The Rajasthan Agricultural Pests and Diseases Act, 1951
Act No. 27 of 1951
RJ410
Part I
Preliminary
1. Short title, commencement and extent. - (1) This Act may be called the Rajasthan Agricultural Pests and Diseases Act, 1951. (2) It shall come into force on such [date] and in such parts of [the State of Rajasthan] as the [State Government] may from time to time, by notification in the [Official Gazette] direct. 2. Interpretation. - (1) In this Act, unless there is anything repugnant in the subject or context-(ii) "insect pest" means any insect or other invertibrate animal which has been declared to be an insect pest by notification under section 3;
(iii) "inspector" means an Inspector appointed under section 10;
(iv) "notified area" means any area specified in the notification issued under section 3 in which a declaration made under the said section shall remain in force;
(v) "occupier" means the person having for the time being the right of occupation of any land or premises or his authorised agent or any person in actual occupation of the land or premises and includes a local authority having such right of occupation or in such actual occupations;
(vi) "Plant" includes all agricultural or horticultural crops, trees, bushes or herbs, or the seed, fruit or any other part thereof which is used for food of man or beast or for any purpose in connection with art or manufacture;
(vii) "Plant disease" means any fungoid, bacterial virus parastical or other disease declared to be a plant disease by notification under section 3; and
(viii) "Prescribed" means prescribed by rules made under this Act.
[(2) xxx]Part II
Pests and Plant Diseases
3. Power to declare insect pests and plant diseases and direct measures to eradicate or prevent them. - Whenever it appears to the [State Government] that any pest or disease is injurious to plants in any local area and that it is necessary to take measures to eradicate such pest, or disease or to prevent its introduction, spread or reappearance, the [State Government], may, by notification in the [Official Gazette]-(i) declare that such pest or disease is an insect pest or plant disease;
(ii) specify the local area within which and the period during which such declaration shall remain in force;
(iii) prohibit or restrict the movement or removal of any plant, earth, soil, manure or other thing from one place to another;
(iv) direct the carrying out of such preventive or remidical measures, including the destruction of any insect pest or, plant disease or any plants as the [State Government] may deem necessary, in order to eradicate such pest or disease or to prevent its introduction, spread or re-appearance; and
(v) prescribe the period within which it shall not be lawful to plant with a specified crop, the whole or any portion of the notified area.
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.
5. Power of Inspector to enter upon any land or premises. - Any Inspector may, after giving the prescribed notice, enter upon any land or premises, situated in the notified area within his local jurisdiction, for the purpose of ascertaining-(i) whether there is any insect pest, or plant disease on such land or premises; and
(ii) whether the preventive or remidical measures or both, as the case may require, mentioned in the notification issued under section 3, have been carried out.
6. Notice to occupier to carry out preventive or remidical measures. - (1) If, on the inspection of any land or premises under section 5, the Inspector finds that there is any insect pest, or plant disease on such land or premises and that the preventive or remidical measures mentioned in the notification issued under section 3 have not been carried out, the Inspector may, subject to any general or special orders of the [State Government] call upon the occupier of such land or premises, by notice in writing to carry out such preventive or remedical measures within the time specified in such notice. (2) Within seven days from the date of service of such notice on him under sub-section (1), the occupier may prefer an appeal to the Collector, or to such other Officer as the [State Government] may appoint. (3) On receipt of the appeal under sub-section (2), the Collector or other Officer, as the case may be, may extend the time specified in the notice under sub-section (1) and shall after giving the occupier an opportunity of being heard, pass such order on the appeal, as he thinks fit. (4) An order passed under sub-section (3) of this section, shall be final and conclusive and shall not be liable to be called in question in any court. 7. Failure to comply with notice under section 6 and power of Inspector to carry out measures. - (1) If any occupier upon whom a notice has been served under sub-section (1) of section 6 does not comply with such notice within the time specified therein, or, if an appeal has been preferred under sub-section (2) of section 6, does not comply with the order passed on such appeal, within the time specified in such order, the Inspector may carry out at the expense of the occupier, the preventive or remedical measures mentioned in such notice or order. (2) The costs of any preventive or remedical measures carried out under sub-section (1) shall be payable by the occupier and shall be recoverable from him as arrears of land revenue. (3) Any such occupier may, within thirty days from the date of the first demand of such costs from him, prefer an appeal to the Collector or to such other Officer, as the Government may appoint in this behalf on the ground that-(a) the costs include charges for items other than the costs of labour material or use of implements; or
(b) the charges for labour or material or use of implements are unreasonably high.
