Section 3 in The Maharashtra Agricultural Pests And Diseases Act, 1947
3. Power to declare insect pests, plant diseases and noxious weeds and direct measures to eradicate or prevent them.—
Whenever it appears to the State Government or the Commissioner that any pest, disease or weed is injurious to any crop, plants or trees in any local area and that it is necessary to take measures to eradicate such pest, disease or weed, or to prevent its introduction, spread or re-appearance, the State Government or the Commis¬sioner may, by notification in the Official Gazette—(i)declare that such pest, disease or weed is an insect pest, plant disease or noxious weed ;(ii)specify the local area within which and the period during which such decla¬ration shall remain in force ;(iii)prohibit or restrict the removal of any plant or tree or earth or soil manure or any other thing which is likely to carry any pest, disease or weed from one place to another ; and(iv)direct the carrying out of such preventive or remedial measures including the destruction of any pest, disease or noxious weed or any crops, plants or trees, as the State Government or the Commissioner may deem necessary, in order to eradicate such pest, disease or weed or to prevent its introduction, spread or re-appearance.
