Section 6(d) in Tripura Horticultural Nurseries (Regulation) Act, 2013
(d)the applicant fulfills or undertakes to fulfill such other conditions, as may be prescribed, being conditions for ensuring the quality of plants to be propagated and their sale at a reasonable price; he may grant the license to the applicant in such Form as may be prescribed. If the Competent Authority is not so satisfied for reason(s), if any, after giving reasonable opportunity to the applicant of being heard and after recording a brief statement of the reasons for refusal, can refuse to grant the license and furnish a copy of such statement to the applicant and refund to him the license fee, which has been paid by him.
