Section 25(2) in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007
(2)When samples of any seed of cotton variety are taken under sub-rule (1) the Seed Inspector shall,-(a)deliver one sample to the person from whose seed stock it has been taken (dealer sample);(b)send in the prescribed manner another sample for analysis to the Seed Analyst of concerned laboratory (submitted sample);(c)send third sample for record purpose to the lab specified by the Controller (Controller sample); and(d)Fourth sample shall be retained for referral analysis as per provisions made under subsection (4) of Section 10 of the Ordinance.(e)The container of sample for analysis shall be sent to the seed analyst by hand or by registered post or by courier or by lorry transport in a sealed packet enclosed together with a memorandum in Form VI in an outer cover addressed to the seed analyst.
