Section 7 in The Goa Fruit and Ornamental Plant Nurseries (Regulation) Act, 1995
7. Only licenced plants material to be utilised for propagation.
(a)the plant material utilised for propagation shall be only such for which licence has been granted;(b)the scion variety and rootstock to be propagated in the nursery shall be those which are approved by the Horticulture Department or Agriculture Department of the Government, from time to time;(c)the vegetatively propagated plant material shall be in direct proportion to the availability of rootstock (vegetative propagation, if any) and scion wood with the nursery-man;(d)the nursery-man shall maintain a map showing the details of the fields or beds and the kind of varieties of plants in each bed including that of seedlings as well as budded and grafted plant materials;(e)the nursery-man shall maintain a register in the prescribed form wherein the performance of the progeny trees shall be recorded;(f)the competent authority may declare mother trees as unfit for use, if it is satisfied that use of such a tree material shall not be in the interest of fruit and ornamental plant industry on account of the following reasons -(i)poor quality of fruits and ornamental plant;(ii)poor fruit and ornamental plant bearing capacity;(iii)infected with insects, pests and diseases which cannot be cured;(iv)any other reason which may be considered fit by the competent authority in the interest of fruit and ornamental plant industry.(g)The nursery-man shall quarantine such trees and shall not use their budwood for further propagation and should there be a danger of the spread of the insect, pest or diseases to other nurseries and nursery plants, these trees may be ordered to be destroyed by the competent authority and the nursery-man shall carry out these orders accordingly. Such orders shall also apply to the supply of plant material.
