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Union of India - Act

The Foodgrains Movement Restrictions (Exemption Of Seeds) Order, 1970

UNION OF INDIA
India

The Foodgrains Movement Restrictions (Exemption Of Seeds) Order, 1970

Rule THE-FOODGRAINS-MOVEMENT-RESTRICTIONS-EXEMPTION-OF-SEEDS-ORDER-1970 of 1970

  • Published on 12 February 1970
  • Commenced on 12 February 1970
  • [This is the version of this document from 12 February 1970.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Foodgrains Movement Restrictions (Exemption Of Seeds) Order, 1970Published G.S.R. 233(E), dated 12.2.1970, published in the Gazette of India, Extraordinary, Part II, Section 3(i), dated 12.2.1970.

22.

/982In exercise of the powers conferred by section 3 of the Essential Commodities Act, 1955 (10 of 1955) and in supersession of the Foodgrains Movement Restrictions (Exemption of Certified Seeds) Order, 1966, the Central Government hereby makes the following Order, namely:-

1. Short title and Commencement .-(1) This Order may be called The Foodgrains Movement Restrictions (Exemption of Seeds) Order, 1970.

(2)It shall come into force at once.

2. Definitions .-In this Order, unless the context otherwise requires,-

(1)"seeds" means seeds of foodgrains;
(2)"certified Seeds" means seeds certified as such under section 9 of the Seeds Act, 1966 (54 of 1966) (hereinafter referred to as the said Act) by the Certifying Agency notified under section 8 of the said Act;
(3)"notified kind or variety", in relation to any seed means any kind or variety notified under section 5 of the said Act.

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.

4. Power of the Central Government and State Governments to allow movement of seeds other than of certified or notified kinds or varieties .-Notwithstanding anything contained in any order issued by the Central Government or a State Government or anything contained in clause 3 of this order, the Central Government or a State Government, with the approval of the Central Government, may, by an order in writing, permit the movement of any seeds (not being of the notified kinds or varieties) subject to such restrictions and conditions as to the quantity, period, place of despatch, method of packing or labelling and destination station, as may be specified in the order:

Provided that the seeds in question are moved in sealed packs, containers or bags, not exceeding 50 kilograms in weight, duly labelled to show the contents thereof and are chemically treated and are also unfit for human consumption.