Section 7(f) in The Goa Fruit and Ornamental Plant Nurseries (Regulation) Act, 1995
(f)the competent authority may declare mother trees as unfit for use, if it is satisfied that use of such a tree material shall not be in the interest of fruit and ornamental plant industry on account of the following reasons -(i)poor quality of fruits and ornamental plant;(ii)poor fruit and ornamental plant bearing capacity;(iii)infected with insects, pests and diseases which cannot be cured;(iv)any other reason which may be considered fit by the competent authority in the interest of fruit and ornamental plant industry.
