Section 7 in The Maharashtra Agricultural Pests And Diseases Act, 1947
7. Power of inspector to carry out measures.—
(1)If, on inspection of any land or premises under section 5, the Inspector finds that there is any insect pest, plant disease or noxious weed on such land or premises or that the preventive or remedial measures mentioned in the notification issued under section 3 have not been carried out, the Inspector may carry out such preventive or remedial measures.(2)The costs of any preventive or remedial measures carried out under sub-section (1) shall be payable by the occupier and shall be recoverable from him as an arrear 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 collector may appoint in this behalf on the ground that—(i)the costs include charges for items other than the cost of labour, material or use of implements, or(ii)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 or other officers as the case may be, shall, after giving the occupier an opportunity of being heard, pass such order thereon as he thinks fit.(5)Every order passed under sub-section (4) shall be final.
