Section 18 in The Central Silk Board Silkworm Seed Regulations, 2010
18. Conditions to be complied with by the registered dealer in silkworm seed and chawki silkworms.
- A registered dealer shall.-(i)procure and transact certified seed that meet the quality standards as specified under these regulations;(ii)transact only the kind or variety of silkworm seed as indicated in the certificate of registration;(iii)not change the venue or the premises of business without the written permission of the Registration Committee;(iv)transport silkworm eggs or chawki silkworms only during the cool hours of the day;(v)not refrigerate the cross breed and acid treated bivoltine hybrid silkworm seed beyond the permissible safe period of twenty days one day after the laid on date;(vi)not re-refrigerate the silkworm eggs;(vii)maintain all the details and documents regarding procurement and disposal of seed and submit quarterly reports in Form-3;(viii)give free access to the records and products to the Seed Officer during his visit and assist him in conducting verification of records and tests to ensure that the procedure of seed preservation and standards are followed.(ix)authenticate the seed sold by him with stamping including name date of transaction, stage of the seed sold.Chapter - 9 Export and Import of Silkworm Seed
