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State of Madhya Pradesh - Section

Section 10 in The M.P. Manoeuvres, Field Firing and Artillery Practice Rules, 1964

10. Duties of the Collector or other officer deputed by him.

(1)The Collector or other officer deputed by the Collector in this behalf shall arrange for all thoroughfares, paths, byways and other approaches to the notified areas to be guarded by signboards, pickets, etc. at least one day before the manoeuvres or the practice begin. These notices shall remain in position until the conclusion of the manoeuvres or the practice.
(2)The Collector shall by beat of drum make known to the inhabitants of the area affected the time and dates during which manoeuvres or field firing and artillery practice shall take place. In the case of field firing and artillery practice, he shall similarly publish the areas declared to be the danger zones under sub-section (2) of Section 10 of the Act. He shall also cause publication by beat of drum of the provisions of the appropriate penal sections of the Act so that there may be no interference in the carrying out of the manoeuvres or the practice.
(3)When the officer commanding the forces engaged in any such field firing and artillery practice declares any area to be a danger zone under sub-section (2) of Section 10 of the Act, the Collector or the officer deputed by him in this behalf shall on removal from the danger zone of all persons and domestic animals take such steps for their accommodation as may be necessary and shall also see that compensation in accordance with Rule 22 is actually disbursed to the persons concerned before they are removed or prohibited entry into the area so declared. Notice of evacuation of the villagers shall be given by beat of drum to the villagers at least seven days before the date of evacuation. Compensation at such rate per day as the Collector may, by general or special order fix, shall be paid to every person whose land is utilized for the accommodation of persons and domestic animals removed from the danger zone.Chapter-IV Procedure of Revenue Officers and the Commission