(2)After the intimation of report under sub-section (1), the accused vendor or the complainant may, on payment of the prescribed fee, make an application to the Adjudicating Officer for sending the sample to the Regional Fish Seed Laboratory for its report and on receipt of the application, the Adjudicating Officer shall first ascertain that the mark and the seal or fastening is intact and may then despatch the sample under its own seal to the Regional Fish Seed Laboratory which shall thereupon send its report of the result of the analysis to the Adjudicating Officer in the prescribed form within one week from the date of direction of the Adjudicating Officer, specifying the result of the analysis.
