THE RAJASTHAN AGRICULTURAL PESTS AND DISEASES ACT, 1951
(Act No. XXVII of 1951) [Made by His Highness the Rajpramukh on the 3rd day of October, 1951]
An Act to provide for the prevention of the introduction, spread or reappearance of insect pests and plant diseases.
WHEREAS it is expedient to provide for the prevention of the introduction, spread or reappearance of insect pests and plant diseases injurious to crops, plants or trees in the State of Rajasthan;
It is hereby enacted as follows:-
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 of1[the State of Rajasthan as the 1 [State Government] may from time to time, by notification in the 1 [Official Gazette] direct.
2. Interpretation.- (1) In this Act, unless there is anything repugnant in the subject or context,-
(i)2[XXX]
(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 authorized 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 occupation;
*came into force with effect from 1-6-52 vide Notification No.F2(5)Ag.51, dated 16.05.1952, published in the Rajasthan Gazette, No. 50, Part-1, Page 175, dated 24.05.1952.
1 Substituted by section 4 of the Rajasthan Act No. 27 of the 1 957, published in the Rajasthan Gazette, Part IV- A, Extraordinary, dated 13-8-1957.
2 Omitted by item No.15 of the Schedule- ibid. This Act now extends to the whole of the State of Rajasthan including Abu, Ajmer and Sunel areas with effect from 1-9-1957 i.e. the date of enforcement of Rajasthan. Act No. 27 of 1957.
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(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 parasitical 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)2[ X X X ]
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 the1[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 the1[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 remedical measures, including the destruction of any insect pest or, plant disease of 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 within 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 anything 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 authorized by him in this behalf may call upon any male person not below the age of fourteen years resident
1 Substituted by section 4 of the Rajasthan Act No.27 of 1 957, published in the Rajasthan Gazette, Part IV-A, Extraordinary dated 13-08-1957.
2 Omitted by item No.15 of the Schedule- ibid.
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in the district to render all possible assistance in carrying out preventive or remedical measures and in the destruction of locust.
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 or 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 remedical 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 remedical 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 remedical 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 the1[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 the2[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.
1 Substituted by section 4 of the Rajasthan Act No.27 of 1957, published in the Rajasthan Gazette, Part IV-A, Extraordinary dated 13-08-1957.
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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 expenses of the occupier, the preventive or remedical measures mentioned in such a 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 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 Officer appointed by the
1 [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 the1[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 the1[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 underr 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.
1 Substituted by section 4 of the Rajasthan Act No.27 of 1 957, published in the Rajasthan Gazette, Part IV-A, Extraordinary dated 13-08-1957.
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(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 sub-sections 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,- The1[State Government] may, by notification in the
1 [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, roproasecution legal proceedings shall lie against the1[State Government] or any officer of the1[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 autorised by the1[State Government] in this behalf nor after three months from the date of the commission of the alleged offence.
12. Delgation of power.- The powers conferred of the1[State Government] under this Act may, with the exception of the powers under section 13, be delegated by the1[State Government] to any officer.
13. Rules.- (1) The1[State Government] may from time to time make rules for the purpose of carrying into effect the provisions of this Act.
(2) In particular and without prejudice to the generally 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 inquiry under section 5;
(c) the method of publication of description of insect pests and plant diseeases and the treatment to be followed;
(d) the qualifications required of the inspectors;
(e) prescribing the officers to whom an appeal may be made and procedure to be followed in such appeal;
(f) prescribing the notices and methods of service thereof, and registers needed for the effective working of the Act; and
1 Substituted by section 4 of the Rajasthan Act No.27 of 1 957, published in the Rajasthan Gazette, Part IV-A, Extraordinary dated 13-08-1957.
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(g) generally to carry out the purposes of this Act.
(3) The rules made under this section shall be subject to the condition of being made after previous publication.
