Section 6(1) in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015
(1)On the expiry of his licence or on the receipt of an order suspending or cancelling it, the licensee shall return the licence to the competent authority:Provided that such authority may, after such expiration, suspension or cancellation, give such reasonable time as it thinks fit to the nurseryman to enable him to wind up his fruit nursery.
