(3)The Seed Analyst shall deliver in Form VII, a copy of the report of the result of analysis to the persons specified in sub-section (1) of section 16, as soon as may be but not later than 30 days from the date of receipt of samples sent by the Seed Inspector under sub-section (2) of the section 15.] [ Substituted by G.S.R. 329(E), dated 30.6.1973, for sub-Rules (2) and (3).]
