Section 5 in The Maharashtra Agricultural Pests And Diseases Act, 1947
5. Power of inspector to enter upon any land or premises—
Any inspector may, after giving the prescribed notice, enter upon any land or premises situated in a notified area for the purpose of ascertaining—(i)whether there is any insect pest, plant disease or noxious weed on such land or premises ; and(ii)whether the preventive or remedial measures mentioned in the notification issued under section 3 have been carried out.
