Section 7 in Plant Quarantine (Regulation of Import into India) Order, 2003
7. Import of live insects and other arthropods/nematodes/microbial cultures including algae/bio-control agents.
(1)No consignment of live insects and other arthropods/nematodes/microbial cultures including algae/bio-control agents shall be permitted into India without valid import permit issued by competent authority as specified under Schedule-X.(2)Every application or online application for permit to import live insects and other arthropods/nematodes/microbial cultures including algae/bio-control agents, shall be made in the PQ Form 12 at least thirty days in advance to Plant Protection Adviser along with a fee of Rs. 1000/- towards registration in the form of bank draft issued in favour of the Accounts Officer, Directorate of Plant Protection Quarantine and Storage, Faridabad-121001.(3)The competent authority shall issue the permit in PQ Form 13 in triplicate, if satisfied of the purpose for which import is made and subject to such conditions imposed thereon.(4)All the consignments of live insects and other arthropods/nematodes/microbial cultures including algae/bio-control agents shall be permitted only through points of entry specified under Clause 3(14). The consignment of beneficial insects shall be accompanied by a certificate issued by National Plant Protection Organisation at the country of origin with additional declarations for freedom from specified parasites and parasitoids and the bio-control agents free from hyper-parasites. The consignment of beneficial insects/bio-control agents shall be subjected to Post-entry quarantine as may be prescribed by the Plant Protection Adviser.(5)Nothing contained in the clause shall apply to import of live insects and other arthropods/nematodes/microbial cultures including algae/bio-control agents having no relevance in agriculture.
