Section 24 in The Central Silk Board Silkworm Seed Regulations, 2010
24. Powers of the Seed Officer.
- In addition to the powers conferred by section 8H of the Act, the Seed Officer shall exercise the following powers, namely.-(i)inspect the site, infrastructure facilities, equipment and assess whether the facilities and requirement as specified under the regulations are met by the applicant for registration;(ii)inspect the premises of the parent seed producer and ascertain whether the rearer has a valid registration, the Disease free layings are obtained from the designated basic seed farm or grainage, the rearing house and appliances are disinfected, the crop is free from pebrine and crop conforms to the specified standards;(iii)take action to destroy the seed crop if found infected with pebrine after informing the farmer about the crop status;(iv)inspect and ascertain whether the seed rearer has sold his cocoons to the registered seed producer or dealer or they are rejected for want of demand or for not meeting quality norms and standards;(v)inspect the premises of the seed producer and ascertain whether he has a valid registration and all the facilities and requirements;(vi)inspect and ascertain whether the procedures of seed production are followed, seed is examined and certified to be free from pebrine disease, reports and documents are maintained up to date, cleanliness and hygiene is maintained and the records are properly maintained;(vii)inspect the seed cocoons and records to confirm whether the seed cocoons were purchased only from the registered parent seed rearer;(viii)inspect the chawki silkworm crop of registered chawki silkworm rearer and ascertain whether the chawki rearing house and appliances are disinfected, larvae are examined and certified to be free from pebrine disease, reports and documents are maintained up to date and cleanliness and hygiene is maintained and proper records are maintained.Chapter - 12
