Section 7 in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
7. Control of agriculture fee.
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government so far as it appears to be necessary or expedient for maintaining, increasing or securing the supply of essential articles, may, by notified order, provide -(a)for prohibiting, restricting or otherwise controlling the cultivation of specified crops;(b)for bringing under cultivation any waste or arable land, whether appurtenant to a building or not, and for the growing therein of specified crops.(2)If, in the opinion of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, the person in possession or having effective control of any land to which an order made under sub-section (1) applies has failed to comply with the order, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, without prejudice to any other action that may be taken against that person (hereinafter referred to as "defaulter") in respect of the contravention, by order direct that the land shall be placed in the exclusive possession of such person and for such period as may be specified in the order and during the period of continuance of the last mentioned, order the person specified therein shall have all the rights of the defaulter to manage the land and to realise the profits arising therefrom and shall only be liable to pay on behalf of the defaulter the Government revenue, all other charges, of a public nature and the rent, if any, accruing due in respect of the land during that period.
