Section 8 in The Gujarat Agricultural Pests and Diseases Act, 1980
8. Compensation for destruction of trees or plants.
(1)If. In carrying out any preventive or remedial measures under section 3 or 6, the officer of Government, person, institution or Inspector destroys or causes to be destroyed,-(a)any tree which is infected with an insect pest or 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 plants or trees, which though not infected at the time with an insect pest or a plant disease are, in the opinion of the officer, person, institution or, as the case may be, Inspector, liable to such infection, the officer, person, institution or as the case may be, Inspector shall give notice to the occupier of the land or premises on which such trees or plants were grown stating particulars of the trees or plants destroyed and estimate of their value.(2)When any tree or plant is destroyed under sub-section (1), the occupier shall be entitled to compensation determined in the manner provided in section 11.
