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11

?80 qqsi{ {rqct, Rqiqi 21 fis?q{ 2012 BhoPal, the l2th SePtember 20i2 No. F-5-4-2012-LVIII-ID exercise of the poweN conferred bv sub sectio (2) of Seclion 2l of lhe Madhya P€desh Phal-Paudh Ropani (\4niyaman) Adhiniyam, 2010 (No. 3 of 20ll), the Stale Governmeni' hereby' makes the following rules, lhe same having been previously published in the Madhya Pradesh Gazetle dated 20th January²⁰¹² as rcquired by sub-section (l) of Secrion 2l of the said Adhiniyam, namely :-

RULES

l.shorttitlean.lcommencemmt'.{l)Theserulesmaybeca]]edtheMadhyaPradeshPhal-PaudhRopani (Viniyanan) Rules 2012.

(2) They shall come inlo force from the date of publication in the Madhya Pmdesh Gazette'

2. Definttions.-(1) In these rules unless the Conaext otherwise requires'-

(a) "Act" means the Madhya Pradesh Phai Paudh Ropani (Vinivaman) Adhiniyan\ 2010 (No 3 of 20ll)!

(b) 'Competent authodty" means a coinpelent aulhorjty appointed under Section 3 of the Ac! and who shall be ' Deputy Dir€cto/Assistant Director, Horticuhure posted in the respeciive district

(c) "Se.tioD" means sectron of the Act;

(d) "Form" means forms appended to ths6 rules

(e) "working area" means entire district

2. Words and expressions used in these rules but not defined in the Act shall have the same meanings as assigned to them in the Act.

3. OwDer of nursery to ob;in ficence.*Any owler of a fruilplanl nursery desires to conduct or carry on the busin€ss of the fruit plant nunery shall obtain a licence under these rules .4.ApPlicationfor.gradtollicence'-(1)Anyowneldesidngtoobtainalicenceshallmakeanapplicationin folm A to the compeient authority for grant of licence

(2) The owner of Government nrusery shall also make an apPlication to the competent authority for gmnt of licence.

5. Fee for grant of licence.-(i) The owner of a nursery shall deposit, the licence fee of Rs 1000/-^(One thousand) for the nursery having the area of two hectares of land and Rs. 2000/_ (two thousand) for the nursery the ateu ol wlict is -or" *an two hectared of land, in the ofrice of the Assistant Director. horticulturc and shall obtain the ofEcial receipt of the deposited amount.

(2) No licence feo shall be payable for the nursedes of the Government Departmenl' Govemment undetaking which includes local bodies, Krishi Vishwavidyalaya and Krishi Vigyan Kendras' ' 6. Graut of Lic€nce.-(l) The competent authodty on receipl of aPplication alongwith documents being satisfied that all the alocuments fulfill the requAement, may grant a licence in the Form B to the applicant'

(2) The duration of licence shall be three vears hom the date specifled in the licence'

7. Renewd of lic€nce.-(l) The owner of fruit plant nursery shall make an application in Form C for the rene\tal of licence,

(2) The compeient authoDty mat on application being made !o him in that behalf ienew the licence for^the requisite period on payment of Rs. 1000/- (one tho$and) as renewal^fee

[ \rr 4 (r)

12

atcci{ {rscr, f{lis 21 fudq{^2012?81lnrr 4 (rl)l

(3) No fee for renewal of licence shall be payable by^the olvDer of Governmeoi fruil planl nursery

(4) The application for renewal of a licence shrll be made to the competeni autboriiy at lenst three monhs before

the date of expiry of the existing licence'

(5) The competent authority shall renew the licenca before the expiry of the period of exisling licence^The

*d;;il;r;^;.y reject the application for rene al and intimaiion thereof shall be sent to the appiicant

(6) No application of renewat ibr lrcence shall be entertained after the expiry of^the period of licence'

8. Duplicate copy of licmce.-lf a licences granted to an owner is lost' mutilated or damaged' stolen or aestroyea, te competeni authority shall on payment of Rs 50O (Rupees Five Hundred)' issue duplicate licence'

9. Suspension or cancellstlon oflic€nce -(l)^The competent authority shall have powet to suspeno or cance)

any licence granted under these rules for contlavention of any of the rules:

Provided that the competent authority shall give ihe licencee on aPportunity to sbow cause before taking^any

action or passing any order under these rules.

(2) Notwithstanding anything contarned in sub-rule (1), the licence shall be liable to immediare suspension or

"on"altuilon ty ttt"

"o*it *t auilority, if rhe place is insufircient or is causing danger to the safetv or health or inconvenience to the Public.

