Section 5 in The Rajasthan Agricultural Pests and Diseases Act, 1951
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 the notified area within his local jurisdiction, for the purpose of ascertaining-(i)whether there is any insect pest, or plant disease on such land or premises; and(ii)whether the preventive or remidical measures or both, as the case may require, mentioned in the notification issued under section 3, have been carried out.
