Section 6 in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007
6. Manner of marking labelling the container.
(1)The mark or label containing the particulars shall appear on each container of cotton seed or on a tag or mark or label attached to the container in a conspicuous place and on every non-transparent covering in which that container is packed and shall be legible.(2)Where by provisions of these rules, any particulars are required to be displayed on a label on the container, such particulars may, instead of being displayed on a label be etched, pointed or otherwise indelibly marked on the container.(3)The mark or label shall not contain any statement, claim, design, device, fancy name or abbreviation which is false or misleading in any particular concerning the seed contained in the container.(4)The mark-or label shall not contain any reference to the Ordinance, or any of these rules or any comment on, or reference to, or explanation of any particular or declaration required by the Ordinance or any of these rules which directly or by implication contradicts, qualifies or modifies such declaration.(5)Nothing shall appear on the mark or label or in any advertisement pertaining to any variety of cotton seed which shall deny responsibility for the statement required by or under the Ordinance to appear on such mark, label or advertisement.
