Section 3(iv) in The Rajasthan Agricultural Pests and Diseases Act, 1951
(iv)direct the carrying out of such preventive or remidical measures, including the destruction of any insect pest or, plant disease or any plants 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 deem necessary, in order to eradicate such pest or disease or to prevent its introduction, spread or re-appearance; and
