Section 4 in Tripura Horticultural Nurseries (Regulation) Act, 2013
4. Owner of every horticultural nursery and every person carrying on business of sale of horticultural plants to obtain license.
- i. No owner of a horticultural nursery shall after the expiry of three months from the date of commencement of this Act or from the date on which he first becomes owner of such nursery, whichever is later, conduct or carry on the business of the nursery except under and in accordance with a license obtained by him under the provisions of this Act and the rules made there under;ii. No person, who is not the owner of a horticultural nursery shall, after the expiry of three months from the date of the commencement of this Act, conduct or carry on the business of sale of horticultural plants, except under and in accordance with the license obtained under the provision of this Act and the rules made there under;iii. Where an owner has more than one nursery, whether in the same town or village or in different towns or villages, he shall obtain a separate license in respect of each such nursery;iv. The license, so obtained, shall be displayed at a conspicuous place in the nursery and be shown to the inspecting officers or customer, on demand. The Tripura Horticultural Nurseries (Regulation) Act, 2013.
