(2)When samples of any seed of any notified kind or variety are taken under sub-section (1), the Seed Inspector shall-(a)deliver one sample to the person from whom it has been taken;(b)send in the prescribed manner another sample for analysis to the Seed Analyst for the area within which such sample has been taken; and(c)retain the remaining samples in the prescribed manner for production in case any legal proceedings are taken or for analysis by the Central Seed Laboratory under sub-section (2) of section 16, as the case may be.
