Section 7(3) in The Rajasthan Agricultural Pests and Diseases Act, 1951
(3)Any such occupier may, within thirty days from the date of the first demand of such costs from him, prefer an appeal to the Collector or to such other Officer, as the Government may appoint in this behalf on the ground that-(a)the costs include charges for items other than the costs of labour material or use of implements; or(b)the charges for labour or material or use of implements are unreasonably high.
