Section 6(2) in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015
(2)If the nurseryman does not stop nursery production work within the stipulated period, the plant material produced in the fruit nursery or any hardened tissue culture raised plant material shall be destroyed by the inspecting officer at the cost of nurseryman and the expenditure so incurred shall be recovered from him as arrears of land revenue in addition to penalty under section 18 of the Act.
