Section 10(3) in The M.P. Manoeuvres, Field Firing and Artillery Practice Rules, 1964
(3)When the officer commanding the forces engaged in any such field firing and artillery practice declares any area to be a danger zone under sub-section (2) of Section 10 of the Act, the Collector or the officer deputed by him in this behalf shall on removal from the danger zone of all persons and domestic animals take such steps for their accommodation as may be necessary and shall also see that compensation in accordance with Rule 22 is actually disbursed to the persons concerned before they are removed or prohibited entry into the area so declared. Notice of evacuation of the villagers shall be given by beat of drum to the villagers at least seven days before the date of evacuation. Compensation at such rate per day as the Collector may, by general or special order fix, shall be paid to every person whose land is utilized for the accommodation of persons and domestic animals removed from the danger zone.Chapter-IV Procedure of Revenue Officers and the Commission
