Section 13 in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972
13. Obligation of village officers to report plant diseases, pests, etc.
(1)Patel, Sarpanch and Patwari and such agriculturist who is affected thereby and such other officers as may be prescribed of the village adjoining an affected area shall forthwith report the existence within the village of any plant diseases, pest, parasite or noxious weed of the nature specified in the notification issued under Section 3, in respect of the said area, to the village level worker, Agriculture Demonstrator, Inspecting Officer or such other officer as the State Government may appoint in this behalf.(2)The officer to whom a report is made under sub-section (1) shall on receipt of such report and after making such further enquiry as he may deem necessary forward it with his comments to the District Agriculture Officer for onward transmission to the State Government.Explanation. - For the purpose of this section,-(a)"Patel" means a person appointed as Patel under Section 222 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);(b)"Patwari" means a person appointed as Patwari under Section 104 of the Madhya Pradesh Land Revenue Code, 1959 (20 of 1959);(c)"Sarpanch" means a Sarpanch of a Gram Panchayat.
