Section 8 in Andhra Pradesh Registration of Horticulture Nurseries (Regulation) Act, 2010
8. Power of Government to regulate or prohibit import, export or transport of certain horticulture plants.
- The Government may, for the purpose of maintaining the quality of any horticulture plant grown in any part of the state or to protect them from injurious, insects, pest or plant diseases, by notification, regulate or prohibit such horticulture plants subject to such restrictions and conditions as it may impose, the bringing in to or taking out of the State or any part thereof otherwise than across the customs frontiers as defined by the Central Government under the relevant law for the time being in force or the transport within the State, of any horticulture plants of unknown pedigree or affected by any infectious or contagious pests or diseases.
