Section 6 in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015
6. Return of licence.
(1)On the expiry of his licence or on the receipt of an order suspending or cancelling it, the licensee shall return the licence to the competent authority:Provided that such authority may, after such expiration, suspension or cancellation, give such reasonable time as it thinks fit to the nurseryman to enable him to wind up his fruit nursery.(2)If the nurseryman does not stop nursery production work within the stipulated period, the plant material produced in the fruit nursery or any hardened tissue culture raised plant material shall be destroyed by the inspecting officer at the cost of nurseryman and the expenditure so incurred shall be recovered from him as arrears of land revenue in addition to penalty under section 18 of the Act.
