Section 9 in The Central Silk Board Silkworm Seed Regulations, 2010
9. Conditions to be complied by the seed cocoon producer.
(1)A seed cocoon producer shall possess a mulberry garden, disinfectable rearing house or rearing space and rearing appliances such as chawki rearing appliances, rearing trays, cleaning nets, shoot rearing racks or rearing stands and mountages.(2)A Seed Cocoon Producer shall possess the knowledge of rearing of parent silkworm races and he shall undergo a training in silkworm rearing for not less than one month in a sericulture institution under State or Central Silk Board or any other recognized institution.Provided that a seed cocoon producer who is rearing the parent silk worm races before the commencement of these regulation shall not be required to undergo such training.(3)A Tasar seed cocoon producer shall possess a tasar food plantation or a forest patch of food plants exclusively for seed rearing and a Muga seed cocoon producer shall possess a mug a food plantation for seed rearing.(4)An Eri seed cocoon producer shall possess Eri food plantation and a disinfectable rearing house or rearing space with rearing appliances for seed rearing.(5)The seed cocoon producer shall.-(i)procure parent seeds only from the Government parent seed producing farms or grainages;(ii)clean, wash and disinfect the rearing house, rearing appliances and the premises before starting the rearing;(iii)rear the silkworms with utmost care to maintain uniform growth and development of larvae;(iv)provide spacing according to the stage of the larvae;(v)maintain temperature and relative humidity in the rearing house according to the stage of the silkworm;(vi)ensure hygiene in the rearing house to prevent diseases;(vii)take precautionary measures to control uzi infestation;(viii)mount silkworm in shade with ventilation;(ix)harvest cocoons only after pupation and store them in single layer in trays;(x)transport cocoons only during cooler hours of the day;(xi)sell seed cocoons to the registered seed producers;(xii)maintain the record of sale of seed cocoons for seed or for reeling and shall not sell the rejected cocoons to any seed producer or dealer;(xiii)present the record of sale as and when required by the Seed Officer for verification;(xiv)allow the Seed Officer to inspect the crop and verify the records of seed purchase rearing and disposal of cocoon and shall comply with the instructions.(6)The seed cocoons which do not meet the quality characters of the notified breed shall be declared unfit for seed and rejected and the seed cocoons so rejected shall be sold only for reeling.(7)The seed cocoon which are certified as fit for seed but not purchased for want of demand shall also be send for reeling.(8)The seed cocoon producer who sells the seed cocoons for reeling purpose shall maintain the valid receipt or other documentary evidence in support of the transactions.(9)The Tasar and Muga seed cocoon Producer shall remove pests and flies from the food plants and clean the ground before transferring the worms.Chapter - 6 Conditions and requirements for registration of seed producer
