(2)While laying down the criteria and Committee may have regard to-(a)the expected demand for Virginia tobacco seedlings during the ensuing year;(b)the variety of seeds which may be considered suitable;(c)the suitability of the soil and site for raising nursery;(d)the availability of assured water supply;(e)the previous experience of the applicant in raising tobacco nursery;(f)the conduct of the applicant in complying with the provision of the Act, these rules and regulations, conditions and stipulations of the Board; and(g)such other necessary conditions as it may deem fit.
