Section 17 in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015
17. Power of State Government to prohibit or regulate the bringing into and taking out of the State fruit plants.
(1)The State Government may, by notification, prohibit or regulate, subject to such restrictions and conditions as it may impose, the bringing into, or and taking out of the State, otherwise than across a customs frontier as defined by the Central Government, or transport within the State any plant material of unknown pedigree or affected by any infectious or contagious disease or pest as declared by the competent authority.(2)Whoever contravenes the provisions of sub-section(1), shall be liable to be punished under section 18 of the Act, and the inspecting officer may confiscate and destroy suspected plant material. For this purpose the inspecting officer may seek police assistance.
