Section 4(2) in The Maharashtra (Fruit Nurseries and Sale of Fruit Plants) (Regulation) Act, 1969
(2)[ No person, who is not the owner of a fruit nursery shall, after the expiry of six months from the date of the commencement of the Maharashtra Fruit Nurseries (Regulation) (Amendment) Act, 1995, conduct or carry on the business of the sale or purchase of fruit plants, except under and in accordance with the licence obtained by him under the provisions of this Act and the rules made thereunder.] [Sub-section (2) was added by Maharashtra 18 of 1995, Section 6(a) and (b).]
