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State of Bihar - Section

Section 11 in Bihar Prevention and Control of Agricultural Pests, Diseases and Noxious Weeds Rules, 1955

11. Register of persons convicted under Section 9.

- The Agricultural Officer shall maintain a register in Form 'G' of the persons convicted under Section 9 within the local limits of his jurisdiction.Form - A(See Rule 3)Bihar Prevention and Control of Agricultural Pests, Diseases and Noxions Weeds Act, 1953.Notifications under Section 3 giving description of the Pests/Diseases/Noxious Weeds and its Control Measures
1. Bihar Government notification no. dated the
2. Name of pests/diseases/noxious weeds
3. Description of the pests/diseases/noxious weedsdeclared under Section 3.
4. Notified area Village Police-Station
  District    
5. Duration of orders from  
6. Control measures prescribed    
7. Remarks    
        Designation.
Form-BBihar Prevention and Control of Agricultural Pests, Diseases and Noxious Weeds Act, 1953.Notice for Inspection of Land or Premises under Section 5To
Shri , son of ,
Village , P. O. ,
Police-Station , District ,
Whereas it appears that pests/diseases/noxious weeds exist in your premises/ land in village............... Post Office............. district............... Plot nos................. you are informed that under Section 5 of the Bihar Prevention and Control of Agricultural Pests, Diseases and Noxious Weeds Act, 1953, the premises/land will be inspected on....................to see whether the said pests/diseases/noxious weeds exist and whether the control measures mentioned in the notification issued under Section 3 have been carried out.Inspecting OfficerForm-CBihar Prevention and Control of Agricultural Pests, Diseases and Noxious Weeds Act, 1953Information gathered as a result of Inspection held under Section 5
Place of Inspection
Serial no. Date of inspection Name of pest/ disease/weed Village P.O. P.S. District Plot No. Area. Name of occupation, Instructions under Section 3 carried out or not Remarks
1 2 3 4 5 6 7 8 9 10 11 12
                       
Inspecting OfficerForm-D(See Rule 6)Bihar Prevention and Control of Agricultural Pests, Diseases and Noxious Weeds Act, 1953.No......................dated...........................ToShri.............................................................Village.................................................Post Office.............................................District.........................................................You are hereby required to take notice that you should either effectively get the ...................crop controlled by the Plant Protection Staff......................or do effective control measures yourself for the...........................crop attacked by the insect pests.....................diseases.....................noxious weeds................. growing in plot no.........................occupied by you in village....................Post Office..................Police-Station.....................district...................within 7 (seven) days from the service of this notice setting forth the grounds of objection and the points for redress. The decision of the officer will be final. If you fail to comply with this notice or in case of appeal, with the order of the appellate officer, the undersigned is authorised by law to carry out at your expense, the control measures ordered and you will also be liable to criminal prosecution for an offence under Section 9 of the Bihar Prevention and Control of Agricultural Pests, Diseases and Noxious Weeds Act, 1953.Inspecting Officer