Section 23 in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007
23.
The State Government may by notification in the official gazette appoint regulatory authorities and institutions as it thinks necessary to be the Controller, the registering authority, the appellate authority, seed inspectors, seed analysts, seed testing laboratories, referral laboratories and may also specify in that notification the jurisdiction within which each such regulatory authority shall exercise his powers.
