Section 7 in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007
7. Requirements to be complied with by a person carrying on the business of cotton seed under Section 4 of Ordinance.
(a)No person shall sell, keep for sale, offer to sell, barter or otherwise supply any cotton seed, after the validity date recorded on the container.(b)No person shall alter, obliterate or deface any particulars, mark or label attached to the container of any cotton seed.(c)Every person selling, keeping for sale, offering to sell, bartering or other wise supplying any cotton seed, shall keep over a period of three years a complete record of each lot sold except that any seed sample may be discarded one year after the entire lot represented by such sample his been disposed of. The sample of seed kept as part of the completed record shall be as large as the size specified for submitted sample. This sample, if required to be tested, shall be tested only for determining the purity.
