The Maharashtra Fruit Nurseries and Sale of Fruit Plants (Regulation) Act, 1969

Maharashtra Fruit Nurseries and Sale of [1969 : Mah. XLV
Fruit Plants (Regulation) Act, 1969
GOVERNMENT OF MAHARASHTRA
LAW AND JUDICIARY DEPARTMENT
MAHARASHTRA ACT N o. XLV OF 1969
THE MAHARASHTRA FRUIT NURSERIES AND SALE OF
FRUIT PLANTS (REGULATION) ACT, 1969
(As modified upto the 29th October 2012 )
*
PRINTED IN INDIA BY THE MANAGER, GOVERNMENT CENTRAL PRESS, MUMBAI
AND PUBLISHED BY THE DIRECTOR, GOVERNMENT PRINTING, STATIONERY AND
PUBLICATIONS, MAHARASHTRA STATE, MUMBAI 400 004.
2012
[ Price : Rs. 10 -00]

1969 : Mah. XLV ] Maharashtra Fruit Nurseries and Sale of
Fruit Plants (Regulation) Act, 1969
H 782—1
THE MAHARASHTRA FRUIT NURSERIES AND SALE OF FRUIT
PLANTS (REGULATION) ACT, 1969.
CONTENTS
PREAMBLE.
SECTIONS.
1. Short title, extent and commencement.
2. Definitions.
3. Appointment of Competent Authorities.
4. Owner of every fruit nursery and every person carrying on business of
sale of fruit plants to obtain licence.
4A. Application of provisions of sections 5, 6, 8, 9, 10 and 11 to the licence
for sale of fruit plants.
5. Application for grant and renewal of  licence.
6. Duties of the holder of a licence.
7. Power of State Government to regulate or prohibit import, export or
transport of certain fruit plants.
8. Power to cancel or suspend licences.
9. Return of licence.
10. Duplicate licence.
11. Appeals.
12. Revision.
13. Power of entry and inspection.
14. Penalties.
15. Offences by companies.
16. Cognizance of offence.
17. Jurisdiction of Court.
18. Officers and persons exercising powers under this Act to be public
servants.
19. Protection of action taken in good faith.
20. Power to delegate.
21. Rules.
(i)
1969 : Mah. XLV ] Maharashtra Fruit Nurseries and Sale of
Fruit Plants (Regulation) Act, 1969
Short title,
extent and
commencement.
Definitions.
1 For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1969, Part V,
Extra, page 212.
2 These words were substituted for the words “Fruit Nurseries” by Mah. 18 of 1995, s. 2.
3 These words were substituted for the words “Fruit nurseries”, ibid.,  s. 3.
4 These words were substituted for the words “Fruit nurseries”, ibid.,  s. 4.
5 This clause was inserted ibid., s. 5.
* 27th September 1998, vide  G.N. A.A.H.D.D. and F.D., No. Sankirna 1095/C.R. 179/H-3,
dated 24th September 1998.
MAHARASHTRA ACT NO. XLV OF 19691
[THE MAHARASHTRA FRUITS NURSERIES AND SALE OF FRUIT PLANTS (REGULATION)
ACT, 1969.]
[12th September 1969]
Amended by Mah. 18 of 1995 (23-9-1998)*
An Act to provide for the licensing and regulation of2[Fruit Nurseries
and Sale of Fruit Plants] in the State of Maharashtra.
WHEREAS, it is expedient to provide for the licensing and regulation of 3[fruit
nurseries and sale of fruit plants] in the State of Maharashtra and for matters
connected therewith ; It is hereby enacted in the Twentieth Year of the Republic
of India as follows :—
1. (1) This Act may be called the Maharashtra4[Fruit Nurseries and Sale of
Fruit Plants] (Regulation) Act, 1969.
(2) It extends to the whole of the State of Maharashtra.
(3) It shall come into force on such date as the State Government may, by
notification in the Official Gazette, appoint.
