Section 6 in Rules Under The Tamil Nadu Agricultural Pests And Diseases Act, 1919
6.
The notice of demand under section 8 of the Act shall be in Form C annexed to these rules and shall be served in the manner prescribed for the service of notices by all the Inspecting Officers excepting the village officer and a copy of it shall be communicated to the village officers and the taluk office. The Inspecting Officer shall maintain two registers in Forms D and E annexed to these rules.
