Section 4(2) in The U.P. Fruit Nurseries (Regulation) Act, 1976
(2)No licence under this Act shall be granted, if it appears to the Licensing Authority that-(a)the fruit nursery is not suitable for the proper propagation of the fruit plants, in respect of which licence has been applied for;(b)the applicant is not competent to conduct such a fruit nursery;(c)the application is not accompanied by the prescribed fee;(d)the applicant has been convicted of any offence under this Act, or the rules made thereunder.
