The UTTAR PRADESH LOCUSTS DESTRUCTION ACT, 1951

THE UTTAR PRADESH LOCUSTS DESTRUCTION ACT, 1951 
(U.P. Act No. XX OF 1951) 
ARRANGEMENT OF SECTIONS 
SECTIONS 
1- Short title, extent and commencement 
2- Definition 
3- Measures for Destruction 
4- Power of Inspector to enter upon any land or Premises 
5- Power to carry out the measures 
6- Appeal against costs 
7- Failure to carry out directions or render assistance 
8- Mode of notice 
9- Bar to suits or other legal proceedings 
10- Repeal. U.P. Act no 1, 1904 
11- Rules
THE UTTAR PRADESH LOCUSTS DESTRUCTION ACT, 1951! 
(U.P. Act No. XX OF 1951) 
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on August 29, 1951, 
and by the Uttar Pradesh Legislative Council on September 10, 1951. 
Received the assent of the Governor on September 25, 1951 under Article 200 of the 
Constitution of India and was published in the Uttar Pradesh Gazette, Extraordinary 
dated September 28, 1951.] 
An 
ACT 
To provide for the destruction of locusts 
Whereas it is expedient to make provision for the destruction of locusts : 
Short title, extent and Tt is hereby enacted as follow : commencement 
1. (1) This Act may be called the U.P. Locusts Destruction Act, 1951 
(2) It extends to the whole of Uttar Pradesh. 
(3) It shall be deemed to have come into force on the ninth day of 
July, 1951. 
Definition 2. In this Act, unless there is anything repugnant in the subject or context: 
(i) “District Magistrate” includes any officer authorized by the 
District Magistrate to perform the functions of a District 
Magistrate under this Act; 
(ii) “Inspector” means any person appointed by the District Magistrate 
to perform the functions of an Inspector under this Act in any local 
area; 
(ii1) “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. 
Measures for d 3. Whenever it appears to the District Magistrate that any area in his hjbgvestruction see . . to . . 
District is being invaded, or is in danger of an invasion, by locusts, ho may- 
(i) Direct every occupier within any area in the district to carry out 
such measures as the District Magistrate may deem fit in order to 
eradicate and destroy the locusts and to prevent their spread or re- 
appearance; 
(ii) call upon any male person not below the age of 18 years resident in 
the area to render all possible assistance in carrying out the measures 
referred to in clause (1) for the destruction of locusts : 
Provided that no person who is by virtue of old age or any physical 
disability incapable of rendering assistance or who lives at a distance of 
more than 5 miles from the place where his presence is required shall be 
called upon to render such assistance; 
(ii1) specify the area within which and the period during which the 
measures specified in clause (1) are to be carried out. 
1 For S.O.R see Gaz. Extra. dated Aug. 20, 1951.
Power of Inspector to 
enter upon any land or 
Premises 
Power to carry out the 
measures 
Appeal against costs 
Failure to carry out 
directions or render 
assistance 
Mode of notice 
Bar to suits or other 
legal proceedings 
Repeal. U.P. Act no 1, 
1904 
Rules 
490 
4. Any Inspector may, after giving notice, enter upon any land or 
premises situate in the area specified under clause (111) of section 3 with his 
local jurisdiction for the purpose of ascertaining whether the measure 
specified in clause (1) of section 3 are being carried out. 
5. If, on the inspection of any land or premises under section 4, the 
Inspector finds that the measures specified in section 3 have not been 
carried out, the Inspector may, subject to any special or general orders of 
the District Magistrate, carry out at the expense of the occupier the 
measures referred to in section 3. 
6. (1) Any such occupier may, within thirty days from the date of the first 
demand of such costs from him, prefer appeal to the Sub-Divisional Officer 
having jurisdiction on the ground that- 
(i) The cost include charges for items other than the costs of labour, 
material or use of implements; or 
(ii) The charges for labour or material or use of implements are 
unreasonably high. 
(2) On receipt of the appeal under sub-section (1), the Sub-divisional 
Officer shall, after giving the occupier an opportunity of being heard, pass 
such orders thereon as he thinks fit. 
(3) An order passed under sub-section (2) shall be final and conclusive 
and shall not be liable to be called in question in any court. 
7. (1) Upon the report of the Inspector, the District Magistrate may, if he is 
satisfied that- 
(a) an occupier failed to comply with any directions issued under 
section 3, or 
(b) any person failed to render assistance required of him under section 
3, order such occupier or person to pay a penalty not exceeding 
Rs. 15. 
(2) The order requiring payment of penalty under sub-section (1) shall 
be final and conclusive and be not questioned in any court. 
(3) The penalty under sub-section (1) shall be recoverable as arrears of 
land revenue. 
8. It shall not be necessary to notify every occupier under clause (i) of 
section 3, or other persons whose assistance is required under clause (ii) of 
section 3, and a proclamation by beat of drums or other customary mode in 
the area, village or locality shall be deemed sufficient notice to all affected 
persons residing in that area, village or locality. 
9. No suit, prosecution or other legal proceedings shall lie against the State 
Government or any officer in respect of anything 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. 
10. The U.P. Locusts Destruction Ordinance, 1951, is hereby repealed and 
the provisions of sections 6 and 24 of the U.P. General Clauses Act, 1904, 
shall apply to it as if it had been an Act repealed by an Uttar Pradesh Act. 
11. The State Government may make rules for the purpose of carrying 
into effect the provisions of this Act.

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