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State of Andhra Pradesh - Section

Section 7 in Andhra Pradesh Registration of Horticulture Nurseries (Regulation) Act, 2010

7. Plant material to be utilized for propagation.

- The plant material for which licence has been granted shall only be utilized for propagation, subject to the following conditions namely, -
(a)the varieties of scions and rootstocks produced and used in the nursery shall be approved by the State Horticulture Department or the Andhra Pradesh Horticulture University from time to time;
(b)the vegetatively propagated plant material shall be in direct proportion to the availability of roots stock (vegetatively propagated, if any) and scion wood with the nursery-man;
(c)the nursery-man shall maintain a map showing the details of the field 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;
(d)the nursery man shall maintain the register in such form as may be prescribed wherein the performance of the progeny trees shall be recorded along with number of plants raised and number of plants ready for sale;
(e)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,-
(i)poor quality of horticulture product;
(ii)poor bearing capacity;
(iii)infected with insects, pests and disease which cannot be cured;
(iv)horticulture plants of unknown pedigree;
(v)any other reasons which may be considered fit by the competent authority in the interest of horticulture.
(f)the nursery man shall quarantine all trees and shall not use their bud wood 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.