Section 4(2) in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015
(2)Subject to such conditions and restrictions as may be prescribed, if the competent authority is satisfied that -(a)the fruit nursery is suitable for the proper propagation of fruit plants in respect of which the licence has been applied for;(b)the applicant has necessary infrastructure and facilities to conduct or establish any such fruit nursery or any tissue culture raised hardened plant material;(c)the applicant fulfils any other conditions notified by the competent authority in this behalf; and(d)the applicant has paid the fee prescribed for the licence and has also furnished the prescribed security, if any,it shall grant a licence to the applicant for conducting or establishing a bud wood bank and or fruit nursery in accordance with the terms and conditions of the licence and the provisions of this Act and the rules made thereunder.
