Section 11 in The U.P. Fruit Nurseries (Regulation) Act, 1976
11. Duties of the licensee.
- Every licensee shall-(a)employ only such varieties of the fruit plants, specified in the licence, in respect of scion or root-stock, for propagation and sale, as may be directed by the Licensing Authority;(b)keep a complete record of the origin or source of every root-stock and every scion showing-(i)the botanical name, together with local name, if any, of the root-stock used;(ii)the botanical name, together with the local name, if any, of the scion used, in raising the fruit plants;(c)keep the nursery plots as well as the parent trees used for the propagation of fruit plants free from insects, pests and plant diseases;(d)prepare the fruit plants in such manner as may be directed by the Licensing Authority;(e)specify in a conspicuous manner on a label the name of every variety of fruit plant enclosed in any package intended for sale and its age as determined in the prescribed manner;(f)release for sale or distribution only such fruit plants as are completely free from any kind of insects, pests or plant diseases.
