Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Central Silk Board Silkworm Seed Regulations, 2010

(2)A mulberry silkworm seed producer shall.-
(a)undertake to produce a minimum quantity of five lakh Disease free layings per annum from the third year of registration;
(b)possess building with separate rooms to conduct various activities of silkworm seed production including seed cocoon preservation, ovi-position and mother moth examination
(c)possess the requisite equipment as specified in Table-1 for production of seed and maintenance of quality standards.
Table 1. - Equipment required for the production of 5 lakhs Disease free layingc per annum
Sl. No. Items Qty(nos.)
General Equipment.-
1. Cocoon or pupae preservation stand 6
2. Oviposition stand 2
3. Seed cocoon or pupae preservation trays 100
4. Oviposition tray 35
5. Male moth preservation tray 20
6. Working stand 3
7. Egg preservation cabinet 1
8. Hygrometer 3
9. Room heater 2
10. Humidifier 1
11. Electronic balance 1
12. Sprayer 1
13. Generator 1
14. Refrigerator 1
15. Cellules 12500
Testing and treating equipment
1. Moth crushing unit 1
2. Moth examination table & stool 1
3. Centrifuge and accessories 1
4. Microscope 2
Additional requirements for loose egg production
1. Hydrometer 2
2. Acid treatment bath 1
3. Egg washing tray 1
4. Egg drying chamber 1
5. Egg winnowing machine 1
(d)procure certified parent seed cocoons from the seed cocoon producers;
(e)adhere to the conditions specified in this regulation on production and supply of parent seed cocoons through seed cocoon producers;
(f)produce only the kind or variety of hybrid seeds as indicated in the certificate of registration;
(g)not change the venue of the seed production center without the written permission of the Registration Committee;
(h)produce the seed adopting the method and procedure maintaining the quality standards as specified in these regulations;
(i)conduct seed testing and certify the seed as specified in these regulations;
(j)not refrigerate the crossbreed or acid treated bivoltine silkworm eggs beyond a period of 20 days from one day after the laid on date;
(k)not re-refrigerate the silkworm eggs;
(l)maintain upto date record of seed cocoon procurement, quantity of seeds produced, moth examination details and disease incidence and disposal of seeds and submit quarterly reports in Form-1;
(m)not refrigerate the seed cocoons;
(n)give free access to the records and products for the Seed Officer or Seed Analyst or any other officer so appointed or authorized by the Registration Committee or Central Silkworm Seed Committee during his visit and assist him to conduct verification of records and tests;