Section 5(2) in The U.P. Fruit Nurseries (Regulation) Act, 1976
(2)No licence granted under this Act shall be renewed if it appears to the Licensing Authority that-(a)any of the grounds mentioned in sub-section (2) of Section 4 exists;(b)the licensee has wilfully committed a breach of the provisions of this Act or the rules made thereunder or any of the terms and conditions of the licence.
