Punjab Silkworm Seed Control Rules, 1957

The Punjab Silkworm Seed Control Rules, 1957

Published vide Punjab Government notification No. 3493-1B-57/13103, dated 6th July, 1957.

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1. These rules may be called the Punjab Silkworm Seed Control Rules, 1957.

2. In these Rules, unless there is anything repugnant in the subject or context:-

(a) "Act" means the Punjab Silkworm Seed Control Act, 1953.

(b) [-]

(d) "Chawki" means young silkworms hatched from the silkworm eggs and reared until the worms passed the second moult;

[(e) "Chawki Rearer" means a person who is rearing Chawkis for distribution amongst Sericulturists];

(f) "Graineur" means a person who is engaged in the manufacture, distribution of disposal of silkworm eggs used [for the purposes] of rearing silkworms and who holds a licence under the Act;

(g) "Grainage" means a place where [-] silkworm seed is produced;

(h) "Licensing authority" means Superintendent of Sericulture, Punjab.

[(i) "Sericulture organisation" means the sericulture organisation of the Department of Industries Punjab].

3. (i) The Licensing Authority may, after satisfying itself as to the eligibility of the applicant as a graineur and to the needs of the locality or area in which the applicant seeks to be permitted to carry on his silkworm seed operations grant the licence which shall be in form 'C'. The Licensing Authority may refuse to grant a licence if it is not satisfied as to the eligibility of the applicant or if, in its opinion, the area is adequately served by the existing grainages.

(ii) An applicant for licence under sub-rule (i) for carrying on silkworm seed operations should possess the following qualifications :-

(a) He should have undergone training for 6 months in a Government Grainage in grainage technique and have practical experience of six months in field work. He should hold a certificate granted by the Superintendent of Sericulture, Punjab, and

(b) