Section 18 in The West Bengal Comprehensive Area Development Act, 1974
18. Consequences of a notification under section 15. -
On a notification under sub-section (2) of section 15 being published in the Official Gazette, it shall be the duty of each cultivator-(1)to follow the directions of the Project Director 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 on any other agricultural production;(iv)the application and use of various inputs for agricultural production such as, seeds, pesticides, manures, fertilisers, fingerlings, 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, tube-wells, pumps and other sources of irrigation;(viii)erection and removal of fences over lands;(ix)provision of pastures; and(x)such other matters as may be provided by regulations;(2)to submit 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:-(i)area of land cultivated by him, the classification of such land, his interest therein and incumbrances on such land, if any;(ii)the nature and quantity of agricultural production raised by him;(iii)any other matter which may be provided by regulations.