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jktLFkku d`f"k ukf'kdhV rFkk jksx vf/kfu;e] 1951 ¼1951 dk vf/kfu;e la- XXVII½
A Jheku~ jktizeq[k }kjk fnukad 3 vDrwcj] 1951 dk cuk;k x;kA ukf'kdhV rFkk ikS/k jksxks a dh mRifRr] izlkj rFkk iqujkfoHkkZo ds fuokj.k gsrq mica/k djus ds fy;s vf/kfu;eA
;r% jktLFkku jkT; esa Qlyksa] ikS/kksa ;k o`{kksa ds fy;s gkfudkjd ukf'kdhVksa rFkk ikS/k jksxksa dh mRifRr] izlkj rFkk iqujkfoHkkZo ds fuokj.k gsrq mica/k djuk lehphu gS; vr% blds }kjk fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&
Hkkx&1
izkjfEHkd
1- laf{kIr uke] izkjEHk rFkk izlkj & ¼1½ bl vf/kfu;e dk uke jktLFkku d`f"k ukf'k dhV rFkk jksx vf/kfu;e] 1951 gSA
¼2½ ;g ,slh rkjh[k ls rFkk jktLFkku jkT; ds ,sls Hkkxksa esa izo`r gksxk ftuds fy;s jkT; ljdkj le;≤ ij] jkt&i= esa vf/klwpuk }kjk funsZ'k djsA
2- fuoZpu &¼1½ tc rd fo"k; vFkok lanHkZ esa dksbZ ckr fo:) u gks] bl vf/k fu;e esa%&
¼i½ [ X X X]
¼ii½ *ukf'kdhV* ls dksbZ dhV vFkok vU; vi`"Boa'kh tho&tUrq vfHkizsr gS] ftls /kkjk 3 ds v/khu vf/klwpuk }kjk ukf'kdhV ?kksf"kr fd;k x;k gS;
¼iii½ *fujh{kd* ls /kkjk 10 ds v/khu fu;qDr fujh{kd vfHkizsr gS;
¼iv½ *vf/klwfpr* {ks= ls /kkjk 3 ds v/khu tkjh dh xbZ vf/klwpuk esa fofufnZ"V ,slk dksbZ Hkh {ks= vfHkizsr gS ftlesa mDr /kkjk ds v/khu dh xbZ ?kks"k.kk izòr jgsxh; ¼v½ 'vf/kHkksxh' ls rRle; fdlh Hkwfe ;k ifjlj ds vf/kHkksx dk vf/kdkj j[kus okyk O;fDr ;k mldk izkf/kdr̀ ,tsUV ;k dksbZ ,slk O;fDr ftlds okLrfod vf/kHkksx esa dksbZ Hkwfe ;k ifjlj gS] vfHkizsr gS rFkk blesa vf/kHkksx dk ,slk vf/kdkj j[kus okyk vFkok ,sls okLrfod vf/kHkksx okyk dksbZ Hkh LFkkuh; izkf/kdkjh lfEefyr gS;
¼vi½ *ikS/kk* esa leLr d`f"k ;k m|ku d`f"k Qlys] o`{k >kfM+;ka vFkok tM+h cwfV;ka vFkok cht] Qy ;k mudk dksbZ vU; Hkkx tks euq"; vFkok tkuojksa ds [kk| ds fy;s ;k
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dyk vFkok fofuekZ.k ls lacaf/kr fdlh iz;kstu ds fy;s mi;ksx esa fy;k tkrk gS] lfEefyr gS ;
¼vii½ *ikS/k jksx* ls dodh;] tSok";d] ladzked] fo"k] ijthoh ;k vU; jksx tks /kkjk 3 ds v/khu vf/klwpuk }kjk ikS/k jksx ?kksf"kr fd;k x;k gks] vfHkizr gS ; rFkk ¼viii½ *fofgr* ls bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa }kjk fofgr vfHkizsr gSA Hkkx&2
Ukkf'kdhV rFkk ikS/k jksx
