Section 3 in The U.P. Control of Supplies, Distribution and Movement of Fruit Plants Order, 1975
3. Regulation of supply and distribution.
(1)Subject to the directions of the State Government, Enforcement Officer may by general or special order regulate the distribution of a scheduled fruit plant(s) by any owner of a fruit nursery or distributor in such supply area or areas in such manner as may be deemed fit.(2)Every owner or distributor of a fruit nursery shall comply with any order issued by the Enforcement Officer under sub-clause (1).(3)Without prejudice to the sub-clause (2), every owner of a fruit nursery or distributor shall supply such information as may be required by the Enforcement Officer in respect of supply and distribution of scheduled fruit plants.(4)Every distributor shall on receipt of a scheduled fruit plant supplied by any owner of a fruit nursery or distributor as the case may be, whether in pursuance of an order made under sub-clause (1) or otherwise distribute the same in the supply area concerned in accordance with any direction issued by the Enforcement Officer in this behalf.
