Section 4 in The Maharashtra (Fruit Nurseries and Sale of Fruit Plants) (Regulation) Act, 1969
4. Owner of every fruit nursery [and every person carrying on business of sale of fruit plants] [These words were inserted by Maharashtra 18 of 1995, Section 6(c).] to obtain licence.
- [(1)] [Section 4 of the principal Act was re-numbered as sub-section (1) and sub-section (2) was added by Maharashtra 18 of 1995, Section 6 (c).] No owner of a fruit nursery shall, after the expiry of six months from the date of commencement of this Act or from the date on which he first becomes owner of such nursery, whichever is later, conduct or carry on the business of the fruit nursery, except under and in accordance with a licence obtained by him under the provisions of this Act and the rules made thereunder.Explanation. - Where an owner has more than one fruit nursery, whether in the same town or village or in different towns or villages, he shall obtain a separate licence in respect of each such fruit nursery.(2)[ No person, who is not the owner of a fruit nursery shall, after the expiry of six months from the date of the commencement of the Maharashtra Fruit Nurseries (Regulation) (Amendment) Act, 1995, conduct or carry on the business of the sale or purchase of fruit plants, except under and in accordance with the licence obtained by him under the provisions of this Act and the rules made thereunder.] [Sub-section (2) was added by Maharashtra 18 of 1995, Section 6(a) and (b).]
