Section 10 in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015
10. Plant material to be utilized for propagation.
(1)A registered nurseryman or firm of nurserymen shall utilize only such plant material in respect of scion and rootstock, as may be recommended from time to time by the designated agency.(2)A registered nurseryman or firm of nurserymen shall have and maintain bud wood bank of good pedigree fruit trees and their number should justify the plants propagated subject to the minimum limit of twenty-five trees per variety.(3)Every registered nurseryman or firm of nurserymen shall display a sign board in his nursery showing the following information:-(i)Name of the Nursery;(ii)License Number; and(iii)Validity period.
