Kerala act 025 of 1972 : Kerala Plant Diseases and Pests Act, 1972

Department
  • Department of Law
Summary

nil

Enforcement Date

11 Dec 1972

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98

BE it enacted

in

the

Twenty-third

Year of

the Republic ofIndiaas

follows:—

1.

Short

title and

commencement—(1)

This Act may be

calledthe

Kerala

Electricity Duty (Amendment)

Act,

1972.

(2) Itshallbe

deemedtohavecomeintoforce on the

15th

day

of

April,

1963.

2.

Amendment of

seclion 2.—For the

Explana— tion to

sub-section

(a)

of section

2

of the Kerala Electricity Duty Act, 1963 (23 of

1963), the

following shall be

substituted,

namely:—

"Explanation.—Where any licensee

consumes energy generated by

himself or

supplied tohim

by the Kerala State

Electricity

Board,

he shall

be deemed tobeaconsumer in

respect of

the energy so consumed

except in

respect ofthe

energy

consumed by himfor

purpose

connectedwiththe

construction, maintenance and

operation for

his

generating, transmitting and

distributing systems."

THE KERALA

PLANT DISEASES AND PESTS

ACT, 1972

(Act 25 of

1972)

CONTENTS

Preamble. Sections

1.

Short

title,

extent and commencement.

2.

Definitions.

3. Power todeclare

plant

diseases, pests, parasites and

noxious weeds.

4. Power toissue directions.

5 Duties of

occupier onthe

issue

of notice under

section4.

Sections

6.

7.

8.

9.

10.

11.

12.

13.

14.

15.

16.

17.

99

Power of

Inspecting

Officer to

enter

upon any land,

wateror

premises. Power to

carry

out measures. , Power to

carry

out

measures

in

emergent situations. Appeal.

Offences and

penalties. Cognizance of

offences. Obligation of

Village

Officersto

report plant diseases, pests, etc. Appointment of

Inspecting

Officers. Bar

of suits

or

other

legal

proceedings. Delegation ofpowers. Power to

make

rules. Repeal.

THE

KERALA PLANT DISEASESANDPESTS

ACT 1972 *

(Act 25 of

1972)

An Act to

prevent

the

introduction,

spread

or re- appearance of

plant

diseases, pests, parasites and

noxious weeds Preamble.-—WHEREAS itis

expedient

to make provision for

preventing the

introduction,

spread or reappearance of

plant

diseases, pests, parasites

and noxious weeds which are or

may be

destructive

to plants, orare

likely to

contaminate water

supply or are obstructive

to

waterways

in

the

State of Kerala and for

BE

matters connected

therewith; it enacted in

the

Twenty-third

Year of the Republic ofIndia asfollows:— *

Published

in the Gazette

Extraordinary Nd—74l,

dated 11th December,

1972.

2

100

1.

Short

title,

extent

and

commencement.—

(1) ThisActmaybe

calledthe

Kcrala Plant

Diseases and Pests

Act,

1972.

.

(2)

It extends to the

whole of the State

of Kerala. .

(3) Itshallcomeinto

forceonsuchdateasthe Government may,

by

notification in the

Gazette, appoint.

2.

Definitions—In this

Act,

unless the

context otherwise

requires,—

(3)

"affected area" means

any areadeclaredas such under section

3; (b)

"District Collector" meansthe

Collector of the district and

includes any officer authorised

by

the District Collector to

perform

all or

any of the

func- tions of

the DiStrict Collector under this

Act; (e)

"Inspecting

Officer" means an

Inspecting Officer

appointed

under section

13; '

(d)

"noxious weed"

means

anyweed

declared as such under section

3; (e)

"occupier"

meanstheperson

having for the time

being

the

right of

occupation

of any land,

water or

premises,

or his

authorised

agent

or

any

person in actual

occupation

of the

land,

wateror

premises,

and includes alocal

authority anda

company having

such right of

occupation orinsuchactual

occupation; (f)

"parasite"

means

any

plant oranimal carrying onitsexistence

wholly orin part on any agricultural

crop, plant,

tree, bushorherband declared tobea

parasite

under section

3; (g)

"pest"

means anyinsect,

invertebrate animal orvertebrate

animal

(including any other animal

organism) and

.declared to

be a

pest

under section 3;

101

(h)

"plant"

includes all

Horticulturalor

agri- cultural

crops, trees,

bushes or herbs

and

also includes the

seed, fruit,

leaves,

trunk,

roots,

bark or cutting or

any

part thereof; (i)

"plant

disease" means

any fungoid,

bacterial virus,

vegetable organism,

parasitical orother

disease, declared to be a

plant

disease under section

3; (j)

"prescribed"

means

prescribed

by

rules made

under

this

Act; (k)

"State" meanstheStateofKerala.

