Section 10 in Plant Quarantine (Regulation of Import into India) Order, 2003
10. Special conditions for import of plant species.
(1)In addition to the general conditions listed above in Chapter-II, the plant species herein after mentioned in Schedule-V, VI and VII shall be permitted to be imported subject to such restrictions and conditions specified in this Chapter.(2)Every consignment of plant species herein specified in Schedule-V, VI and VII shall be accompanied by an original Phytosanitary Certificate issued by the authorized officer at country of origin or Phytosanitary Certificate for re-export issued by the country of re-export along with attested copy of phytosanitary certificate from country of origin, as the case may be, with the additional declarations being free from pests mentioned under Schedule-V and VI of this order or that the pests as specified do not occur in the country or state of origin.(3)[ The special conditions as specified under Schedule V and VI including treatment and freedom from soil and/ or weed shall be endorsed on such Phytosanitary certificate wherever applicable.(4)The consignment of plants and planting material shall be imported subject to the conditions stipulated under Clause 3(4).] [Replaced by Notification No. S.O. 2286(E), dated 4.6.2018.]