2. (1) In this Act, unless the context otherwise requires,—
(a) “Competent Authority” means a Competent Authority appointed
under section 3 ;
(b) “fruit nursery” means any place, where fruit plants are in the regular
course of business propagated and sold for transplantation, but does not
include a fruit nursery belonging to, or managed by, the Government;
(c) “fruit plant” means any plant, which can produce edible fruits or nuts,
and includes budwood, seedlings, grafts, layers, seeds, bulbs, suckers,
rhizomes and cuttings of any such plant;
(d) “owner”, in relation to a fruit nursery, means the person who, or the
authority which, has the ultimate control over the affairs of such fruit nursery;
and where the said affairs are entrusted to a manager, managing director or
managing agent, such manager, managing director or managing agent shall
be deemed to be the owner of the fruit nursery;
(e) “prescribed” means prescribed by rules made under this Act ;
(f) “rootstock” means a fruit plant or part thereof on which any portion of
a fruit plant has been grafted or budded ;
5[(fa) “sale of fruit plants” means a sale of fruit plants made within the
State for cash or deferred payment or other valuable consideration;]
(g) “scion” means a portion of a fruit plant which is grafted or budded on to
a rootstock.
(G.C.P.) H 782—2 (3350–10–2012)
Maharashtra Fruit Nurseries and Sale of [1969 : Mah. XLV
Fruit Plants (Regulation) Act, 1969
2
3. The State Government may, by notification in theOfficial Gazette,—
(a) appoint such persons, being gazetted officers of Government, as it
thinks fit to be Competent Authorities for the purposes of this Act ; and
(b) define the limits within which a Competent Authority shall exercise
the powers conferred and perform the duties imposed on a Competent
Authority, by or under this Act.
4. 1[(1)] No owner of a fruit nursery shall, after the expiry of six months from
the date of commencement of this Act or from the date on which he first becomes
owner of such nursery, whichever is later, conduct or carry on the business of the
fruit nursery, except under and in accordance with a licence obtained by him under
the provisions of this Act and the rules made thereunder.
2[(2)] No person, who is not the owner of a fruit nursery shall, after the expiry
of six months from the date of the commencement of the Maharashtra Fruit
Nurseries (Regulation) (Amendment) Act, 1995, conduct or carry on the business
of the sale or purchase of fruit plants, except under and in accordance with the
licence obtained by him under the provisions of this Act and the rules made
thereunder.]
Explanation.—Where an owner has more than one fruit nursery, whether in
the same town or village or in different towns or villages, he shall obtain a
separate licence in respect of each such fruit nursery.
4[(4A. The provisions of sections 5, 6, 8, 9, 10 and 11 shallmutatis mutandis,
apply to the grant of licence for the sale of fruit plants and the Competent
Authority shall have and exercise the same powers as he has exercises in respect
of the licence granted to the owner of a fruit nursery.]
5. (1) Any owner desiring to obtain a licence referred to in the last preceding
section shall make an application in writing to the Competent Authority in such
form and manner, and accompanied by such licence fee, not exceeding rupees
fifty, as may be prescribed.
5[(1A) Every application referred to in sub-section (1) shall be disposed of by
the Competent Authority within a period of one month from its receipt and in
the manner provided in sub-section (2).]
(2) On the receipt of such application, the Competent Authority shall make
such inquiry as it considers necessary. If the Competent Authority is satisfied—
(a) that the fruit nursery is suitable for the proper propagation of the fruit
plants in respect of which the licence has been applied for;
(b) that the applicant is competent to conduct such a fruit nursery;
(c) that the applicant has paid the prescribed licence fee ;
(d) that the applicant fulfils or undertakes to fulfil such other conditions,
as may be prescribed, being conditions for ensuring the quality of plants to be
propagated, and their sale at a reasonable price ;
the Competent Authority shall grant the licence to the applicant. If the
Competent Authority is not so satisfied, it may, after giving a reasonable
1 Section 4 was renumbered as sub-section (1) of that section, by Mah. 18 of 1995, s. 6 (a).
2 This sub-section was added after sub-section (1), so renumbered, ibid., s. 6(b).
3 These words were inserted, ibid., s. 6(c).
4 Section 4A was inserted, ibid., s. 7.
5 This sub-section was inserted, ibid., s. 8.
Appointment
of Competent
Authorities.