3- ukf'kdhV rFkk ikS/k jksx ?kksf"kr djus rFkk muds mUewyu ;k fuokj.k gsrq mik;ksa dk funsZ'k djus dh 'kfDr & tc dHkh jkT; ljdkj dks ;g izrhr gks fd dksbZ ukf'kdhV ;k jksx fdlh LFkkuh; {ks= esa ikS/kksa ds fy;s gkfudkjd gS rFkk ;g fd ,sls ukf'kdhV ;k jksx ds mUewyu vFkok mudh mRifRr] izlkj ;k iqujkfoHkkZo ds fuokj.k gsrq mik; djuk vko';d gS rks jkT; ljdkj] jkt&i= esa vf/klwpuk }kjk %&
¼i½ ;g ?kks"k.kk djsxh fd ,slk dhV ;k jksx dksbZ ukf'kdhV ;k ikS/k jk sx gS; ¼ii½ ,slk LFkkuh; {ks=] ftlds Hkhrj rFkk ,slh dkykof/k ftlds nkSjku ,slh ?kks"k.kk izor̀ jgsxh] fofuZfn"V djsxh;
¼iii½ fdlh ikS/k] feV~Vh] e`nk] [kkn ;k vU; oLrq dks ,d LFkku ls nwljs LFkku ij ykus] ys tkus ;k gVk;s tkus dks izfrf"k) ;k fucZfU/kr djsxh; ¼iv½ ,sls fuokjd ;k izfrdkjh mik; djus dk funsZ'k ns ldsxh ftlesa fdlh ukf'kdhV vFkok ikS/k jksx ;k ,sls fdUgha ikS/kksa dk u"V djuk lfEefyr gS tks jkT; ljdkj] ,sls ukf'kdhV vFkok jksx dk mUewyu djus vFkok mldh mRifRr] izlkj vFkok iqujkfoHkkZo ds fuokj.k gsrq vko';d le>s; rFkk
¼v½ ;g dkykof/k fofgr dj ldsxh] ftlds Hkhrj lEiw.kZ vf/klwfpr {ks= esa ;k mlds fdlh Hkkx esa fofufnZ"V Qly mxkuk fof/kiw.kZ ugha gksxkA
4- /kkjk 3 ds v/khu vf/klwpuk tkjh gksus ij vf/kHkksxh ds drZO; & ¼1½ /kkjk 3 ds v/khu vf/klwpuk tkjh gks tkus ij vf/klwfpr {ks= ds Hkhrj dk izR;sd vf/kHkksxh] ,slh vf/klwpuk esa of.kZr fuokjd ;k izfrdkjh mik; djus ds fy;s vko) gksxkA ¼2½ bl vf/kfu;e esa fdlh ckr ds gksrs gq, Hkh fdlh vf/klwfpr {ks= ij fVfM~M;ksa dk vkdze.k gksus vFkok vkdze.k dk [krjk gksus dh n'kk esa ftys dk dysDVj ;k mlds }kjk bl lca/k esa izkf/kd`r vU; vf/kdkjh] ftys ds fuoklh fdlh iq:"k ls] tks pkSng o"kZ ls de vk;q dk u gks] fuokjd ;k izfrdkjh mik;ksa dks dk;kZfUor djus ds fy;s rFkk fVfM~M;ksa dks u"V djus esa leLr lEHko lgk;rk nsus dh vis{kk dj ldsxkA
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ijUrq %& ¼1½ ,sls fdlh O;fDr ls tks o`)koLFkk] chekjh ;k 'kkjhfjd fu;ks ZX;rk ds dkj.k lgk;rk djus esa vleFkZ gks ;k tks ml LFkku ls] tgka mldh mifLFkfr visf{kr gS 5 ehy ls vf/kd dh nwjh ij jgrk gks] ,slh dksbZ lgk;rk djus dh vis{kk ugha dh tk;sxhA ¼2½ ;g vko';d ugha gksxk fd izR;sd O;fDr dks mldh lsokvksa ds fy;s O;fDr'k% vf/klwfpr fd;k tk;s rFkk MksaMh ihVdj ;k vU; :f<+xr rjhds ls dh xbZ mn~?kkS"k.kk] ml xkao ;k cLrh esa jgus okys