Section 6 in The Jammu and Kashmir Fruit Nurseries (Licensing) Act, 1987
6. Duties of the holder of a licence.
- Every holder of a licence under this Act shall-(a)undertake to employ only such varieties of the fruit plants specified in the licence in respect of scion or rootstock, for propagation and sale, as may be directed by the competent authority ;(b)keep a complete record of the origin of source of every rootstock and every scion showing-(i)local and English name of rootstock as well as scion wood ;(ii)the botanical name together with the local name, if any, of the scion used in raising the fruit plants ;(c)keep a layout plan showing the position of every rootstock and scion tree employed in raising the fruit plant;(d)keep the nursery plots as well as the parent trees used for the propagation of fruit plants, free from insect pests and plant diseases ;(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 the name of the rootstock together with that of the scion of every such fruit plant;(f)undertake to release for sale or distribute only such fruit plants as are completely free from any kind of insect pest or plant disease ;(g)maintain a register in the form as may be prescribed showing the name of the fruit plant sold to any person, the name of the rootstock and scion and the name and address of person purchasing it;(h)take such measures as the competent authority may direct to ensure proper health/disease free growth of cultivators of known pedigree.
