Section 2(5) in The Gujarat Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Act, 2008
(5)"Misbranded" the seeds shall be deemed to be misbranded, if-(i)it is a substitute for, or resembles in a manner likely to deceive, another variety of seed under the name of which it is sold, and is not plainly and conspicuously labeled so as to indicate its true nature; or(ii)it is falsely stated to be the produce of any place or country; or(iii)it is sold by a name which belongs to another kind or variety of seeds; or(iv)false claims are made for it upon the label or otherwise; or(v)sold in a package which has been sealed or prepared by, or at the instance, of the dealer and which bears his name and address, the contents of each package are not conspicuously and correctly stated on the outside thereof within the limits of variability prescribed under this Act; or(vi)the package containing it or the label on the package bears any statement, design or device regarding the quality of cotton seeds contained therein, which is false or misleading in any material particular or if the package is otherwise deceptive with respect of its contents; or(vii)it is not registered in the manner required by or under the provisions of this Act; or(viii)its label does not contain a warning or caution, which may be necessary and sufficient, if complied with to prevent risk to human beings or animals; or(ix)the package containing it or the label on the package bears the name of a fictitious individual or company as the dealer of the kind or variety; or(x)it is not labeled in accordance with the requirement of the provisions of this Act or the rules made thereunder;