leLr izHkkfor O;fDr;ksa ds fy, i;kZIr le>h tk;sxhA ¼3½ dksbZ O;fDr] tks mi&/kkjk¼2½ ds v/khu mlls visf{kr lgk;rk djus esa vlQy jgrk gS] eftLVªsV }kjk nks"kflf) ij tqekZus ls n.Muh; gksxk tks ipkl :i;s rd gks ldsxk vFkok tqekZuk u nsus ij lk/kkj.k dkjkokl ls naMuh; gksxk tks 10 fnu dh dkykof/k ls vf/kd ugha gksxk rFkk vijk/k ij naM izfdz;k lafgrk] 1898 dh /kkjk 260 esa ;Fkk micaf/kr la{ksir% fopkj fd;k tk;sxkA
5- fdlh Hkwfe vFkok ifjlj esa izos'k djus dh fujh{kd dh 'kfDr & dksbZ fujh{kd] fofgr lwpuk nsus ds i'pkr~ viuh LFkkuh; vf/kdkfjrk ds Hkhrj vf/klwfpr {ks= esa fLFkr fdlh Hkwfe ;k ifjlj ls ;g lqfuf'pr djus ds iz;kstukFkZ izos'k dj ldsxk fd & ¼i½ D;k ,slh Hkwfe ;k ifjlj esa dksbZ ukf'kdhV ;k ikS/k jksx gS] rFkk ¼ii½ D;k /kkjk 3 ds v/khu tkjh dh xbZ vf/klwpuk esa of.kZr visf{kr fuokjd ;k izfrdkjh mik; nksuksa] tSlk Hkh ekeys esa visf{kr gks] dk;kZfUor fd, x, gSA 6- vf/kHkksxh dk fuokjd ;k izfrdkjh mik; djus ds fy, lwpuk &¼1½ ;fn /kkjk 5 ds v/khu fdlh Hkwfe ;k ifjlj dk fujh{k.k djus ij fujh{kd dks ;g irk pys fd ,slh Hkwfe ;k ifjlj ij dk sbZ ukf'kdhV ;k ikS/k jksx gS rFkk /kkjk 3 ds v/khu tkjh dh xbZ vf/klwpuk esa of.kZr fuokjd ;k izfrdkjh mik; ugha fd, x, gS rks fujh{kd] jkT; ljdkj ds fdUgha lkekU; ;k fo'ks"k vkns'kksa ds v/;/khu jgrs gq, ,slh Hkwfe ;k ifjlj ds vf/kHkksxh ls fyf[kr lwpuk nsdj] ,slh lwpuk esa fofufnZ"V le; ds Hkhrj ,sls fuokjd ;k izfrdkjh mik; djus dh vis{kk dj ldsxkA
¼2½ vf/kHkksxh mi&/kkjk ¼1½ ds v/khu ml ij ,slh lwpuk dh rkehy dh rkjh[k ls lkr fnu ds Hkhrj dysDVj ;k ,sls vU; vf/kdkjh dks ftls jkT; ljdkj fu;qDr djs] vihy dj ldsxkA
¼3½ mi&/kkjk ¼2½ ds v/khu vihy izkIr gksus ij dysDVj ;k vU; vf/kdkjh] tSlh Hkh fLFkfr gks mi&/kkjk ¼1½ ds v/khu lwpuk esa fofufnZ"V le; dks c<+k ldsxk rFkk vf/kHkksxh dks lquokbZ dk volj nsus ds i'pkr vihy ij ,slk vkns'k ikfjr djsxk] tSlk og mfpr le>sA
¼4½ bl /kkjk dh mi&/kkjk ¼3½ ds v/khu ikfjr vkns'k vafre rFkk fu'pk;d gksxk rFkk mldh fdlh Hkh U;k;ky; esa iz'uxr ugha fd;k tk ldsxkA
7- /kkjk 6 ds v/khu lwpuk dk ikyu djus esa vlQy gksus ij mik; djus ds fy, fujh{kd dh 'kfDr &¼1½ ;fn dksbZ vf/kHkksxh] ftl ij /kkjk 6 dh mi&/kkjk ¼1½ ds v/khu
