Section 3(7) in Plant Quarantine (Regulation of Import into India) Order, 2003
(7)[ (i) The Plant Protection Adviser shall, after obtaining the approval of the Central Government in the Department of Agriculture, Cooperation and Farmers Welfare and based on International Standards established by the International Plant Protection Convention (IPPC) under Food and Agriculture Organization, issue the guidelines for carrying out Pest Risk Analysis (PRA). No import shall be permitted for the consignment other than those listed in Schedule-V, VI and VII unless the Pest Risk Analysis is carried out in accordance with such guidelines and subject to such restrictions and conditions as specified. For this purpose the importer or NPPO of exporting country shall submit an application for PRA for import of agricultural commodities into India in form PQ 23, including the technical information in form PQ 24 for conducting PRA to PPA or Joint Secretary (PP). The technical information must be updated, validated and provided by National Plant Protection Organization (NPPO) of the exporting country. The process of PRA involves the categorization of pests associated with the commodity into quarantine pests; evaluation of their introduction potential; critical assessment of economic and environmental impact of their introduction and spread; and specification of risk mitigating measures against them. The completion of PRA process shall involve the visit of phytosanitary experts to the country of export to carry out pre-shipment inspections, evaluate post–harvest treatment technologies and quarantine inspection and certification facilities. In the event of interception of a quarantine pest in imported consignment, further import of consignments shall be suspended until earlier PRA in respect of the consignment is reviewed and the risk mitigating measures are evaluated.(ii)The commodities with least Phytosanitary risk which are processed to the point where the commodity does not remain capable of being infested with quarantine pests (processed items), shall not require Plant Quarantine clearance.]
