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State of Madhya Pradesh - Section

Section 5 in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972

5. Duties of occupier on the issue of notice under Section 4.

- On the issue of a notice under Section 4, it shall be the duty of. -
(i)every occupier within the affected area to carry out the preventive or remedial measures specified in such notice; and
(ii)every male person to render assistance in such manner as has been specified in the notice.