Section 18 in Andhra Pradesh Registration of Horticulture Nurseries (Regulation) Rules, 2012
18. Objectives.
- Every nursery holder shall keep in mind the following objectives of the Act before making an application for Licence(1)To ensure production and supply of genuine and good quality plant material to the Farmers.(2)To enforce multiplication of recommended varieties of Horticulture plants for propagation.(3)To keep complete record of origin (or) source of root stock and scion material.(4)To enable supply of disease and pest free plant material to cultivators.(5)To make the Nursery men to maintain complete record of sale of plant material for past 5 years.(6)To prosecute the Nurserymen, if found engaged in unauthorized sale and propagation of plant material.(7)To check the transaction on nurseries.(8)To Restrict the movement of disease and pest effected or infested plant material from one part of the state to other part of state by notification in official Gazette.(9)To restrict the movement of infected plant material from other states to the Andhra Pradesh.
