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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(s) in Andhra Pradesh Registration of Horticulture Nurseries (Regulation) Rules, 2012

(s)The plant material for which license has been granted shall only be utilized by the nursery owner for propagation, subject to the following conditions namely;
(i)the varieties of scion and rootstock produced and used in the Nursery shall be those approved by the State Horticulture Department or the A.P., Horticulture University from time to time. The plant health condition of the scion blocks should be as prescribed by the Dr. Y.S.R.H.U.
(ii)the vegetatively propagated plant material shall be in direct proportion to the availability of root stock and scion wood with the Nurseryman;
(iii)the Nurseryman shall maintain a map showing the details of the fields of beds and the kinds of varieties of plants in each bed. This shall apply to the seedlings as well as budded and grafted plant material;
(iv)it is the primary responsibility of Nurserymen to produce the plant material with specific identity of the species and varieties, plant health and quality of the product viz.,