Section 13(2) in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015
(2)The nurseryman shall, on receipt of such direction in writing, send the suspected plant material to the designated agency for identification of pests and remove and destroy such plants or trees within the prescribed period, failing which the inspecting officer shall cause the same to be sent for identification of pests and removed and destroyed at the cost of the nurseryman and the expenditure so incurred shall be recovered from the nurseryman as a arrears of land revenue.
