Section 2(1) in Andhra Pradesh Registration of Horticulture Nurseries (Regulation) Act, 2010
(1)"Nurseryman" means any person engaged in the production, display or sale of Horticulture plants;(m)"Owner" means any person who has the ultimate control over the affairs of a Horticulture Nursery, and includes a manager, managing director, managing partner, or managing agent of a society, association or company, to whom the said affairs are entrusted;(n)"Plantation crops" means crops that are grown extensively like cashew, coconut, cocoa, coffee and includes nuts seeds/ seedlings, grafts, cuttings;(o)"Plant material" means any propagation material used in raising the plants and includes bud wood, scion, root-stock, seeds, cuttings, rhizomes, bulbs, suckers, runners etc.,(p)"Prescribed" means, prescribed by rules made by the Government under this Act; (q) "Root stock" means, a Horticulture plant or part thereof on which any portion of a horticulture plant is to be grafted or budded;(r)"Sale" means, a sale of Plant made within the State or outside the State for cash or other valuable consideration;(s)"Scion" means a portion of a Horticulture plant which is to be grafted or budded on to a root-stock;(t)"Variety" means a taxonomic sub-division of a species consisting of naturally occurring or selectively bred populations or individuals that differ from the remainder of the species in certain minor but heritable characteristics.
