Section 11 in Tripura Horticultural Nurseries (Regulation) Act, 2013
11. Return of license.
- On the expiry of the period of validity specified in a license or on receipt of cancellation order by the Competent Authority, the licensee shall return the license to the Competent Authority;Provided that such Authority may, after such expulsion, suspension or cancellation, give such reasonable time, as it thinks fit, to the licensee to enable him to wind up the horticultural nursery, subject to fulfillment of such condition(s), as such authority may impose.
