Section 17(1) in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015
(1)The State Government may, by notification, prohibit or regulate, subject to such restrictions and conditions as it may impose, the bringing into, or and taking out of the State, otherwise than across a customs frontier as defined by the Central Government, or transport within the State any plant material of unknown pedigree or affected by any infectious or contagious disease or pest as declared by the competent authority.
