Section 3 in The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985
3. Declaration of fruit belt.
(1)If the State Government is of opinion that for the promotion and protection of fruit trees and their produce in any area it is necessary and expedient in the public interest to regulate and restrict running of harmful establishments and carrying on of any housing scheme therein and in its vicinity, it may subject to the provisions of sub-sections (2) to (4) by notification in the Gazette, specify the boundaries of such area and declare it to be fruit belt with effect from such date as may be specified therein.(2)The State Government shall, before declaring any specified area to be fruit belt under sub-section (1), by notification in the Gazette, and in such other manner as may be prescribed, notify its intention so to do and invite objections and suggestions in regard to the proposed declaration.(3)Any objections and suggestions under sub-section (2) may be preferred within such period as may be prescribed and shall be addressed to the Director, who shall forward the same, with his comments thereon, to the State Government.(4)On the expiry of the period, referred to in sub-section (3), the State Government shall consider the objections and suggestions received within the said period and may thereupon proceed in accordance with sub-section (1) to declare such area with or without such changes in its boundary as it may deem fit.
