.-On receipt of a sample for analysis the Seed Analyst shall first ascertain that the mark and the seal or fastening as provided in clause (b) of sub-section (1) of section 15 are intact and shall note the condition of the seals thereon.(2)[ The Seed Analyst shall analyse the samples in accordance with the procedures laid down in the Seed Testing Manual published by the Indian Council of Agricultural Research, as amended from time to time.(3)The Seed Analyst shall deliver in Form VII, a copy of the report of the result of analysis to the persons specified in sub-section (1) of section 16, as soon as may be but not later than 30 days from the date of receipt of samples sent by the Seed Inspector under sub-section (2) of the section 15.] [ Substituted by G.S.R. 329(E), dated 30.6.1973, for sub-Rules (2) and (3).](4)The Seed Analyst shall, from time to time, forward to the State Government the reports giving the result of analytical work done by him.