Owner of
every fruit
nursery 3[and
every person
carrying on
business of
sale of fruit
plants] to
obtain
licence.
Application of
provisions of
sections 5, 6, 8,
9, 10 and 11 to
the licence for
sale of fruit
plants.
Application for
grant and
renewal of
licence.
Mah.
XVIII of
1995.
1969 : Mah. XLV ] Maharashtra Fruit Nurseries and Sale of
Fruit Plants (Regulation) Act, 1969
3
opportunity to the applicant of being heard and after recording a brief
statement of the reasons for refusal, refuse to grant the licence, and furnish
a copy of such statement to the applicant and refund to him the licence fee,
which may have been paid by him.
(3) Every licence granted under this section shall be valid for the period
specified therein, and may, on an application made to it, be renewed, from time
to time, by the Competent Authority for such period, and on payment of such fee,
and on such conditions, as may be prescribed. Where the Competent Authority
refuses to renew a licence, it shall record a brief statement of the reasons for
such refusal and furnish a copy thereof to the applicant:
Provided that, no order refusing to renew a licence shall be made, unless the
applicant is given a reasonable opportunity of being heard.
6. Every holder of a licence under this Act shall—
(a) undertake to employ only such varities of the fruit plants specified in
the licence in respect of scion or rootstock, for propagation and sale, as may be
directed by the Competent Authority ;
(b) keep a complete record of the origin or source of every rootstock and
every scion showing—
(i) the botanical name, together with the local name, if any, of the
rootstock used ;
(ii) the botanical name, together with the local name, if any, of the scion
used, in raising the fruit plants ;
(c) keep a lay-out plan showing the position of every rootstock and scion
tree employed in raising the fruit plants ;
(d) keep the nursery plots as well as the parent trees used for the
propagation of fruit plants free from pests and plant diseases ;
(e) undertake to prepare the fruit in such manner as may be directed by
the Competent Authority ;
(f) specify in a conspicuous manner on a label the name of every variety of
fruit plant enclosed in any package intended for sale, its age as determined in
the prescribed manner and the name of the rootstock together with that of
the scion of every such fruit plant;
(g) undertake to release for sale or distribution only fruit plants as are
completely free from any kind of insect pest or plant disease ;
(h) maintain a register in the form specified by the Competent Authority
showing the name of the fruit plant sold to any person, its age, the name of
the rootstock and scion and the name and address of the person purchasing it.
7. The State Government may, for the purpose of maintaining the quality of
any fruit plants grown in any part of the State or to protect them from injurious
insect pests or plant diseases, by notification in theOfficial Gazette,regulate or
prohibit, subject to such restrictions and conditions as it may impose, the bringing
into, or taking out of, the State or any part thereof, otherwise than across the
customs frontiers as defined by the Central Government, or the transport within
the State, of any fruit plants of unknown pedigree or affected by any infections or
contagious pests or diseases.
Duties of the
holder of a
licence.
Power of
State
Government
to regulate or
prohibit
import,
export or
transport of
certain fruit
plants.
H 782—2 a
Maharashtra Fruit Nurseries and Sale of [1969 : Mah. XLV
Fruit Plants (Regulation) Act, 1969
4
Power to
cancel or
suspend
licences.
Return of
licence.
8. (1) The Competent Authority may suspend or cancel any licence granted
or renewed under 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 fruit
nursery, or has otherwise ceased to conduct of hold such fruit nursery;
(b) that, where the maximum rate or price for any variety of any fruit plant
has been fixed by the State Government by notification in theOfficial Gazette,
 he has sold any such fruit plant at a higher rate of price;
(c) that he has, without reasonable cause, failed to comply with any of the
terms and conditions of the licence or any directions lawfully given by the
Competent Authority or has contravened any of the provisions of this Act or
the rules made thereunder;
(d) on any other prescribed ground.
(2) The Competent Authority may suspend the licence pending the passing
of a cancellation order in respect thereof under sub-section (1).
(3) Before passing an order under sub-section (1), the Competent Authority
shall inform the licensee the ground on which it is proposed to take action and
give him a reasonable opportunity of showing cause against such action.
