Plant Quarantine (Regulation of Import into India) (First Amendment) Order, 2020- (Ministry of Agriculture) (24 Jan 2020)

MANU/AGRL/0007/2020

Civil

In exercise of the powers conferred by sub-section (1) of section 3 of the Destructive Insects and Pests Act, 1914 (2 of 1914), the Central Government hereby makes the following Order further to amend the Plant Quarantine (Regulation of Import into India) Order, 2003, namely:-

1. Short title and Commencement

(1) This Order may be called the Plant Quarantine (Regulation of Import into India) (First Amendment) Order, 2020

(2) It shall come into force on the date of its publication in the Official Gazette

2. Amendment of Schedule VI

In the Schedule VI to the Plant Quarantine (Regulation of Import into India) Order, 2003

Against serial number 604, relating to Sesamum spp., in column (2) against the entry regarding 'Sesamum seeds (grains) for consumption', in column (3) in column (4) after item (vii) and the new entries relating thereto, the following entries in columns (2), (3), (4), (5) and (6) shall respectively be inserted, namely

(2)	(3)	(4)	(5)	(6)
(viii) Sesamum indicum (Sesamum)(Non-GMO)	Grains (seeds) for consumption	Brazil	Nil	Free from quarantine weed seeds and soil contamination

Tags : PLANT QUARANTINE IMPORT