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State of Bihar - Section
Section 14 in Bihar Prevention and Control of Agricultural Pests, Diseases and Noxious Weeds Rules, 1955
14. Remarks
Form-FBihar Prevention and Control of Agricultural Pests, Diseases and Noxious Weeds Act, 1953Register of Demand| Address of the Occupier | ||||||||
| Serial No. of the Demand Notice | Name of the Occupier | Village | P.O. | District | No. of Plot and area | Kind of infestation | No. and date of the notice issued by theinspecting officer to carry out control measures | Date on which control measures were carried out |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |
| Cost and details of measures taken | |||||||
| Result of control measures taken. | Cost of insecticides,fungicides, Weedicides | Cost of labour employed | Cost of fuel used (in case of power drivenimplement) | Date of despatch of demand to the DistrictMagistrate or Sub-divisional Officer | Date of deposit of money | Details of Deposit Money | Remarks |
| 10 | 11 | 12 | 13 | 14 | 15 | 16 | 17 |