(4) A copy of every order passed under sub-section ( 1) or ( 2) shall be
communicated to the licensee forthwith.
9. On the expiry of the period of validity specified in a licence or on receipt of
an order suspending or cancelling a licence, the licensee shall return the licence
to the Competent Authority :
Provided that, such Authority may, after such expiration, suspension or
cancellation, give such reasonable time as it thinks fit to the owner to enable
him to wind up his fruit nursery.
10. If a licence granted to an owner is lost, destroyed, mutilated or damaged,
the Competent Authority shall, on application and payment of the prescribed
fee, issue a duplicate licence.
11. (1) Any person aggrieved by an order of a Competent Authority refusing
to grant or renew a licence, or suspending or cancelling a licence, may appeal in
such form and manner, within such period, and to such authority, as may be
prescribed :
Provided that, the appellate authority may entertain the appeal after expiry
of the prescribed period, if it is satisfied that the appellant was prevented by
sufficient cause from filing the appeal in time.
(2) On receipt of an appeal under sub-section (1), the appellate authority shall,
after giving the appellant an opportunity of being heard, pass such order on the
appeal as it thinks fit.
(3) An order passed under this section shall, subject to the provisions of the
next succeeding section, be final.
12. (1) The State Government may,suo motu or on an application made to it
by an aggrieved person, at any time, for the purpose of satisfying itself as to the
legality or propriety of any order passed under this Act, call for and examine the
record of any case and may pass such order thereon as it thinks fit:
Provided that, the State Government shall not exercise the power conferred
on it by this section, in respect of an order against which an appeal preferred
under the last preceding section is pending, or, upon application in case an appeal
has not been preferred before the expiry of the time-limit therefor:
Duplicate
licence.
Appeals.
Revision.
1969 : Mah. XLV ] Maharashtra Fruit Nurseries and Sale of
Fruit Plants (Regulation) Act, 1969
5
1 These words were substituted for the words “fruit nursery” by Mah. XVIII of 1995, s. 9 ( a) (i).
2 These words were substituted for the words “such nursery” ibid., s. 9 (a) (ii).
3 These words were substituted for the words “the nursery”  ibid., s. 9 (b) (i).
4 These words were substituted for the words “fruit nursery”  ibid., s. 9 (a) (ii).
5 These words were substituted for the words “fine which may extend to one thousand rupees, ”
ibid., s.10.
Provided further that, the State Government shall not pass any order under
this section which adversely affects any person, unless such person has been given
a reasonable opportunity of being heard.
(2) An order passed under this section shall be final.
13. (1) For the purpose of ascertaining the position, or examining the working
of any 1[fruit nursery or place of business where the fruit plants are sold] or for
any other purpose mentioned in this Act or the rules made thereunder, the
Competent Authority or any person authorized by it or by the State Government
in this behalf, shall have the right at all reasonable hours and with or without
assistants,—
(a) to enter into any1[fruit nursery or place of business where the fruit plants
are sold] and to inspect or examine the fruit plants therein ;
(b) to order the production of any account book, register, record or other
document relating to 2[such nursery or such place of business] and take or
cause to be taken extracts from, or copies of, such a document;
(c) to ask all necessary questions and examine any person having control
of, or employed in connection with, such nursery.
(2) The licensee and all persons employed in connection with3[such nursery or
such place of business] shall afford the Competent Authority or the authorised
person all reasonable access and facilities for such inspection and examination
as may be required for the purposes aforesaid and shall be bound to answer all
questions to the best of their knowledge and belief, to produce documents in their
possession and to furnish such other information in relation to the4[fruit nursery
or place of business where fruit plants are sold] as may be required by such
authority or person.
14. If any person—
(a) contravenes any of the provisions of this Act, or contravenes the
provisions of any rule made thereunder the contravention of which is made
punishable under this section, or
(b) obstructs any officer or person in the exercise of any powers conferred or
in the performance of any duty imposed on him by or under this Act;
he shall, on conviction, be punished with 5[imprisonment which may extent to
six months or with fine which may extend to five thousand rupees or both].
