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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in Plant Quarantine (Regulation of Import into India) Order, 2003

(2)Every vessel carrying out bulk shipment of grains shall be inspected on board by an officer duly authorized by Plant Protection Adviser before the same accorded permission to off-load the grain at the notified port of entry. On inspection, if found free from quarantine pests and noxious weed species, permission shall be accorded to off-load the grain at the port or order fumigation/treatment of grain on board or immediately upon unloading at the port, as the case may be, before such permission is granted for movement outside the port and subject to such conditions as imposed thereon.