Section 10 in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Act, 2007
10. Report of Seed Analyst.
(1)The Seed Analyst shall, as soon as may be after the receipt of the sample from the Seed Inspector, analyze the sample at the State Seed Laboratory and furnish a report on the result of the analysis to the Seed Inspector.(2)The Laboratory to which a sample has been sent by a Seed Inspector for analysis shall send the analysis report to the concerned Seed Inspector within thirty days from the date of receipt of the sample to the laboratory.(3)The Seed Inspector may, on the basis of the report of the Seed Analyst under sub-section (1) institute proceedings for the prosecution of the producer or vendor, as the case may be of the said seed.(4)After institution of Prosecution under this Act, the accused vendor or the complainant may as the case may be on payment of the prescribed fee, make an application to the court for seeding any of the sample retained with seed inspector or vendor as per discretion of Magistrate to any of the referral Laboratory as may be prescribed under Section 6 of the Act, for its report, the court shall first ascertain the mark or seal or fastening as prescribed or intact. On receipt of the application, the Court may dispatch the sample under its own seal to any of the referral Laboratory specified for the purpose, which shall there upon send its report to the Court in the prescribed form, specifying the result of the analysis within a period of thirty days from the date of receipt of sample.(5)The report sent by the referral laboratory under sub-section (4) shall superede the report given by the Seed Analyst under sub-section (1).(6)The report sent by the referral Laboratory under sub-section (3) is produced in any proceedings, it shall not be necessary to produce any such proceedings of any sample or part thereof taken for analysis.
