Section 70(1) in The Orissa Grama Panchayats Act, 1964
(1)Notwithstanding anything contained in any other law the Grama Panchayat may, from time to time-(a)whenever any occasion arises, declare the whole or any part of the Grama to be an agricultural pest infected area and take steps for the eradication of the infection and for the said purpose issue necessary directions to the owners or growers of crops within the Grama ; or(b)call upon the inhabitants of the Grama in accordance with a scheme made in that behalf to adopt improved methods of agriculture and animal husbandry with a view to increase agricultural production within the Grama and issue such direction as the Grama Panchayat may consider necessary in that behalf.
