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State of Andhra Pradesh - Act

Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007

ANDHRA PRADESH
India

Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007

Rule ANDHRA-PRADESH-COTTON-SEEDS-REGULATION-OF-SUPPLY-DISTRIBUTION-SALE-AND-FIXATION-OF-SALE-PRICE-RULES-2007 of 2007

Published on 26 July 2007
Commenced on 26 July 2007
[This is the version of this document from 26 July 2007.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007Published vide Notification No. G.O. Rt. No. 947, Agriculture and Co-operation (F.P.-2), dated 26.07.2007Last Updated 10th September, 2019No. G.O. Rt. No. 947. - In exercise of the powers conferred by sub-section (1) of Section 20 of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007, (A.P. Ordinance No.4 of 2007), the Governor of Andhra Pradesh hereby makes the following rules, namely,-Part-I Preliminary

1. Short title.

- These rules may be called the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007.

2. Definitions.

- In these rules, unless the context otherwise requires,-

(a)"Ordinance" means the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 (A.P. Ordinance No. 4 of 2007);

(b)"Form" means a form appended to these rules;

(c)"Section" means a section of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007;

(d)"State Research & Development Committee" means a committee constituted by Controller with members representing various agencies and concerned persons for the purpose of physical verification of the infrastructure, availability of basic seed and evaluation of distinguishable characters in the standing crop, to recommend for grant of permission for trial marketing;

(e)"Non-notified variety" means variety which is not notified under Section 5 of the Seeds Act, 1966 (Central Act 54 of 1966)

Part II – Marking or Labelling

3. Application of minimum limits of physical party, germination, genetic purity, Bt protein and seed health etc.

- The cotton seed standards in respect of physical purity, germination, genetic purity and seed health prescribed in Indian minimum seed certification standards under clause (a) of Section 6 of the Seeds Act, 1966 and standards of Bt protein prescribed by Central Government or any such amendment related to standards, shall be made applicable.

4. Responsibility for marking or labelling.

(a)The mark or label to indicate that cotton seed confirms to the minimum limits of physical purity, germination, genetic purity, seed health and Bt protein specified under Rule 3 and expected performance of the seed in given conditions, applicable terms and conditions of Genetic Engineering Approval Committee for commercial release and other particulars as may be prescribed with such mark or label as may contain and as claimed by the seed producer.

(b)The person whose name appears on the mark or label shall be responsible for the accuracy of the information required to appear on the mark or label so long as the seed is contained in an unopened original container and within the validity period of germination.

5. Contentions of the mark or label.

- There shall be specified on every mark or label,-

(a)particulars as specified by the Central Government under clause (b) of Section 6 of the Seed Act, 1966 for all cotton seed varieties;

(b)Whereas, in case of genetically modified organisms or transgenic cotton varieties, in addition to the declaration required as per sub clause (a), the label shall contain contents as prescribed by Genetic Engineering Approval Committee for commercial release.

6. Manner of marking labelling the container.

(1)The mark or label containing the particulars shall appear on each container of cotton seed or on a tag or mark or label attached to the container in a conspicuous place and on every non-transparent covering in which that container is packed and shall be legible.

(2)Where by provisions of these rules, any particulars are required to be displayed on a label on the container, such particulars may, instead of being displayed on a label be etched, pointed or otherwise indelibly marked on the container.

(3)The mark or label shall not contain any statement, claim, design, device, fancy name or abbreviation which is false or misleading in any particular concerning the seed contained in the container.

(4)The mark-or label shall not contain any reference to the Ordinance, or any of these rules or any comment on, or reference to, or explanation of any particular or declaration required by the Ordinance or any of these rules which directly or by implication contradicts, qualifies or modifies such declaration.

(5)Nothing shall appear on the mark or label or in any advertisement pertaining to any variety of cotton seed which shall deny responsibility for the statement required by or under the Ordinance to appear on such mark, label or advertisement.

7. Requirements to be complied with by a person carrying on the business of cotton seed under Section 4 of Ordinance.

(a)No person shall sell, keep for sale, offer to sell, barter or otherwise supply any cotton seed, after the validity date recorded on the container.

(b)No person shall alter, obliterate or deface any particulars, mark or label attached to the container of any cotton seed.

(c)Every person selling, keeping for sale, offering to sell, bartering or other wise supplying any cotton seed, shall keep over a period of three years a complete record of each lot sold except that any seed sample may be discarded one year after the entire lot represented by such sample his been disposed of. The sample of seed kept as part of the completed record shall be as large as the size specified for submitted sample. This sample, if required to be tested, shall be tested only for determining the purity.

Part III – Registration of cotton seed for sale

8. Registration of cotton seed varieties.

- Subject to the provisions of Section 5 of the Ordinance,-

(1)No seed of any cotton variety shall for the purpose of sowing or planting by any person he sold unless the variety is registered by the Controller or any authority designed for the purpose the manner specified.

(2)The Controller or any authority designed for the purpose shall grant provisional registration for an area of 1000 acres per variety for trial marketing.-

(a)for non-notified varieties of cotton seeds developed locally within the state, on the basis of the recommendation from State Research & Development Committee and information furnished by the cotton seed producer.

(b)for non-notified varieties of imported cotton seeds from other states within the country, on the basis of recommendation from any Indian Council for Agricultural Research institute and information furnished by the importer.

(c)for non-notified varieties of imported cotton seeds from outside the country on the basis of the information furnished by the importer on the basis of multi-locational trials undertaken by them locally to establish agronomic performance and on production of necessary regulatory clearances applicable for such import from Government of India.

(3)All notified and non-notified cotton varieties which are permitted for sale to market on the date of commencement of the Ordinance shall be deemed to registered/ provisionally registered as per previous status of trial/regular market permission, under this Ordinance by the Controller or any authority designated for purpose and a certificate to this effect shall be provided on the basis of application specified under this rule.

(4)Where as, it shall be granted with registration for regular marketing based on performance/trial reports as specified in Rule 12, furnished by the cotton seed producer.

(5)It is mandatory on part of seed producer to offer for trails and to furnish performance reports within one year from the date of issuance of provisional registration, failing which and in case of inferior performance reported thereof, the provisional registration issued shall be cancelled.

9. Procedure for registration.

(1)Every application under clause (a) of Section 5 of the Ordinance shall be made in Form 'A' or Form 'B' as the case may be.

