Section 8 in Tripura Horticultural Nurseries (Regulation) Act, 2013
8. Power of State government to prescribe minimum quality standards and prices.
- The State Government in the Department of Agriculture, shall have the power to prescribe the minimum quality standards for production and sale of each kind, variety of plants, planting materials of Horticultural Crops and may fix maximum retail price for sale of these materials, from the nurseries in the state, under this section and may follow such procedure as may be prescribed.
