Section 8 in Plant Quarantine (Regulation of Import into India) Order, 2003
8. Permit required for import of plants and plant products.
(1)No consignment of plants and plant products, if found infested or infected with a quarantine pest or contaminated with noxious weed species shall be permitted to be imported.(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.(3)The bulk shipment (s) of transgenic plants or plant products or genetically modified organisms shall be dealt as per the provisions of the Rules for manufacture, use, import, export and storage of hazardous micro-organisms, Genetically engineered organisms or cells made under Sections 6, 8 and 25 of the Environment (Protection) Act, 1986 (29 of 1986) or under the mechanism established as per the provisions of Biosafety Protocol by the Ministry of Environment and Forests.
