Section 13(4) in The Orissa Fruit Nurseries (Regulation) Act, 1997
(4)The nurseryman shall, on receipt of such direction, remove or destroy such plant material and trees within the prescribed period, failing which, the competent authority or, as the case may be, the authorised officer shall cause the same to be removed and destroyed and the expenditure incurred therefor shall be recovered from the nurseryman as an arrear of land revenue.
