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Union of India - Section

Section 14 in The Seeds Rules, 1968

14. Classes and sources of certified seed

.-(1) There shall be three classes of certified seed, namely, foundation, registered and certified, and each class shall meet the following standards for that class,-(a)foundation seed shall be the progeny of breeder's seed, or be produced from foundation seed which can be clearly traced to breeder's seed. Production shall be supervised and approved by a seed certification agency and be so handled as to maintain specific genetic purity and identity and shall be required to meet certification standards for the crop being certified;(b)registered seed shall be the progeny of foundation seed that is so handled as to maintain its genetic identity and purity according to standard specified for the particular crop being certified;(c)certified seed shall be the progeny of registered or foundation seed that is so handled to maintain genetic identity and purity according to standards specified for the particular crop being certified.
(2)At the discretion of the certification agency (when considered necessary to maintain adequate seed supplies) certified seed may be the progeny of certified seed provided this reproduction may not exceed three generations and provided further that it is determined by the seed certification agency, that the genetic purity will not be significantly altered.