Section 20 in Andhra Pradesh Registration of Horticulture Nurseries (Regulation) Rules, 2012
20. The Inspection Officer may perform the following duties.
(a)According to the directions of the Competent Authority on receipt of instructions along with application for inspection of the Nursery for issue of licence, the inspection officer shall inspect the Nursery along with the check list and submit the report.(b)Later, the inspection officer shall carry out inspection of each Nursery licenced under these rules at least once in three months and shall prepare copy of the report in triplicate of his visit. One copy of the visit shall be pasted on the inspection register of the Nursery, the second copy shall be submitted to the competent authority and third copy is maintained in his office record.(c)The inspection officer shall maintain the register pertaining to the inspection reports of the Nurseries and the instructions and directions received from the Competent Authority.(d)The inspection officer shall take the assistance of the District Level Committee for the technical information for inspection of the Nurseries.(e)To conduct the visual inspections and regular random checks, the inspection officer may check the propagating material for varietal purity, variety trueness, Health and external quality .If inspection officer observes any discrepancy in the nursery he shall submit digital photographs along with justification.(f)The inspecting officer should give prior intimation atleast once a week in advance of their time schedule for inspection of Nursery, so as to enable the Nursery owner to make himself available. The inspecting officer should stick on to the time schedules for inspection of Nursery without any deviation.(g)The inspecting officer should inspect the Nursery along with district level team in between 8.00 a.m to 6.00 p.m.(h)The inspection officer should inspect the Nursery along with application and documents and verify the correctness of details given in application and submit the same to competent authority with remarks and recommend for issue of license, in case if the Nursery is fit for issue of license based on the fulfilling the quality standards as prescribed by National Horticulture Board according to Section 6 (d).
