Section 4 in The Rajasthan Agricultural Pests and Diseases Act, 1951
4. Duties of occupier on the issue of a notification under section 3.
(1)On the issue of a notification under section 3, every occupier within the notified area, shall be bound to carry out the preventive or remedical measures mentioned in such notification.(2)Notwithstanding any contained in this Act, in the event of a notified area being invaded or in danger of an invasion by locust, the Collector of the District or other Officer authorised by him in this behalf may call upon any male person not below the age of fourteen years resident in the district to render all possible assistance in carrying out preventive or remidical measures and in the destruction of locusts:Provided as follows:-(1)no person who is by virtue of old age, illness or physical disability, incapable of rendering assistance or who lives at a distance of more than five miles from the place where his presence is required, shall be called upon to render any such assistance;(2)it shall not be necessary to notify every person individually for his services, and a proclamation by beat of drum or other customary mode shall be deemed sufficient notice to all affected persons residing in that village of locality;(3)any person who fails to render the assistance required of him under sub-section (2) shall, on conviction by a Magistrate, be punishable with fine which may extend to fifty rupees or in default to simple imprisonment for a period not exceeding ten days, and the offence shall be tried summarily as provided in section 260 of the Code of Criminal Procedure, 1898.
