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Union of India - Section

Section 15 in Plant Quarantine (Regulation of Import into India) Order, 2003

15. Repeals and Savings.

(1)The following orders and notifications are hereby repealed, namely: -
(i)Rules for regulating the import of insects into India notified under F-193/40A dated 3.2.1941
(ii)Rules for regulating the import of fungi into India notified under F.16-5(I)/43A dated 10.5.43
(iii)Import of cotton into India Regulations, 1972
(iv)Plants, Fruits & Seeds (Regulation of Import into India) Order, 1989
(2)Not with standing such repeal, an import permit issued by any competent authority, which is in force immediately before the commencement of this Order and shall continue in force till the 31st day of March, 2004 and all appointments made and fees levied under the repealed Rules, Regulations and Orders, and in force immediately before such commencement shall likewise continue in force and be deemed to be made or levied in pursuance of this Order until revoked.* PQ Forms 01, 02, 03, 04, 05, 10, 11 and 14 has been deleted vide Sixth Amendment of 2016, S.O. 2453 (E), dated 5th July, 2016.PQ Form 06Application for Permit to Import soil/growing media/peat or Sphagnum moss
To  
(Issuing Authority)  
I/We hereby make an application in accordancewith provisions of clause 4 (ii) of the Plant Quarantine(Regulations of Import into India) Order, 2003 issued underSub-section (1) of Section 3 of the Destructive Insects &Pests, 1914 (2 of 1914) for permission to import soil/growingmedia/peat or Sphagnum moss as detailed below:
1. Name & Address of the importer 2. Name and address of exporter
3. Country of origin 4. Foreign port of shipment
5. Approximate date of import  
6. Point of entry 7. Means of conveyance
8. Description of consignment 9. Quantity 10. No of packages 11. Mode of packing
       
12. Specific purpose of import
DeclarationI/We hereby undertaketo pay to an officer duly authorized by the Plant ProtectionAdviser the prescribed fees towards inspection or treatment ofthe consignment and abide by the instructions/guidelines issuedby him.Date..............................................................Place:..............................................................(Signature & Nameof theImporter or his authorized agent)
PQ Form 07
Government of IndiaMinistry of Agriculture (Department of Agriculture &Cooperation) Directorate of Plant Protection, Quarantine &Storage, NH-IV, Faridabad (Haryana) - 121001............................................................................................................................................................Permit for import ofsoil/growing media/peat or Sphagnum mossPermit No................................Date of issue....................................................Valid up to.....................................................In accordance with the provisions of clause 4 ofthe Plant Quarantine (Regulation of Import into India) Order,2003 issued under Sub-section (1) of Section 3 of the DestructiveInsects & Pests Act, 1914 (2 of 1914) , I hereby grantpermission to import the following consignment of soil/growingmedia/peat or Sphagnum moss as detailed below:
1. Name and address of importer 2. Name and address of exporter
3. Country of origin 4. Point of entry
5. Description of consignment 6. Quantity (Wt./vol.) 7. No. of packages 8. Mode of packing
       
