The Telangana Improved Seeds and Seedlings Act, 1951.

THE TELANGANA IMPROVED SEEDS AND SEEDLINGS  
ACT, 1951. 
(ACT NO.XXVIII OF 1951.) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent and date of commencement. 
2. Definitions. 
3. Power to declare seeds or seedlings of approved 
varieties of crops and to specify the area and 
period, and restrict movement. 
4. Provision of seeds and seedlings by Agricultural 
Department. 
5. Powers of the officers of the Agricultural 
Department to enter upon any land or premises. 
6. Penalties. 
7. Bar of suit or other legal proceedings. 
8. Power of Government to make rules. 
 
THE TELANGANA IMPROVED SEEDS AND SEEDLINGS 
ACT, 1951.1 
 
ACT No. XXVIII OF 1951. 
 
1. (1) This Act may be called 2[the Telangana Improved 
Seeds and Seedlings Act, 1951]. 
 
 (2) It shall extend to the whole of the 2[State of 
Telangana]. 
 
 (3) It shall come into force on such date or dates and in 
such areas as the Government may, by notif ication in the 
Official Gazette  appoint in this behalf, and different dates 
may be appointed for different areas. 
 
2. In this Act unless  there is anything repugnant in the 
subject or context,- 
 
 (i) “improved seed ” means the seed  approved by  the 
Department of Agriculture; 
 
 (ii) “seedlings” means the plants raised from impro ved 
seeds; 
 
 (iii) “occupier” means the person having for the time 
being the right of occupation of any land and includes any 
person in actual occupation of any land or his agent; 
 
                                                           
1. The Andhra Pradesh (Telangana Area) Improved Seeds and 
Seedlings Act, 1951,  applicable to Telangana area of the State of AP 
and in force in the combined State, as on 02.06.2014, has been adapted 
to the State of Telangana, under section 101 of the Andhra Pradesh 
Reorganisation Act, 2014 (Central Act 6 of 2014) vide. the Telangana 
Adaptation of Laws (No.2) Order, 2016 issued in G.O.Ms.No.46, Law (F) 
Department, dated 01.06.2016. 
2. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016. 
Short title, extent 
and date of 
commencement. 
Definitions. 
2  [Act No. XXVIII of 1951] 
 (iv) “authorised agent ” means an agent authorised to 
sell improved seeds or seedlings, only on behalf o f the 
Department of Agriculture. 
 
3. In the areas to which this Act is applied- 
 
 (a) improved seeds or seedlings only shall be  used by 
each and every occupier; 
 
 (b) the movement of improved seeds or seedlings from 
one area to another may by notification be prohibited or 
restricted by Government. 
 
4. (1) For the purposes of this Act improved seeds  and 
seedlings shall be made a vailable for sale by the 
Department of Agriculture, through its authorised agents, 
who shall stock for sale only improved seeds or seedlings. 
 
 (2) An authorised agent shall not withhold from  sale 
improved seeds or seedlings to any occupier. 
 
5. (1) An Agricultural Assistant on district work, or  any 
officer of the Agricultural Department specially authorised by 
Government in this behalf may for the more effective 
enforcement of the provisions of this Act enter upon  any 
land situated in any area to which this Act extends for  the 
purpose of ascertaining whether improved seeds or  
seedlings have been grown in the land or not. 
 
 (2) Any such Agricultural Assistant or officer of the 
Agricultural Department  may enter upon any land or 
premises owned or occupied by an authorised agent to 
inspect the seed sold by him or to enquire if he is not 
withholding any seed from sale to any occupier or to search 
as far as may be necessary for that purpose the land or 
premises. 
 
Power to declare 
seeds or 
seedlings of 
approved varieties 
of crops and to 
specify the area 
and period, and 
restrict 
movement. 
Provision of seeds 
and seedlings by 
Agricultural 
Department. 
Powers of the 
officers of the 
Agricultural 
Department to 
enter upon any 
land or premises. 
[Act No. XXVIII of 1951]  3 
6. (1) If any occupier of land within the area to which  this 
Act applies is found growing a variety of any crop other  than 
a variety approved by the Department of Agriculture,  he 
shall be liable to punishment with a fine which may  extend 
to Rs.100. 
 
 (2) If an authorised agent withholds from sale or wilfully 
refuses to sell improved seeds or seedlings he shall be 
punishable with  fine which may extend to rupees five  
hundred. 
 
 (3) Any abetment of a breach of the provisions of this 
Act shall be punishable with fine which may extend to 
Rs.100. 
 
 (4) No prosecu tion for any offence under this Act or 
rules made thereunder shall be instituted except on a 
complaint in writing made b y the Director of Agriculture, 
3[XXX] or by an officer specially au thorised by him in this 
behalf. 
 
7. No suit, prosecution or legal proceedings shall lie 
against any public servant  in respec t of anything in good 
faith done or intended to be done under this Act. 
 
8. The Government may from time to time make rules for 
the purpose of carrying into effect the provisions of this Act 
and such rules ma y provide that the breach of  any of the 
rules or abetment thereof shall be punisha ble with fine not 
exceeding Rs.100. 
 
* * * 
                                                           
3. The word “Hyderabad” was omitted by the A ndhra Pradesh 
Adaptation of Laws Order, 1957. 
Penalties. 
Bar of suit or other 
legal 
proceedings. 
Power of 
Government to 
make rules. 

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