Section 7 in The Gujarat Agricultural Pests and Diseases Act, 1980
7. Recovery of cost from the occupier.
(1)The costs of any preventive or remedial measures carried out or any other action taken under the proviso to sub-section (1) of section 3 or section 6 shall be recoverable from the occupier as an arrear of land revenue.(2)Any such occupier may, within thirty days from the first demand of such costs from him, prefer an appeal to the Collector or to such other officer as the Collector may appoint in this behalf on the ground that,-(i)the costs include charges for items other than the cost of labour, material or use of implements; or(ii)the charges for labour or material or use of implements are unreasonably high.(3)On receipt of an appeal under sub-section (2) the Collector or other officer, as the case may be, shall after giving the occupier an opportunity of being heard, pass such order thereon as he thinks fit.(4)Every order passed under sub-section (3) shall be final and conclusive and shall not be liable to be called in question in any Court.
