Section 12 in The Punjab Fruit Nurseries Act, 1961
12. Power of State Government to prohibit or regulate the bringing into or taking out of the State fruit plaints.
- The State Government may by notification in the Officer Gazette, prohibit or regulate, subject to such restrictions and conditions as it may impose, the bringing into, or taking out of the State, otherwise than across a customs frontier as defined by the Central Government, or the transport within the State, of any fruit plant of unknown pedigree or affected by any infectious or contagious disease or pest.
