Section 4 in The Gujarat Agricultural Pests and Diseases Act, 1980
4. Duties of occupier on the issue of a notification under section 3.
- On the issue of a notification under section 3, every occupier within the notified area shall carry out within the period specified therein the preventive or remedial measures mentioned in such notification and act in compliance thereof, and it shall also be lawful for the Collector to call upon any male person, not being below the age of 18 years and residing within such notified area, to render such assistance in carrying out such measures, as he may consider necessary:Provided that no person who is, by reason of old age, physical disability or any other reasonable cause, incapable of rendering assistance or who lives at a distance of more than eight kilometers from the place where his presence is required shall be called upon to render such assistance:Provided further that for the purpose of calling upon any person whose assistance is required, it shall be sufficient to notify such requirement by a proclamation in this behalf made by beat of drum or other customary mode in the locality in which such person is residing.
