Section 4 in The Jammu and Kashmir Fruit Nurseries (Licensing) Act, 1987
4. Owner of every fruit nursery to obtain licence.
- No owner shall, after the expiry of six months from the date of commencement of this Act or from the date on which he first becomes owner of such nursery, whichever is later, conduct or carry on the business of the fruit nursery except under and in accordance with a licence obtained by him under the provisions of this Act and the rules made thereunder.Explanation. - Where an owner has more than one fruit nursery, whether in the same town or village or in different towns or villages he shall obtain a separate licence in respect of each such fruit nursery.
