Section 3 in The Rajasthan Agricultural Pests and Diseases Act, 1951
3. Power to declare insect pests and plant diseases and direct measures to eradicate or prevent them.
- Whenever it appears to 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. ] that any pest or disease is injurious to plants in any local area and that it is necessary to take measures to eradicate such pest, or disease or to prevent its introduction, spread or reappearance, 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, by notification in the [Official Gazette] [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. ]-(i)declare that such pest or disease is an insect pest or plant disease;(ii)specify the local area within which and the period during which such declaration shall remain in force;(iii)prohibit or restrict the movement or removal of any plant, earth, soil, manure or other thing from one place to another;(iv)direct the carrying out of such preventive or remidical measures, including the destruction of any insect pest or, plant disease or any plants 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 deem necessary, in order to eradicate such pest or disease or to prevent its introduction, spread or re-appearance; and(v)prescribe the period within which it shall not be lawful to plant with a specified crop, the whole or any portion of the notified area.
