8. Requirements to be complied with by a person carrying on the business referred to in Section 12.
(1)no person shall alter, obliterate or deface any mark or label attached to the consignment of tiny seed.(2)every person selling, keeping for sale, offering to sell, bartering or otherwise supplying any seed of notified kind or variety under Section 12, shall keep over a period of three years a complete record of each lot of seed sold except that any seed sample that has been discarded for various reasons to be recorded.Chapter-VI Certification of Seed
