G.S.R. 15(5). - The Governor has been pleased
to approve the following rules for giving subsidy for compost transportation. In order to popularise the use of Municipal compost
on the cultivator's farm, it is considered desirable to grant subsidy to the
cultivators with a view to compensate him to some extent for the expenditure of
transportation charges of compost from the Municipal compost yard to the Farm. To
regulate the grant of this subsidy the following rules are prescribed:- Subsidy on transported compost from any municipal
compost yard to the cultivator's holding will be admissible provided the
distance of the field from a particular municipal yard exceeds eight Kms. No
subsidy will be allowed within a radius of eight Km. A subsidy @ Rs. 2/- per ton will be allowed for
transporting compost from municipal compost yard to the cultivators holding
over a distance of 8 kilometersupto 15 kms. and a subsidy of Rs. 5/- per ton
will be allowed beyond a distance of 15 kms. from the municipal compost yard to
the cultivators holding instead of Rs. 2/-. The subsidy amount will be paid
either to the cultivator or to the person authorised by the cultivator and who
has actually transported to the cultivator's field. N.B.-The subsidy would be for the entire distance
and not on the basis of per Km. of the distance. The Director of Agriculture shall each year allot
amounts of subsidy for each district, out of the total amount provided in the
budget for this purpose. In case of a farmer, transporting compost by hiring
private or public transport, he will apply to the District Agriculture Officer
concerned mentioning the quantity of compost to be transported, place of
availability of compost, the place of its applicability, the distance in km.
and the amount of expenditure likely to be incurred for transportation. The application for the sanction of subsidy under
this Scheme will be submitted to the District Agriculture Officer concerned.
The application must be accompanied with a certificate from the Municipality
concerned from where the compost has been purchased mentioning the quantity and
the price paid. A certificate from the municipality which can be in
the form of a Voucher against cost of compost paid to the municipality as a
proof that compost has been purchased alongwith a certificate from the Sarpanch
of a village or Village Level Worker/Agriculture Fieldman/Agriculture
Assistant/Agriculture Extension Officer that compost has been utilised in a
particular field or fields, complete particulars of the fields in which the
compost was used and their distance from the municipal compost yard to the
field or fields in question must be given. Besides these certificates the applicant should
furnish the original Vouchers of the cost of compost and the transportation
charges paid in use of a private cart, truck or trailer is hired. The District Agriculture Officer is empowered to
sanction subsidy upto Rs. 200/- in a financial year in an individual case.
Application beyond this amount will be submitted to the Dy. Director/Joint
Director of Agriculture by the District Agriculture Officer. The Dy.
Director/Jt. Director is empowered to sanction subsidy upto Rs. 500/-in a
financial year in an individual case. All sanctions shall be accorded within
the allotment sanctioned for the district for that year. No subsidy beyond Rs. 500/- will be sanctioned to
an individual in a financial year. In case transportation of compost is done by
Government truck the amount of subsidy will be adjusted against the bill for
transportation of compost. It will not be obligatory on the part of the Agriculture
Department to give subsidy if a particular case does not merit it. The District Agriculture Officer will be required
to send a statement to the Dy. Director/Joint Director concerned showing the
progress of utilisation of compost and amount of subsidy sanctioned. The Dy.
Director will send a consolidated statement to the officer of the Director of
Agriculture.The Rules for Giving Subsidy on
Compost Transportation in Agriculture Department, 1976