Section 8(5) in The Orissa Fruit Nurseries (Regulation) Rules, 2001
(5)The competent authority may declare any mother tree unfit for further use, if he is satisfied that the use of such plant material shall not be in the interest of fruit industry on account of any of the following reasons, namely :-(a)poor quality of fruit;(b)poor bearing capacity;(c)infected with insects, pests and disease which cannot be cured; and(d)any other reasons which may be considered fit by the competent authority in the interest of the fruit industry.
