Section 7 in Rules Under The Tamil Nadu Agricultural Pests And Diseases Act, 1919
7.
Compensation under section 16 of the Act may be paid to such of those cultivators as refrain from growing wheat and barley between the 1st January and the 30th September in the districts of [Anantapur] [These districts are now form part of Andhra Pradesh State.], [Bellary] [These districts are now form part of Andhra Pradesh State.], [Chittoor] [These districts are now form part of Andhra Pradesh State.], [Kumool] [These districts are now form part of Andhra Pradesh State.] and Coimbatore and between the 1st April and the 30th September in the other districts of the [State of Tamil Nadu] [Substituted for 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] but grow a less remunerative crop in accordance with the rate of compensation to be fixed by the Government.
