Section 13(1) in The Gujarat Agricultural Pests and Diseases Act, 1980
(1)When any notified area in which locusts have been declared to be an insect pest under section 3 is invaded or is in danger of an invasion by the locusts, the Collector or any officer appointed by him in this behalf may, with a view to facilitating preventive or remedial measures against locusts, by proclamation published in the manner hereinafter specified,-(a)call upon all male persons not below the age of 18 and above the age of 60 years and residing in the notified areas to render all possible assistance in carrying out preventive or remedial measures and in the destruction of locusts:Provided that no person who, on account of physical infirmity is incapable of rendering assistance or who resides at a distance of more than eight kilometers from the place where his assistance is required, shall be called upon to render assistance under this clause;(b)require all or any male persons not below the age of 18 and above the age of 60 years and residing in the notified area to present themselves at such time and at such place and to such authority as may be specified in the proclamation and to render such service and for such time as may be required of them by the authority to whom they have presented themselves in pursuance of such proclamation:Provided that no person who, by reason of old age, physical infirmity or any other reasonable cause, is incapable of rendering such service shall be called upon to render service under this clause.
