Section 13 in The Orissa Fruit Nurseries (Regulation) Act, 1997
13. Inspection of fruit nursery and records.
(1)The competent authority, or any officer authorised by him or the Government, may enter into the premises of fruit nursery and inspect or examine the plant materials or the books of accounts, registers, records or other documents relating to the fruit nursery at all reasonable hours, for the purpose of satisfying him if that the requirement of this Act and the rules are being complied with.(2)The nurseryman or his agent, or any person employed therein in connection with the fruit nursery, shall afford all reasonable access and facilities for the inspection and examination as may be required for the aforesaid purpose by the competent authority or the authorised officer, as the case may be, and shall be bound to furnish all information, books of accounts, registers, records and other documents in relation to the fruit nursery as may be required by such authority or officer, as the case may be.(3)If the competent authority or the authorised officer is of the opinion that the use of any plant material or its mother trees, or both, may not be in the interest of the fruit industry on account of -(a)poor quality of fruits,(b)poor fruit bearing capacity,(c)infestation of insects, pests and diseases of incurable nature, or(d)such other reason as he may consider appropriate, he may declare such plant material and if so necessary its mother trees, as unfit for use and may direct the nurseryman in writing to remove and destroy the same within the prescribed period.(4)The nurseryman shall, on receipt of such direction, remove or destroy such plant material and trees within the prescribed period, failing which, the competent authority or, as the case may be, the authorised officer shall cause the same to be removed and destroyed and the expenditure incurred therefor shall be recovered from the nurseryman as an arrear of land revenue.
