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State of Odisha - Section

Section 3 in The Orissa Fruit Nurseries (Regulation) Rules, 2001

3. Procedure of grant of licence.

(1)Every application for licence to conduct or establish a fruit nursery shall be addressed to the competent authority in 'Form-I' alongwith a Treasury Challan in original for Rs. 500 (Rupees five hundred only) deposited in favour of the Director of Horticulture, Orissa, Bhubaneswar under the head "0401 - Crop Husbandry - 119 - Receipts from Horticulture and Vegetable Crops 9905890 Misc. Receipts", made in any Government Treasury/State Bank of India.
(2)The fee deposited under sub-rule (1) shall not be refundable in exigencies of non-admissibility of grant of such licence.
(3)The applicant shall also deposit an amount of Rs.500 (Rupees five hundred only) as security deposit in the form of crossed postal order drawn in favour of the competent authority. The security deposit shall be refunded in case of refusal of licence.
(4)The competent authority shall, on receipt of application, inspect or cause to be inspected, by any persons or persons not below the rank of a Clause-II Officer in Horticulture, the fruit nursery for which the licence has been applied for. The Inspecting Officer shall give his verification reports/observations in 'Form-II'.
(5)On receipt of the report of the Inspecting Officer, if the competent authority is satisfied that the applicant fulfills the conditions provided under clauses (a), (b), (c) and (d) of Sub-section (1) of Section 6, he may grant the licence in 'Form-III'. If the competent authority is not satisfied, he may refuse the grant of licence and record the reasons for such refusal in writing and communicate a copy of his order to the applicant by a registered letter.
(6)The competent authority shall maintain a register in 'Form-IV' in which the names of the persons to whom the licences are granted from time to time shall be recorded.
(7)If the competent authority is not satisfied with the report of the Inspecting Officer(s) he may conduct inspection himself before passing any order to that effect.