Section 6 in The Gujarat Agricultural Pests and Diseases Act, 1980
6. Power of Inspector to carry out preventive or remedial measures on failure of occupier to do so.
- If, on inspection of any land, water or premises under section 5, the Inspector finds that there is any insect pest, plant disease or noxious weed on such land, water or premises, or that preventive or remedial measures mentioned in a notification issued under section 3 have not been carried out, even though the period specified in such notification has expired or that anything has been done in contravention of such notification, the Inspector may, subject to the general-or special orders of the State Government, carry out, at the expense of the occupier of such land, water or premises such preventive or remedial measures or remove any crop planted in contravention of the notification or discontinue the contravention of such notification.
