Section 7 in The Maharashtra Fruits Nurseries And Sale Of Fruit Plants (Regulation) Act, 1969
7. Power of State Government to regulate or prohibit import, export or transport of certain fruit plants.
The State Government may, for the purpose of maintaining the quality of any fruit plants grown in any part of the State or to protect them from injurious insect pests or plant diseases, by notification in the Official Gazette, regulate or prohibit, subject to such restrictions and conditions as it may impose, the bringing into, or taking out of, the State or any part thereof, otherwise than across the customs frontiers as defined by the Central Government, or the transport within the State, of any fruit plants of unknown pedigree or affected by any infections or contagious pests or diseases.