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lwpuk rkfey dh xbZ gS] ,slh lwpuk dk ikyu mlesa fofufnZ"V le; ds Hkhrj ugha djrk gS ;k ;fn /kkjk 6 dh mi&/kkjk ¼2½ ds v/khu dksbZ vihy dj nh xbZ gS] rks ,slh vihy ij ikfjr vkns'k dk ikyu ,sls vkns'k esa fofufnZ"V le; ds Hkhrj ugha djrk gS rks fujh{kd] vf/kHkksxh ds [kpZ ij] ,slh lwpuk ;k vkns'k esa of.kZr fuokjd ;k izfrdkjh mik;ksa dks dk;kZfUor dj ldsxkA
¼2½ mi&/kkjk ¼1½ ds v/khu fd;s x;s fuokjd ;k izfrdkjh mik;ksa dk [kpkZ vf/kHkksxh }kjk lns; gksxk rFkk og mlls Hkw&jktLo dh cdk;k ds :i esa olwy fd;k tk;sxkA ¼3½ ,slk dksbZ Hkh vf/kHkksxh] mlls ,sls [kpksZ dh izFke ekax dh rkjh[k ls rhl fnu ds Hkhrj dysDVj ;k ,sls vU; vf/kdkjh dks] ftls jkT; ljdkj bl lca/k esa fu;qDr djs fuEufyf[kr vk/kkj ij vihy dj ldsxk fd %&
¼d½ [kpkZsa esa etnwjh] lkeku ;k midj.kksa ds mi;ksx dh enksa ls fHkUu enksa ij gqvk O;; lfEefyr gS ;k
¼[k½ etnwjh ;k lkeku ;k midj.kksa ds mi;ksx ds fy, O;; ;qfDr;qDr :Ik ls vf/kd gSA
¼4½ dysDVj ;k jkT; ljdkj }kjk fu;qDr vU; vf/kdkjh mi&/kkjk ¼3½ ds v/khu vihy izkIr gksus ij vf/kHkksxh dks lquokbZ dk volj nsus ds i'pkr~ ml ij ,slk vkns'k ikfjr djsxk] tSlk og mfpr le>sA
¼5½ mi&/kkjk ¼4½ ds v/khu ikfjr vkns'k vafre rFkk fu'pk;d gksxk rFkk mldks fdlh Hkh U;k;ky; esa iz'ukxr ugha fd;k tk;sxkA
8- dfri; xzke vf/kdkfj;ksa dk ukf'kdhV ;k ikS/k jksx ds vkfoHkkZo dh fjiksVZ djus dk drZO; &¼1½ ;fn vf/klwfpr {ks= ds lkFk yxs gq, fdlh xkao es dksbZ ukf'kdhV ;k ikS?k jksx dk vkfoHkkZo gksrk gS rks ,sls xkao dk iVokjh ;k yEcjnkj bl rF; dh fjiksVZ rRdky ,sls vf/kdkjh dks djsxk ftls jkT; ljdkj bl lca/k esa fu;qDr djsA ¼2½ iwoksZDr vf/kdkjh] ml fjiksVZ izkIr gksus ij rFkk ,slh vkSj tkap djus ds i'pkr~] tSlh og vko';d le>s] viuh fVIi.kh ds lkFk mls jkT; ljdkj dks] funs'kd d`f"k foHkkx ds ek/;e ls vxzsf"kr djsxkA
9- vijk/k vkSj 'kkfLr;ka & ¼1½ tks dksbZ /kkjk 3 ds v/khu tkjh dh xbZ vf/klwpuk esa vUrfoZ"V funsZ'kksa ds mYya?ku esa fdlh ikS/ks] feV~Vh] eǹk] [kkn ;k vU; oLrq dks gVkrk gS] eftLVªsV }kjk nks"kflf) ij tqekZus ls n.Muh; gksxk tks 50@& :i;s rd gks ldsxk ;k tqekZuk u nsus ij lk/kkj.k dkjkokl ls naMuh; gksxk tks 10 fnu dh dkykof/k ls vf/kd ugha gksxkA