(2)On receipt of any such application for registration of cotton varieties, the Controller or any authority designated for the purpose, may after such enquiry as it deems fit and after satisfying itself that the cotton variety to which the application relates confirm to the claim made by the applicant in respect of agronomic performance of the cotton variety and its safety to human beings and animals, register the cotton variety on such conditions as may be specified by the Controller or any authority designed for the purpose on payment of the fee specified and give registration number thereto and issue a certificate of registration or reject the application duly specifying the reasons for rejection.

10. Cancellation or suspension of Registration.

(1)The Controller or any authority designated for the purpose may cancel or suspend any registration on any one for more of the following reasons to be recorded in writing namely:-

(a)that the holder of the certificate has violated any of the terms and conditions of the registration; or

(b)that the registration has been obtained by misrepresentation or concealment of essential date; or

(c)that the variety is obsolete and has outlived its utility and should not, in the public interest, be made available for sale in the market; or

(d)that prevention of commercial exploitation of such variety is necessary in the public interest to protect public order or public morality or human, animal and plant life and heath or to avoid serious-prejudice to the environment.

(2)No order of cancellation or suspension of registration under this rule shall be made unless the person concerned has been given a reasonable opportunity of being heard in respect of the grounds for such cancellation or for such suspension.

11. Appeals on cancellation of Certificate of Registration.

(1)Any person aggrieved by a decision of the Controller or any authority designated for the purpose under Rule 10 may within thirty days from the date of cancellation or suspension of registration communicated to him, on payment of fee of Rs. 100/-(Rupees one hundred), prefer an appeal to such authority as may be specified by the Government in this behalf.

(2)On receipt of an appeal under sub rule (1), the appellate authority shall after giving appellant an opportunity of being heard, dispose of the appeal as expeditiously as possible.

(3)Every decision of the appellate authority under this rule shall be final.

12. Accreditation of institution for assessment of agronomic performance.

- The Controller or any authority designated for the purpose may accredit any center of Indian Council for Agricultural Research, including National Seed Project, Acharya N.G. Ranga Agricultural University and such other organizations to conduct trials to assess agronomic performance as may be registered to fulfil the eligibility as prescribed in Rule 8.

13. Exclusion of certain varieties from registration.

(1)Notwithstanding anything contained in this Ordinance, no registration of cotton variety shall be made under this Ordinance, if prevention of commercial exploitation of such cotton variety is necessary to protect public order or public morality or human, animal and plant life and health.

(2)A cotton variety containing any technology, which is harmful, or potentially, harmful, shall not be registered.

14. Application for registration.

(1)Every person desiring to store and sell cotton seeds within a district shall require to obtain district level certificate of registration, where as storage and selling of cotton seeds in more than one district, production of cotton seeds; processing and packing of cotton seeds; importing or exporting of cotton seeds shall require to obtain state level certificate of registration.

(2)Every person desiring to obtain registration for production, processing, selling, storage, exporting or importing cotton seeds shall make an application in duplicate in Form A (district level) or Form B (state level) as applicable, together with a fee of Rs.500/- (Rupees five hundred) for registration, to the Controller or any authority designated for the purpose.

(3)The applicant shall produce all the necessary documents prescribed from time to time, along with the application.

15. Grant or refusal of registration.

(1)The Controller or any authority designated for the purpose may, after making such enquiry as it thinks fit, grant a Certificate of Registration in Form C (district level cotton seed dealers) or Form D (state level cotton seed dealers and cotton seed producers) as applicable to any person who applies for it under Rule 8 provided that a certificate of registration shall not be issued to person,-

(a)whose earlier certificate of registration (license) granted under the Seeds (Control) Order, 1983 or under this Ordinance is suspended, during the period of such suspension;

(b)whose earlier certificate of registration (license) granted under the Seeds (Control) Order, 1983 or under this Ordinance has been cancelled within a period of one year from the date of such cancellation;

(c)who has been convicted under the Essential Commodities Act, 1955 or the Seeds Act, 1966 or the Environmental Protection Act, 1986 within three years preceding the date of application.

(2)When the Controller or any authority designated for the purpose refuses to grant certificate of registration to a person who applies for it under Rule 8, he shall record his reasons for doing so.

16. Period of validity of certificate of registration.

- Every certificate of registration under this Ordinance, shall, unless previously suspended or cancelled, remain valid for three years from the date of its issue:

17. Renewal of certificate of registration.

(1)Every holder of certificate of registration desiring to renew the certificate of registration, shall, before the date of expiry of the certificate of registration, make an application for renewal in duplicate, to the Controller or any authority designated for the purpose in Form E (district level cotton seed dealers) or Form F (state level cotton seed dealers) as applicable together with a fee of Rs 500/- (Rupees five hundred) for renewal.

(2)On receipt of such application, together with such fee, the Controller or any authority designated for the purpose may renew the certificate of registration in Form-G (district level cotton seed dealers) or Form H (state level cotton seed dealers and cotton seed producers)

(3)If any application for renewal is not made before the expiry of the certificate of registration, but is made within thirty days from the date of expiry of the certificate of registration, the certificate of registration may be renewed on payment of late fee of Rs. 100/- (Rupees hundred), in addition to the fee for renewal of certificate of registration.

18. Amendment of certificate of registration.

(1)The Controller or any authority designated for the purpose may, on receipt of a request in writing together with a fee of Rs. 100/- (Rupees one hundred) from a cottonseed dealer or seed producer, amend the certificate of registration of such seed dealer or seed producer.

(2)When the Controller or any authority designated for the purpose refuses to amend the certificate to registration to a person who applies for it under sub-rule (1), he shall record his reasons for doing so.

19. Cotton and dealers and seed producers to maintain records and to submit returns.

(1)Every cotton seed dealer and seed producer shall maintain such books, accounts and records relating to his business as may be prescribed.

(2)Every cotton seed dealer and seed producer shall submit monthly return relating to his business for preceding month in Form-J to the Registering authority by 5th of every month.

(3)Every cotton seed dealer and seed producer shall furnish information on such basis as and when required to the Registering authority.

