Section 3 in The Jammu and Kashmir Fruit Nurseries (Licensing) Act, 1987
3. Appointment of competent authorities.
- The Government may, by notification in the Government Gazette-(a)appoint any person, being Gazetted Officer of the Horticulture Department not below the rank of District Horticulture Officer to be the authority for the purpose of this Act;(b)define the limits within which a competent authority shall exercise the powers conferred and perform the duties imposed on it by or under this Act.
