Section 4 in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015
4. Application for grant or renewal of licence.
(1)Every application for a licence under section 3 shall be made to the competent authority in the prescribed form.(2)Subject to such conditions and restrictions as may be prescribed, if the competent authority is satisfied that -(a)the fruit nursery is suitable for the proper propagation of fruit plants in respect of which the licence has been applied for;(b)the applicant has necessary infrastructure and facilities to conduct or establish any such fruit nursery or any tissue culture raised hardened plant material;(c)the applicant fulfils any other conditions notified by the competent authority in this behalf; and(d)the applicant has paid the fee prescribed for the licence and has also furnished the prescribed security, if any,it shall grant a licence to the applicant for conducting or establishing a bud wood bank and or fruit nursery in accordance with the terms and conditions of the licence and the provisions of this Act and the rules made thereunder.(3)Every licence granted under this section shall be valid for a period of five years from the date of its issue and it may be renewed from time to time on payment of such fee and in such manner and on fulfilment of such conditions as may be prescribed.(4)If the competent authority refuses to grant or renew a licence under this section, it shall give a reasonable opportunity of being heard and record its reasons for such refusal in writing and communicate a copy of the order to the applicant.
