Section 10 in Tripura Horticultural Nurseries (Regulation) Act, 2013
10. Power to cancel or suspend licenses.
- i. The Competent Authority may suspend or cancel any license, granted or renewed under the provisions of this Act, on any one or more of the following grounds, namely-(a)that he has parted, in whole or in part, with his control over the horticultural nursery, or has otherwise ceased to conduct or hold such horticultural nursery;(b)that the Nursery charges a rate or price, higher than the rate or price fixed for the plant materials of standards prescribed for various parameters, by the State Government by notification, wherever such rates or prices have been fixed by a notification under Section 8;(c)that he has, without reasonable cause, failed to comply with any of the terms and conditions of the license or any directions, lawfully given by the Competent Authority or has contravened any of the provisions of this Act or the rules made there under;(d)on any other prescribed ground.ii. The Competent Authority may suspend any license pending the passing of a cancellation order in respect thereof, under sub-section (i).iii. Before passing an order under sub-section (i) or (ii), the Competent Authority shall inform the licensee, the grounds on which it is proposed to take action and give him a reasonable opportunity of showing cause against such action.iv. Notwithstanding anything contained under this section, the licensee shall not carry out the production and sale of plant material from such nursery, upon cancellation, suspension or expiry of license, Advocate. Copy of every order passed under sub-section (i) or (ii) shall be communicated to the licensee forthwith.
