I
(See Rule 5)Summary of the Main Provisions of the Act and the RulesWhen an area has been duly notified and notices authorising the execution of manoeuvres, field firing or artillery practice, as the case may be, have been issued, the military forces engaged in such manoeuvres or practice may, pass over, encamp or construct military works of a temporary nature on land included in the area. They may also take reasonable water supplied from any public or private source, but not to an extent which will curtail the supply to those ordinarily using those sources. They are, however, precluded from entering or interfering with sacred building or any wells or tanks, held to be sacred or with burial or burning grounds, dwelling houses, gardens, pleasure grounds, educational institution or business premises. They are also required to restore all lands used to their previous condition so lar as possible.Compensation will be paid for all damage done and also for compulsory evacuation of persons or domestic animals. The patwari will prepare a list of damage which will be checked by an officer appointed by the Collector. The amount of compensation will be determined by this officer and paid by him as soon as possible afterwards. Any person dissatisfied with the amount awarded, may, within 15 days of the communication to him of the decision by such officer, give notice to the officer, of his intention to appeal. The appeal will be decided by a commission of which the Collector will be the Chairman and the decision will be final. No fee shall be charged for any claim, notice, appeal or application or document filed by a claimant.When an area has been declared to be a danger zone, the Collector is authorised to exclude therefrom all persons and domestic animals during such times as may be considered necessary.Any person wilfully obstructing or interfering with the manoeuvres, or field firing or artillery practice in any way or entering a camp without the authority is liable to a fine of Rs. 10 on Conviction.
II
(See Rule 6)Notification Under Sub-Section (1) of Section 2In exercise of the powers conferred by sub-section (1) of Section 2 of the Manoeuvres, Field Firing and Artillery Practice Act, 1938 (V of 1938), the State Government hereby authorises the execution of military manoeuvres over any area specified below during the period from..... to..... notice of the same, as required by sub-sections (2) and (3) of the said section, having been previously published in the Official Gazette, dated ...... and ..... Notifications No. ..... dated...... and No..... dated...... respectively.The land plan may be inspected at the office of the......Details of the AreaNotice Under Sub-Section (2) of Section 2In pursuance of sub-section (2) of Section 2 of the Manoeuvres, Field Firing and Artillery Practice Act, 1938 (V of 1938), the State Government hereby notifies its intention to issue, on the expiry of at least three months from the date of the first publication of this notice in the Official Gazette, a Notification under sub-section (1) of the said section authorising the execution of military manoeuvres over any area specified below during a period from...... to.....The land plan may be inspected at the office of the......Details of the AreaNotice Under Sub-Section (3) of Section 2In pursuance of sub-section (3) of Section 2 of the Manoeuvres, Field Firing and Artillery Practice Act, 1938 (V of 1938), the State Government hereby repeats the notice of its intention to issue a notification under sub-section (1) of the said section authorising the execution of military manoeuvres over the area specified below during a period from...... to...... on the expiry of one month/week as nearly as may be, from the date of publication of this notice, the same having, as required by sub-section (2) of the said section also been previously published in the Official Gazette dated the ......in Notification No. ..... dated.......The land plan may be inspected at the office of the......Details of the Area.Notice Under Sub-Section (1) of Section 9In exercise of the powers conferred by sub-section (1) of Section 9 of the Manoeuvres, Field Firing and Artillery Practice Act, 1938 (V of 1938), the State Government hereby defines the area specified below as the area within which for a period of years commencing from the..... day of...... 19..... and ending with the.... day of..... 19..... the carrying out periodically of field firing and artillery practice may be authorised.The land plan may be inspected at the office of the.....Details of the Area.Notification Under Sub-Section (2) of Section 9In exercise of the powers conferred by sub-section (2) of Section 9 of the Manoeuvres, Field Firing and Artillery Practice Act, 1938 (V of 1938), the State Government hereby authorises during the periods specified below the carrying out of field firing and artillery practice throughout the area mentioned in the schedule, a notification as required by sub-section (1) of the said section defining the said area as the area within which for a term of ....... years commencing from ...... the carrying out periodically of field firing and artillery practice may be authorised and notices in respect of the same as required by sub-sections (3) and (4) of the said section publishing the intention to issue this notification having been previously published in the Official Gazette, dated .... and...... in Notifications No. ...... dated...... No. ..... dated....... respectively.The land plan may be inspected at the office of the.....Periods during which field firing and artillery practice are authorised.
Schedule 3
Notification Under Sub-Section (3) of Section 9In pursuance of sub-section (3) of Section 9 of the Manoeuvres, Field Firing and Artillery Practice Act, 1938 (V of 1938), the State Government hereby notifies its intention to issue, on the expiry of at least two months from the date of the first publication of this notice in the Official Gazette, a notification under sub-section (2) of the said section authorising the carrying out of field firing and artillery practice throughout the area notified below or any specified part thereof during the period commencing from the..... day of..... 19..... and ending with the..... day of..... 19..... a notification defining the said area as the area within which for a term of years commencing from the carrying out periodically of field firing and artillery practice may be authorised having been previously published in the Official Gazette, dated...... in Notifications No...... dated.........The land plan may be inspected at the office of the.....Details of the areaNotice Under Sub-Section (4) of Section 9In pursuance of sub-section (4) of Section 9 of the Manoeuvres, Field Firing and Artillery Practice Act, 1938 (V of 1938), the State Government hereby repeats the notice of its intention to issue a notification under sub-section (2) of the said section authorising the area notified below or any specified part thereof during the period commencing from the.... day of.... 19... on the expiry of one week as nearly as may be after the publication of this notice, the first notice as required by sub-section (3) of the said section having been previously published by Notification No.... dated...... in the Official Gazette, dated the....The land plan may be inspected at the office of the......Details of the Area
III
(See Rules 13 and 14)Register of Damages or InjuriesForm AFor Crops(1)Name of Village...............................(2)Name of cultivator.............................(3)Father's name................................(4)Number of field in the Khasra.........................(5)Area of the field..............................(6)Whether irrigated or unirrigated........................(7)Name of crop or nature of income (e.g., fruit or grass)..........(8)Extent of damage or injury assessed and expressed in terms of annas in the rupee and the area damaged (roughly).............(9)Cash compensation..............................(10)Remarks...................................Form BFor Other Property/animals(1)Name of village.......................(2)Name of owner........................(3)Father's name................................(4)Description of property with location (Khasra No. etc.) animals (if animals, give the number) .......................(5)Nature and extent of damage.........................(6)Cash compensation...........................(7)Remarks................................Form CFor Personal Injury(1)Name of village.....................................(2)Name of person with father's name.............................(3)Nature of injury or loss.................................(4)Cash compensation....................................(5)Remarks.......................................Form DRegister of Compensation for Evacuation(1)Name of Head of the family with father's name...........................(2)Number and description of his dependants................................(3)Number and description of his domestic animals..............................(4)Number of days for which compensation is payable............................(5)Amount of compensation payable..........................(6)Remarks....................................
