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State of Andhra Pradesh - Section

Section 29 in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007

29. Appellate authority.

- The aggrieved farmer or seed producer may appeal to the appellate authority designated for the purpose within days thirty days from the date of receipt of the award of compensation, along with a fee of Rs. 100/- (Rupees one hundred) and the decision of the appellate authority shall be final in this matter.Form I(Under Section 8 (2) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 25(1 )(a) of Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Notice for intention of inspection and drawl of samplesToM/s.....................................................................I hereby give you the notice of my intention to conduct inspection of your premises for the purpose to check the compliance to the terms and conditions of certificate of registration and orders issued under the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007 and to draw the samples of cotton seed from your stocks for the purpose of test or analysis.
Place:  
Date: Seed Inspector
Form II(Under Section 8 (2) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price (Ordinance, 2007 and Rule 24 (l)(d) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007).Notice for detention of cotton seed stockToM/s.......................................................................................Where as I have reason to believe that the stock of cotton seeds in your possession detailed below Contravenes the section/rule.................................of Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007.
SI. No. Variety Lot No. Name of seed producer Quantity (in Quintals)
.....................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................In view of this, 1 hereby direct you under Section 8 (2) of Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007, not to dispose of the said cotton seed stock till order is revoked and also directed to remove the following defects:.....................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................
Place:  
Date: Seed Inspector
Form III(Under Section 8 (2) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 24 (l)(d) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Notice for seizure of seed stocks and recordsToM/S ................................................................................................................................Where as I have reason to believe that the stock of cotton seeds in your possession detailed below contravenes the section/rule..........................ofAndhra Pradesh Cotton Seeds (Regulation of supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007.In view of this, under Section 8 (2) of Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007, the cotton seed stocks and records detailed below have been seized by me from the premises of..............................Situated at................................................Details of cotton seed stocks seized:
SI. No. Variety Lot No. Name of seed producer Quantity (inQuintals) Value in (in Rs.)
.....................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................Details of records seized:.....................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................
Place:  
Date: Seed Inspector
Form IV(Under Section 8 (2) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sal & Fixation of Sale Price) Ordinance, 2007 and Rule 24 (3)(1) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Form of Memorandum of acknowledgementTo.........................................................................................I have this day taken from the premises of............................Situated at.................................Samples of cotton seeds specified below to have the same tested/analysed by seed analyst.Details of samples taken:
SI. No. Variety Lot No. Quantity of the seed available
.....................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................
Place:  
Date: Seed Inspector
Signature of the party from whose premises samples taken:Witnesses:*
Name Father Name Age Permanent Address Signature
(*Select witnesses of known address)Form V(Under Section 8 (2) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 25(4)(b) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Intimation to Magistrate for orders of safe custodyTo...........................................................................I submit to inform that that the stock of cotton seeds of M/S..............located in the premises of.......................as detailed below contravenes the section/ rule.................................of Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007.In view of this, under Section 8 (2) of Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007, the cotton seed stocks and records detailed below have been seized by Seed Inspector,..........................Details of cotton seed stocks seized:
SI. No. Variety Lot No. Name of seed producer Quantity (inQuintals) Value in (in Rs.)
.....................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................Details of records seized:.....................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................Note. - The original record is returned to the party after taking extract of relevant recordTherefore, in compliance to the provisions of Code of Criminal Procedure, 1973, I submit the above facts, while seeking permission for safe custody of aforesaid cotton seed stocks and records
Place:  
Date: Seed Inspector
Form VI(Under Section 8 (2) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 25(2)(e) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007)Memorandum to Seed AnalystSerial No. of memorandum:From:Name:..........................Designation:...................Mandal:........................Sub-division...................District:......................To:The State Seed AnalystAsst. Director of Agriculture, Seed Testing LaboratoryPlace with Pin Code:...........................District:...................................The cotton seed sample described below is sent herewith for test and analysis under Section 8(2) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 and Rule 25(2)(e) of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007.