15. (1) Where an offence under this Act has been committed by a company,
every person who at the time the offence was committed was in charge of, and
was responsible to, the company for the conduct of the business of the company,
as well as the company, shall be deemed to be guilty of the offence and shall be
liable to be proceeded against and punished accordingly :
Provided that, nothing contained in this sub-section shall render any such
person liable to any punishment provided in this Act if he proves that the offences
was committed without his knowledge or that he exercised all due diligence to
prevent the commission of such offence.
Power of
entry and
inspection.
Offences by
companies.
Penalties.
Maharashtra Fruit Nurseries and Sale of [1969 : Mah. XLV
Fruit Plants (Regulation) Act, 1969
(2) Notwithstanding anything contained in sub-section (1), where an offence
under this Act has been committed by a company and it is proved that the offence
has been committed with the consent or connivance of, or is attributable to any
neglect on the part of, any director, manager, secretary or other officer of the
company, such director, manager, secretary or other officer shall also be deemed
to be guilty of that offence and shall be liable to be proceeded against and punished
accordingly.
Explanation.—For the purposes of this section,—
(a) “company” means any body corporate, and includes a firm or other
association of individuals ;
(b) “director”, in relation to a firm, means a partner in the firm.
16. No court shall take cognizance of any offence punishable under this Act
except on the report in writing of the facts constituting such offence made by the
Competent Authority or any officer authorised by the State Government in this
behalf.
17. No court inferior to that of a Presidency Magistrate, or a Magistrate of
the first class, shall try any offence punishable under this  Act.
18. All officers appointed under this Act and every person authorised to
exercise any powers conferred or to perform any duties imposed on him by or
under this Act shall be deemed to be public servants within the meaning of section 21
of the Indian Penal Code.
19. No suit, prosecution or other legal proceeding shall lie against the State
Government or any officer or person for anything which is in good faith done or
intended to be done in pursuance of this Act or any rules made thereunder.
20. The State Government may, by notification in theOfficial Gazette, direct
that any power or duty which by this Act or by any rule made thereunder is
conferred or imposed on the State Government (except the power to make rules)
shall in  such circumstances and subject to such conditions, if any, as may be
specified in the notification, be exercised or performed also by any officer or
authority subordinate to the State Government.
21. (1) The State Government may, by notification in the Official Gazette,
and subject to the condition of previous publication, make rules to carry out the
purposes of this Act.
(2) In particular, and without prejudice to the generality of the foregoing
power, such rules may provide for all or any of the following matters, namely:—
(a) the form of and manner of making an application for a licence, the fees
for such licence and renewal thereof, the period for which, the conditions subject
to which and the form in which a licence may be granted, under section 5 ;
(b) the other grounds, the contravention of which by the licensee, shall entail
suspension or cancellation of the licence under section 8;
Cognizance
of offence.
Jurisdiction
of court.
Officers and
persons
exercising
powers under
this Act to be
public
servants.
Protection of
action taken
in good faith.
Power to
delegate.
Rules.
XLV of
1860.
6
1969 : Mah. XLV ] Maharashtra Fruit Nurseries and Sale of
Fruit Plants (Regulation) Act, 1969
(c) the fees payable in respect of duplicate licence under section 10;
(d) the form and manner in which, the period within which and the authority
to which, an appeal may be made under section 11, and the procedure to be
followed by the appellate authority in disposing of the appeal ;
(e) any other matter which is to be or may be prescribed.
(3) Any rule made under this section may provide that a contravention thereof
shall be punishable under section 14.
(4) Every rule made under this section shall be laid, as soon as may be, after
it is made, before each House of the State Legislature while it is in session for a
total period of thirty days which may be comprised in one session or in two
successive sessions, and if, before the expiry of the session in which it is so laid
or, the session immediately following, both Houses agree in making any
modification in the rule or both Houses agree that the rule should not be made,
the rule shall, from the date of publication of a notification in theOfficial Gazette,
of such decision have effect only in such modified form or be of no effect, as the
case may be; so however that any such modification or annulment shall be without
prejudice to the validity of anything previously done or omitted to be done under
that rule.
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