Section 13 in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015
13. Inspection of nurseries.
(1)The inspecting officer may inspect the nurseries from time to time, to ensure that the nursery plots, tissue culture unit and bud wood bank used for the production of nursery plants are kept free from insects, pests and diseases. He may direct the nurseryman to send suspected plant samples for identification of pests to a designated agency as well as to remove and destroy infected or infested plant material within the prescribed period.(2)The nurseryman shall, on receipt of such direction in writing, send the suspected plant material to the designated agency for identification of pests and remove and destroy such plants or trees within the prescribed period, failing which the inspecting officer shall cause the same to be sent for identification of pests and removed and destroyed at the cost of the nurseryman and the expenditure so incurred shall be recovered from the nurseryman as a arrears of land revenue.(3)If the nurseryman fails to follow the directions given by the inspecting officer under sub-sections (1) and (2), he shall also be liable to be punished under section 18 of the Act.