20. Cotton seed dealers and seed producers to display stock and price board.

- Every dealer and producer of cotton seeds shall display in his place of business,-

(1)the opening and closing stocks, on daily basis, of different varieties of cotton seeds held by him:

(2)a list indicating prices or rate of unit size for different varieties of cotton seed

21. Cotton seed dealers and seed producers to give memorandum to purchaser.

- Every dealer and producer shall give a cash or credit memorandum in Form-K to a purchaser of cotton seed.

Part IV – Price Fixation

22. Sale prices of seeds of any cotton seed variety produced by different producers.

- The sale price of the seeds of notified varieties, non-notified varieties, transgenic and genetically modified varieties of cotton seed produced by a producer / producers shall be as fixed by the Government every year under Section 11 of the Ordinance.

Part V – Regulatory Authorities & Institutions

23.

The State Government may by notification in the official gazette appoint regulatory authorities and institutions as it thinks necessary to be the Controller, the registering authority, the appellate authority, seed inspectors, seed analysts, seed testing laboratories, referral laboratories and may also specify in that notification the jurisdiction within which each such regulatory authority shall exercise his powers.

24. Powers of Seed Inspector.

(1)The Seed Inspector may:-

(a)take samples of seed of any cotton variety from,

(i)any person storing/displaying/ selling/ processing/ packing such cotton seed; or

(ii)any person who is in the course of conveying, delivering or preparing to deliver such cotton seed to a purchaser or a consignee; or

(iii)a purchaser or a consignee after delivery of such cotton seed to him;

(b)draw samples of cotton seed and send the same in accordance with the procedure laid down in Schedule;

(c)send such sample for analysis to the Seed Analyst of the concerned laboratory as per the jurisdiction specified;

(d)enter and search at all reasonable times, with such assistance, if any, as he considers necessary, any place in which he has reason to believe that an offence under the Ordinance has been or is being committed and order in writing in Form-II to the person in possession of any cotton seed in respect of which the offence has been or is being committed, not to, dispose of any stock of such cotton seed or unless the alleged offence is such that the defect may be removed by the possessor of the cotton seed, seize the stock of such cotton seed in Form III;

(e)examine any record, register, document or any other material object found in any place mentioned in the rule and seize the same if he has reason to believe that it may furnish evidence of the commission of any offence punishable under this Ordinance; and

(f)exercise such other powers as may be necessary for carrying out the purposes of this Ordinance or any rule made there under;

(2)The power conferred by this rule includes power to break open my container in which any seed of cotton variety may be contained or to break open the door of any premises where any such cotton seed may be kept for sale;Provided that the power to break open the door shall be exercised in the presence of at least two witnesses only after the owner or any person in occupation of the premises, if he is present therein, refuses to open the door on being called upon to do so;

(3)Where the Seed Inspector takes any action under sub-rule (1) he shall, as far as possible, call not less than two persons to be present at the time when such action is taken and take their signatures on a memorandum to be prepared in Form-IV and serve a copy of the same to person from whose premises seed sample is drawn.

(4)The provisions of the Code of Criminal Procedure, 1973, shall, so far as may be, apply to any search or seizure under this rule as they apply to any search or seizure.

25. Procedure to be followed by Seed Inspector.

(1)Whenever a Seed Inspector intends to take sample of seed of any cotton variety for analysis under Rule 24, he shall.-

(a)give notice in writing to Form 1, then and there, of such intention to the person from whom he intends to take sample; and

(b)take four representative samples or as prescribed from time to time and mark and seal or fasten up each sample in such manner as prescribed in Schedule.

(2)When samples of any seed of cotton variety are taken under sub-rule (1) the Seed Inspector shall,-

(a)deliver one sample to the person from whose seed stock it has been taken (dealer sample);

(b)send in the prescribed manner another sample for analysis to the Seed Analyst of concerned laboratory (submitted sample);

(c)send third sample for record purpose to the lab specified by the Controller (Controller sample); and

(d)Fourth sample shall be retained for referral analysis as per provisions made under subsection (4) of Section 10 of the Ordinance.

(e)The container of sample for analysis shall be sent to the seed analyst by hand or by registered post or by courier or by lorry transport in a sealed packet enclosed together with a memorandum in Form VI in an outer cover addressed to the seed analyst.

(3)If the persons from whom the samples have been taken refuses to accept one of the samples, the Seed Inspector shall send intimation in Form-VI to the Seed Analyst of such refusal and thereupon the Seed Analyst receiving the sample for analysis shall divide it into two parts and shall seal or fasten up one of those parts and shall cause it, either upon receipt of the sample or when he delivers his report, to be delivered to the Seed Inspector who shall retain it for production in case of legal proceedings are taken.

(4)Where a Seed Inspector takes any action under sub-section (2) of Section 8 of Ordinance,-

(a)he shall use all dispatch in ascertaining whether or not the cotton seed contravenes any of the provisions of Section 4 of the Ordinance and if it is ascertained that the cotton seed does not so contravene, forthwith revoke the order passed under the said section, as the case may be, take such action as may be necessary for the return of the stock of the cotton seed detained or seized as per the provisions of Code of Criminal Procedure, 1973;

(b)If he seizes the stock of the cotton seed, he shall, as soon s may be, inform the magistrate concerned in Form V and take orders for the custody thereof;

(c)without prejudice to the institution of any prosecution, if the alleged offence is such that the defect may be removed by the possessor of the cotton seed, he shall, on being satisfied that the defect has been so removed, forthwith revoke the orders passed under the said rule.

(5)Where a Seed Inspector seizes any record, register, document or any other material object under subsection (2) of Section 8 of the Ordinance, he shall, as soon as may be, inform to the Magistrate and take his orders for the custody thereof and return the original records/registers after taking attested copies of relevant parts of the record.

(6)Retain the referee sample with the seed inspector for the purpose of preservation under storage for production in case of legal proceedings under the provisions of sub-sec. (4) of Section 10 of the Ordinance.

26. Duties of a Seed Analyst.

(1)On receipt of a cotton seed sample for analysis, the seed analyst shall first ascertain that the mark and the seal or fastening as provided in Schedule, are intact and shall note the condition of the seals thereon.

(2)The seed analyst shall analyse the samples in accordance with the procedure laid down in the seed testing manual published by the Department of Agriculture & Cooperation, Ministry of Agriculture, Government of India (July, 1993) and as amended from time to time.

(3)The Seed Analyst shall deliver in Form VII, a copy of the report of the result of analysis to the seed inspector as specified in sub-section (2) of Section 10 of the Ordinance.

