Section 5(2) in The Goa Fruit and Ornamental Plant Nurseries (Regulation) Act, 1995
(2)On receipt of such application, the competent authority shall make such inquiry as it considers necessary and if he is satisfied,-(a)that the fruit and ornamental plant nursery is suitable for proper propagation of fruit and ornamental plants in respect of which licence has been applied for;(b)that the applicant is competent to conduct or establish any such fruit and ornamental plant nursery;(c)that the applicant fulfils all other conditions as may be prescribed;(d)that the applicant has paid the fee prescribed for the licence and has also furnished the prescribed security deposit, if any, shall grant the licence in the prescribed form.
