Section 5 in The Orissa Fruit Nurseries (Regulation) Rules, 2001
5. Suspension or cancellation of licence.
- The competent authority may suspend or cancel any licence on any of the grounds mentioned in Sub-section (1) of Section 8 on any of the following grounds, namely :-(a)The licensee has not been conducting his business honestly or in a fair manner; or(b)he has failed to carry on the orders/instructions of the competent authority issued from time to time in improving the conditions of the nursery/plant material, as the case may be; or(c)he is producing plants disproportionate to the availability of the scion wood of the kinds/varieties concerned.
