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Union of India - Section

Section 2 in The Seeds Rules, 1968

2. Definitions

.-In these rules, unless the context otherwise requires,-
(a)"Act" means the Seeds Act, 1966 (54 of 1966);
(b)"advertisement" means all representations other than those on the label, disseminated in any manner or by any means relating to seed for the purposes of the Act;
(c)"certification sample" means a sample of seed drawn by a certification agency or by a duly authorised representative of a certification agency established under section 8 or recognised under section 18 of the Act;
(d)"certification tag" means a tag or label of certain design to be specified by the certification agency and shall constitute the certificate granted by the certification agency;
(e)"certified seed" means seed that fulfils all requirements for certification provided by the Act and these rules and to the container of which the certification tag is attached;
(f)"certified seed producer" means a person who grows or distributes certified seed in accordance with the procedure and standards of the certification agency;
(g)"complete record" means the information which relates to the origin, variety, kind, germination and purity of seed of any notified kind or variety offered for sale, sold or otherwise supplied;
(h)"form" means a form appended to these rules;
(i)"origin" means the State, Union territory or foreign country where the seed is grown and in case seeds of different origin are blended the label shall show the percentage of seed of each origin;
(j)"processing" means cleaning, drying, treating, grading and other operations which would change the purity and germination of the seed and thus requiring re-testing to determine the quality of the seed, but does not include operations such as packaging and labelling;
(k)"section" means a section of the Act;
(l)"service sample" means a sample submitted to the Central Seed Laboratory or to a State Seed Laboratory for testing, the results to be used as information for seeding, selling or labelling purposes;
(m)"treated" means that the seed has been subjected to an application of a substance or process in such a manner as to reduce, control or repel certain disease, organisms, insects, or any other pests attacking such seeds or seedlings growing there-from and for other purposes.