Section 3 in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972
3. Power to declare plant diseases, pests, parasites and noxious weeds.
- Where it appears to the State Government that any disease, pest, parasite or weed in any area is injurious to plants, or is likely to contaminate water supply or is obstructive to waterways, and that it is necessary to take measures to eradicate such disease, pest, parasite or weed, or to prevent its introduction, spread or re-appearance, the State Government may, by notification, declare the area to be an affected area for such period as may be specified, and with reference to such area also,-(a)declare that such disease, pest, parasite or weed is a plant disease, pest, parasite or noxious weed;(b)prohibit or restrict the movement and renewal of any plant, soil or manure from one place to another;(c)prohibit the plantation or growing of any plant which is likely to be injurious to other plants;(d)direct that such other preventive or remedial measures shall be carried out as the District Magistrate may consider necessary to eradicate, destroy or prevent the introduction, spread or reappearance of any plant disease, pest, parasite or noxious weed; and(e)prescribed the period within which it shall not be lawful to plant the specified crop or to allow a specified crop to remain in the whole or in portion of the affected area.
