Section 10 in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972
10. Special provisions in the event of locust infestation.
(1)Where any affected area in which locusts have been declared as pest under Section 3, is infested or is in danger of being infested by locusts; the District Magistrate may, with a view to facilitating preventive or remedial measures or other steps against locusts, by order in writing requisition any vehicle and make such other orders as may appear to him to be necessary or expedient in connection with such requisitioning.(2)Every order made under sub-section (1) shall he served on such persons and enforced in such manner as may be prescribed.(3)Any vehicle requisitioned under this section may he used or dealt with in such manner as may appear to the officer requisitioning the vehicle to be necessary or expedient.(4)If the owner of the vehicle in respect of which an order of requisition has been made, does not place the vehicle at the disposal of the District Magistrate, the District Magistrate may, without prejudice to any other action that may be taken under the Act or the rules, seize the vehicle from any person who for the time being may be in custody of it.(5)No person shall remove or allow to be removed any part of a vehicle (including tyre, tube or any other accessory) in respect of which an order of requisition has been made or in any way damage it or permit it to be damaged so as to reduce the value or utility of such vehicle.(6)When any vehicle is requisitioned under this section, there shall be paid to the owner such compensation as may be agreed upon between him and the District Magistrate and in the absence of any such agreement, such compensation as the District Magistrate may fix, having due regard to the type and condition of the vehicle at the time of requisition and the fares or rates prevailing in the locality for the hire of such vehicle.Explanation. - In this section, 'vehicle' means any vehicle used or capable of being used for the purpose of road-transport whether propelled by mechanical power or otherwise.(7)The manner in which the compensation shall be assessed and the manner in which the order of compensation shall be served, the time within which and the persons to whom it shall be paid and the other matters relating thereto shall be such as may be prescribed.(8)Any person aggrieved by any order fixing compensation under sub-section (6), may appeal against the same to such authority, within such time and in such manner as may be prescribed.(9)Any vehicle requisitioned under this section may at any time by an order he released from such requisition by the District Magistrate.(10)When an order of derequisitioning is made, notice of the same shall be given to the person to whom the vehicle is to be returned and if he cannot be found and has no local agent or other person empowered to accept delivery of the vehicle on his behalf, such notice shall be given by publishing the order in the Gazette. After service of the notice personally or by publication as aforesaid, the vehicle specified therein shall cease to be subject to requisition on and from the date of such publication and be deemed to have been delivered to the person entitled to possession thereof and the Government shall not be liable for any compensation or other claims in respect of any such vehicle for any period after the said date.
