Section 4 in The Plants, Fruits And Seeds (Regulation Of Import Into India) Order, 1989
4. Special conditions .-(1) In addition to the general conditions specified in Chapter II, the articles hereinafter mentioned shall be imported subject to special conditions prescribed for them in Schedule II, namely:-
(i)All species of Allium;(ii)Cacao and all species of Sterculiaceae and Bombacacae;(iii)All species of Citrus;(iv)Coconut, seeds and all species of Cocos;(v)Coffee plants and seeds, and all species of Coffee;(vi)Cotton seeds, and all species of Gossypium;(vii)Seeds of forest trees;(viii)Groundnut seeds, and all species of Araches;(ix)Bucrene and all species of Medicago;(x)Potato and all species of Solanum;(xi)Rubber and all species of Hevea;(xii)Sugarcane and all species of Saccharum;(xiii)Tobacco and all species of Nicotiana;(xiv)Berseem and all species of Trifolium;(xv)Sunflower and all species of Helianthus;(xvi)Wheat and all species of Triticum;(xvii)Paddy and all species of Oryzae;(xviii)Cuttings, saplings and bud-woods of flowers or ornamental plants;(xix)Seeds and the plant material of fruits.(2)Every consignment of the articles hereinbefore mentioned shall be accompanied with the official Phytosanitary Certificate issued by the authorised officer of the country of origin of consignment, containing additional declarations that they are free from pests specified against them in column 4 of Schedule II.
