LexThe RAJASTHAN AGRICULTURAL PESTS AND DISEASES ACT, 1951
Rajasthan · state statute
Open in Lexace · Ask the AI about this actTHE 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 of 1[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 1957, 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.
(vi) "Plant" includes all agricultural or horticultural crops, trees, bushes or herbs or th e 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 the 1[State Government] that any pest or disease is injurious
to plants in any local area and that it is necessar y 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 1[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 a s the '[State Government] may deem
necessary, in order to, eradicate such pest or disease or to prevent its intro duction 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 1957, published in the Rajasthan Gazette, Pa rt IV-A,
Extraordinary dated 13-08-1957.
2 Omitted by item No.15 of the Schedule- ibid.
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 necessar y 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 p rovided 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, subje ct to
any general or special orders of the 1[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 t he 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 2[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, Pa rt IV-A,
Extraordinary dated 13-08-1957.
7. Failure to comply with notice under section 6 and power of Inspector t o 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) sha ll 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 1[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 1[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 r 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 1957, published in the Rajasthan Gazette, Pa rt IV-A,
Extraordinary dated 13-08-1957.
(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,- The 1[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 the 1[State Government] or any officer of the 1[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 aut orised by the 1[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 the 1[State Government] under this Act
may, with the exception of the powers under section 13, be delegated by the 1[State Government]
to any officer.
13. Rules.- (1) The 1[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 dis eeases 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 1957, published in the Rajasthan Gazette, Pa rt IV-A,
Extraordinary dated 13-08-1957.
(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.
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 jksxksa 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]
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v/khu vf/klwpuk }kjk ukf’kdhV ?kksf"kr fd;k x;k gS;
¼iii½ *fujh{kd* lss /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 izo`r jgsxh;
¼v½ 'vf/kHkksxh' ls rRle; fdlh Hkwfe ;k ifjlj ds vf/kHkksx dk vf/kdkj j[kus okyk O;fDr
;k mldk izkf/kd`r ,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
dyk vFkok fofuekZ.k ls l acaf/kr fdlh iz;kstu ds fy;s mi;ksx esa fy;k tkrk gS]
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Ukkf’kdhV rFkk ikS/k jksx
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;k jksx fdlh LFkkuh; {ks= esa ikS/k ksa ds fy;s gkfudkjd gS rFkk ;g fd ,sls ukf’kdhV ;k
jksx ds mUewyu vFkok mudh mRifRr] izlkj ;k iqujkfoHkk Zo 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 jksx gS;
¼ii½ ,slk LFkkuh; {ks=] ftlds Hkhrj rFkk ,slh dkykof/k ftlds nkSjku ,slh ?kks"k. kk
izo`r jgsxh] fofuZfn"V djsxh;
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,sls ukf’kdhV vFkok jksx dk mUewyu djus vFkok mldh mRifRr] izlkj vFkok
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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
ijUrq %&
¼1½ ,sls fdlh O;fDr ls tks o`)koLFkk] chekjh ;k 'kkjhfjd fu;ks ZX;rk ds dkj.k
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ls vf/kd dh nwjh ij jgrk gks] ,slh dksbZ lgk;rk djus dh vis{kk ugha dh tk;sxhA
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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
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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 fuokj d ;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
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 ¼ 2½ 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 ¼ 4½ 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] e`nk] [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
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 fdl h
uqdlku ds fy, dksbZ okn] vfHk;kstu ;k fof/kd dk;Zokgh ugha gks ldsxhA
¼2½ bl vf/kfu;e ds v/khu dksbZ vfHk;kstu dysDVj dh ;k jkT; ljdkj
}kjk bl fufer izkf/kd`r vU; vf/kdkjh dh iwoZ eatwjh ds fcuk vkSj vfHkdfFkr vijk/k ds
fd, tkus dh rkjh[k ls rhu ekl i'pkr~ izkjaHk ugha fd;k tk;sxkA
12- 'kfDr dk izR;k;kstu & /kkjk 13 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
13- fu;e &¼1½ jkT; ljdkj] le;≤ ij bl vf/kfu;e d s 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 rjhdsss 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
&&&&&&&