(4) On receipt of the appeal under sub-section (3), the Collector or other Officer appointed by the [State Government] shall after giving the occupier an opportunity of being heard, pass such orders thereon, as he thinks fit. (5) An order passed under sub-section (4) shall be final and conclusive and shall not be liable to be called in question in any court. 8. Duty of certain village officers' to report appearance of insect pests or plant diseases. - (1) If any insect pest, or plant disease appears in any village adjoining a notified area, the Patwari or Lambardar of such village shall forthwith report the fact to such officer as the [State Government] may appoint in this behalf. (2) The Officer aforesaid shall, on receipt of such report and after making such further inquiry, as he may deem necessary, forward it to the [State Government] through the Director of Agriculture with his remarks thereon. 9. Offences and penalties. - (1) Whoever removes any plant, earth soil, manure or other thing in contravention of the directions, contained in a notification issued under section 3, shall on conviction by a Magistrate be punishable with fine which may extend to Rs. 50/- or in default to simple imprisonment for a period not exceeding ten days. (2) Any occupier who fails to comply with a notice given under sub-section (1) of section 6 or with any order passed on appeal under sub-section (3) of section 6, shall on conviction by a Magistrate, be punishable with fine which may extend to Rs. 50/- or in default to simple imprisonment for a period not exceeding ten days. (3) Whoever having once been convicted of an offence under sub-section (1) or (2) of this section is again convicted of an offence under either of these subsections shall be punishable with fine which may extend to Rs. 250/- or in default to simple imprisonment not exceeding one month.Part III
General
10. Appointments of Inspectors. - The [State Government] may, by notification in the [Official Gazette], appoint persons as Inspectors for such local areas, as may be specified in the notification. 11. Bar of suits or other legal proceedings. - (1) No suit, or prosecution, legal proceedings shall lie against the [State Government] or any officer of the [State Government] in respect of any thing in good faith done or intended to be done under this Act or for any damage to property caused by any action taken in good faith in carrying out the provisions of this Act. (2) No prosecution under this Act shall be commenced without the previous sanction of the Collector or other Officer authorised by the [State Government] in this behalf nor after three months from the date of the commission of the alleged offence. 12. Delegation of powers. - The powers conferred on the [State Government] under this Act may, with the exception of the powers under section 13, be delegated by the [State Government] to any officer. 13. Rules. - (1) The [State Government] may from time to time make rule for the purpose of carrying into effect the provisions of this Act. (2) In particular and without prejudice to the generality of the foregoing provisions such rules may be made for all or any of the following purposes:-(a) the form or manner of giving notice under section 5;
(b) the manner of making an enquiry under section 5;
(c) the method of publication of description of insect pests and plant diseases and the treatment to be followed;
(d) the qualifications required of the Inspectors;
(e) prescribing the officers to whom an appeal may be ma procedure to be followed in such appeal;
(f) prescribing the notices and methods of service there registers needed for the effective working of the Act; and
(g) generally to carry out the purposes of this Act.
