Section 32 in The Andhra Pradesh State Agricultural Council Act, 2020
32. Right of person whose name is entered in the register -
No person other than a person whose name is borne on the Register shallpractice as Agricultural/Horticultural Consultant within the State of Andhra Pradesh or render Agricultural/Horticultural Service.Explanation. —“Agricultural / Horticultural Service " means—(a)rendering agricultural/horticultural services in crop husbandry, pre-harvest technology, seed technology, soil testing, water testing, prescription for fertilizer, plant growth regulators, weedicides and plant protection materials, post-harvest technology, seed production technology and agricultural bio-technology;(b)preparing agricultural/horticultural projects for private or public sector enterprises and sign or authenticate agricultural/horticultural projects and issue valuation certificate required by any law to be signed or authenticated byaduly qualified Agricultural/Horticultural Practitioner;(c)organizing and running Agricultural/Horticultural Clinics and laboratories to help farmers, in assessing soil and water qualities, quantity of organic manorial substances and fertilizers, identifying pests and diseases of crops and prescribing remedial measures, formulating and helping implementation of cropping programs suited to different soil conditions and agro-climatic factors, adopting Hi-tech farming systems in kitchen gardening, floriculture and in development of perennial plantations;(d)rendering services of import, multiplication & certification of quality plant material, suggest crop planning.CHAPTER-V DISCIPLINE