(4)The Seed Analyst shall from time to time forward to the State Government the reports giving the result of analytical work done by him.

Part VI – Compensation to Farmers

27. Action to be taken by the seed inspector if a complaint is lodged with him.

(1)If farmer has lodged a complaint in writing in Form 'V about the failure of cotton crop due to inferior quality of cotton seeds supplied to him, the Seed inspector shall take in his possession the marks or labels, the seed containers, the cash bill and a sample of cotton seeds to the extent possible from the complainant for establishing source of supply of seeds and shall investigate the cause of failure of crop by,-

(a)sending cotton seed samples of the lot to the Seed Analyst for detailed analysis;

(b)inspecting the complainant field and record the data in Form 'M';

(c)inform the District Level Committee for conducting a detailed investigation and for award of compensation.

28. Procedure for handling field complaints lodged by the farmers.

(a)Complaints related to poor germination, variety specific susceptibility to bollworm and other pests and diseases as claimed by the seed producer for transgenic varieties, genetic impurity, non-adaptability of cotton seed shall be reported in writing in Form 'L' to the Seed inspectors.

(b)In case of poor germination, the complaint should reach the concerned seed inspector within ten days after sowing, for susceptibility to pests and diseases against the claims of seed producers the complaint should reach immediately after noticing the incidence, in case of genetic impurity the complaint should reach within 15 days from the date of 50% flowering or at appropriate stage and in case of non-adaptability, the complaint should reach at appropriate stage of crop.

(c)On receipt of the complaint, the seed inspector should inspect the complainant field and furnish the inspection report in Form 'M' (for germination complaints) or Form 'N' (for susceptibility to pests and disease) or Form 'O' (for complaints in respect of genetic impurity) or Form 'P' (for non-adaptability) to the Chairman, District level Committee constituted for the purpose.

A District Level Committee shall be constituted for assessment and evaluation of crop losses sustained by the farmer due to poor germination or susceptibility to pests and diseases or genetic impurity or non-adaptability of cotton seed, with the following members:-Joint Director of Agriculture Convenor and Chairman of the Committee Scientist dealing with cotton crop Member Representative of the farmers MemberThe representative of the seed producer and the complainant farmer are to be invited at the time of field inspection and also for hearings of the Committee

(d)The District Level Committee after examining the complaint and on the basis of field verification report of District Level Committee, shall decide the rate of compensation to the affected farmers after ascertaining the facts and finding the reasons attributed for inferiority in qualify of cotton seed, as indicated below, and issue the compensation order to seed producer in Form 'Q'.

(i)The complaint related to poor germination shall be disposed off within two weeks from date of receipt of the complaint and in case of susceptibility to pests and diseases, genetic impurity and non-adaptability cases, it shall not be more than thirty days from the date of receipt of the complaint, (ii) If it is a case of germination failure due to defect in the seed and not case of poor soil condition, moisture stress and improper package of practises etc. the compensation shall be Rs. 350/-(rupees three hundred and fifty) per acre towards cultivation charges besides replacement of seed at free of cost or cash payment equal to the cost of the seed. The compensation so award shall be paid to the affected farmers within seven days from the date of decision of the District Level Committee.

(iii)If it is a case of failure of required degree of resistance as per variety specific claim made by the seed producer, the compensation shall be paid based on additional expenditure incurred on plant protection measures and estimated crop losses due to failure of resistance to pests/ diseases. The compensation so awarded shall be paid to the affected farmers within thirty days from the date of decision of the District Level Committee.

(iv)If it is a case of genetic impurity or non-adaptability, compensation shall be paid not less than the cost difference in yield of the crop in question and that normal yield of cotton crop in the locality. The compensation so awarded shall be paid to the affected farmers within thirty days from the date of decision of the District Level Committee.

(v)In case of delayed payment, 24 percent interest shall be levied and wherever no payment is made, penalty shall be imposed as decided by the Controller.

(vi)If any seed producer fails to comply with the award of the compensation as decided by the District Level Committee-or the decision of the appellate authority, the registering authority after giving an opportunity of being heard shall suspend/cancel the certificate of registration granted for sale of cotton seed of such seed producer.

29. Appellate authority.

- The aggrieved farmer or seed producer may appeal to the appellate authority designated for the purpose within days thirty days from the date of receipt of the award of compensation, along with a fee of Rs. 100/- (Rupees one hundred) and the decision of the appellate authority shall be final in this matter.Form I(Under Section 8 (2) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 25(1 )(a) of Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Notice for intention of inspection and drawl of samplesToM/s.....................................................................I hereby give you the notice of my intention to conduct inspection of your premises for the purpose to check the compliance to the terms and conditions of certificate of registration and orders issued under the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007 and to draw the samples of cotton seed from your stocks for the purpose of test or analysis.

Place:
Date:	Seed Inspector

Form II(Under Section 8 (2) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price (Ordinance, 2007 and Rule 24 (l)(d) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007).Notice for detention of cotton seed stockToM/s.......................................................................................Where as I have reason to believe that the stock of cotton seeds in your possession detailed below Contravenes the section/rule.................................of Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007.

SI. No.

Variety Lot No.

Name of seed producer

Quantity (in Quintals)

.....................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................In view of this, 1 hereby direct you under Section 8 (2) of Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007, not to dispose of the said cotton seed stock till order is revoked and also directed to remove the following defects:.....................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................

Place:
Date:	Seed Inspector

Form III(Under Section 8 (2) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 24 (l)(d) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Notice for seizure of seed stocks and recordsToM/S ................................................................................................................................Where as I have reason to believe that the stock of cotton seeds in your possession detailed below contravenes the section/rule..........................ofAndhra Pradesh Cotton Seeds (Regulation of supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007.In view of this, under Section 8 (2) of Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007, the cotton seed stocks and records detailed below have been seized by me from the premises of..............................Situated at................................................Details of cotton seed stocks seized:

SI. No.

Variety Lot No.

Name of seed producer

Quantity (inQuintals)

Value in (in Rs.)

.....................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................Details of records seized:.....................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................

Place:
Date:	Seed Inspector

Form IV(Under Section 8 (2) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sal & Fixation of Sale Price) Ordinance, 2007 and Rule 24 (3)(1) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Form of Memorandum of acknowledgementTo.........................................................................................I have this day taken from the premises of............................Situated at.................................Samples of cotton seeds specified below to have the same tested/analysed by seed analyst.Details of samples taken:

SI. No.

