Section 27 in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007
27. Action to be taken by the seed inspector if a complaint is lodged with him.
(1)If farmer has lodged a complaint in writing in Form 'V about the failure of cotton crop due to inferior quality of cotton seeds supplied to him, the Seed inspector shall take in his possession the marks or labels, the seed containers, the cash bill and a sample of cotton seeds to the extent possible from the complainant for establishing source of supply of seeds and shall investigate the cause of failure of crop by,-(a)sending cotton seed samples of the lot to the Seed Analyst for detailed analysis;(b)inspecting the complainant field and record the data in Form 'M';(c)inform the District Level Committee for conducting a detailed investigation and for award of compensation.
