Section 7 in Telangana Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Act, 2007
7. Compensation to farmer.
(1)The producer or distributor or vendor of cotton seeds or whose address appears on the label shall as the case may be disclose the expected performance of such seed, under given condition to the Controller and if such seed fails to provide the expected performance under such given conditions the Government or farmer may claim compensation in such manner as may be prescribed. In respect of transgenic seed all the conditions that are imposed by Genetic Engineering Approval Committee, has to be complied.(2)In case the claim of expected performance found fictitious, the possessor of such cotton seed shall be responsible for payment of all such claims related to agronomic performance as specified in sub-section(3)The compensation payable under sub-sections (1) and (2) shall be assessed and fixed by the Committee appointed for each agro-climatic zone separately, consisting of crop experts and representatives of the Government as may be notified.