Variety

Lot No.

Quantity of the seed available

Place:
Date:	Seed Inspector

Signature of the party from whose premises samples taken:Witnesses:*

Name

Father Name

Age

Permanent Address

Signature

(*Select witnesses of known address)Form V(Under Section 8 (2) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 25(4)(b) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Intimation to Magistrate for orders of safe custodyTo...........................................................................I submit to inform that that the stock of cotton seeds of M/S..............located in the premises of.......................as detailed below contravenes the section/ rule.................................of Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007.In view of this, under Section 8 (2) of Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007, the cotton seed stocks and records detailed below have been seized by Seed Inspector,..........................Details of cotton seed stocks seized:

SI. No.

Variety Lot No.

Name of seed producer

Quantity (inQuintals)

Value in (in Rs.)

.....................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................Details of records seized:.....................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................Note. - The original record is returned to the party after taking extract of relevant recordTherefore, in compliance to the provisions of Code of Criminal Procedure, 1973, I submit the above facts, while seeking permission for safe custody of aforesaid cotton seed stocks and records

Place:
Date:	Seed Inspector

Form VI(Under Section 8 (2) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 25(2)(e) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Memorandum to Seed AnalystSerial No. of memorandum:From:Name:..........................Designation:...................Mandal:........................Sub-division...................District:......................To:The State Seed AnalystAsst. Director of Agriculture, Seed Testing LaboratoryPlace with Pin Code:...........................District:...................................The cotton seed sample described below is sent herewith for test and analysis under Section 8(2) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 25(2)(e) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007.

1. Serial No of sample

2. Controller Code:

3. Date and Place of collection:

4. Nature of the articles submitted for analysis/test:

5. Tests required: (indicate type of transgene as claimed on container)

6. Special request, if any

(a)Drawl of samples from complaint/detailed/seized stock

(b)The dealer has refused to take the sample and same is retained with seed inspector. It is

Form VII(Under Section 8 (2) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 26(3) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Certificate of test and/or analysis by the seed analystCertified that the seed sample(s) bearing number.......................purporting to be a sample of.......received on............memorandum no................Dated .................from ....................... has/have been tested/analysed and that the result/results of such test(s)/analysis is/are as enclosed.The condition of the seals on the packet and the outer covering on receipt was intact/not intact as compared with specimen seal provided, received sample of specified size/ under sized

Place:	Seed Analyst
Date:	Seed Testing Laboratory

Requested to take further action as contemplated under 25 (3) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007 and furnish the portion of samples along with Form VII.

7. Affix Specimen of metallic seal of seed inspector (to be used for verification of intactness of seed sample pack)

Date:	{\|

|-| Place:| Seed Inspector|}Form 'A'(Under Section 5(a) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 13(1) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Form of Application to obtain Certificate of Registration at district levelToThe Registering Authority..................................................

1. Full name and address of the Applicant:

(a)Name and Postal Address:

(b)Place of business:

(i)Sale:

(ii)Storage:

2. Is it a proprietary/partnership/limited company/Hindu undivided family concern Give the Name(s) and address(es) of proprietor/partner/Manager/Karta.

3. In what capacity this application is made

(i)Proprietor; (ii) Partner,(iii) Manager;(iv) Karta;

4. Was the applicant ever convicted under the Essential Commodities Act, 1955 (10 of 1955), or any order issued there under or Environmental Protection Act, 1985 or Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 during the last three years preceding the date of application? If so give details:

5. Give the details of cotton seeds to be handled:

S.No. Name of variety

6. I/We have remitted the registration fee of rupees five hundred vide Challan No.........dated......in treasury/bank...........

7. Declaration:

(a)I/We declare that the information give above is true to the best of my/our knowledge and belief and no part thereof is false;

(b)I/We have carefully read the terms and conditions of Form 'C' appended to the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007, and agree to abide by them.

(c)I/We declare that no seed license/certificate of registration granted earlier to me/us has been cancelled/suspended

Place:Date:

Signature of Applicant

Form 'B'(Under Section 5(a) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 13(1) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Form of Application to obtain Certificate of Registration at State levelToThe Registering Authority..................................................

1. Full name and address of the Applicant:

(a)Name and Postal Address:

(b)Place of business:

(i)Sale: (ii) Storage:

(iii)Processing: (iv) Packing

(Own/Custom)

(v)R&D facility:

2. Details of Processing Plant registration no:

(if available)

3. Is it a proprietary /partnership/limited company/Hindu undivided family concern?

Give Name(s) and address(es) of proprietor/partner/Manager/Karta.

4. In what capacity this application is made:

(i)Proprietor; (ii) Partner; (iii) Manager; (iv) Karta;

5. Was the applicant ever convicted under the Essential Commodities Act, 1955 (10 of 1955), or any order issued there under or Environmental Protection Act, 1986 or Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 during the last three years preceding the date of application? If so give details:

6. Tie-up arrangement for basis seed/technology transfer:

(if any)

7. Give the details of cotton seeds to be handled:

S.No. Name of variety

8. I/We have remitted the registration fee of rupees five hundred vide Challan No................dated........in treasury/bank............

9. Declaration:

(a)I/We declare that the information give above is true to the best of my/our knowledge and belief and no part thereof is false;

(b)I/We have carefully read the terms and conditions of Form 'D' appended to the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007, and agree to abide by them.

(c)I/We declare that no seed licence/certificate of registration granted earlier to me/us has been cancelled/suspended.

Place:Date:

Signature of Applicant

Form 'C'(Under Section 5(a) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 15(1) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Certificate of Registration to Carry on the Business of Cotton Seeds at District Level

CR No.:Date of Issue;Valid up to:

Subject to the provisions of the Rule 15(1) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007 and to the terms and conditions of this Certificate of Registration, M/S.........................is hereby granted Certificate of Registration to sell and store for the said purpose of seeds in the district of........................The holder of this Certificate of Registration shall carry on the aforesaid business at;

Sale

Storage

Terms and Conditions of Certificate of Registration

1. The Certificate of Registration shall be displayed at a prominent and conspicuous place in a part of the business open to the public.