3. Power to declare

plant

diseases, pests, parasites andnoxious

weeds—Where it

appears to the Government

that any disease, pest, parasite or weed inany

area is

injurious

to

plants,

oris

likely to contaminate water

supply

or is obstructive towater- ways, and

that

it is necessary to

take measuresto eradicate such

disease, pest, parasite or

weed, orto prevent its

introduction,

Spread or

re—appearance,the Government may, by

notificationinthe

Gazette, declare any

area to be an

affected area for such

period as

may be

specified

in

the

notification,

and

with reference tosuchareaalso— (a)

declarethatsuch

disease, pest, parasite or weed is a

plant,

disease,

pest, parasite ornoxious weed;

(b)

prohibit or

restrictthemovement or removal of

any

plant,

soilormanure fromone

place to another ; (c)

prohibit the

plantation or

growing ofany plant

which is

likely to be

injurious toother

plants; and

(d)

direct thatsuchother

preventive or remedial

measures asthe

District Collector may

102

consider necessary

shall be

carried out to

eradicate, destroy or

prevent the

introduction,

spread orre- appearance ofany

plant

disease, pest, parasite or noxious weed.

4. Power

.to

issue

directions.—(1)

On or after the issue of a

notification under section

3,

the District Collector may, by

notice,— (a)

direct every occupier

withintheaffected area to

carry

out

such

preventive

or

remedial measures

(including

the removal or destruction of plants

whichare

infested or

likely tobe

infested) as the District Collector may

specify

in

the

notice,

'to eradicate,

destroy or

prevent the

introduction,

spread or

re-appearance of

any plant

disease, pest, parasite or

noxious

weed;

and (b)

specify theareawithin which andthe period during

whichthemeasures referredtoin clause

(a)

aretobecarried out.

(2) Itshallnotbenecessary toservethenotice under clause

(a) of

sub-section

(1), on

every occupier in

the affected

area

and a

proclamation

in this behalf made

by beat ofdrumorother

customary mode in the area,

village or

locality

shall be deemed sufficient notice to

all the

occupiers residing in

that area, village or

locality. '

5. Duties of

occupier on

the

issue of

notice under

section 4.-—0nthe

issueofanotice under section

4,

it shall be

the

duty ofevery occupier

with- in the afiected area to

carry outthe

preventive or remedial

measures

specified in

such

notice.

6. Power of

Inspecting

Ofiicer toenter

upon

any land,

water or

premises—Any

Inspecting

Officermay, after

giving

reasonable notice to the

occupier,

enter upon anyland,

wateror

premises

situated in the affected areafor the purpose of

ascertaining—

~.—-—-—\_/- ——

___—_.~__"_

M

h._ ————-—~'H--—.—'———- ___

103

(a)

whether

thereisany plant

disease, pest, parasite or

noxiousweed on such

land,

water or premises; (b)

whether any prohibition or

restriction imposed

under clause (b) or

clause (c) ofsection3 has

been

complied

with; °

(c)

whether other

preventive orremedial measures

specified

in the

notice

under sub-section

(1) ofsection 4 havebeencarried out.

7. Power to

carry

out

measures.—(l)

If,

on inspection ofany land,

wateror

premises, an Inspecting

Officer findsthatany prohibition or restriction

imposed

under clause

(b)

or clause

(c)

of section 3has not been

complied

with or

that the preventive or

remedial measures

specified inthe notice under sub-section

(1) of

section 4

have not been carried out as

directed,

he may, subject to

any general or

special

order ofthe

District Collectorand Without

prejudice

to

any actionthatmay be taken against thedefaulter

under section

10, carry outthe preventive or

remedial

measures

(including the re- moval or

destruction of

plants

whichare

infested or are

likely

to

be

infested)

imposed

under clause

(b)

or clause

(c)

of

section3 or

specified in thenotice under sub-section

(1) ofsection

4, asthecase

may be.

(2) Thecostofany

preventive orremedial measures carried out under

sub-section

(1)

shall be payable by the

occupier.

(3) The

Inspecting

Officer

shall,

by

order in writing,

assesstheamount

payable by an

occupier under sub-section

(2)

and direct the

occupier to

pay such

amount within such

period as

may be

specified in

the

order.

