Section 7 in The Jammu and Kashmir Fruit Nurseries (Licensing) Act, 1987
7. Power of the Government to regulate or prohibit import, export or transport of certain fruit plants.
- The Government may, for the purpose of maintaining the quality of any fruit plants grown in any part of the State and to protect them from injurious insect pests or plant diseases, by notification in the Government Gazette, regulate or prohibit, subject to such restriction and conditions as it may impose, the bringing into, or taking out of the State or any part thereof, otherwise than across customs frontiers as defined by the Parliament, or transport within the State, of any fruit plants of unknown pedigree or affected by any infectious or contagious pests or diseases.
