Section 6 in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972
6. Power of Inspecting Officer to enter upon any land or premises.
(1)Any Inspecting Officer may, after giving reasonable notice to the occupier enter upon any land, water or premises situated in the affected area within his jurisdiction for the purpose of ascertaining,-(i)where there is any plant disease, pest, parasite or noxious weed on such land, water or premises;(ii)whether any prohibition or restriction imposed under clause (h) or clause (c) of Section 3 has been complied with;(iii)whether other preventive or remedial measures specified in clause (i) of Section 4 have been carried out.(2)The Inspecting Officer shall have the authority to stop any person or vehicle for the purposes of inspection at a notified check post to prevent the entry of pests, plant diseases and weeds in the areas other than the affected area.(3)The Inspecting Officer shall have the power to inspect the plant material, soil or manure being removed from an affected area to any other place within the State.(4)The Inspecting Officer shall have the power to seize, quarantine or destroy any material specified in sub-section (3) which is unaccompanied by an authoritative photosanitary certificate.