¼2½ dksbZ vf/kHkksxh tks /kkjk 6 dh mi&/kkjk ¼1½ ds v/khu nh xbZ lwpuk ;k /kkjk 6 dh mi/kkjk ¼3½ ds v/khu vihy ij ikfjr fdlh vkns'k dk ikyu ugha djrk gS] eftLVªsV }kjk nks"kflf) ij tqekZus ls n.Muh; gksxk tks 50@& :i;s rd gks ldsxk ;k tqekZuk u nsus ij lk/kkj.k dkjkokl ls naMuh; gksxk tks 10 fnu dh dkykof/k ls vf/kd ugha gksxkA ¼3½ tks dksbZ bl /kkjk dh mi&/kkjk ¼1½ ;k ¼2½ ds v/khu fdlh vijk/k ds fy, ,d ckj nks"kfl) Bgjk;k tk pqdk gS] buesa ls fdlh Hkh mi&/kkjk ds v/khu iqu% nks"k fl) Bgjk;k tkrk gS rks og tqekZus ls naMuh; gksxk tks 250@& :- rd gks ldsxk ;k tqekZuk u nsus ij lk/kkj.k dkjkokl ls naMuh; gksxk tks ,d ekl ls vf/kd ugha gksxkA
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Hkkx&3 lkekU; 10- fujh{kdksa dh fu;qfDr;ka & jkT; ljdkj] jkt&i= es vf/klwpuk }kjk ,sls LFkkuh; {ks=kas ds fy, tks vf/klwpuk esa fofufnZ"V fd, tk,] O;fDr;ksa dh fu;qfDr fujh{kd ds :i esa dj ldsxhA
11- oknksa ;k vU; fof/kd dk;Zokfg;ksa dk otZu &¼1½ jkT; ljdkj ;k jkT; ljdkj ds fdlh vf/kdkjh ds fo:) bl vf/kfu;e ds v/khu ln~HkkoukiwoZd dh xbZ ;k fd;s tkus ds fy, vk'kf;r fdlh dk;Z ds laca/k esa ;k bl vf/kfu;e ds micU/kksa dks ln~HkkoiwoZd dk;kZfUor djus esa dh xbZ fdlh dk;Zokgh }kjk laifRr dks dkfjr fdlh uqdlku ds fy, dksbZ okn] vfHk;kstu ;k fof/kd dk;Zokgh ugha gks ldsxhA
1 2- 'kfDr dk izR;k;kstu & /kkjk 1 3 ds v/khu dh 'kfDr;ksa dks NksM+dj bl vf/kfu;e ds v/khu jkT; ljdkj dks izn~r 'kfDr;ka] jkT; ljdkj }kjk fdlh vf/kdkjh dks izR;k;ksftr] dh tk ldsxhA
1 3- fu;e &¼1 ½ jkT; ljdkj] le;≤ ij bl vf/kfu;e ds mica/kks dks dk;kZfUor djus ds fy, fu;e cuk ldsaxhA ¼2½ fof'k"V :i ls rFkk iwoZxkeh micU/kks dh O;kidrk ij izfrdwy izHkko Mkys fcuk ,sls fu;e fuEufyf[kr leLr iz;kstuksa ds fy, ;k muesa ls fdlh iz;kstu ds fy, cuk;s tk ldasxs & ¼d½ /kkjk 5 ds v/khu lwpuk nsus dk iz:i ;k jhfr] ¼[k½ /kkjk 5 ds v/khu tkap djus dh jhfr] ¼x½ ukf'kdhV rFkk ikS/k jksxkas dk o.kZu izdkf'kr djus dk rjhdk rFkk fd;s tkus okys mipkj] ¼?k½ fufj{kdksa ds fy, izsf"kr vgZrk,a] ¼M-½ mu vf/kdkfj;ksa dks ftudh vihy dh tk ldsxh rFkk og izfØ;k ftldk ,slh vihy esa vuqlj.k fd;k tkuk gS] fofgr djuk] ¼p½ lwpuk;sa rFkk mudh rkehy ds rjhdss rFkk bl vf/kfu;e ds izHkkoh fdz;kUo;u ds fy, visf{kr jftLVjksa dks fofgr djuk] ¼N½ lkekU;r;k bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djukA ¼3½ bl /kkjk ds v/khu cuk;s x;s fu;e] iwoZ izdk'ku ds i'pkr~ cuk;s tkus dh 'krZ ds v/;/khu gksaxsaA &&&&&&&
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