.-In addition to the duties specified by the Act the Seed Inspector shall,-(a)Inspect as frequently as may be required by certification agency all places used for growing, storage or sale of any seed of any notified kind or variety;(b)satisfy himself that the conditions of the certificates are being observed;(c)procedure and send for analysis, if necessary, samples of any seeds, which he has reason to suspect are being produced, stocked or sold or exhibited for sale in contravention of the provisions of the Act or these rules;(d)investigate any complaint, which may be made to him in writing in respect of any contravention of the provisions of the Act or these rules;(e)maintain a record of all inspections made and action taken by him in the performance of his duties including the taking of samples and the seizure of stocks and submit copies of such record to the Director of Agriculture or the certification agency as may be directed in this behalf;(f)when so authorised by the State Government detain imported containers which he has reason to suspect contain seeds, import of which is prohibited except and in accordance with the provisions of the Act and these rules;(g)institute prosecutions in respect of breaches of the Act and these rules; and(h)perform such other duties as may be entrusted to him by the [State Government] [ Substituted by G.S.R. 329(E), dated 30.6.1973, for " competent Authority" .].[23-A. Action to be taken by the Seed Inspector if a complaint is lodged with him [ Inserted by G.S.R. 211(E), dated 29.4.1975 and corrected by G.S.R. 52(E), dated 30.1.1976.].-(1) If farmer has lodged a complaint in writing that the failure of the crop is due to the defective quality of seeds of any notified kind or variety supplied to him, the Seed Inspector shall take in his possession the marks or labels, the seed containers and a sample of unused seeds to the extent possible from the complainant for establishing the source of supply of seeds and shall investigate the causes of the failure of his crop by sending samples of the lot to the Seed Analyst for detailed analysis at the State Seed Testing Laboratory. He shall thereupon submit the report of his findings as soon as possible to the competent authority.(2)In case, the Seed Inspector comes to the conclusion that the failure of the crop is due to the quality of seeds supplied to the farmer being less than the minimum standards notified by the Central Government, he shall launch proceedings against the supplier for contravention of the provisions of the Act or these Rules.]