10. Display of licence and sale price of plaDts etc'_-The owner of frtlit plant nusery whether pnvate or owned

ty *," cou"-lo*t o"p"rt ent shall display d original licence on a conspicuous place^of the nursery and shall also

display or paste the lisi of sale Price of fruit plants sepamtely in the premises

11. Licenc€ not transferable -A lrcence granted under these rules shall not be transferable aod after the death of the ticensee it shall be deemed to be revoked

12. permission to include or remove plants.-If the owner of a fruit plant nursery desires to include plants

id the nufery^or remove some plants fmm ti,e nursery he shall make an.apPlication in Form D to the competent

authority for permission. The competent authoriry, on receipt of the application "]:lglltn tn" application fee of

Rs. 500/- (five hundred), shall inspect or cause o be inspe"tei dt" nt'r"try ana after satisfaction' grant the permission

ioi in"to.ion o, ,"Inou"t of phnt; within 30 days from the date of receipt of the applicalion

:

Provided lhat no permission shall be gtanted if the pedod of licence has expired:

(2) No fruit plants shall be included in the nursery or rcmoved ftom the nursery unless due permission of

competent authority has been obtained.

13. Label to be pasteddisplay€d -Every holder of licence shall specify- the name of fruit plants kept for sale' it" ug"

"nO t

"

out" otioot stock together with scion of ftuit planB on a label to be displayed in a conspicuous manner'

The holder of licence shatt ,nentioo ttre outaor propagation, period of expiry, local name of the plants^on the labei

14. Record to be maintained.-Every owner ol fruit plant nursery shall maintaln three registers in Form E,

From F and Form G as required by Section 6 of the Act'

15. Pover^to issue directrons.---lhe competent authodty or the Direcior Honiculture shall have power to Sjve

technical directions lo the owners of nursenes f;r the purpose of keeping the nusery plots and parent trees used for

the propagation of fruit plants free from insects, pests and plant diseases

16. Lic€nce€ or his nominee to be present.-Either rhe holder of the licence or^any person whom the licencee

has nominated, shall be p."."n, u, ,n" nu.""ry doting the whole time for which premises are open to the public for

13

qqvAll {qqt, finrqt 21 fudq'^2ol2tqn 4 (r)

'782

17. Power of enlry ancl lnspection- {l) ]'he Compe€nt authority or^any person. authorized by it or by^tlre

stare Govemment in this behalf, shall have the power to entcr thc prcmises ol nursery during.S O0 a m to 7 00 p n

;;i;;;;;ilth" ;".p*e^oi ascertaining thJ position or examining the.working of anvJruit plan! nurserv or prace

of business whete the ffuit plans are sold or fol any other purpose meDlioned in the Act or in these ruies'

(2) The owner of nursery shaii render all Possible assistance to the person making tbe inspection

18. Appeal.-(l)^Any person aggrived by an order of a compelent drhority refusing to grant or renew a llcence

* *"p*ifi

".

."*"rttti i ri"*"J-.uv^mJ oppeal in Form li to lhe Direcior of tlorticulture or to anv officer ;il;;i;ff;" ;;;"".ei oepartment ro'^*re fiifose wittrin 30 davs rrorn the date or receipt or the order bv him:

Provided that the appellate authonty may entertain $e appeal on expiry of 30 days if it is satistified that^the

appellant was prevented ;y sufficient cause from filling the appeal in time:

proyided further that no appeat sha be ente$ained on rhe expiry of sixty days from^the date of receipl of lhe

(2) On receipt of an appeal uncier sub_nrle (l)' the apPeiate authority shall after eiving^lhe appellant an

apportu;ity of being heard, pass such order on the appeal as it thinks fit'

(3) the appelant shail deposit the fee of Rs 250/- (Two hundred ftfty) in the office of the appellate authorjty

-a "it"J-"

Ji+t. rit" origi;al reaeipt shall be submjtted alongwith the memonndum of appeal'

19. surrender of licence.--{l) The licencee shall surendet the licence on the exphy of the petiod of vaiidity

"p*inJ in or" ii""n* o. on ."""ipt of uo o'd"t tuspending or cancelling a licence' to the competent authoLity'

(2) The competent allthority may, after such expiration' suspension or canceltation give such reasonable time

* it ttrlnXs frt to tlt" o*ner of the nursery to enable him to *indup his fruit plani nursery

(3) The conpetent authority shall also have the power to issue now licence lo rhe owner for remaining ieriod

if needed.

