Section 6 in Telangana Registration of Horticulture Nurseries (Regulation) Act, 2010
6. Duties of holder of licence.
- Every holder of a licence under this Act shall,-(a)undertake to multiply only such varieties of the horticulture plants specified in the licence in respect of scion or root stock, for propagation and sale as may be directed by the competent authority;(b)keep a complete record of the origin or source of every root-stock and every scion in such form as may be prescribed showing,-(i)the botanical name, together with local name, if any, of the root stock used;(ii)the botanical name, together with the local name, if any, of the scion used in raising the Horticulture plants;(iii)display a board in local language showing the plant stock position and price structure at the entrance of the nursery;(iv)display the board with green colour back ground and white labelling.(c)keep a lay out plan showing the variety of root stock and scion trees raised in the nursery;(d)keep the nursery plants as well as the parent trees used for the propagation of Horticulture plants free from pests and diseases and maintain the quality standards as prescribed by National Horticulture Board, Government of India or State Horticulture Board;(e)undertake to grow the Horticulture plants in such manner as may be directed by the competent authority;(f)all Horticulture plants intended for sale shall have a conspicuous label specifying the name of the variety of Horticulture plant, its age and the name of the root stock;(g)maintain a register in such form as may be prescribed, showing the name of the Horticulture plant sold to any person, its age, the name of the root stock and scion, bud wood and the name and the address of the person purchasing it, and shall produce the record for inspection on demand by the Director or Inspecting officer;(h)exhibit the rates charged by him for each of the nursery plants sold by him at a conspicuous place in the nursery;(i)maintain a bill book and issue sale bill containing book number, machine numbered bill, showing species, variety name, quantity and sale rate in the nursery or by the trader;(j)the nursery register shall be preserved by the nurseryman for atleast five years after the date of conclusion of the transaction;(k)undertake to release for sale or distribution only such Horticulture plants as are completely free from any kind of pests or disease;(l)keep the plants as well as the progeny trees used for the production of nursery plants free from any kind of pests and disease;(m)maintain a register in such form as may be prescribed, giving the detalls of the plant protection measures undertaken;(n)submit annual statement for each financial year in such form as may be prescribed by the Commissioner and Director of Horticulture by 15th April of every year;(o)the price structure and quality standards as prescribed by the Commissioner and Director of Horticulture from time to time shall be followed by the licensee for producing and sale of the plant material; and(p)the Nurseryman or trader has to give intimation to the Committee to be constituted by the Commissioner and Director of Horticulture from time to time, having jurisdiction over the nursery to certify the quality of plant material, if any, plant material is procured from outside the State. The certificate from the committee of the district has to be obtained for every consignment to the effect that plant material procured from the nurseries outside the State is free from pests and diseases.
