Section 8(2) in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Act, 2007
(2)The Seed Inspector, if he has information that any person dealing in trade of Cotton Seed, has contravened any of the conditions issued by the Controller, or suspecting the quality of the Cotton Seed or any person about to commit offence in respect of Cotton Seed, he shall enter, search of any premises and draw samples and detain or seize the stock of Cotton Seed and records and after receiving the reports of Seed Analyst, shall take all further action as specified in the Act.
