Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH PESTS AND DISEASES RULES CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . ANDHRA PRADESH PESTS AND DISEASES RULES In exercise of the powers conferred by Sec.21 of the Madras Agricultural Pests and Diseases Act, 1919 (Madras Act III of 1919), and in supersession of the rules published with the Development Department, notification dated the 3rd August, 1948, at pages 195 198 of the Rules Supplement to Part I of the Fort St.George, Gazette dated the 3rd August, 1948. His Excellency the Governor of Madras hereby makes the following rules : 1. . :- Appeals under Sec.6 of the Act shall lie to the Revenue Divisional Officer concerned and appeals under Secs. 8 and 12 shall lie to the Collector of the district concerned. 2. . :- An appeal presented under Sec. 6 of the Act shall not be received unless it is accompanied by the original notice served on the appellant by the Inspecting Officer. Similarly an appeal under Sec. 12 shall be accompanied by a copy of the award transmitted to the appellant by the Valuing Officer. It shall set forth clearly the objection or objections to the terms of the notice, and shall specify the point on which redress is sought. 3. . :- In dealing with appeals under section 6, 8 or 12 of the Act, the appellate officer shall record his decision in writing and communicate a copy thereof free of charge to the appellant. 4. . :- The notice issued under section 6 of the Act shall be in Form A annexed to these rules and the inspecting officer shall maintain a register of notice in Form B annexed to these rules. 5. . :- Every notice under section 6 or 9(1) of the Act shall be authenticated by the signature of the officer by whom it is issued. The notice shall be served by delivering a copy to the occupier or to some adult male member of his family at his usual place of abode, or to his authorized agent, or by affixing a copy thereof in some conspicious part of his last known residence or on some conspicious part of the land on which the prescribed remedial or preventive measures are to be taken. 6. . :- The notice of demand under section 8 of the Act shall be in Form C annexed to these rules and shall be served in the manner prescribed for the service of notices by all the inspecting officers excepting the village officer and a copy of it communicated to the village officer and the taluk office. The inspecting officer shall maintain two registers in Forms D and E annexed to these rules. 7. . :- Compensation under section 16 of the Act may be paid to such of those cultivators as refrain from growing wheat and barley between the 1st January and the 30th September in the districts of Anantapur, Chittoor, Bellary, Kurnool and Coimbatore and between the 1st April and the 30th September in the other districts of the province of Madras but grow a less remunerative crop in accordance with the rate of compensation to be fixed by the Government. 8. . :- No compensation shall be paid in respect of areas in the province of Madras which are suitable for the cultivation of ragi (Eleusince Coracana) between the 1st January and the 30th September in the districts of Anantapur, Chittoor, Bellary, Kurnool and Coimbatore and between the 1st April and the 30th September in the other districts of the province of Madras. 9. . :- The Revenue Divisional Officer concerned shall be the authority to decide the amount of compensation payable in each case.