Section 3(17) in Plant Quarantine (Regulation of Import into India) Order, 2003
(17)Where fumigation or disinfestation or disinfection is considered necessary in respect of a consignment of plants, seeds and fruits the importer shall on his own and at his cost arrange for the fumigation, disinfection or disinfestation of the consignment, through an agency approved by the Plant Protection Adviser under the supervision of an officer duly authorized by the Plant Protection Adviser in that behalf.Provided that where irradiation is necessary in respect of any consignment of fresh fruits or vegetables or other plant products, the same shall be carried out by the importer at his own cost, at an irradiation facility, established as per the regulations of the "Atomic Energy Regulatory Board" and duly approved by the "Plant Protection Adviser" to the Government of India (PPA) under the International Standards established under the "International Plant Protection Convention" and at the scheduled dosage approved by the Plant Protection Adviser under supervision of an officer authorized by him, where necessary"
