Section 9 in Tripura Horticultural Nurseries (Regulation) Act, 2013
9. Power of State Government to regulate or prohibit import, export or transport of certain plant.
- The State Government may, for the purpose of maintaining the health and quality of the horticultural plants, grown in any part of the State or to protect them from infestation or infection from any insect pest or diseases, by notification in the Official Gazette, may impose such restrictions and conditions, to regulate or prohibit the transport within the State ,bringing into or taking out of the State or any part thereof, otherwise than across the customs frontiers as defined by the Central Government, of any horticultural plants of unknown pedigree or affected by any infectious or contagious pests or diseases.
