- Every licensee under this Act shall -(1)undertake to employ only such varieties of the fruit plant as may be specified in the licence in respect of scion and rootstock, for propagation and sale;(2)keep a complete record of the origin or source of every rootstock and every scion showing the local name or botanical name or both, of the rootstocks and the scion used;(3)keep the layout plan showing the position of every rootstock and scion tree employed in raising fruit plants;(4)keep the nursery plants as well as the parent trees used for the propagation of fruit plants free from insects, pests and diseases;(5)specify in a conspicuous manner on a label the name of every kind and variety of fruit plant enclosed in any package intended for sale and the name of the rootstock together with that of the scion of every such fruit plant;(6)undertake to release for sale or distribution only such fruit plants as are completely free from any kind of insect, pest or disease; and(7)maintain a register in the form specified by the competent authority showing the name of the fruit plant sold to any person, the name of the rootstock and the name and address of the person purchasing it.
