Section 4(2) in The Punjab Fruit Nurseries Act, 1961
(2)Subject to such conditions and restrictions as may be prescribed, if the competent authority is satisfied that -(a)the fruit nursery is suitable for the proper propagation of the fruit plant or fruit plants in respect of which the licence has been applied for;(b)the applicant is competent to conduct or establish such a fruit nursery;(c)he fulfils any other conditions notified by the competent authority in this behalf; and(d)the applicant has paid the fee prescribed for the licence and has also furnished the prescribed security, if any, such authority may grant a licence to the applicant for conducting or establishing a fruit nursery in accordance with the terms of the licence and the provisions of this Act and the rules thereunder.
