Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com FOODGRAINS MOVEMENT RESTRICTIONS (EXEMPTION OF SEEDS) ORDER, 1971 CONTENTS 1. Short title and commencement 2. Definitions 3. Exemption for certified seeds 4 . Power of the Central Government and State Governments to allow movement of seeds other than certified or notified kinds or varieties FOODGRAINS MOVEMENT RESTRICTIONS (EXEMPTION OF SEEDS) ORDER, 1971 55. Published in the Gazette of India. Extraordinary, Pt. II, Sec. 3 (i), dated the 20th December, 1971. G.S.R. 1939, dated 20th December, 1971.-In exercise of the powers conferred by sub-rule (2) of rule 114 of the Defence of India Rules, 1971, the Central Government . hereby makes the following Order namely : 1. Short title and commencement :- (1) This Order may be called the Foodgrains Movement Restrictions (Exemption of Seeds) Order, 1971. (2) It shall come into force at once. 2. Definitions :- In this Order, unless the context otherwise requires,- (1) "seeds" means seeds of foodgrains; (2) "certified seeds" means seeds certified as such under Section 9 of the Seeds Act, 1966 (hereinafter referred to as the said Act) by the certifying agency established under Sec. 8 of the said Act; (3) "notified kind of variety", in relation to any seed means any kind or variety notified under Sec. 5 of the said Act. 3. Exemption for certified seeds :- Nothing contained in any Order imposing restrictions on the movement of foodgrains (including seeds thereof) made by the Central Government or a State Government shall apply to the movement or transportation, by any person, of certified seeds : Provided that such movement or transportation takes place only in scaled packs, containers or bags, each such pack, container or bag containing not more than fifty kilograms of certified seeds.] 4. Power of the Central Government and State Governments to allow movement of seeds other than certified or notified kinds or varieties :- Notwithstanding anything contained in any order issued by the Central Government or a State Government or anything contained in Cl. 3 of this Order, the Central Government or a State Government, with the approval of the Central Government, may, by an order in writing, permit the movement of any seeds (not being of the notified kinds or varieties) subject to such conditions as to the quantity, period, place of despatch, method of packing or labelling and destination station, as may be specified in the Order : Provided that the seeds in question are moved in sealed packs, containers or bags, not exceeding 50 kilograms in weight, duly labelled to show the contents thereof, and are chemically treated and are also unfit for human consumption.