Section 3 in The Foodgrains Movement Restrictions (Exemption Of Seeds) Order, 1970
3. Exemption of Certified/Truthfully labelled "notified" seeds from movement restrictions .-Nothing contained in any order imposing restrictions on the movement of foodgrains (including seeds thereof), issued by the Central Government or a State Government shall apply to the movement or transportation, by any person, of seeds of notified kinds or varieties certified or truthfully labelled under the provisions of the said Act and the rules made thereunder:
Provided that such movement or transportation of notified kinds or varieties of seeds shall take place only in sealed packs, containers or bags duly labelled in accordance with the provisions of the said Act and the rules made thereunder, each containing not more than 50 kilograms of seeds.
