Section 11 in The Orissa Fruit Nurseries (Regulation) Rules, 2001
11. Inspecting Officer and Inspection of Fruit Nursery.
(1)In order to carry out the provisions of rules 9 and 10, and the periodical inspection to be assigned by the competent authority, the Government may, from time to time, specify the name of inspecting officer under such designation indicating the time and jurisdiction of such inspections.(2)The entire Fruit nursery including progeny trees, registers and other records shall be inspected by the Inspecting Officer from time to time in order to ensure that the provisions of the Act and the rules framed thereunder are strictly adhered to. The licensee shall show the Inspecting Officer the entire plant material and records.(3)The Inspecting Officer may direct the licensee in writing for carrying out further Horticulture/Plant protection operations. The licensee shall carry out such direction within specified and report compliance.(4)The Inspecting Officer may inspect any plant material while in transit for detecting infestation of posts and diseases or any defect in packaging and labelling. The Inspecting Officer by an order in writing may declare any plant material as unfit for sale and intimate the same to the Competent Authority immediately.(5)Any Nursery-man aggrieved with the order of the Inspecting Officer may file complaint to the Director requesting for further inquiry of the matter.