(4) Ifany occupier

failsto paythe

amount assessed

under sub-section

(3)

withinthe

period

104» referred to

therein,

such amount shall be recoverable from him as

an arrear of land revenue.

8.

Power

to

carry

out measures in

emergent situations—(1) Notwithstanding anything

contained in sections 3 to

'1,

if the Government

are satisfied that

plants

in

any affected area are in

danger

of being damaged or

destroyed by any plant

disease, pest, parasite ornoxiousweed

prevalent in that area and that it is necessary

to take

immediate

preventive or remedial measures,

they may, by

notification

in the

Gazette,— (a)

declarethatitshall be

competent forthe District

Collector

or

any Inspecting

Officer to carry out such

preventive

or remedial measures in the affected area or

any part

thereof or to take such other

steps (including

the

removal or destructionof plants

whichareinfested or

likely to be

infested) as he may deem

fit; (b)

directthatevery occupier in

respect of whose land such

preventive

or remedial

measures or

other

steps

have

been taken

shall

be liable to

pay the cost

thereof

at such rate and within such time as the

District

Collector may, by

order from

time to time,

determine

having regard tothe

following, namely :—

(i) the

charges tobeincurredfor

labour, material, oruseof

equipment or implement; (ii)

proportionate

charges for

any special establishment entertained for the purpose; and

(iii) any other

charges tobe

incurred for

the purposes aforesaid.

(2)

Subject to

any general or

special

orderof the

Government, an

Inspecting

Ofi'icer may, upon the n

n

l._._n"'L~

~5_-m

___._-w~

Ah

\4

105

issue of a

notification under sub-section

(1),

enter upon any land,

wateror

premises

withintheaffected area

and carry

out such

preventive

or

remedial measures or

take such other

steps

referred

to in clause

(a)

of

sub—section

(1)

as

he

may

deem

fit.

(3) The

Inspecting

Officer

shall,

by

order in writing,

assess theamount

payable by an

occupier in respect of the

preventive or

remedial

measures or other

steps

taken under sub-section

(2).

(4) Ifthe

occupier

failsto

paythe

amount assessed under

sub—section

(3)

within the time fixed under clause

(b)

of

sub-section

(1),

the

amount shall be recoverable from himas an

arrear of land revenue.

9.

Appeal.—(1) Any occupier

aggrieved by an order under

sub-section

(3)

of

section

7

may, Within thirty days from thedate of

service of the

order, prefer an

appeal tothe

District Collector orsuch other

authority

as the

Government may specify in that behalf onthe

ground

that the

charges for

labour, material or

useof

implements or

equipments are unreasonably high.

(2)

Any occupier aggrieved by an

ordermade under

sub-section

(3)

of section 8may, within

thirty days fromthedateofserviceofthe

order,

prefer an appeal to the

District Collectororsuch

other authority asthe

Governmentmay

specify inthat behalf onthe

ground—-

(1) thattheassessmentof theamount

pay- able has notbeenmadeinaccordance with the rates fixed

by

the

District

Collector; or

(ii) thattheamount assessed

includes charges

other thanthe itemmentionedin

sub—clauses (i),

(ii) and

tiiii) ofclause (b) of

sub—section (1) of section

8; or 3/39—8

106

(iii) thatthe

charges for

labour,

materialor use of

implements

or

equipments

are

unreasonably high.

(3) On

receipt ofan

appeal

under sub-section

(1) or

sub-section

(2), theDistrict

Collector orother authority asthecase maybe,shall,

after

making such enquiry asheor itmaydeem fitand

giving the occupier an

opportunity of

being heard, passsuch order

thereonashe or itmay deem fit.

(4) Every

order

passed

under sub-section

(3)

shall be

finalandshallnotbecalledin

question in any

court of

law.

10. Offences and

penalties—(1) Any person who—

(a) actsin

contraventionofanyprohibition or

restriction containded

in a notification issued under section

3; or

(b) actsincontraventionofanydirection contained inanotice issued

under sub—section

(1)

of section

4; or

(c) actsincontravention ofthedeclaration or

direction contained

in

any notification issued

under sub-section

(1) ofsection

8; or (d)

obstructstheentry ofanyperson re— ferred toinsection 6orsub—section

(2)

of section 8; or

(e)

obstructs the

carrying outof

preventive or remedial

measures under sub-section

(1)

of section 7 or sub-section

(2)

of section

8,

shall be deemed to have committed anoffence

underthis Act.

