Section 19(1) in The Central Silk Board Silkworm Seed Regulations, 2010
(1)No person shall export or Import the silkworm seeds unless-(i)he is a registered seed producer or a registered dealer; and(ii)he possesses export or import license as the case may be;(iii)he has obtained prior permission of the Committee or its authorized representative;(iv)he possesses valid quarantine certificate issued by the Quarantine Authority.
