Section 10(4) in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Act, 2007
(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.
