Section 7 in Tripura Horticultural Nurseries (Regulation) Act, 2013
7. Duties of the holder of license.
- Every holder of a license under this act, shall -i. undertake to employ only such varieties of horticultural plants, specified in the license, in respect of scion or rootstock, for propagation and sale, as may be directed by the Competent Authority;ii. Keep a complete record of the origin or source of every rootstock and every scion, in such Form as may be prescribed showing: -(a)the botanical name together with the local name, if any, of the rootstock used,(b)the botanical name together with the local name, if any, of the scion used in raising the plants.iii. Keep a layout plan showing the position of every rootstock and scion tree employed in raising the plants;iv. Keep the nursery plots, as well as the parent trees, used for the propagation of horticultural plants free from all pests and diseases;v. Undertake to propagate the nursery plants in such manner, as may be directed by the Competent Authority;vi. Specify in a conspicuous manner, on a label, the name of every variety of horticultural plant, enclosed in any packing intended for sale, its age, as determined in the prescribed manner and the name of the rootstock, if any, together with that of the scion used if any of every such plant;vii. Undertake to release for sale or distribution only such horticultural plants, as are freed from any kind of insect pest and or plant disease;viii. Maintain a register in such Form as may be specified by the Competent Authority, showing the name of the horticultural plant, sold to any person, its age, the name of the rootstock and scion and the name and address of the person purchasing it, with a cash Memo in such Form as may be prescribed.ix. Maintain the standards fixed by the Competent Authority with regard to the polythene bags or other packaging material, pot mixture, height of the plant, girth of the stem, number of branches etc. of the plants, sold or offered for sale.