9. The abovepermission is granted subject to the following conditions:(1) The importedconsignment shall be accompanied by an official phytosanitarycertificate issued by an authorized officer in the country oforigin stating that(a).....................................................................................................................................................................................(b).....................................................................................................................................................................................(c).....................................................................................................................................................................................(2) The permit is nottransferable and shall be valid for one year from the date ofissue and valid for multiple port access and multiple partshipments provided the exporter, importer and country of originof the same for the entire consignment. The permit number shallbe quoted on the phytosanitary certificate issued at the countryof origin/re-export, as the case may be.(3) The imported consignment of soil/effluentsshall be disposed after laboratory investigation in a mannerprescribed by an officer duly authorized by the Plant ProtectionAdviser in this regard.
Date :..................................................Place:.................................................. (Seal) NameSignatureDesignationof Issuing Authority
PQ Form 08Application for Permit to Import Germplasm/Transgenics/Genetically Modified Organisms (GMO's) for Research Purpose
ToThe Director,National Bureau of Plant Genetic Resources,Pusa Campus, New Delhi-110012    
I hereby apply for a permit in accordance withprovisions of clause 6 (2) of the Plant Quarantine (Regulation ofImport into India) Order, 2003 issued under the Sub-section (1)of Section (3) of the Destructive Insects & Pests Act, 1914(2 of 1914), authorizing the import of plants/planting materialsfor research purposes as per details given below:
1. Name and address of the applicant  
2. Exact descriptionof Seeds/Planting Material s to be imported:(a) Common andbotanical name:(b)Germplasm/variety/hybrid/composite/syntheticprovenance/clone/others(c) Form of materialrequired (seed/rooted plants/scions/tubers/cuttings/bulbs invitro cultures(d) Parentage, if known  
3. Place of collection/origin of material to beimported (country/state)  
4 Whether transgenic/GMO or not?[If yes, attachthe approval letter issued by RCGM (DBT) in original]  
5. Name and address of theorganization/institution producing the material  
6. Number of samples to be imported  
7. Quantity to be imported (separately for eachaccession/variety/.hybrid/transgenic/GMO)  
8. Suggested source of availability of materialincluding published reference, if known.  
9. (a) Whether theaforesaid germplasm/variety/hybrid was imported by you earlier?If so, details thereof (year, quantity, source, etc.)(b) Was the material shared with otherscientists/National Gene Bank at NBPGR?  
10. Expected date and arrival in India  
11. Mode of shipment (Airmail/Airfreight/accompanied baggage)  
12. Place where imported seeds/planting materialwill be grown and scientists under whose supervision theseeds/planting material will be grow  
DeclarationI hereby declare thatthe germplasm under import has no commercial value/exclusiveownership and may be shared freely for research purposes.Place:Date:Signature of the Applicant & Address
PQ Form 09
National Bureau ofPlant Genetic Resources (ICAR) New Delhi 110012Permit for Importof Germplasm/Transgenic/Genetically Modified Organisms forResearch Purpose.Permit No..........................................................Date of issue...........................................................Valid up to...........................................................In accordance with the provisions of clause 6(2) of the Plant Quarantine (Regulation of Import into India)Order 2003 issued under Sub-section (1) of Section 3 of theDestructive Insects & Pests Act,1914, I hereby grantpermission to import of germplasm/transgenic/genetically modifiedorganisms herein specified
1. Name and address of importer 2. Name and address of exporter
3. Country of origin 4. Point of Entry
5. Description ofgermplasm/transgenic/Genetically modified organism (Botanicalname) 6. Variety to be imported 7. Quantity(Weight/Nos.) 8. No of Packages 9. Mode of Packing
         
9. The abovepermission is granted subject to following conditions:-(1) The consignmentof germplasm/transgenic shall be free from soil, weed species andplant debris.(2) (i) Theconsignment shall be accompanied by a PhytosanitaryCertificate/Phytosanitary Certificate (re-export issued by anauthorized officer in the country of origin/country of re-export)as the case may be with additional declaration for the freedomfrom:(a)............................................................................................................................................................(b)............................................................................................................................................................or that the abovespecified pests do not occur in the country or state of origin.(ii) Certified thatthe germplasm/transgenic as described above obtained from mothercrop/stock which were inspected on regular intervals by anappropriate authority in the country of origin and found freefrom:(3) The consignmentshall be grown in an approved Post entry quarantine facilityestablished by the importer at....................................................______ (nameof location of PEQ facility) under the supervisionof.....................................................................................................................................................for a period of (days/months)............................................... (Name &Address of Inspection Authority)(4) The permit is not transferable and valid forone-time import. The permit number shall be quoted on thephytosanitary certificate issued at the country of origin orre-export as the case may be.
Place: New DelhiDate: Seal NameSignatureDirectorNational Bureau of Plant Genetics Resources
PQ Form 12Application for Permit to import live insects and other arthropods/nematodes/microbial cultures including algae/bio-control agents
ToThe Plant ProtectionAdviser to the Government of India,Directorate of PlantProtection, Quarantine & Storage,NMV-IV, Faridabad (Haryana)-121001)  
I/We hereby make an application, in accordancewith provisions of Clause 7 of Plant Quarantine Regulation ofImport Order, 2003, made under Sub-section (1) of the Section 3of the Destructive Insects & Pests Act, 1914 (2 of 1914) fora permission to import of following live insects and otherarthropods/nematodes/microbial cultures includingalgae/bio-control agents for research/experimental purpose asdetailed below:
1.Description ofinsects/mites/nematodes/microbial cultures/biocontrol agentsintended to import (common/scientific names)  
2.Taxon (Class/order/family/sub-familytribe/races or strains)  
3. Stages of the organism  
4. Number of specimens or units  
5. Host species, if any (Common/Scientific Name)  
6. Mode of packing & no. of packages anddistinguishing marks, if any  
7. Country of origin & foreign port ofshipment  
8. Mode of shipment & point of entry  
9. Name and address of importer  
10. Name & address of exporter  
11. Approximate date of import  
12. Purpose of import  
DeclarationI/We hereby undertaketo abide by the instructions/guidelines issued by the PlantProtection Adviser tothe Government of India from time to time in this regard.Date:.................................Place ........................... (Seal)(Signature of Applicant)
PQ Form 13
(Emblem)Government of IndiaMinistry of Agriculture Department of Agriculture &Cooperation Directorate of Plant Protection, Quarantine &Storage NH-IV, Faridabad (Haryana-121001)Permit for importof live insects and other arthropods/nematodes/microbial culturesincluding algae/bio-control agentsPermit No.........................................................Date of issue..................................................Valid up to....................................................In accordance with provision of clause 7 (3) ofthe Plant Quarantine (Regulation of Import into India) Order,2003 issued under Sub-section (1) of Section 3 of the DestructiveInsects & Pests Act, 1914 (2 of 1914), I hereby grantpermission for import of following live insects and otherarthropods/nematodes/microbial cultures includingalgae/bio-control agents as detailed below:
1. Name & Address of Importer 2. Name & Address of Exporter
3. Country of origin 4. Point of Entry
5. Description of organism(Common/ScientificName) 6. Taxon (Class/family order etc.) 7. Stage of organism, host species, if any 8. No. of specimens/units 9. Mode of packing and distinguishing marks, ifany
         
