(4)Where a Seed Inspector takes any action under clause (c) of sub-section (1) of section 14,-(a)he shall use all despatch in ascertaining whether or not the seed contravenes any of the provisions of section 7 and if it is ascertained that the seed does not so contravene, forthwith revoke the order passed under the said clause or, as the case may be, take such action as may be necessary for the return of the stock of the seed seized;(b)if he seizes the stock of the seed, he shall, as soon as may be, inform a Magistrate and take his orders as to the custody thereof;(c)without prejudice to the institution of any prosecution, if the alleged offence is such that the defect may be removed by the possessor of the seed, he shall, on being satisfied that the defect has been so removed, forthwith revoke the order passed under the said clause.
