Section 4 in The Orissa Fruit Nurseries (Regulation) Rules, 2001
4. Period of validity renewal additions and alterations in licence.
(1)Every licence granted under these rules shall remain valid for a period of three years from the date of its issue.(2)Any person desiring to get his licence renewed shall make an application to the competent authority in 'Form-V'. not less than 90 days (ninety) before the date of expiry of the licence. Such application shall be accompanied by a Treasury Challan showing the deposit of the renewal fees. On the receipt of the application the competent authority will get the Fruit Nursery inspected in the same manner as prescribed under sub-rule (4) of rule 3. The Inspecting Officer shall record his verification in 'Form-VI' and place the same before the competent authority for granting renewal of licence.The competent authority shall dispose of the matter within a period of three months from the date of receipt of the application.(3)The fee for the renewal of licence shall be Rs. 300 (Rupees three hundred) only and shall be deposited under the receipt Head referred to in sub-rule (1) of rule 3.(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.
