Section 3 in Punjab Preservation of Subsoil Water Act, 2009
3. No farmer to sow or transplant paddy before the notified date.
(1)No farmer shall sow nursery of paddy before 10th Day of May of the agricultural year or such other date as may be notified by the State Government by notification in the Official Gazette for any local area.Explanation. - For the purpose of this section, `agricultural year' means the year commencing on the 16th day of June or on such other date, as may be appointed by the State Government by notification in the Official Gazette for any local area.(2)No farmer shall transplant paddy before such date, as may be notified in this regard by the State Government by notification in the Official Gazette.(3)Notwithstanding anything contained in sub-sections (1) and (2), the provisions of this section, shall not be applicable to-(a)any research project of the Punjab Agricultural University, Ludhiana;(b)any other Research Institute, as may be declared by the State Government by notification in the Official Gazette;(c)any water logged area, as may be declared by the State Government by notification in the Official Gazette;Explanation. - For the purpose of this clause, the term `water logged area' means an area, having depth to water table less than one metre below the ground level; and(d)any other method of paddy crop, as may be declared by the State Government by notification in the Official Gazette.
