Section 6 in Tripura Horticultural Nurseries (Regulation) Act, 2013
6. Application for grant and renewal of license.
- i. Every application for license under Section 4, shall be made to the Competent Authority, in such form and in such manner with such license fees, as may be prescribed;The standardized Form will be required to be maintained by the licensing authority. The format for maintenance of record or registers of such licenced nurseries shall also be standardized for maintenance of quality, honesty & transparency in the Form as may be prescribed.ii. Nurseries owned by State Government or Central Government or corporate bodies of the state government or central government shall also obtain a license and abide by the rules made under the Act.Provided that, these bodies, shall be exempted from the payment of the license fees, on an application made by the concerned authority of that government or body, in that regard.iii. Every application referred to in the proviso to sub-section (ii), shall be disposed of by the Competent Authority, within a period of two months from its receipt and in the manner provided in this section.iv. On receipt of such application, the Competent Authority shall make such inquiry, as it considers necessary and the Inspection Officer shall record his verification in such Form as may be prescribed.If the Competent Authority is satisfied that,(a)the nursery is suitable for the purpose of proper propagation of the horticultural plants in respect of which the license has been applied for;(b)the applicant is competent to conduct such a horticultural nursery;(c)the applicant has paid the prescribed license fee;(d)the applicant fulfills or undertakes to fulfill such other conditions, as may be prescribed, being conditions for ensuring the quality of plants to be propagated and their sale at a reasonable price; he may grant the license to the applicant in such Form as may be prescribed. If the Competent Authority is not so satisfied for reason(s), if any, after giving reasonable opportunity to the applicant of being heard and after recording a brief statement of the reasons for refusal, can refuse to grant the license and furnish a copy of such statement to the applicant and refund to him the license fee, which has been paid by him.v. Every license granted under this section shall be valid for the period specified therein (for a period of five years from the date of its issue), and may, on an application made to it, be renewed from time to time, by the Competent Authority for such period, as may be prescribed in Form on the basis of verification report in such Form as may be prescribed. Where the Competent Authority refuses to renew license, it shall record a brief statement of the reasons for such refusal and furnish copy thereof to the applicant.
