Section 11(9) in Plant Quarantine (Regulation of Import into India) Order, 2003
(9)It shall be the responsibility of the importer or his agent (i)to intimate the Inspection Authority in advance about the date of planting of the imported plant or seed.(ii)not to transfer or part with or dispose the consignment during the pendency of PEQ except in accordance with a written approval of Inspection Authority.(iii)to permit the Inspection Authority complete access to the PEQ facility at all times and abide by the instructions of such Inspection Authority.(iv)to maintain an inspection kit containing all requisite items to facilitate nursery inspection and ensure proper plant protection and upkeep of nursery records.(v)to extend necessary facilities to the Inspection Authority during his visit to the nursery and arrange destruction of any part or whole of plant population when ordered by him in the event of infection or infestation by a quarantine pest, in a manner specified by him.
