Section 6 in Bihar Prevention and Control of Agricultural Pests, Diseases and Noxious Weeds Rules, 1955
6. Service of notice for carrying out remedial or preventive measures under Section 6 (I).
- If on inspection under Section 5, the Agricultural Officer finds that the occupier has not carried out the Preventive or remedial measures, he shall issue a notice in Form 'D' to the occupier asking him to carry out such preventive or remedial measures within the time specified in such notice. The Agricultural Officer shall keep a register of such notice in Form 'E'. Every notice under Section 6 (1) shall bear the signature and seal of the officer by whom it is issued. The notice shall be served by delivering a copy thereof to the occupier, or on some adult male member of his family at his usual place of abode or on his authorised agent or by affixing a copy thereof on some conspicuous part of his last known residence. A copy of the notice shall also be affixed on some conspicuous part of the land in respect of which the remedial or preventive measures are to be carried out.
