Seeds Act, 1966

[Act No 54 of 1966 dated 29th. December, 1966]

Contents
Sections	Particulars
1	Short title, extent and commencement
2	Definitions
3	Central Seed Committee
4	Central Seed Laboratory and State Seed Laboratory
5	Power to notify kinds or varieties of seeds
6	Power to specify minimum limits of germination and purity, etc.
7	Regulation of sale of seeds of notified kinds or varieties
8	Certification agency
8A	The Central Seed Certification Board
8B	Other Committees
8C	Proceedings of Board or Committee not to be invalid by reason of any vacancy therein
8D	Procedure for Board
8E	Secretary and other officers
9	Grant of certificate by certification agency
10	Revocation of Certificate
11	Appeal
12	Seed Analysts
13	Seed Inspectors
14	Powers of Seed Inspector
15	Procedure to be followed by Seed Inspectors
16	Report of Seed Analyst
17	Restriction on export and import of seeds of notified kinds or varieties
18	Recognition of seed certification agencies of foreign countries
19	Penalty
20	Forfeiture of property
21	Offences by companies Forfeiture of property
22	Protection of action taken in good faith
23	Power to give directions
24	Exemption
25	Power to make rules
	Footnotes

An Act to provide for regulating the quality of certain seeds for sale, and for matters connected therewith.

BE it enacted by Parliament in the Seventeenth Year of the Republic of India as follows:-