Section 19 in Andhra Pradesh Registration of Horticulture Nurseries (Regulation) Rules, 2012
19. The duties of the competent authority.
- The competent authorities shall perform the following duties;(1)The Competent Authority may issue license / renew on receipt of application from Nursery owner for production of specified species and varieties of Horticulture plant material for carrying out the business under sub-section (4) of Section 5 of the Act.(2)The Competent Authority may take up the inspection of the Nursery directly or may appoint the inspection officer to inspect the Nursery and submit a report and issue directions to the Inspecting officer to inspect the Nursery and submit a report under sub-section (2) of Section 5 of the Act.(3)The competent authority shall issue necessary instructions to the licensed owners for creation of basic infrastructure facilities required such as mother block of required variety, root stock, green house, poly house, net house, provision for solarization of media for the proper propagation of Horticulture plants and for ensuring their quality under sub-section (2) of Section 5 of the Act.(4)The Competent Authority may,(a)ask any licensee to furnish such information as it may specify in respect of the Horticulture Nursery owned or run by such licensee.(b)enter upon and inspect or cause to be inspected any Fruit Nursery and Fruit plants therein and the account books and records relating thereto for the purpose of satisfying itself that the requirements of this Act and the rules, made there under are being complied with,(c)collect samples of Fruit plants and get then analyzed, examined or tested in any laboratory selected for the purpose.(d)in the discharge of his duties under this Act the competent Authority shall carry out such directions on matters of policy as may be issued by the State Government/Commissioner of Horticulture from time to time.(e)after receipt of application along with specified documents along with requisite registration fee, the competent authority may inspect (or) authorize the inspecting officer to inspect the Nursery with the assistance of District Level Technical committee and submit Inspection report to the Competent Authority.(f)should complete the inspection of the Nursery within 90 days from the date of receipt of application from Nursery owner, with assistance of district level technical team.) Surveillance and Monitoring:(i)conduct surprise visit shall be carried out at least once in a year or as required depending on the performance of the Nursery.(ii)the designated team shall essentially conduct surveillance visit during validity of Licencee.(5)The Competent Authority shall maintain the following Registers in his office viz.,(a)Issue of register of licences to the Nurserymen.(b)The list of species with varieties for which the licence accorded for production.(c)The complete information on the nursery pertaining to(i)nursery Infrastructure(ii)scion blocks of root stock and scion sticks / bud wood.(iii)production and sales of plant material(iv)instructions issued to the Inspection officer for inspection of the Nurseries by the competent authority and District Level Committee.(v)technical directions /suggestions issued to the Nurseries.(vi)instructions/Directions/Orders received from the Appellate Authority and Commissioner of Horticulture, AP, Hyderabad.
