Section 9 in Rules Under The Tamil Nadu Agricultural Pests And Diseases Act, 1919
9.
The Revenue Divisional Officer concerned shall be the authority to decide the amount of compensation payable in each case.Appeals under sub-section (2) of section 6 of the Tamil Nadu Agricultural Pests and Diseases Act, 1919 (Tamil Nadu Act III of 1919), shall be preferred to the District Agricultural Officer of Ootacamund, Coimbatore, Erode, Madurai, Pollachi, Salem, Krishnagiri, Dindigul, Usilampatti, Tirunelveli and Sankarankoil within their respective Jurisdiction. (Amendment under G.O.Ms. No. 575, Food and Agriculture, dated the 10th February, 1962).AnnexureForm A(Notice under section 6(1) of the Act)[See Rule 4]No. .............Date ............To ..............Village ............Taluk...............District ..........You are hereby required to take notice that you should carry out the following measures in respect of the plants described in the Schedule hereunder and growing or situated in the fields therein mentioned and under your occupation in the village ............. in the .......... taluk in the .......... district ......... within ........... days from the date of the service of this notice. If you object to this notice, you may prefer an appeal along with this notice to the Revenue Divisional Officer of within seven days from the service of this notice setting forth the grounds of objection and the points for redress. The decision of that officer will be final. If you fail to comply with this notice, or, in case of appeal, with the order of the appellate officer, the undersigned is authorised by law to carry out at your expense the measures ordered and you will also be liable to a fine not exceeding Rs. 50 or in case of default to simple imprisonment for a period not exceeding ten days...........................Inspecting Officer
