Section 19 in The Central Silk Board Silkworm Seed Regulations, 2010
19. Conditions and standards for export and import of silkworm seed.
(1)No person shall export or Import the silkworm seeds unless-(i)he is a registered seed producer or a registered dealer; and(ii)he possesses export or import license as the case may be;(iii)he has obtained prior permission of the Committee or its authorized representative;(iv)he possesses valid quarantine certificate issued by the Quarantine Authority.(2)Every exporter or Importer shall abide by the terms and conditions of silkworm seed export and import laid down by the Government of India from time to time.(3)Every exporter shall export only hybrid silkworm seed, and shall not export silkworm seed of pure races in any form.(4)Every exporter shall get the seed permitted for export, inspected by the quarantine authority who shall seal and mark the same as "Inspected and certified" and such seal shall not be altered or mutilated before exporter.(5)Every importer of silkworm seed shall submit a report of the performance of the imported seed to the Committee.Chapter - 10 Criteria for constitution of Silk-worm seed certification agency
