Section 6 in Punjab Tissue Culture Based Seed Potato Act, 2020
6. Grant of certificate by certification agency.
(1)Any seed potato grower involved in the production, multiplication of tissue culture based seed potato, if he desires to have such seed certified by the certification agency, may apply to the certification agency for the grant of a certificate for the purpose.(2)Every application under sub-section (1) shall be made in such form, and shall contain such particulars and shall be accompanied by such fees, as may be prescribed.(3)On receipt of any such application for the grant of a certificate, the certification agency may, after such enquiry as it thinks fit and after satisfying itself that the seed to which the application relates conforms to the minimum seed certification standards specified for that seed under section 4 of this Act, grant a certificate in such form and subject to such conditions, as may be prescribed.(4)The certification agency shall ensure full traceability of each certified class of seed and that the material being initiated for producing mini-tubers is of notified variety and confirmed identity, including all documentation with respect to its origin.
