- On the approval of the plan or any phase thereof by the State Government under Section 15 (which in its approved form shall be called the approved plan) the following consequences shall ensue, namely -(a)the State Government may require any statutory body or any corporate body controlled by the State Government, functioning within the area of the operation of the approved plan to follow the directions of the Authority, and such body shall thereupon follow such directions in respect of such matters as are specified in the approved plan;(b)all development plans relating to agricultural development drawn by any State Government department or any local authority or any statutory body or any corporation controlled by the State Government shall be intimated to the Authority and shall be executed with its approval and subject to such modifications or changes, if any, as suggested by the Authority and also subject to such directions as may be given by the Authority;(c)the Authority shall be deemed to be empowered to take all necessary action for implementation of the approved plan, including levy of betterment fee, cost of works and other charges and in particular, to give directions to any land-holder with regard to the following matters, namely -(i)the manner in which cultivation is to be carried out;(ii)the crops which are to be raised and the rotation of such crops;(iii)the manner of carrying an any other agricultural production;(iv)the application and use of various inputs for agricultural production such as, seeds, pesticides, manures, fertilizers, fingerhng, fodder, poultry feed, and such other items as may be provided by regulations;(v)provision for field channels for carrying water for purposes of irrigation;(vi)provision for drainage;(vii)location of wells lube-wells, pumps and other sources of irrigation;(viii)erection and removal of fences over lands;(ix)provision of pastures;(x)submission of returns within such time and in such manner as may be provided by regulations containing a true and accurate statement regarding the following matters, namely -(a)area of land cultivated by him, the classification of such land, his interest therein and encumbrances on such land, if any;(b)the nature and quantity of agricultural production raised by him;(c)any other matter which may be provided by regulations; and(ix)such other matters as may be provided by regulations;(d)the State Government shall review the implementation of the approved plan periodically.
