Section 7 in The Orissa Fruit Nurseries (Regulation) Act, 1997
7. Duties of licence holder.
- Every person, who holds a licence under this Act, shall -(a)keep a complete record of the origin or source of every root stock and scion used for vegetative propagation showing their botanical name, alongwith local name or common name, if any;(b)utilise only such plant materials in respect of root stock and scion for propagation, as may recommended by the Director from time to time;(c)show full particulars of the variety or varieties, if imported or evolved by the nurseryman at his own estate, intended for propagation, to the Director or a Gazetted Officer authorised by the Director in his behalf and shall obtain his approval before sale of such varieties, as the case may be, under a distinct or separate name;(d)utilise such plant materials as are required to be used in accordance with the licence granted;(e)maintain a map register depicting the plots of the fruit nursery in respect of each kind and variety of plants;(f)maintain a register in the prescribed form and manner showing the progeny and performance of each mother plant to be utilised for production of plant material;(g)keep the nursery plots as well as the parent trees used for propagation of fruit plants free from insects, pests and diseases;(h)prepare the fruit plants in such manner as may be directed by the competent authority from time to time;(i)use the seed material of known and genuine progeny being approved by the Director in case of seedling or sapling;(j)not procure stock for sale from any outside source other than a licensed fruit nursery, research institute or Government institute, and where stock is procured from any of the said three sources, inform the competent authority the source, quantity and type of material so procured, before sale of such stock.
