Section 7(1) in The Rajasthan Agricultural Pests and Diseases Act, 1951
(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.
