Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 8 in The Orissa Fruit Nurseries (Regulation) Rules, 2001

8. Plant material to be utilised for propagation.

(1)The plant material to be utilised for undertaking propagation shall be only from that specification for which the licence has been granted.
(2)The scion variety and rootstock to be propagated in the nursery shall be those as approved by the Director of Horticulture, Orissa, Bhubaneswar.
(3)The vegetatively propagated plant material shall be in direct proportion to the availability of rootstock and scion wood with the nursery.
(4)The nursery man will maintain a map showing the details of the fields or beds and the kinds of varieties of plants in each bed containing seedlings as well as budded and grafted plant materials.
(5)The competent authority may declare any mother tree unfit for further use, if he is satisfied that the use of such plant material shall not be in the interest of fruit industry on account of any of the following reasons, namely :-
(a)poor quality of fruit;
(b)poor bearing capacity;
(c)infected with insects, pests and disease which cannot be cured; and
(d)any other reasons which may be considered fit by the competent authority in the interest of the fruit industry.
(6)The nursery man shall quarantine such trees and shall not use their budwood for further propagation in case there is a danger for spread of the insect, pest and disease to other trees and the nursery plants. The competent authority may pass order for removal of such trees and the nursery man will carry out the orders so passed within a month from the date of issue of such [order] or within such other period less than one month as specified in the said order.