Section 9 in The Maharashtra Fruits Nurseries And Sale Of Fruit Plants (Regulation) Act, 1969
9. Return of Licence.
On the expiry of the period of validity specified in a licence or on receipt of an order suspending or cancelling a licence, the licensee shall return the licence to the Competent Authority:Provided that, such Authority may, after such expiration, suspension or cancellation, give such reasonable time as it thinks fit to the owner to enable him to wind up his fruit nursery.
