Section 6 in The Rajasthan Agricultural Pests and Diseases Act, 1951
6. Notice to occupier to carry out preventive or remidical measures.
(1)If, on the inspection of any land or premises under section 5, the Inspector finds that there is any insect pest, or plant disease on such land or premises and that the preventive or remidical measures mentioned in the notification issued under section 3 have not been carried out, the Inspector may, subject to any general or special orders of 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.] call upon the occupier of such land or premises, by notice in writing to carry out such preventive or remedical measures within the time specified in such notice.(2)Within seven days from the date of service of such notice on him under sub-section (1), the occupier may prefer an appeal to the Collector, or to such other 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.(3)On receipt of the appeal under sub-section (2), the Collector or other Officer, as the case may be, may extend the time specified in the notice under sub-section (1) and shall after giving the occupier an opportunity of being heard, pass such order on the appeal, as he thinks fit.(4)An order passed under sub-section (3) of this section, shall be final and conclusive and shall not be liable to be called in question in any court.
