Section 6 in The Orissa Fruit Nurseries (Regulation) Act, 1997
6. Grant and refusal of licence.
(1)Subject to such conditions and restrictions as may be prescribed, if the competent authority is satisfied that -(a)the fruit nursery is suitable for the proper propagation of the fruit plants in respect of which licence has been applied for;(b)the applicant is competent to conduct or establish any such fruit nursery;(c)the applicant fulfils or undertakes to fulfil such other conditions, as may be notified by the competent authority in this behalf, being conditions for ensuring the quality of plants to be propagated and their sale at a reasonable price; and(d)the applicant has paid the fee prescribed for the licence and has also furnished the security prescribed, if any, such authority may grant a licence to the applicant for conducting or establishing a fruit nursery in accordance with the terms of the licence and the provisions of this Act and the rules.(2)Every licence granted under this section shall remain valid for a period of three years from the date of its issue and it may be renewed from time to time on payment of such fee, in such manner and on fulfilment of such conditions as may be prescribed.(3)If the competent authority refuses the grant or renew a licence under this section, he shall record the reasons for such refusal in writing and communicate a copy of his order to the applicant.(4)Every application made under Section 5 shall be disposed of within a period of three months from the date it is made.
