Section 4 in The U.P. Control of Supplies, Distribution and Movement of Fruit Plants Order, 1975
4. Restriction on movement.
(1)No owner of a fruit nursery shall, in any manner move or cause to be moved, sell, transport or cause to be transported for sale any scheduled fruit plant outside the limit of the State, without obtaining for the purpose with prior permission in writing from the Enforcement Officer.(2)The Enforcement Officer shall issue permit for movement, sale or transport for sale of a scheduled fruit plant outside the State upon being satisfied that the applicant cannot find market for sale within reasonable time in the State and the transaction proposed is bona fide.
