No person shall, himself or by any other person on his behalf, carry on the business of selling, keeping for sale, offering to sell, bartering or otherwise supplying any seed of any notified kind or variety, unless-- (a) such seed is identifiable as to its kind or variety; (b) such seed conforms to the minimum limits of germination and purity specified under clause (a) of section 6; (c) the container of such seed bears in the prescribed manner, the mark or label containing the correct particulars thereof, specified under clause (b) of section 6; and (d) he complies with such other requirements as may be prescribed.Open in Lexace · Ask the AI about this section
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