Section 6(1) in The Rajasthan Agricultural Pests and Diseases Act, 1951
(1)If, on the inspection of any land or premises under section 5, the Inspector finds that there is any insect pest, or plant disease on such land or premises and that the preventive or remidical measures mentioned in the notification issued under section 3 have not been carried out, the Inspector may, subject to any general or special orders of 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.] call upon the occupier of such land or premises, by notice in writing to carry out such preventive or remedical measures within the time specified in such notice.
