(1)Every nursery grower shall apply to the Secretary or such other officer of the Board as may be authorized by the Chairman in this behalf for registration as nursery grower, three months before the commencement of operations in any State in any year, but not later than -(a)the 31st January in the case of Karnataka, [Orissa] [The word 'Orissa' inserted wide Notification F.No.8/11/89-E.P.(Ari-VI) published wide Gazette of India (Extra-ordinary) Part - II, section 3(i) dated 21.12.89 and came into force w.e.f. 22-12-89.] and Tamil Nadu.(b)the 31st March in the case of nursery growers in the States of Gujarat and Uttar Pradesh and(c)the 31st May in the case of nursery growers in the States of Andhra Pradesh, Maharashtra and West Bengal.
