Section 5 in The Gujarat Agricultural Pests and Diseases Act, 1980
5. Power of Inspector to enter upon any land, water or premises.
- Any Inspector may, after giving notice in such form and manner and before such time as may be prescribed, enter upon any land, water or premises situated in a notified area for the purpose of ascertaining-(i)whether there is any insect pest, plant disease or noxious weed on such land, water or premises;(ii)whether the preventive or remedial measures mentioned in a notification issued under section 3 have been carried out, or anything has been done in contravention of such notification.
