 has been committed, the court shall direct that all movable property and all moneys seized under sub -section (I) shall be forfeited to the State Government. Composi-
20. The fair officer may accept from any person charged with an offencetion.
punishable under sub -section (2) of section 17 by way of composition of the offence a sum of money not exceedi g five hundred rupees and on such pay- ment such person, if in custody, shall be set at liberty and the composition shall be deemed to amount to an acquittal and in no case shall any further proceedings be taken against such person in respect of the same offence. Power to 21. The fair officer may, subject to the rules made under this Act and ma k e regu- with the approval of the State Government, make regulations to provide la tions.
generally against the outbreak or spread of fire and particularly for the follow- ng purposes, namely
•
(i) safety of buildings and structures put rip in the fair area ;
(ii) laying down conditions on which huts and other structures may be constructed, includirlg limits to the heights of such huts or struc- tures 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.
7
HARYANA GOVT GAZ. (EXTRA.), NOVEMBER 24, 1970 77
(AGRAHAYANA 3,1892 SAKA)
22. (I ) The State Government may by notification make rules for carry - Power to ing out the purposes of this Act.
make rules.
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :—
(a) the manner in which and the extent to which the fair officer or other persons or authorities under this Ad shall exercise authority to hold, control, manage and regulate a cattle fair ;
(b) the manner in which the Committees referred to in section 5 shall be. constituted and matters connected therewith ;
(c) the manner in which sites shall be allotted temporarily for commer- cial or other purposes in connection with the cattle fair and the rents thereof ;
(d) the manner in which and the rate at which tolls and taxes shall be imposed, assessed and collected ;
(e) the manner in which, the fee on payment of which and the authority by which sale certificates shall be issued under section 9 ; ( f ) the form and manner in which, the payment of fee on which and the authority by which licences referred to in sub -section (2) of section 10 shall be issued ;
(g) the manner in which and the fee on payment of which the Deputy Commissioner shall revise an order of suspension or cancellation of a broker's licence under sub -section (5) of section 10 ;
(h) the manner in which distress and sale of animals or movable pro- perty shall be made under sub -section (2) of section 15 ;
(i) the manner in which the Cattle Fair Fund shall be constituted and operated in each district and matters connected with the proper administration of such Fund ;
j) sanitation and control of diseases in fair area ; and
(k) any other purpose for which rules are required to be or may be made.
(3) Every rule made under this section shall be laid as soon as may be after it is made before the House of the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two successive sessions ; and if before the expiry of the session in which it is laid or the session immediately following, the House agrees in making any modi- fication in the rule or the House agrees that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
23. The provisions of this Act shall have effect notwithstanding any- Act to over- thing inconsistent therewith contained in any other law for the time being in rideother force.
laws.
SARUP CHAND GOYAL,
Secretary to Government, Haryana, Legislative Department.
8