Section 3(18) in Plant Quarantine (Regulation of Import into India) Order, 2003
(18)It shall be the responsibility of the importer or his authorized agent. -(i)to file an application for the quarantine inspection of imported seeds, plants and plant products or other regulated articles in the form PQ 15 along with copies of relevant documents and fees as prescribed under Schedule-IX payable by a demand draft to the competent authority(ii)to provide information on any plant and plant product and other articles covered under this Order and which are imported by him/her or are in his/her possession, to Plant Protection Adviser or any officer duly authorised by him;(iii)to bring the consignments to the concerned plant quarantine station or to place of inspection, fumigation or treatment as directed by Plant Protection Adviser or any officer duly authorised by him;.(iv)to permit drawing of appropriate samples for inspection and laboratory investigation and extend necessary facilities towards the same;(v)to open, repack and load into or unload from the fumigation chamber and seal the consignment;(vi)to remove them after inspection and treatment according to the directions issued by the Plant Protection Adviser or any officer authorised by him;(vii)to arrange deportation or destruction of the consignment at the cost of importer as may be deemed necessary by Plant Protection Adviser or an officer authorized by him.
