Section 19(4) in Andhra Pradesh Registration of Horticulture Nurseries (Regulation) Rules, 2012
(4)The Competent Authority may,(a)ask any licensee to furnish such information as it may specify in respect of the Horticulture Nursery owned or run by such licensee.(b)enter upon and inspect or cause to be inspected any Fruit Nursery and Fruit plants therein and the account books and records relating thereto for the purpose of satisfying itself that the requirements of this Act and the rules, made there under are being complied with,(c)collect samples of Fruit plants and get then analyzed, examined or tested in any laboratory selected for the purpose.(d)in the discharge of his duties under this Act the competent Authority shall carry out such directions on matters of policy as may be issued by the State Government/Commissioner of Horticulture from time to time.(e)after receipt of application along with specified documents along with requisite registration fee, the competent authority may inspect (or) authorize the inspecting officer to inspect the Nursery with the assistance of District Level Technical committee and submit Inspection report to the Competent Authority.(f)should complete the inspection of the Nursery within 90 days from the date of receipt of application from Nursery owner, with assistance of district level technical team.) Surveillance and Monitoring:(i)conduct surprise visit shall be carried out at least once in a year or as required depending on the performance of the Nursery.(ii)the designated team shall essentially conduct surveillance visit during validity of Licencee.
