Section 6(1) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972
(1)Any Inspecting Officer may, after giving reasonable notice to the occupier enter upon any land, water or premises situated in the affected area within his jurisdiction for the purpose of ascertaining,-(i)where there is any plant disease, pest, parasite or noxious weed on such land, water or premises;(ii)whether any prohibition or restriction imposed under clause (h) or clause (c) of Section 3 has been complied with;(iii)whether other preventive or remedial measures specified in clause (i) of Section 4 have been carried out.
