.-There shall be specified on every mark or label,-(i)particulars, as specified by the Central Government under clause (b) of section 6 of the Act;(ii)a correct statement of the net content in terms of weight and expressed in metric system;(iii)date of testing;(iv)if the seed in container has been treated,-(a)a statement indicating that the seed has been treated;(b)the commonly accepted chemical or abbreviated chemical (generic) name of the applied substance; and(c)if the substance of the chemical used for treatment, and present with the seed is harmful to human beings or other vertebrate animals, a caution statement such as "Do not use for food, feed or oil purposes". The caution for mercurials and similarly toxic substance shall be the word "Poison" which shall be in type size, prominently displayed on the label in red;(v)the name and address of the person who offers for sale, sells or otherwise supplies the seed and who is responsible for its quality;(vi)the name of the seed as notified under section 5 of the Act.
