Section 9 in The Orissa Fruit Nurseries (Regulation) Rules, 2001
9. Record and Inspection.
(1)The licensee shall, -(a)maintain a register in 'Form-VIII' indicating sources or origin of root stock and scion used for propagating the progeny and performance of each mother plant to be utilised for production of plant material and number of plants raised;(b)maintain a complete record of sale of fruit trees in the sales register in 'Form-IX' and issue the cash memo to the buyer in 'Form-X';(c)maintain an inspection register which shall be make available for recording of remarks to the competent authority, Inspection Officer or any other person duly authorised to conduct an inspection by the competent authority, or the Director;(d)maintain a register regarding plant protection, operations carried out in the nursery for control of insects, pests and diseases;(e)prepare a statement regarding number of plants raised and sold variety-wise for the period from the 1st April to the 31st March every year and submit a copy of such statement to the competent authority and the Director by the end of April every year; and(f)inform the inspecting authority and the competent authority about the compliance of instructions given to him at the time of inspection within such time as specified by the said authority in the said instructions.(2)All the records enumerated in these rules shall be preserved by the licensee for a period of 10 years after the date of the closure of the Fruit nursery.
