Section 8 in The Maharashtra Agricultural Pests And Diseases Act, 1947
8. Compensation for destruction of crop, plants or trees.—
(1)If, in carrying out any preventive or remedial measures under section 7 or 7A, the Inspector destroys or causes to be destroyed—(a)any crop or tree which is infected with an insect pest or a plant disease, or(b)any plants some or all of which are infected with insect pest or plant disease and which are grown so closely together that it is not practicable to treat each plant individually, or(c)any crop, plants or trees, which though not infected at the time with an insect pest or a plant disease, are, in the opinion of the Inspector, liable to such infection,(d)the Inspector shall give notice to the occupier of the land or premises on which such crop, plants or trees were grown stating particulars of the crop, plants or trees destroyed and his estimate of their value.(2)When any crop, plants or trees are destroyed under sub-section (1), the oc¬cupier shall be entitled to compensation determined in the manner provided in section 11.
