Section 3 in The Orissa Fruit Nurseries (Regulation) Act, 1997
3. Fruit nurseries not to be established or maintained without registration and licence.
(1)On and after the commencement of this Act, no person shall establish or conduct a fruit nursery, without being registered with the competent authority and without obtaining a licence under the provisions of this Act.(2)Notwithstanding anything in Sub-section (1), a nurseryman who owns and possesses a fruit nursery immediately before the commencement of this Act may continue to conduct the fruit nursery -(a)for a period of three months from the date of commencement of this Act; or(b)if an application for registration and licence is made to the competent authority within the period specified in Clause (a) in accordance with the section 5, till the disposal of such application.(3)Where any person, or a nurseryman who owns and possesses a fruit nursery, intends to establish or, as the case may be, conduct more than one fruit nursery, he shall have to obtain a separate licence in respect of each fruit nursery.
