Section 9(2) in The Rajasthan Agricultural Pests and Diseases Act, 1951
(2)Any occupier who fails to comply with a notice given under sub-section (1) of section 6 or with any order passed on appeal under sub-section (3) of section 6, shall on conviction by a Magistrate, be punishable with fine which may extend to Rs. 50/- or in default to simple imprisonment for a period not exceeding ten days.
