Section 3 in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015
3. Registration and licence.
(1)No person who possesses a fruit nursery shall engage in the production and sale of nursery plants or plant material without getting himself or his firm registered with the competent authority and without obtaining a licence in the prescribed form.(2)Where a person has more than one bud wood bank or fruit nursery in different towns or villages within the State, he shall have to obtain a separate licence in respect of such bud wood bank or fruit nursery.(3)Bud wood bank and fruit nurseries either conventional or tissue culture raised shall have to be registered with the competent authority and a licence shall have to be obtained in the prescribed form.(4)No registered and licensed fruit nursery shall engage in the propagation of fruit crops except by using the plant material from the registered and licensed bud wood banks.
