Section 5(2) in The Maharashtra Fruits Nurseries And Sale Of Fruit Plants (Regulation) Act, 1969
(2)On the receipt of such application, the Competent Authority shall make such inquiry as it considers necessary. If the Competent Authority is satisfied—(a)That the fruit nursery is suitable for the proper propagation of the fruit plants in respect of which the licence has been applied for;(b)That the applicant is competent to conduct such a fruit nursery;(c)That the applicant has paid the prescribed licence fee;(d)That the applicant fulfils or undertakes to fulfil 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;The Competent Authority shall grant the licence to the applicant. If the Competent Authority is not so satisfied, it may, after giving a reasonable opportunity to the applicant of being heard and after recording a brief statement of the reasons for refusal, refuse to grant the licence, and furnish a copy of such statement to the applicant and refund to him the licence fee, which may have been paid by him.