20. Penalties.-If^any percon contravenes any of the provisions of the Madhya PJadesh Phat ?audh Ropani

tviniyu.JeJf,inivu*,zfird6lo:otzottio'"intravenestheprovisionsoftheserulesorobstractsanvofficer ). p"i"oItl" tft"

"""1f"" "f anv powers confered or in lhe performance of any dutv imposed on him bv or under tne

Act shatl be punished with imprlsonnent or ;; iin" ot *ittt Uott" in u""otaance with the provisions of Section¹⁴ of the Act.

Bv order an r in^the name * '* T"J"J"T#;illllfilx;r.

FORM.A

(See rule 4)

APPLICATION TO GRANT OF LICENSE FOR FRUIT PLANT NURSERY

To,

1.

2.

Name of Phal ?a$dh Nursery Name of owner of nursery and full address

14

?83 qrr 4 (rr)l qqsiq 5qtn, Rriq, 21 fu-dr4{²⁰¹² 3,. Location of nursery

(a) District

(b) Tehsil and Village

(c) Nearest Iailway station

(d) Postal address

(e) TelephoneMobileNumber/Emailetc'

4. Details of Phal Paudh Nursery:-

(i) Particulars of mother Ptants

(a) Khasra number and area (in hectare)

(b) Kind and varietv of fruit plants

(c) Number of fruit Plant

(d) Age of fruit plants and souce of molhel plants

(ii) Details of moder planls of original rootstock

(a) Arca and khasra rmber

(b) Kind and varie.Y of rootstock

(c) Quantity of Plants

(d) Age of phnts

(e) Souce of moiher Plants (Ifthesourceofmodlerplants$notknowl,theinfofiEtionregardingdisposalofquatityof produced fruil be Siven before fie use as mother plan$)' (if he/she is not &e owner of the odginal mother plants (bud) he/she will have to give the infoF

mation fmm wherc he brought the bud stick)

(iiD which varieties of frrdt plants are proposed to be.propaga@d elery- year' the informatron of quaniity of grafted. bLldde-d or root cu planls be gilen with $e above deBlls :-

s. No. Nane of truit plant variety Medhod of popagation No of Fopagated plants

(1) lzt t3t (4)⁽⁵⁾

I

2

3

5

5. (i) The perioal of conducting or carrying on the busjness of fruit plant nursery- ........yeals.

15

qqvlll {rq{r, Fri6 21 ft'dq{ 2012^lqH 4 (rI)784 (iD The Number of plants propagated and sold d rillg the last two ye$l- Propagated.. ...,. Plants

sold - Plants'

(iii) The infonnation of each variety of Plant$ :-

S. No. Name of fruit plant Variety Method of Propagation No of propagated plants o\ (3.) (4)⁽⁵⁾

6. The details of available equipments for controlling^the insects, pest and plant diseases :-

L

2.

3.

4.

5.

?. The details of licence fee deposited is as under :-

Amount^Rs..

Receipt No. .

Date....,.

DECLAMTION

(i) I, hereby declare that the information and pafi€ulars given above arc true and conect to the best of my knowledge and belief

(ii) l, have reaal the provisions^of the rules made under lhe Act and I promise to complv the provisions of rules a$ amended ftom time to time

(iiD I, also promise that I, shall propagate lhe plants of best qualily and sell them at such rates as may be fixed by the State Govenment from time to lime

(iv) I, also promise that the plants (root stoc9 which are not available it my nursery will be planted as far as Pos$ible in the next season.

Ptace " ( )

Date..... ., . signatufe of applicant'

Postal Adalress with Telephone nunber'

16

qfi 4 ('r)l qtcri$ {rq$r, f{ris 21 fodq{ 2012 FORM-B

(See Rule 6)

LICENCE FOR FRUIT.PLANTS NURSERY

(A Li€ence for conalucting or carry on the business of fruit plants nursery in the state of Madhya Pradesh)

LICENCE

Book^No.Seial Number ?85

Licence is for the pedod ftom (datq. to.. ... . . Name of fruit plant nursery ' ' I issue this licence to shri/Smt/Ku . . . ....residentof Tehsil ' Disldcr. . . . . . . Madfiva Pmdesh for conducting or carryins on ibe business of fruit plants nursery, the details of which are as under for the Peiiod commencing from... ... to "--- in accordance with the provisions of the Madhya Pradesh Phal-Paudh Ropani (Viniyaman) Adhiniyam' 2010 (No 3 of20ll) under the followins terns and conditions:-

Name of fruit

Plani nursery

o)

Locatron and land

khasra number of

fruit plant nursery

(2)

Total area of ftuit plant nursery

(3)

The registgrcd name and vadety of fruit plants that wiil be propagated for sale

(4)

Place' Date

Signature of competent authority Seal of designanon

FORM-C

(See Rule-?)

