Section 7(1) in The Maharashtra Agricultural Pests And Diseases Act, 1947
(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.
