Section 5 in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007
5. Contentions of the mark or label.
- There shall be specified on every mark or label,-(a)particulars as specified by the Central Government under clause (b) of Section 6 of the Seed Act, 1966 for all cotton seed varieties;(b)Whereas, in case of genetically modified organisms or transgenic cotton varieties, in addition to the declaration required as per sub clause (a), the label shall contain contents as prescribed by Genetic Engineering Approval Committee for commercial release.
