Himachal pradesh act 011 of 1980 : Himachal Pradesh Fruit Nurseries Registration (Amendment) Act, 1980

Preamble

Himachal Pradesh Fruit Nurseries Registration (Amendment) Act, 1980*

[Himachal Pradesh Act No. 11 of 1980]1[11th December, 1980]

An Act to amend the Himachal Pradesh Fruit Nurseries Registration Act, 1973 (Act No. 15 of 1973).

It is hereby enacted by the Legislative Assembly of the Himachal Pradesh in the Thirty-first Year of the Republic of India as follow:-

1 For statement of Objects and Reasons see R.H.P. Extra dated 11-10-1980, p. 912.

* Received the assent of the Governor, Himachal Pradesh on the 11th December, 1980 and was published in R.H.P. Extra dated 19-12-1980, p. 1902

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Fruit Nurseries Registration (Amendment) Act, 1980.

(2) it shall come into force at once.

Section 2. Amendment of section 13

2. Amendment of section 13.- For sub-section (2) of section 13 of the Himachal Pradesh Fruit Nurseries Registration Act, 1973 (15 of 1973) there after called the principal Act) the following sub-section (2) shall be substituted, namely:-

"The nurseryman shall, on receipt of such directions in writing, remove or destroy such plants or trees within the prescribed period, failing which the inspecting officer shall cause the same removed and destroyed at the cost of the nurseryman and the expenditure so incurred by him shall be recovered from the nurseryman as an arrear of land revenue."

SECTIONS