Section 21 in Andhra Pradesh Registration of Horticulture Nurseries (Regulation) Rules, 2012
21. Duties of Licensed nursery.
- Every holder of a license under this Act shall perform the following duties.(a)All the Nursery owners who obtain the licence should undertake to multiply only such varieties of the Horticulture plants specified in the license in respect of scion or root stock, for propagation and sale as may be directed by the competent authority.(b)If at any time during the currency of the licence, the licencee should desires to undertake the propagation of the plant material other than those mentioned in the licence, he shall make an application to the Competent Authority specifying therein the plant material sort to be propagated and obtain permission from the Competent Authority and to undertake the propagation of plant material.(c)Keep a complete record of the origin or source of every root-stock and every scion showing(i)the botanical name, together with local name, if any, of the root stock used;(ii)the botanical name, together with the local name, if any, of the scion used in raising the Horticulture plants.(iii)display a board in local language showing the plant stock position and price structure at the entrance of the Nursery.(iv)display the board with green colour back ground and white labeling.(d)Keep a lay out plan showing the variety of root stock and scion trees raised in the Nursery;(e)Keep the Nursery plants as well as the parent trees used for the propagation of Horticulture plants free from pests and diseases and maintain the quality standards as prescribed by National Horticulture Board, Government of India or State Horticulture Board / State Horticulture Department/ Horticultural University.V. Bud wood / Scion for pedigree material should be sourced from elite mother plants from Research Stations of Dr. Y.S.R Horticulture University.(f)Undertake to grow the Horticulture plants in such manner as may be directed by the competent authority;(g)All Horticulture (Fruit) plants intended for sale shall have a conspicuous label shall specifying the name of the variety of Horticulture plant, it's age and the name of the root stock.(h)Maintain a register showing the name of the Horticulture plant sold to any person, its age, the name of the root stock and scion, bud wood and the name and the address of the person purchasing it, and shall produce the record for inspection on demand by the Director or Inspecting officer;(i)Exhibit the rates charged by him for each of the Nursery plants sold by him at a conspicuous place in the Nursery;(j)Maintain a Bill Book and issue sale bill containing Book number, machine numbered bill, showing species, variety name, quantity and sale rate in the Nursery or by the trader.(k)The Nursery register shall be preserved by the Nurseryman for at-least five years after the date of conclusion of the transaction.(l)Every licence holder shall maintain a folder containing the nursery act and rules updated from time to time and also orders, instructions issued by the Commissioner of Horticulture (m) Undertake to release for sale or distribution only such Horticulture plants as are completely free from any kind of pests or disease;(n)Keep the plants as well as the progeny trees used for the production of Nursery plants free from any kind of pests and disease;(o)Maintain a register giving the details of the plant protection measures undertaken;(p)Submit annual statement for each financial year in such form as may be prescribed by the Commissioner or Director of Horticulture by 15th April of every year.(q)The price structure and quality standards as prescribed by the Commissioner or Director of Horticulture from time to time shall be followed by the licensee for producing and sale of the plant material.(r)The Nursery man or trader has to give intimation to the Committee to be constituted by the Commissioner or Director of Horticulture from time to time, having jurisdiction over the Nursery to certify the quality of plant material, if any plant material is procured from outside the State. The certificate from the committee of the district has to be obtained for every consignment to the effect that plant material procured from the nurseries outside the State is free from pests and diseases.(s)The plant material for which license has been granted shall only be utilized by the nursery owner for propagation, subject to the following conditions namely;(i)the varieties of scion and rootstock produced and used in the Nursery shall be those approved by the State Horticulture Department or the A.P., Horticulture University from time to time. The plant health condition of the scion blocks should be as prescribed by the Dr. Y.S.R.H.U.(ii)the vegetatively propagated plant material shall be in direct proportion to the availability of root stock and scion wood with the Nurseryman;(iii)the Nurseryman shall maintain a map showing the details of the fields of beds and the kinds of varieties of plants in each bed. This shall apply to the seedlings as well as budded and grafted plant material;(iv)it is the primary responsibility of Nurserymen to produce the plant material with specific identity of the species and varieties, plant health and quality of the product viz.,(a)Fruits: the 'source identified', 'selected', 'qualified' and 'tested' category and with the requirements of characters specified for the varietal purity and with plant health condition.(b)vegetable Seedlings - The 'source identified', 'selected', 'qualified' and 'tested' category and with the requirements of characters specified for the varietal purity and with plant health condition.(c)ornamental plants - The source identified, selected, qualified and tested category and with the requirements of characters specified for the varietal purity and with plant health condition.(v)in case varietal characters differentiation is observed in any of the species due to agro climatic conditions prevailing in the State in various zones, the confirmation and certification for the specific varieties shall be obtained from the Horticulturist/Scientist from Dr. Y.S.R.H.U.(vi)seeds, cuttings, plants and trees that show no visible abnormalities may still have quality defects or carry damaging viruses, viroids, Bacteria, fungi or other organisms, healthy Flowers, Trees and Vegetables grow from the healthy propagating material of very highest quality. In such cases laboratory testing gives deeper insight into the condition of the propagating material. Hence, as preventive testing of healthy material wherever necessary, the diagnostic test (ex: Viral Indexing in citrus species) may be taken up for identifying the pathogens or casual agent of the problem or disorder.(vii)the Nurseryman shall maintain the register wherein the performance of the progeny trees shall be recorded along with number of plants raised and number of plants ready for sale; the quality standards should be maintained as prescribed by Dr. Y.S.R.H.U for all the grafts, seedlings and plants(viii)the competent authority may declare mother trees as unfit for use, if he is satisfied that use of such plant material shall affect the interest of Horticulture on account of the following reasons;(a)Poor quality of plant material / Horticulture product with reference to plant health condition viz., physical, physiological and phytopathological conditions from Dr. Y.S.R.H.U.(b)Poor bearing capacity;(c)Infested with insects, pests and disease which cannot be cured;(d)Horticulture plants of unknown pedigree; (e) Any other reasons which may be considered fit by the competent authority in the interest of Horticulture.(ix)the Nursery man shall quarantine all trees and shall not use their budwood for further propagation in any case should there be a danger of the spread of the insects, pests and diseases to other nurseries and Nursery plants and such infected trees may be ordered by the competent authority to be destroyed and the Nursery shall carry out those orders. Such orders shall also be applicable to the supply of planting material.(x)the plant material produced at nurseries particularly for the Citrus species and for other species where ever necessary has to be tested at Government laboratories and certificate to be obtained with regard to quality, plant health condition viz., physical, physiological and phytopathological conditions.(xi)for identification and certification of the species and varieties grown for all the Horticultural crops and also to verify the conditions prescribed under section 7 of the Act with reference to the propagation of plant material, the registers shall be maintained at Head office while issuing the license.
