Section 15 in Telangana Registration of Horticulture Nurseries (Regulation) Act, 2010
15. Powers of entry and inspection of nurseries.
(1)With a view to examine the working of any Horticulture Nursery or for any other purpose mentioned in this Act, and the rules made thereunder, the competent authority or any person authorized by him or by the Government in this behalf, shall have the right at any reasonable time and with or without assistants,-(a)to enter into any Horticulture Nursery and to inspect or examine the Horticulture Plants therein;(b)to order the production of any account books, register, record or other documents relating to such nursery and under proper receipt take or cause to be taken extracts from or copies of such document;(c)to ask all necessary questions and examine any person having control of, or employed in connection with such nursery.(2)The licensee and all persons employed in connection with the nursery shall afford the competent authority or the authorized person all reasonable access and facilities for such inspection and examination as may be required for the said purpose and shall be bound to answer all questions to the best of their knowledge and belief, to produce documents in their possession and to furnish such other information in relation to the Horticulture Nursery as may be required by such authority or person.(3)An inspection register shall be maintained by the nurseryman for giving instructions in such form as may be prescribed.(4)Commissioner and Director of Horticulture may constitute a Committee at District level with three members for the purpose of certifying the quality of the plant material produced by the licensee and also for fixing the sale price of the specie from time to time for supply to Government programmes and for private sale by the licensee.
