Section 7(c) in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007
(c)Every person selling, keeping for sale, offering to sell, bartering or other wise supplying any cotton seed, shall keep over a period of three years a complete record of each lot sold except that any seed sample may be discarded one year after the entire lot represented by such sample his been disposed of. The sample of seed kept as part of the completed record shall be as large as the size specified for submitted sample. This sample, if required to be tested, shall be tested only for determining the purity.
