Section 3(2) in The Orissa Fruit Nurseries (Regulation) Act, 1997
(2)Notwithstanding anything in Sub-section (1), a nurseryman who owns and possesses a fruit nursery immediately before the commencement of this Act may continue to conduct the fruit nursery -(a)for a period of three months from the date of commencement of this Act; or(b)if an application for registration and licence is made to the competent authority within the period specified in Clause (a) in accordance with the section 5, till the disposal of such application.
