Section 3(11) in The Plants, Fruits And Seeds (Regulation Of Import Into India) Order, 1989
(11)Import of soil, earth, compost, sand, plant debris alongwith plants, fruits or seeds shall not be permitted except under the following conditions:-(i)The consignments of soil, earth, clay and similar material for any microbiological, soil-mechanics or minerological investigations and peat for horticultural purposes may be permitted through specified air or sea ports or land custom station, on applications made for that purpose.(ii)The application for the purpose referred to in (i) above shall be made to the Plant Protection Adviser, at least one month in advance, in Form F.(iii)The Plant Protection Adviser may, after scrutiny of the application, and if satisfied of the purpose for which such consignment is being imported, issue special permit in Form G.(iv)The consignments shall be inspected, fumigated, disinfected or disinfected, on arrival, by the Plant Protection Adviser or any other officer duly authorised by him in this behalf.
