Section 3(6)(iii) in The Plants, Fruits And Seeds (Regulation Of Import Into India) Order, 1989

[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(6)(iii) in The Plants, Fruits And Seeds (Regulation Of Import Into India) Order, 1989

(iii)Where fumigation or disinfestation or disinfection is considered necessary in respect of a consignment of plants, seeds and fruits of more than 1000 cubic metre in volume, the importer shall on his own or at his cost through an agency approved by the Plant Protection Adviser arrange for the fumigation, disinfestation or disinfection of the consignment, under the supervision of an officer duly authorised by the Plant Protection Adviser in that behalf;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(6)(iii) in The Plants, Fruits And Seeds (Regulation Of Import Into India) Order, 1989