Section 16 in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015
16. Varieties to be propagated for sale.
(1)The varieties propagated for sale must be true to type and shall be those recommended or approved by the Department of Horticulture, Himachal Pradesh or designated agency.(2)If a certain variety or varieties imported or intended for propagation, the full particulars of such varieties shall be shown to and approved by the Director or an officer authorized by him in this behalf before sale of the variety in question.(3)No registered nurseryman or farmer shall utilize the propagating material of the farmer's variety, evolved by the farmer at his own estate, if it has not been recommended by the designated agency and duly registered with the Registrar General under the Protection of Plant Variety and Farmers' Rights Act, 2001.(4)If the nurseryman does not follow the directions given under sub-sections(1), (2) or (3), he shall be liable to be punished under section 18 of the Act.(5)The seller shall produce original copy of nursery licence as and when asked by the inspecting officer. In case of suspicion, the inspecting officer may confiscate the plant material.
