Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(e) in Telangana Registration of Horticulture Nurseries (Regulation) Act, 2010

(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;