(1)Every nursery grower shall apply to the Secretary or such other officer of the Board as may be authorized by the Chairman in this behalf for registration as nursery grower, three months before the commencement of operations in any State in any year, but not later than -(a)the 31st January in the case of Karnataka, [Orissa] [The word 'Orissa' inserted wide Notification F.No.8/11/89-E.P.(Ari-VI) published wide Gazette of India (Extra-ordinary) Part - II, section 3(i) dated 21.12.89 and came into force w.e.f. 22-12-89.] and Tamil Nadu.(b)the 31st March in the case of nursery growers in the States of Gujarat and Uttar Pradesh and(c)the 31st May in the case of nursery growers in the States of Andhra Pradesh, Maharashtra and West Bengal.(2)The registration as a nursery grower has to be renewed every year and unless so renewed, shall cease to have effect on the expiry of the year for which it is granted. The application or such renewal shall be made in the same manner as provided under sub-rule (1).(3)The Board may, taking into consideration the weather conditions and other related factors, extend the date of receiving applications for registration as nursery growers or for renewal of such registration from time to time in all the states or in any State or States.(4)Every application for registration or renewal of registration as nursery grower shall be Form 3 and shall contain the particulars specified therein.(5)Every application for registration or renewal of registration as nursery grower shall be accompanied by a fee of rupee fifty for every 01. hectare or part thereof.(6)Every person registered with the Board as a nursery grower shall be given a certificate of registration in Form 4 which may be issued subject to such conditions as may be imposed by the Board from time to time.
