Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA AGRICULTURAL PESTS AND DISEASES RULES, 1971 CONTENTS 1. Title and commencement 2. Definitions 3. Notices 4. Cost of preventive and remedial measures 5. Appeals KARNATAKA AGRICULTURAL PESTS AND DISEASES RULES, 1971 Whereas, a draft of the Karnataka Agricultural Pests and Diseases Rules, 1971, was published as required by Section 20 of the Karnataka Agricultural Pests and Diseases Act, 1968 (Karnataka Act No.1 of 1969) in Notification No. GSR 224 (AF 142 AMS 69) dated 14th/16th July, 1971 in the Karnataka Gazette, dated 22nd July, 1971 inviting objections and suggestions from all persons likely to be affected thereby on or before 31st August, 1971; And whereas, the said Gazette was made available to the public on 22nd July, 1971; And whereas, no objections or suggestions have been received on the said draft; Now therefore, in exercise of the powers conferred by Section 20 of the Karnataka Agricultural Pests and Diseases Act, 1968 (Karnataka Act No.1 of 1969), the Government of Karnataka hereby makes the following rules, namely : 1. Title and commencement :- (1) These rules may be called the Karnataka Agricultural Pests and Diseases Rules, 1971 . (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires. (a) "Act" means the Karnataka Agricultural Pests and Diseases Act, 1968; (b) "Form" means a Form appended to these rules; (c) "Section" means a section of the Act. 3. Notices :- (1) The notice under Section 6 shall be in Form 1, and the Inspecting Officer shall maintain a register of notices given under Section 6 in Form 4. (2) The notice under sub-section (1) of Section 8 shall be in Form 2 and the Inspecting Officer shall maintain a register of notices given under Section 8 in Form 5. (3) The notice of demand of costs of any preventive or remedial measures under Section 7 or Section 9 shall be in Form 3. (4) Notice under sub-section (1) of Section 8 and notice of demand under Section 10 shall be served personally by delivering or tendering to the occupier one of the duplicates of the notice, or by leaving, one of the duplicates with some adult male member of his family or an authorised agent, or by affixing one of the duplicates of the notice to some conspicuous part of the house in which the occupier ordinarily resides and thereupon the notice shall be deemed to have been duly served on the occupier. 1 [(5) The statement showing the demand of cost of preventive or remedial measures taken up under Section 7 or 9 recoverable as arrears of Land Revenue under Section 10 shall be in Form 6.] 1. Sub-rule (5) added by GSR 294, dated 29-9-1980, w.e.f. 9-10- 1980 4. Cost of preventive and remedial measures :- For the purpose of assessing the cost of any preventive or remedial measures carried out under Section 7 or Section 9 the cost of labour, material, use of implements and such other relevant things at the prevailing market rates shall be taken into consideration. 5. Appeals :- (1) Prescribed authority for purposes of Sections 8 and 11 shall be 1 [the concerned Divisional Joint Director of Agriculture.] (2) An appeal under Section 8 shall be accompanied by the original notice served on the appellant by the Inspecting Officer. (3) An appeal under Section 11 shall be accompanied by the original notice of demand served on the occupier. (4) The Appellate Authority shall communicate a copy of the order passed by it under sub-section (3) of Section 8 and sub-section (2) of Section 11 to the appellant. 1. Sub-rule (5) added by GSR 294, dated 29-9-1980, w.e.f. 9-10- 1980