2. The holder of the Certificate of Registration shall comply with provisions of Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007, Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007 and the notifications issued there under and for the time being-in-force.

3. The holder of the Certificate of Registration comes into force with immediate effect and shall be valid up to..................unless previously cancelled or by suspended.

4. The holder of the Certificate of Registration shall from time to time report to the Registering authority any change in the places where he caries business of sale or storage for the said purposes of cotton seeds.

5. The holder of the Certificate of Registration shall give every facility to this Registering authority for the purpose of inspecting his stock in any shop, depot o god owns or other/places used by him for the purpose of cotton seeds.

Details of Cotton Seeds to be Handled

Registering Authority & Joint Director of Agriculture

Form 'D'(Under Section 5(a) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 15(1) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Certificate of Registration to Carry on the Business of cotton Seeds at State Level

CR No.:Date of Issue;Valid up to:

Subject to the provisions of the Rule 15(1) of the Andhra Pradesh Cotton Seeds Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007 and to the terms and conditions of this Certificate of Registration, M/S.......................is hereby granted Certificate of Registration to sell, store, process, pack for the said purpose of seeds in the state of.................The holder of this Certificate of Registration shall carry on the aforesaid business at:

SalePrecessing

StoragePacking

Terms & Conditions of Certificate of Registration

1. The Certificate of Registration shall be displayed at a prominent and conspicuous place in a part of the business open to the public (including processing plants, storage and sale points).

2. The holder of the Certificate of Registration shall comply with provisions of Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007, the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007 and the notifications issued there under and for the time being in-force.

3. The Certificate of Registration comes into force with immediate effect and shall be valid up to ................unless previously cancelled or by suspended.

4. The holder of the Certificate of Registration shall from time to time report to the Registering authority, any change in the places where he carries business of sale, export, import, storage, process, pack for the said purposes of cotton seeds.

5. The holder of the Certificate of Registration shall give every facility to this Registering authority for the purpose of inspecting his stock in any shop, depot or god owns or other/places used by him for the purpose of cotton seeds.

Details of Cotton Seeds to be Handled

Registering Authority & Addl. Director of Agriculture (Seeds)

Form 'E'(Under Section 5(a) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 17(1) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Form of Application to renew Certificate of Registration at district levelToThe Registering Authority...................................................I/We hereby apply for renewal of the Certificate of Registration to carry on the business of dealer to cotton seed at district level under the name and style of Shri M/s.........................The Certificate of Registration, desired to be renewed, was granted by the Registering Authority for the district of...................and allotted Certificate of Registration No...............on the ............day of....................I/We have remitted the renewal fee of rupees five hundred vide Challah No..................dated .........in treasury/bank....................

DatePlace

Signature of Applicant(s)Full names and address of the Applicant(s)

Form 'F'(Under Section 5(a) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 17(1) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Form of Application to renew Certificate of Registration at state levelToThe Registering Authority....................................................I/We hereby apply for renewal of the Certificate of Registration to carry on the business of dealer/seed producer in cotton seeds at state level under the name and style of Shri/ M/s ........................The Certificate of Registration, desired to be renewed, was granted by the Registering Authority for the state of......................and allotted Certificate of Registration No...........on the ...........day of...........I/We have remitted the renewal fee of rupees five hundred vide Challan No............dated .......in treasury/bank................

DatePlace

Signature of Applicant(s)Full names and address of the Applicant(s)

Form 'G'(Under Section 5(a) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 17(1) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Certificate of Renewal of Registration To Carry On The Business of Cotton Seeds At District LevelCertified that the Certificate of Registration bearing no .....................granted on .......................to carry on the business of a dealer in cotton seeds at district level at the premises situated at M/s....................is hereby renewed up to .......................unless previously cancelled or suspended under the provisions of the Rule 17 (1) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007.The holder of this Certificate of Registration shall carry on the aforesaid business at:

Sale

Storage

Terms & Conditions of Certificate of Registration

1. The Certificate of Registration shall be displayed at a prominent and conspicuous place in a part of the business open to the public

2. The holder of the Certificate of Registration shall comply with provisions of Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007, the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007 and the notifications issued there under and for the time being in-force.

3. The Certificate of Registration comes into force with immediate effect and shall be valid up to ........................unless previously cancelled or by suspended.

4. The holder of the Certificate of Registration shall from time to time report to the Registering authority any change in the places where he caries business of sale or storage for the said purposes of cotton seeds.

5. The holder of the Certificate of Registration shall give every facility to this Registering authority for the purpose of inspecting his stock in any shop, depot or god owns or other/places used by him for the purpose of cotton seeds.

Details of Cotton Seeds to be Handled

Registering Authority & Joint Director of Agriculture

Form 'H'(Under Section 5(a) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 17(1) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Certificate of Renewal of Registration to Carry on the Business of Cotton Seeds at State LevelCertified that the Certificate of Registration bearing no granted on to carry on the business of a dealer/producer in cotton seeds at state level at the premises situated at M/s......................is hereby renewed up to ............unless previously cancelled or suspended under the provisions of the Rule 17(1) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007.The holder of this Certificate of Registration shall carry on the aforesaid business at:

SalePrecessing

StoragePacking

Terms & Conditions of Certificate of Registration

1. The Certificate of Registration shall be displayed at a prominent and conspicuous place in a part of the business open to the public (including processing plants, storage and sale points).

2. The holder of the Certificate of Registration shall comply with provisions of Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007, the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007 and the notifications issued there under and for the time being in-force.

3. The Certificate of Registration comes into force with immediate effect and shall be valid up to ................unless previously cancelled or by suspended.

4. The holder of the Certificate of Registration shall from time to time report to the Registering authority, any change in the places where he caries business of sale, export, import, storage, process, pack for the said purposes of cotton seeds.

5. The holder of the Certificate of Registration shall give every facility to this Registering authority for the purpose of inspecting his stock in any shop, depot or god owns or other/places used by him for the purpose of cotton seeds.

