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State of Madhya Pradesh - Section

Section 7 in The M.P. Manoeuvres, Field Firing and Artillery Practice Rules, 1964

7. Selection of sites and fixation of dates for manoeuvres or field firing and artillery practice.

(1)The Collector shall give every assistance to the military authorities in the selection of areas for manoeuvres or field firing and artillery practice. In doing so due consideration should be given to the selection of a tract the temporary occupation of which will cause the least possible inconvenience to the inhabitants. Waste land or land with few inhabited sites or separately covered by crops should be selected as far as possible.
(2)In selecting the time for the holding of manoeuvres or field firing and artillery practice, regard shall also be had to the following considerations :
(a)as far as practicable the manoeuvres or field firing and artillery practice should be held at a time when there is least likelihood of damage to standing crops or of interference with agricultural operations.
(b)dates of local fairs and religious gatherings should as far as possible be avoided.