Section 4 in The Foodgrains Movement Restrictions (Exemption Of Seeds) Order, 1970
4. Power of the Central Government and State Governments to allow movement of seeds other than of certified or notified kinds or varieties .-Notwithstanding anything contained in any order issued by the Central Government or a State Government or anything contained in clause 3 of this order, the Central Government or a State Government, with the approval of the Central Government, may, by an order in writing, permit the movement of any seeds (not being of the notified kinds or varieties) subject to such restrictions and conditions as to the quantity, period, place of despatch, method of packing or labelling and destination station, as may be specified in the order:
Provided that the seeds in question are moved in sealed packs, containers or bags, not exceeding 50 kilograms in weight, duly labelled to show the contents thereof and are chemically treated and are also unfit for human consumption.
