Section 5 in Tripura Horticultural Nurseries (Regulation) Act, 2013
5. Application of provisions of sections 6,7,9,10,11 and 12 to the licensee for sale of nursery plants.
- The Provision of sections 6, 7, 9, 10, 11 and 12 of this Act shall mutatis mutandis, or, apply to the grant of license for the sale of horticultural plants and the Competent Authority shall have and exercise the same powers, as he has and exercises in respect of the license to the owner of a horticultural nursery.
