Section 7(4) in The Rajasthan Agricultural Pests and Diseases Act, 1951
(4)On receipt of the appeal under sub-section (3), the Collector or other Officer appointed by 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.] shall after giving the occupier an opportunity of being heard, pass such orders thereon, as he thinks fit.