10. The abovepermission is granted subject to the following conditions:(1) No substitute ispermitted for the kind or organism permitted for import underthis permit.(2) The consignmentshall be accompanied by an official certificate issued by anappropriate authority in the country of origin for freedom from:(a)................................................................................................................................................................................(b).................................................................................................................................................................................(3) The consignmentof bio-control agents shall be held under Post entry quarantineat..............................................................................................................................(Name of Institute/Organisation) for a period of............................. before release for field trials.(4) The permittee shall intimate the PlantProtection Adviser of any change of address and comply with hisinstructions.
Date:….................................Place: …................................. Name &(Signature of issuingauthority)Stamp of Organization
PQ Form 15Application for Quarantine Inspection and Clearance of Imported Plants/Plant Products and Others (Cargo).
To......................................................................................................................................................... For PQ Office's use:
Receipt No. Registration No.
Date of Receipt Date of Registration.
In accordance with the provisions of Clause 3(18) of the Plant Quarantine Regulations of Import into India)Order, 2003 issued under Destructive Insects and Pests Act, 1914(2 of 1914), I/We, file herewith an application for PlantQuarantine inspection/treatment and clearance of the importedplants/plant products and others as described below:
Description of Consignment:
1. Name & address of importer 2. Name & address of Exporter [] Import Permit No:.................... dt..................................[] PhytosanitaryCertificate No:..................dt....................................[] FumigationCertificate, if any[] Certificate oforigin, if any[] Bill of Entry No:...........................dt.........................[] Shipping/Airwaybill[] Invoice/packinglistN.B.: Tick out the documents
3. Consignment (Common/botanical name) 4. Quantity (Wt./vol.)
5. No. of pieces/packages/ containers 6. Distinguishing marks
7. Nature of packing material 8. Country of origin & port of shipment
9. Means of conveyance & date of arrival 10. Point of entry enclosed.
11. Date and place of inspection 12. Shipping/Airway Bill No. & Date For PQ Office Use: The above documents submittedto this office have been scrutinised and found in order/not inorder
13. Value of the Commodity 14. Purpose of import Sowing/planting/consumption Date:Signature of PQ staff
Declaration
(1) I/we herebydeclare that to the best of the knowledge and belief, theparticular given above are true and correct.(2) I/We abide by theprovisions of the Plant Quarantine (Regulation of Import intoIndia) Order, 2002 and the instructions issued by the officerauthorized by Plant Protection AdviserDate: .......................................Place: .......................................(Signature of Importer/Authorised Agent)
N.B: Application should be submitted by the importer/his authorised agent in duplicate duly filled and completed.; Duplicate copy to be returned to the importer/his authorised agent after endorsing the quarantine order and receipt of payment; Payments should be made by bank draft or pay order drawn in favour of the concerned Pay & Accounts Officer.PQ Form 15
For P Q Office Use:
Assessment of fees: Receipt of payment:
Commodity Wt. (Kg)/No. of pieces Particulars of fees(in Rs)1. PEQ fees:.........................2. Inspection: Fees................................3. Others: ................................ Received from M/s..............................................................anamount of Rs....................................................... (Rs..................................................................)(inwords) by cash/DD/BC/PO/T.R.No......................................................... Dt:.......................................................... drawnon ...........................................................(Name of the bank & branch) towards inspection fees.
TOTAL:(Rupees.....................................................................)(In words) Date:
Date:by Assessed by......................Sign. ofstaff Checked.......................Sign. of S/O .............................Sign. of Cashier .....................Sign. of DDO/Accountant
Quarantine Order(1) The goods listedon this Plant Quarantine Entry form are ordered into Quarantineand are to be forwarded to this office under escort by Customsfor inspection/treatment and further orders.(2) Theimporter/authorized agent of the importer is hereby directed topresent the goods/containers/vessel lying at..................................................................for inspection/sampling on .............................. and at........................................................ by thefollowing designated staff/officers viz..........................................................................and arrange necessary facilities for the above purpose.(3) Theimporter/authorized agent of the importer is advised to produceoriginal copy of IP/PSC on or before ...........................to this office for record.(4) The importer/authorized agent of importeris advised to contact this office after..................................................................day(s) for further orders.
