Section 8(1) in The Rajasthan Agricultural Pests and Diseases Act, 1951
(1)If any insect pest, or plant disease appears in any village adjoining a notified area, the Patwari or Lambardar of such village shall forthwith report the fact to such officer as 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.] may appoint in this behalf.
