Section 13(3) in The Orissa Fruit Nurseries (Regulation) Act, 1997
(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.
