(4)The Government may remit in whole or in part the [compensation, fine or damages] [Substituted by Act 11 of 1971.] payable under this section,-(a)in favour of [any agriculturist or agricultural labourer] [Substituted by Act 11 of 1971.] if the earth [sand] [Inserted by Act 11 of 1971.] metal, laterite, lime-shell or other notified articles of value destroyed, removed or appropriated is for bona fide agricultural purposes, or(b)in favour of a co-operative society.[Explanation. [Inserted by Act 11 of 1971.] - For the purpose of clause (a) "agricultural labourer" means a person whose principal means of livelihood is the income he gets as wages in connection with the agricultural operations he performs.] [Inserted by Act 11 of 1971.]
