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State of Rajasthan - Section

Section 8 in The Rajasthan Agricultural Pests and Diseases Act, 1951

8. Duty of certain village officers' to report appearance of insect pests or plant diseases.

(1)If any insect pest, or plant disease appears in any village adjoining a notified area, the Patwari or Lambardar of such village shall forthwith report the fact to such officer as the [State Government] [Substituted by section 4 of the Rajasthan Act No. 27 of 1957-Published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 13.8.1957.] may appoint in this behalf.
(2)The Officer aforesaid shall, on receipt of such report and after making such further inquiry, as he may deem necessary, forward it to the [State Government] [Substituted by section 4 of the Rajasthan Act No. 27 of 1957-Published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 13.8.1957.] through the Director of Agriculture with his remarks thereon.