Section 3(9) in The Plants, Fruits And Seeds (Regulation Of Import Into India) Order, 1989
(9)No consignment shall be imported unless accompanied by an official Phytosanitary Certificate issued by the authorised officer of the country of origin of the consignment:[Provided that plants, fruits, seeds and any other material of plant origin imported for consumption shall be allowed to be imported without an import permit:] [Added by S.O. 523(E), dated 16.7.1993 (w.e.f. 16.7.1993). ][Provided further that the mushroom spawn culture shall be allowed to be imported by 100 per cent. export oriental units without an import permit:] [ Substituted by S.O. 56(E), dated 20.1.1992 (w.e.f. 20.1.1992).][Provided further that such material imported as accompanied baggage and through International postal channels shall be allowed to be imported without a Phytosanitary Certificate or an import permit.] [Added by S.O. 523(E), dated 16.7.1993 (w.e.f. 16.7.1993). ]
