Section 7 in The Rajasthan Agricultural Pests and Diseases Act, 1951
7. Failure to comply with notice under section 6 and power of Inspector to carry out measures.
(1)If any occupier upon whom a notice has been served under sub-section (1) of section 6 does not comply with such notice within the time specified therein, or, if an appeal has been preferred under sub-section (2) of section 6, does not comply with the order passed on such appeal, within the time specified in such order, the Inspector may carry out at the expense of the occupier, the preventive or remedical measures mentioned in such notice or order.(2)The costs of any preventive or remedical measures carried out under sub-section (1) shall be payable by the occupier and shall be recoverable from him as arrears 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 Government may appoint in this behalf on the ground that-(a)the costs include charges for items other than the costs of labour material or use of implements; or(b)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 Officer appointed by the [State Government] [Substituted by section 4 of the Rajasthan Act No. 27 of 1957-Published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 13.8.1957.] shall after giving the occupier an opportunity of being heard, pass such orders thereon, as he thinks fit.(5)An order passed under sub-section (4) shall be final and conclusive and shall not be liable to be called in question in any court.