APPLICATION FOR RENEWAL OT LICENCE

To,

],ry.eholding/weareholdingalicenceforproductionandsaleoffroui|planisissuedbycompelentauthorit,of Distsic/Division . . . . . . . . . .vide No. . . . . . . . . a"t"a . . . for a period of three years which will'expire This applicarion is submitled for reneval of the licence

L Pboto copy of existing licence is enclosed-

2. Information of total area of fruit plant nunery khasra No and number of mother_plants is as under:-

Particulars of Moth€r platrts-

(a) Khasm Number

(b) Area

(c) Kind and vadety of ftuit Planls

17

tqFr 4 ('r) qqrhl rFct, firi6 21 i{dER )ol2186

(d) Quantity of fn!i! Plants

(e) Ase of fruit Plants (0 Souce of mother Plants (If the souces of Mother plants is not known^me informaoon regarding production and q[ality of fruits be given).

3. The infornation of quantity of gratled, budded or root-cutting plants be given lvith the above details

@c"*"

Number of ProPasated Planls

(l) Q) 13) '"'

4. The details of available equipments for conirolling the insects' pests and plant diseases:-

(l)

Q)

(3)

(4)

5. Information of producrtd and sold piantsⁱⁿ every year^ts as u'oer :-

ffiumber^of Foduced Number-of^soldDlants Plan$

a) ⁽³⁾(4)(1) 6.^The details of fee deposited for renewal of ticence is as under :-

Amount^Rs

Receipt No.

Date

DECLARATION

(i) I herc by declare that the information and particular given above are aue and conect to the best of^my

knowledge and belief.

(i1) I have read the provisions of the flrles made under the act and I promise the complv the provision of

rules as amended from time Lo tme

(iit f

"i.o pto.i." to

"o-pty with the terms and condition of the licence'

(iv) I also prcmise that I shall soll the best qualily of plants at such rates as may be fixed by the snte

Govemment from time to tlme'

Signature of APplicant

Postal Address with Phone number

Date..... ...

18

qqqq{ I|sqt, iiri4 21 funEr^2012747rtrrl 4 (n)l FORM'D

(See Rule 12)

APPLICATION FOR PERMISSION TO INCLIIDE IN

OR REMOVE SOME PLANTS FROM LICENCE

To,

Vwe holding/we are holding a licence No. . ' Date in the Nane of ' for to produce and to sell fruit plants for a period of ihree years which will expirc on ' (Photo copy of licence is enclosed )

I want to include the following plants in the list of planls mentioned in the licencfl- S. No. Name of fruit plant Variety Method of Propagation Number of ftuit Plants trl @ (3) (4)^(s)

L

2.

3.

4.

5.

I wa$ to rcmove the following ftuil plants ftom the list of plant mendoned in the licence:-

Year Name of ftuit plant Variety Method of Propagation Number of multipliedplants

(2) (3)

(4) (5) (D

PIace,........... Date ' signature of applicani Postal address with Telephone number'

19

qr4qill {rqcr, Rlis 21 fudEr²⁰¹²[1lrrT 4 (r)

788

FORM-E (See Rule lal REGISTER SqOWING TI{E SOURCE OT MOTHER PLANTS USED

FOR

PROPAGATION OF FRUIT PLANTS

Name and variety of fruit Plants Number given to the fruit

Location and land Khasra

No. of fruit plant

nursery where plants are

propagaled

(r)

piants in lhe orcbard

Root stock Scion

(3)

Scion (s)

Root slock

(4)(2)

FORM-F (See Rule 14)

REGISTER SIIOWNG TIIE INFORMATION OF FRUIT PLANTS

PREPARED

FOR SALE

Nane and variety of ftuit plants Number giYen to the mother plant in the orchard Plants ready for

transportahon oi

for sale

Number of

produced

plan$

Remark

Number given

(2)

Number given (bud stick)

(3) (4) (6) o) FORM-G

(See Rule 14) REGISTER SHOWING TIiE INFORMATION OF FRI'IT PLANTS^SOLD Sales

price

pef plant

Number of

sold planis

Remark

Date of

sales

Name and address

purchased the Plants

20