Details of Cotton Seeds to be Handled

Registering Authority & Addl. Director of Agriculture (Seeds)

Form 'J'(Under Section 5(a) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 19 (2) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007.Monthly cotton seed stock statement

Month and Year:Name of holder of Certificate of Registration:Certificate of Registration No:

Valid up to:

Quantity inQuintals
Variety of cotton seed (transgenic /non-transgenic)	Class of seed	Opening stock on the first day of the month	Quantity purchased during the month withdate-wise invoices and nos	Total quantity imported with date wise invoicesand nos	Total	Total quantity sold	Total quantity exported	Total quality returned	Closing stock on the last day of the month
1	2	3	4	5	6	7	8	9	10
					3+4+5				6-(7+8+9)

Acknowledgement of Seed Inspector:

Signature of dealer/producer:Name;Address:

Form 'K'(Under Section 5(a) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 21 of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Cash/Credit Memorandum to be issued by the dealer/producer to the purchaser of Cotton Seeds

SI. No.................Licence No..............................Cash/Credit MemorandumName and Address of Firm.................Name and Address of Purchaser.....................

ST/CST No...........Date...............

S.l. No.	Name of kind& variety	Number of bags or container.	Unit Weight	Lot number	Quantity	Rate	Amount
1	2	3	4	5	6	7	8
1.2.

Total	ST/CST@.............................
	G. Total...................................
Signature of Purchaser	Signature of Dealer/producer

Form 'L'(Under Section 7 of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 27(1) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Complaint of a farmerTo...............................................................................................................Sir........................S/O..................... Resident of village................... mandal..............district, have purchased cotton seed of variety...........lot no..........of ..........company from M/S.......................and sown on ............in an area of...........acres of land located at sy.no........................village.................mandal.................It is noticed on (date)................that the said crop was found affected with ........................in an area of........................acres.It is requested to inspect the complainant filed to assess the crop losses and to arrange for compensation suitably.

	Signature of Complainant
Encl: Copy of cash memorandum
Labels
Used packingmaterial

Form 'M'(Under Section 7 of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 28 (c) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Preliminary inspection report of Seed Inspector for complaint on poor germination

Date of receipt of complaint:

Date of inspection:

(a)Details of complainant:

(1)Name of farmer:

(2)Village:

(3)Mandal:

(4)District:

(b)Details of seed purchased:

(1)Variety/hybrid:

(2)Lot Number:

(3)Certificate status of seed:

(4)Name of company:

(5)Name of dealer & address:

(6)Quantity/No of containers purchased:

(7)Cash memo:

(8)Information on label (germination %, validity of seed):

(c)Details of sowing:

(1)Date of sowing;

(2)Area sown:

(3)No of seeds sown per hill:

(4)Depth of sowing:

(d)Observations:

(1)Rainfall pattern (enclose rainfall data)

(2)Soil condition:

(3)Germination count/sqm:

(4)Condition of seed sown (rotten/damaged/sprouted) not emerged)

(5)Germination % in adjacent fields:

(6)Germination % of seed of same lot in others fields:

(7)Package of practises adopted

Signature of seed inspector:
Remarks of District Level Committee
Complaint no:	Date of inspection:
Remarks:
Signature of Chairman	Signature of members:
Signature of representative of seed company:	Signature of complainant

Form 'N'(Under Section 7 of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 28(C) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Preliminary inspection report of Seed Inspector for complaint on genetic impurity

Date of receipt of complaint:

Date of inspection:

(a)Details of complainant:

(1)Name of farmer:

(2)Village;

(3)Mandal:

(4)District:

(b)Details of seed purchased:

(1)Variety/hybrid:

(2)Lot Number:

(3)Certification status of seed:

(4)Name of company:

(5)Name of dealer 86 address:

(6)Quantity/No of containers purchased:

(7)Cash memo:

(8)Information on label (genetic impurity %, validity of seed):

(c)Details of sowing:

(1)Date of sowing:

(2)Area sown:

(3)Stage of the crop:

(d)Observations:

(1)Rainfall pattern (enclose rainfall data)

(2)Soil condition;

(3)Genetic purity % based on field count:

(4)% variation in genetic impurity:

(5)Genetic impurity % in adjacent fields:

(6)Genetic impurity % of seed of same lot in other' fields:

(7)Package of practises adopted

(8)Expected yield: Normal yield: Difference in Yield:

Signature of seed inspector:
Remarks of District Level Committee
Complaint no:	Date of inspection:
Remarks:
Signature of Chairman	Signature of members:
Signature of representative of seed company:	Signature of complainant

Form 'O'(Under Section 7 of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 28(C) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Preliminary inspection report of Seed Inspector for complaint on susceptibility to Pest/diseases

Date of receipt of complaint:

Date of inspection:

(a)Details of complainant:

(1)Name of farmer;

(2)Village:

(3)Mandal:

(4)District:

(b)Details of seed purchased:

(1)Variety /hybrid:

(2)Lot Number:

(3)Certificate status of seed:

(4)Name of company:

(5)Name of dealer & address:

(6)Quantity/No of containers purchased:

(7)Cash memo:

(8)Information on container (Resistance to pests/diseases claimed, validity of seed)

(c)Details of sowing:

(1)Date of sowing:

(2)Area sown:

(3)Stage of the crop:

(d)Observations:

(1)Rainfall pattern (enclose rainfall data)

(2)Soil condition:

(3)% of pest/disease incidence based on field count:

(4)% of pest/disease incidence in adjacent fields:

(6)% of pest/disease incidence of same lot in others fields:

(7)Adopted package of practises/recommendations of seed producer:

(8)Expected yield:#Normal yield:#Difference in yield:

(9)Extra cost incurred towards PP measures:

Signature of seed inspector:
Remarks of District Level Committee
Complaint no:	Date of inspection:
Remarks:
Signature of Chairman	Signature of members:
Signature of representative of seed company:	Signature of complainant

Form 'P'(Under Section 7 of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 28(c) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Preliminary inspection report of Seed Inspector for complaint on non adaptability

Date of receipt of complaint:

Date of inspection:

(a)Details of complainant:

(1)Name of farmer:

(2)Village:

(3)Mandal:

(4)District:

(b)Details of seed purchased:

(1)Variety/hybrid:

(2)Lot Number:

(3)Certification status of seed:

(4)Name of company:

(5)Name of dealer & address:

(6)Quantity No of containers purchased:

(7)Cash memo:

(8)Information on container (Adaptability details, validity of seed):

(c)Details of sowing:

(1)Data of sowing:

(2)Area sown:

(3)Stage of the crop:

(d)Observations:

(1)Rainfall pattern (enclose rainfall data)

(2)Soil condition:

(3)% of pest/disease incidence any disorders observed based on field count:

(4)% of pest/disease incidence any disorders observed in adjacent fields:

(6)% of pest/disease incidence any disorders observed of same lot in others fields:

(7)Adopted package of practises/recommendations of seed producer:

(8)Expected yield:#Normal yield:#Difference in yield:

(9)Extra cost incurred towards PP measures;

Signature of seed inspector:
Remarks of District Level Committee
Complaint no:	Date of inspection:
Remarks:
Signature of Chairman	Signature of members:
Signature of representative of seed company:	Signature of complainant

Form 'Q'(Under Section 7 of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 28(d) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Proceedings of the Chairman, District Level Committee for award of compensation on account of inferior quality of seed in respect of poor germination/susceptibility to pests/disease/genetic impurity/non-adaptability of .........variety/hybrid of M/S......................Present: Sri................

