Section 8 in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007
8. Registration of cotton seed varieties.
- Subject to the provisions of Section 5 of the Ordinance,-(1)No seed of any cotton variety shall for the purpose of sowing or planting by any person he sold unless the variety is registered by the Controller or any authority designed for the purpose the manner specified.(2)The Controller or any authority designed for the purpose shall grant provisional registration for an area of 1000 acres per variety for trial marketing.-(a)for non-notified varieties of cotton seeds developed locally within the state, on the basis of the recommendation from State Research & Development Committee and information furnished by the cotton seed producer.(b)for non-notified varieties of imported cotton seeds from other states within the country, on the basis of recommendation from any Indian Council for Agricultural Research institute and information furnished by the importer.(c)for non-notified varieties of imported cotton seeds from outside the country on the basis of the information furnished by the importer on the basis of multi-locational trials undertaken by them locally to establish agronomic performance and on production of necessary regulatory clearances applicable for such import from Government of India.(3)All notified and non-notified cotton varieties which are permitted for sale to market on the date of commencement of the Ordinance shall be deemed to registered/ provisionally registered as per previous status of trial/regular market permission, under this Ordinance by the Controller or any authority designated for purpose and a certificate to this effect shall be provided on the basis of application specified under this rule.(4)Where as, it shall be granted with registration for regular marketing based on performance/trial reports as specified in Rule 12, furnished by the cotton seed producer.(5)It is mandatory on part of seed producer to offer for trails and to furnish performance reports within one year from the date of issuance of provisional registration, failing which and in case of inferior performance reported thereof, the provisional registration issued shall be cancelled.
