Section 5 in Telangana Registration of Horticulture Nurseries (Regulation) Act, 2010
5. Application for grant and renewal of licence.
(1)Any owner who desires to obtain a licence shall apply to the competent Authority in such form and accompanied by such fee and in such manner as may be prescribed from time to time:Provided that where the nurseries owned by State Government or the Central Government or Corporate Bodies of the State and Central Government are exempted from payment of registration or renewal fee, they all shall be registered under this Act.(2)On receipt of such application, the Competent Authority empowered to issue licence shall direct the Inspecting Officer to inspect the nursery and submit a report in such form as may be prescribed.(3)If the Competent Authority is not satisfied, it may, after giving a reasonable opportunity to the applicant of being heard and after recording the reasons refuse to grant the licence and furnish a copy of its order to the applicant.(4)Every Licence granted under this section shall be in such form as may be prescribed and shall be valid for a period of three years from the date of issue of the licence and be renewed from time to time by the Competent Authority for such period in such form on payment of such fee and on such conditions as may be prescribed.(5)The Competent Authority after giving reasonable opportunity to the applicant may refuse to renew the licence for reasons to be recorded in writing and communicate the same to the applicant.