Complaintno:............................date.......................
Complaint betweenSri............................................
S/o. Sri...................R/O...............(V).............. (M)	…...............................Seedconsuming farmer(s)
vs.
M/S..........................................................................	…................................Seedsupplying company

Whereas a complaint is received from Sri .........................against the variety/ hybrid..............of......................M/S................. seed company purchased a quantity of for Rs.............vide bill no dt:.................. through his authorized dealer M/s.....................about inferior quality of seed in respect of.........................within the prescribed time limit of.......................................daysBased on the complaint of Sri....................., the seed inspector has inspected the field of said variety is sown/grown in sy.no.....................of village.......mandal............on.............and reported that there is poor germination/ susceptibility to pests/diseases/genetic impurity/non-adaptability in spite of adopting package of practises as recommended by seed company under optimum soil moisture.On receipt of inspection report from the seed inspector, a district level committee comprising of Sri............Sri..............Sri.......Sri............had visited the complainant field along with the representative of company Sri.........................on ...........and confirmed as below:The % of poor germination/ susceptibility to pests/diseases/genetic impurity/non adaptability is observed to an extent of, causing crop loss of............................. kgs/acre based on mandal average yield and the total crop loss is estimated as ......................kgs for ...........acres valued at Rs..........In view of this, the District Level Committee under the chairmanship of Sri ..........met on................and decided to award a total compensation of Rs.........to M/s.........after examining the complaint of the farmer and based on the field verification.Hence, M/s...................is directed to pay a compensation of Rs...........to Sri...........within................days from the date of decision of District Level Committee and in case of delayed payment 24% interest will be levied and wherever no payment is made, penalty will be imposed as decided by the government.In case M/S..............is aggrieved by the decision of District Level Committee, they may prefer an appeal with appellate authority within 30 days from date of receipt of award of compensation under Rule 29 of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007.

	Chairman
	District Level Committee
To
M/S …......................(Seed company)
Sri.............................(Complainant)

Copy submitted to Commissioner & Director of Agriculture, Andhra Pradesh, Hyderabad for favour of information.

Schedule

(Under Section 5(a) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 24 (1) (b) and 25(1 )(b) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Manner of sampling, sealing, fastening and dispatch of cotton seed samples

1. Manner of taking cotton seed samples. - Samples of any variety of cotton seed for the purpose of analysis shall be taken in a clean dry container which shall be closed sufficiently tight to prevent leakage and entrance of moisture and shall be carefully sealed.

2. Cotton seed sampling intensity. - (a)Bulk sampling: When sampling from cotton seed lots stored in bulk) heaps, bins, wagons etc.,) the following sampling intensity should be regarded as a minimum requirement for obtaining the "bulk sample"

(1)Up to 500 kilo grams. - At least 5 individual samples except in case of small lots up to 50 kilo grams where a smaller number of samples is sufficient, not less than 3 individual samples need to be taken.

(2)501 to 3000 kilo grams. - One individual sample for each 300 kilo grams, but not less than 5 individual samples need to be taken

(3)3001 to 20,000 kilo gram. - One individual sample for each 500 kilo grams, but not less than 10 individual samples need to be taken.For cotton seed in bulk, the individual samples shall be distributed at random all over the bulk and the samples drawn from varying depths

(b)Bag sampling: For cotton seed lots in bags or other containers, the following sampling intensity should be regarded as minimum requirement:

(1)up to 5 containers. - Sample each container but always take at least 5 individual samples

(2)from 6 to 30 containers. - Sample at least one in every three containers but never less than 5

(3)31 containers or more. - Sample at least one in every five containers but never less than 10Unless doubt exist about the homogeneity of a lot, all such primary samples should be combined to make a composite sample of the lot for submitting to the seed testing laboratory. If the individual primary samples are not sufficiently homogeneous, they may be sent to the laboratory for a heterogeneity test.The size of submitted sample is 250 grams for non-transgenic varieties and 25 grams for transgenic varieties.

3. Cotton seed containers to be labelled and addressed. - All containers containing samples for analysis shall be properly labelled and the parcels shall be properly addressed. The label of any sample of cotton seed sent for analysis shall bear,-

(a)Serial number

(b)C&DA code

(c)Name of the sender with official designation and address (mandal, district)

(d)Date and place of taking the sample

(e)Variety of cotton seed for analysis (whether transgenic or non-transgenic)

An information slip shall be placed between container and wrapper, with the following details

(a)Serial number

(b)C&DA code

(c)Name of the sender with official designation and address (mandal, district)

(d)Date and place of taking the sample

(e)Variety of cotton seed for analysis (whether transgenic or non-transgenic)

(f)Size of seed lot

(g)Packing material used

4. Manner of packing, fastening and sealing the cotton seed samples. - All samples of cotton seed sent for analysis shall be packed, fastened and sealed in the following manner,-

(a)The stopper shall first be securely fastened so as to prevent leakage of the containers in transit;

(b)The container shall then the completely wrapped in fairly strong thick paper. The ends of the paper shall be neatly folded in and affixed by means of gums or other adhesive.

(c)The paper cover shall be further secured by means of strong twine or thread, both above and across the container, and the twine or thread shall then be fastened on the paper cover by means of sealing wax on which there shall be at least four distinct and clear impressions of seal of the sender, of which, one shall beat the top of the packet, one at the bottom and the other two on the body of the packet. The knots of the twine or thread shall be covered by means of sealing wax bearing the impressions of the seal of the sender.

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State of Andhra Pradesh - Act