Section 4(4) in The Orissa Fruit Nurseries (Regulation) Rules, 2001
(4)If at any time during the currency of licence, the licensee desires to undertake propagation of fruit plants other than those mentioned in the licence, he shall make an application to the competent authority specifying therein the fruit plants sought to be propagated. The competent authority may, after satisfying that the applicant is able to undertake the propagation of fruit plants specified in the application, make necessary additions and alterations in the licence. Such addition/alteration shall be admissible only once a year.
