Section 8(2) in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007
(2)The Controller or any authority designed for the purpose shall grant provisional registration for an area of 1000 acres per variety for trial marketing.-(a)for non-notified varieties of cotton seeds developed locally within the state, on the basis of the recommendation from State Research & Development Committee and information furnished by the cotton seed producer.(b)for non-notified varieties of imported cotton seeds from other states within the country, on the basis of recommendation from any Indian Council for Agricultural Research institute and information furnished by the importer.(c)for non-notified varieties of imported cotton seeds from outside the country on the basis of the information furnished by the importer on the basis of multi-locational trials undertaken by them locally to establish agronomic performance and on production of necessary regulatory clearances applicable for such import from Government of India.