Date:......................................................................
Place:..................................................................(Sign. and Designation of Authority)
PQ Form 16
(Emblem)Government of IndiaMinistry of Agriculture Department of Agriculture &Cooperation Directorate of Plant Protection, Quarantine &Storage...........................................................................................................................................................................................Release OrderRef. No...............................................Date of issue..............................................In accordance withprovisions of Clause 3 (16) of the Plant Quarantine (Regulationof Import into India) Order, 2003, issued under Sub-section (1)of Section 3 of the Destructive Insects & Pests Act 1914 (2of 1914), the following consignment of plants/plant productsreferred to this station has been inspected/fumigated or treatedand the same has been accorded quarantine clearance/provisionalquarantine clearance* for growing in an approved post entryquarantine facility, as detailed below:Description of Consignment
1. Name of the consignment (Common/botanicalname)  
2. Quantity (Wt./nos.)  
3. Number of packages/containers and mode ofpacking  
4. Country of origin/re-export and foreign portof shipment  
5. Distinguishing marks  
6. Means of conveyance & date of arrival  
7. Point of entry  
8. Name and address of importer  
9. Bill of entry no./shipping or airway bill no.and date  
10. Date of sampling/inspection/fumigation ortreatment  
Date :...............................................................Place : ............................................................ Name:Signature:(PQ authority):
Copy to:(I) Collector ofCustoms:.........................................................................................................................................(ii)InspectionAuthority.............................................................................................................................................*Strike out not applicable
PQ Form 17
(Emblem)Government of IndiaMinistry of Agriculture Department of Agriculture &Cooperation Directorate of Plant Protection, Quarantine &Storage...............................................................................................................................................................Deportation/destructionOrderNo..................................................Dated.................................................In accordance withthe provisions of Clause 3 (16) of the Plant Quarantine(Regulation of Import into India) Order, 2003 issued under theSub-section (1) of Section 3 of the Destructive Insects &Pests Act, 1914 (2 of 1914), the following consignment ofplants/plant products has been ordered fordeportation/destruction as the same was imported in violation ofthe provisions of the above said Order. The details are as under:Description of Consignment
1. Name of the Commodity (Common/botanical name)  
2. Quantity (Wt./nos.)  
3. Number of packages/containers  
4. Country of origin & foreign port ofshipment  
5. Distinguishing marks, if any  
6. Means of conveyance & date of arrival  
7. Point of entry  
8. Bill of entry no./shipping or airway bill no.& date  
9 Date of sampling/inspection/fumigation ortreatment  
Nature ofNon-Compliance( ) Consignment hasbeen imported without valid Import Permit or PhytosanitaryCertificate (Clause 3 (1)/3 (20) of the PQ Order, 2002 or both.( ) Consignment oninspection found to be infested/infected with a quarantine pestnotified under Schedule-V and VI, viz............................................( ) Consignment oninspection found to be contaminated with quarantine weed speciesspecified in ScheduleVIII, viz...........................................................................................................................( ) Consignment is prohibited entry as per item no.............................................................. of Schedule-IV.( ) Consignment foundto be substantially contaminated with soil. ( ) Consignment foundpacked with objectionable package material( ) Any other reason(specify): .....................................................................................................................Note: Tick-out, whichever applicable.Action to betaken by the importer or his authorized AgentThe above statedconsignment/container shall be deported within ..................................days from the date of issue of this order for which the importeror his authorised agent shall submit the re-shipping bills fornecessary endorsement failing which the same shall be arrangedfor destruction at his own cost in manner prescribed by plantquarantine authority.Date:......................................................Place:.....................................................(PQ authority)(Seal)Name & Designation
Copy to: