Section 4 in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007
4. Responsibility for marking or labelling.
(a)The mark or label to indicate that cotton seed confirms to the minimum limits of physical purity, germination, genetic purity, seed health and Bt protein specified under Rule 3 and expected performance of the seed in given conditions, applicable terms and conditions of Genetic Engineering Approval Committee for commercial release and other particulars as may be prescribed with such mark or label as may contain and as claimed by the seed producer.(b)The person whose name appears on the mark or label shall be responsible for the accuracy of the information required to appear on the mark or label so long as the seed is contained in an unopened original container and within the validity period of germination.
