Section 5 in Tamil Nadu Cotton Control Rules, 1954
5. Ensuring purity of seeds of standard cotton.
(1)(i)The seeds for sowing standard cotton shall be those obtained from an officer or depot of the Department of Agriculture or from any person or any co-operative society or agency authorized by the Director to sell pure seeds of standard cotton.(ii)No person or agency other than the authorized person or agency shall sell, distribute or otherwise deal in any manner in seeds of standard cotton variety for sowing purposes in the controlled areas.Notwithstanding anything contained in these rules, persons who are desirous of using their own seeds of standard cotton prescribed for sowing purposes may do so provided they comply with the provisions of purity prescribed by the Director of Agriculture from time to time.(2)(i)Every person or agency desirous of dealing in a standard cotton variety for sowing purposes should apply to the Director for the issue of an authorization in the form prescribed in Schedule A through the Cotton Specialist, Coimbatore.(ii)Separate applications should be sent for each standard cotton variety.(iii)An application for the issue of an authorization or for its renewal should be made to the Director on or before the 1st of May, each year.(3)(i)The Director shall, at his discretion, authorize in the form prescribed in Schedule B any person or co-operative society or agency to sell pure seeds of standard cotton. The authorization shall be subject to such terms and conditions as maybe prescribed by the Director from time to time. The names and addresses of the authorized persons, co-operative societies and agencies shall be notified by (he Director in the [Fort St. George Gazette] [Now Tamil Nadu Government Gazette.] within a month from the date on which the authorization is made.(ii)Each authorized person should maintain a record of all transactions in the form prescribed in Schedule C.(iii)The authorization issued should be exhibited in a prominent place of business.(iv)The authorization is valid from the date of issue up to the 31st May of the year following that date.(v)An authorization issued under these rules is not transferable.(vi)In cases where an authorization is lost or destroyed, a duplicate may be issued by the Director on application, if he is satisfied that the loss or destruction of the original was due to circumstances beyond the control of its holder.(4)Holders of authorization issued under these rules shall be held fully responsible for defects in packing the seeds, quantity of seeds packed, marking and for use of false weights and scales and their authorization are liable to be cancelled by the Director in such cases.(5)The net weight of seeds packed in gunny bags shall be 98 lb in respect of standard American varieties and 112 lb in respect of standard Dushi varieties.(6)(i)The name of standard cotton variety and the year of procurement shall be marked distinctly on each container or bag and a label with the seal of the authorized person or co-operative society or agency as the case may be, the authorization number and name of the variety of standard cotton and the year of procurement should be put inside each container before stitching the bag or packing the container and each bag shall be sealed with the seal of the authorized person or co-operative society or agency as the case may be, after such stitching or packing;(ii)Such container or bag shall not contain seeds of any other variety of cotton excepting one, the details of which are mentioned both outside and inside the container;(iii)The authorization of any person, co-operative society or agency contravening the provisions of clauses (i) and (ii) above is liable to be cancelled by the Director.
