Section 15 in The Orissa Fruit Nurseries (Regulation) Act, 1997
15. Power of Government to prohibit or regulate the bringing into or taking out of the State fruit plants.
- The Government may, by notifications, 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 plants of unknown pedigree or affected by any infectious or contagious disease or pest as declared by the competent authority.
