Section 17(3) in The Gujarat Agricultural Pests and Diseases Act, 1980
(3)Whoever without reasonable excuse, fails to render in the manner required any assistance or service which he is required to render or to do anything or to abstain from doing anything which he is required to do or to abstain from doing in pursuance of a proclamation under section 13, shall on conviction be punishable with fine which may extend to fifty rupees and for the second or subsequent offence with fine which may extend to one hundred rupees.