(3) The rules made under this section shall be subject to the condition being made after previous publication.Notifications
1. [Notification No. F.23 (50) Agr./58, dated 18.8.1961-Published in Rajasthan Government Gazette IV-C, dated 21.8.1961, p.151.] In exercise of the powers conferred by sub-section (2) of section 1 of the Rajasthan Agricultural Pests and Diseases Act, 1951 (27 of 1951), the State Government hereby appoints the 21st day of August, 1961 as the date on which the said Act shall come into force in the districts of Jodhpur, Barmer, Jaisalmer, Nagaur, Jalore, Bikaner, Churu, Sikar and Jhunjhunu. 2. [Notification No. F. 5(19) Agr./C.II/1962 dated 19-5-1962-Published in Rajasthan Gazette, Part IV-C, Extraordinary, dated 21.5.1962, p. 68.] In exercise of the powers conferred by sub-section (2) of section 1 of Rajasthan Agricultural Pests and Diseases Act, 1951 (Act No. XXVII of 1951), the State Government hereby appoints the 21st day of May, 1962 as the date on which the said Act shall come into force in the Tehsils of Bansur and Behror in District of Alwar. 3. [Notification No. F 6(19) Agr. C.II/1962, dated 28.7.1962-Published in Rajasthan Gazette, Part IV-C, Extraordinary, dated 28.7.1962, p. 273.] In exercise of the powers conferred by sub-section (2) of section 1 of Rajasthan Agricultural Pests and Diseases Act, 1951 (Act No. XXVII of 1951), the State Government hereby appoints the 28th day of July 1962 as the date on which the said Act shall come into force in the districts of Jaipur, Alwar, Bharatpur, Sawaimadhopur, Tonk, Ajmer, Bundi, Kota, Jhalawar, Bhilwara, Chittorgarh, Banswara, Dungarpur, Udaipur, Pali and Sirohi. 4. [Notification No. F. 7(10) Agr./Gr. Z A/79, dated 18.8.1979-Rajasthan Gazette, Part IV-C(II), dated 23.8.1979, p. 188.] S.O. 224. - In exercise of the powers conferred by section 3 of the Rajasthan Agricultural Pests and Diseases Act, 1951 (Act No. XXVII of 1951), the State Government hereby delegates the power exerciseable by it under section 3 of the said Act to the Collectors Banswara and Doongarpur to be exercised by them within their respective revenue district. 5. [Notification No. F.8 (12) Agri/Gr. 2A/81, SO. 376, 5.9.1981-Rajasthan Gazette, Part 4(ga)(ii), dated 17.9.1981, p. 308] In exercise of the powers conferred by section 3 of the Rajasthan Pests and Diseases Act, 1951 (No. 27 of 1951), the State Government hereby delegates the powers exercisable by it under Section 3 of the said Act to the Collectors Jhalawar, Bundi, Kota, Udaipur, Bhilwara, Chitorgarh, Barrner, Jaisalmer, Alwar, Bharatpur, Sawai Madhopur to be exercised by them within their respective revenue districts. 6. [Notification No. 2(5) AG/51, dated 8.8.1952.] In exercise of the powers conferred by section 10 of Rajasthan Agricultural Pests and Diseases Act, 1951, the Government of Rajasthan is pleased to appoint the following officers to be Inspectors within their respective jurisdiction:-A. Officers of Agriculture Department in All Districts of Rajasthan
1. Plant Protection Officer.
2. Assistant Entomologists.
3. Assistant Plant Pathologist.
4. Plant Protection Supervisors.
5. District Agriculture Officers.
6. Agriculture Assistants.
7. Food Assistants.
B. Officers of Revenue Department in All Districts of Rajasthan
1. Collectors.
2. Sub-Divisional Officers.
3. Tehsildars.
4. Naib-Tehsildars.
C. Officers of The Central Locust Control Organisation
1. Deputy Locust Entomologists.
2. Assistant Locust Entomologists.
3. Locust Technical Officers.
4. Locust Warning Officers.
5. Locust Assistant.
6. Assistant Locust Technical Officers.
7. Assistant Locust Warning Officers.
7. [Notification No. 2 (5) Agr./51 dated 8.8.1952.] In exercise of the powers conferred by section 12 of the Rajasthan Agriculture Pests and Diseases Act, 1951, the Government of Rajasthan is pleased to delegate all the powers exerciseable by it under the said Act to the following officers except the powers under section 13 of the Act:- Director of Agriculture and Food Commissioner, Rajasthan Jaipur. 8. [Notification No. F. 3( 19)/Agr./Gr. II-A/79 dated 16-6-1979-Rajasthan Government Gazette Part IV-C(II) dated 28.6.1979, p. 110.] G.S.R. 145. - In exercise of the powers conferred by section 12 of Rajasthan Agricultural Pests and Diseases Act, 1951 (Act No. XXVII of 1951), the State Government hereby delegates the powers exerciseable by it under section 3 of the said Act to the Collectors of Chum, Bikaner, Sikar, Jhunjhunu, Nagaur, Jodhpur and Sriganganagar to be exercised by them within their respective revenue districts. 9. [Notification No. F. 3(19) Agri./Gr. II-A/79, dated 2.8.1980-Published in Rajasthan Gazette, Part IV-C, dated 7.8.1980, pp. 256-257.] S.O. 277. - In exercise of the powers conferred by section 12 of the Rajasthan Agricultural Pests and Diseases Act, 1951 (Act No. XXVII of 1951), the State Government hereby delegates the powers exerciseable by it under section 3 of the said Act to the Collectors of Jaipur, Ajmer, Jalore, Pali, Sirohi and Tonk to be exercised by them within their respective revenue districts without any financial implications/commitments.