(2) Anyperson convicted

by a

Magistrate ofan offence

specified insub—section

(1)

shallbeliable to a fine

not

exceeding fifty

rupees orin default

to simple imprisonment for a

period not

exceeding ten

days.

4,

-.-_ MM,-

W

\

107

(3) Ifany person convictedof anoffence specified

under

sub-section

(1)

commitsalikeoffence afterwards, he

shallonconvictionbe

punishable with

fine

not

exceeding

two hundred and

fifty

rupees or in

default with

simple

imprisonment

for

a

term not

exceeding

one month.

(4) Ifa

personhas beenconvicted underthis section for a

contravention of the

prohibition or restriction

contained in the notification issued

under section

3, the

plant or

soil

or manurein

respect

of which such contravention has been committed may also be

forfeited to

the

Government.

11.

Cognizance

of offences—No

Magistrate shall take

cognizance

of an

offence

under this Act except upon a

complaint made

by an

Inspecting Officer.

12.

Obligation

of

Village

Officers to

report plant diseases, pests,

etc.—All

Village

Officers,

Village Exten'sion Officers and such other officers as

maybe prescribed, of

every village

adjoining theaffected area shall

forthwith

report

the

existence within

the village ofany plant

disease, pest,

parasite ornoxious weed of thenature

specified in

the notification issued under section 3in

respect

of the said area, tothe District

Collector,

who

shall,

after

making

such enquiry ashemaydeem fit, makea

further

report to the Government.

13.

Appointment

of

Inspecting

Officers.—The Government may,

by

notification in

the

Gazette, appoint Inspecting

Officers forsuchlocal areasas may be

specified in

the notification. '

14. Bar of

suitsorother

legal

proceedings—No suit,

prosecution orother

legal proceedings

shalllie against theGovernment or anyofficerin

respect of anything done or

intended tobe done in good

faith

3 /3 9—83 .

108

under

this

Act,

or for any damage

caused

by any action taken in

good

faith

in

carrying

out the provisions of this Act.

15.

Delegation

of

powers.-—The

Government may, by

notification in

the

Gazette,

delegate to

any officer or

authority

all or

any of the powers conferred on

them under this

Act, except

the power under section

16,

to be

exercised

by

him or

it

subject

to such

restrictions and conditions

as

may be

specified in the

notification.

16.

Power to make

rules—(1)

The Government may, after

previous publication,

make rules

for carrying outthepurposesofthis Act.

(2) In

particular, andwithout

prejudice tothe generality ofthe

foregoing power,such

rulesmay provide forallor

anyof the

following

matters, namely :—

(a) the

mannerin

which any notice or'order issued or made under this Act istobe

served orthe conditions under which every such notice ororder shall be

deemed

to have been

served;

(b) the formin

whichan

appeal

undersub- section

(1)

or sub-section

(2)

of section 9 shall

be filed;

(c) the

classofofficerswhoarebound to make a

report as

required

under section

12;

and

(d) allother

matters

expressly required or allowed

by

this Act tobe

prescribed.

(3)

Rules madeunder thisActmayprovide that a

contravention ofanysuch rule

shallbe punishable with finewhichmayextend to

fifty rupees.

(4)

Every rulemadeunderthissection shall be laid assoon as

may be after it is made before the x....___. ax...'

"my

109

Legislative

Assembly

whileitisin

sessionforatotal period of

fourteen

days

which maybe

comprised in one session or in two

successive

sessions, and,

if before the

expiry ofthesession inwhich

it is so

laid or

the sessmn

immediately following

the

Legislative Assembly

makesanymodificationin the rule or decides thattherule

should not

be

made,

the

rule shall thereafter have effect

only

in

such modified form or be of no

effect,

as the case

may be;

so how- ever that any

such

modification or

annulment shall be without

prejudice

to

the

validity

of

anything previously doneunderthatrule.

17.

Repeal.—The

Kerala

Agricultural

Pests and Diseases

Act, 1958

(17 of

1958), is

hereby repealed.

THE

KERALA MUNICIPALITIES

(AMENDMENT)

ACT, 1972

(Act 26 of

1972)

CONTENTS

Preamble. Sections Short title and

commencement. Substitution ofnewsection for section 8. Substitution ofnewsections for section 58. Amendment of section 62.

Amendment of

section 86. Amendment of section 92. Amendment ofsection 93. Amendment ofsection 100. Amendment ofsection110. Insertion ofnewsections 123A and 123B. Amendment ofsection126.E'PSDP°.".°'9""P°!°!"HH

12

SECTIONS