Section 8 in The Goa Fruit and Ornamental Plant Nurseries (Regulation) Act, 1995
8. Power of Government to regulate or prohibit import, export or transport of certain fruit and ornamental plants.
- The Government may, for the purpose of maintaining the quality of any fruit and ornamental plants grown in any part of the State or to protect them from injurious insect, pest or plant disease, by notification in the Official Gazette, regulate or prohibit, subject to such restriction and conditions as it may impose, the bringing into or taking out of the State or any part thereof, otherwise then across the customs frontiers, as defined by the Central Government, or the transport within the State, of any fruit and ornamental plants of unknown pedigree or affected by any infectious or contagious diseases or pests.
