(1)The Fish Seed Analyst shall as soon as may be after the receipt of the sample under clause (c) of sub-section (I) of section 19, analyse the sample at the Regional Fish Seed Laboratory and deliver, in such form as may be prescribed, one copy of the report of the result of the analysis to the Fish Seed Inspector and another copy thereof to the person from whom the sample has been taken.(2)After the intimation of report under sub-section (1), the accused vendor or the complainant may, on payment of the prescribed fee, make an application to the Adjudicating Officer for sending the sample to the Regional Fish Seed Laboratory for its report and on receipt of the application, the Adjudicating Officer shall first ascertain that the mark and the seal or fastening is intact and may then despatch the sample under its own seal to the Regional Fish Seed Laboratory which shall thereupon send its report of the result of the analysis to the Adjudicating Officer in the prescribed form within one week from the date of direction of the Adjudicating Officer, specifying the result of the analysis.(3)The report sent by the Regional Fish Seed Laboratory under sub-section (2) shall supersede the report given by the Fish Seed Analyst under sub-section (1 ).(4)Where the report sent by the Regional Fish Seed Laboratory under sub-section (2) is produced in any proceedings under the .Act, it shall not be necessary in such proceedings to produce any sample or part thereof taken for analysis.
