.-Every certificate granted under sub-section (3) of section 9 shall be in Form II and shall be granted by the certification agency, after making enquiries and satisfying itself in accordance with the provisions of the said sub-section on the following conditions, for the period to be specified by the certification agency, namely:-(i)The person to whom the certificate is granted under sub--section (3) of section 9 shall attach a certification tag to every container of the certified seed and shall follow the provisions in respect of marking or labelling provided by or under the Act.(ii)The certification tag shall contain the following particulars, namely:-(a)name and address of the certification agency;(b)kind and variety of the seed;(c)lot number or other mark of the seed;(d)name and address of the certified seed producer;(e)date of issue of the certificate and of its validity;(f)an appropriate sign to designate certified seed;(g)an appropriate word denoting the class designation of the seed.(iii)The colour of the certification tag shall be white for foundation seed, purple for registered seed and blue for certified seed.(iv)The container of the certified seed shall carry a seal of such material and in such form as the certification agency may determine and no container carrying a certification tag shall be sold by the person if the tag or seal has either been tampered with or removed.(v)The certification tag on the container shall specify,-(a)the period during which the seed shall be used for sowing or planting;(b)that the use of seed after the expiry of the validity period by any person is entirely at his risk and the holder of the certificate shall not be responsible for any damage to the buyer of the seed;(c)that no one should purchase the seed if the seal or the certification tag has been tampered with.(vi)The holder of the certificate shall keep record of the details of each lot of the seed which is issued for sale in such form as to be available for inspection and to be easily identified by reference to the number of the lot as shown in the certification tag of each container and such records shall be retained in the case of a seed for which expiry date is fixed for a period of two years from the expiry of such date.(vii)The holder of the certificate shall allow any Seed Inspector, authorised in writing by the certification agency in that behalf, to enter with or without prior notice the premises where the seeds are grown, processed and sold and to inspect premises, plant and the process of processing at all reasonable hours.(viii)The holder of the certificate shall allow the Seed Inspector, authorised in writing by the certification agency, to inspect all registers and records maintained under these rules and to take samples of the seeds and shall supply to the Seed Inspector such information as he may require for the purposes of ascertaining whether the conditions subject to which the certificate has been granted, have been complied with.(ix)The holder of the certificate shall on request furnish to the certification agency from every lot of the seed or from such lot or lots as the said agency may from time to time specify, a sample of such quantity as the agency may consider adequate for any examination required to be made.(x)If the certification agency so directs, the holder of the certificate shall not sell or offer for sale any lot in respect of which a sample is furnished under the preceding clause until the agency authorises the sale of such lot.(xi)The holder of the certificate shall, on being directed by the certification agency that any part of a lot has been found by the said agency not to conform to prescribed standards of quality or purity specified by or under the Act, withdraw the remainder of that lot from sale and so far as may, in the particular circumstances of the case, be practical, recall all issues already made from that lot.(xii)The holder of the certificate shall comply with the provisions of the Act and these rules and with the directions given after not less than one month's notice by the certification agency to such holder.[17-A. [Inserted by G.S.R. 389(E), dated 10.6.1981 (w.e.f. 10.6.1981). ]The certification agency shall, before granting the certificate, ensure that the seed conforms to the standards laid down in the Manual known as "Indian Minimum Seed Certification Standards" published by the Central Seed Committee, as amended from time to time.]
