Section 12 in Telangana Aqua-culture Seed (Quality Control) Act, 2006
12. Regulation of sale of Aqua-culture seeds of notified kinds or varieties.
- No person shall, himself or by any other person on his behalf, carry on the business of selling, keeping for sale, offering to sell, bartering or otherwise supply any aquaculture seed of any notified kind or variety, unless,-(a)such Aqua-culture seed identifiable as to its kind or variety;(b)such Aqua-culture conforms to the minimum limits of size, purity and freedom from disease, infections specified under clause (a) of section 11;(c)such Aqua-culture seed conforms to the standards for quarantine measures, as may be prescribed from time to time;(d)the container of such Aqua-culture seed bears in the prescribed manner, the mark or label containing the correct particulars thereof, specified under clause (b) of section 11; and(e)he complies with other requirements as may be prescribed.
