Section 7A(1) in The Maharashtra Agricultural Pests And Diseases Act, 1947
(1)Notwithstanding anything contained in sections 3, 4, 5 and 7 if the State Government or any officer of the State Government or of any local authority, duly authorised by the State Government in that behalf is satisfied that plants in any notified area are in danger of being damaged or destroyed by any plant disease, pest or noxious weed prevalent in that area and that it is necessary to take immediate preventive or remedial measures, it or he may, by notification in the Official Gazette,—(a)declare that it shall be competent for any Inspector to carry out such preventive or remedial measures in the notified area or any part thereof, or to take such other steps (including the removal or destruction of plants which are infected or likely to be infected) as he may deem fit ;(b)direct that every occupier in respect of whose land such preventive or remedial measures or other steps have been taken shall be liable to pay the cost thereof, at such rate and within such time, as such officer may by order from time to time determine, having regard to the following matters, namely :—(i)the charges to be incurred for labour, material or use of implements and(ii)any other charges to be incurred for the purpose aforesaid.
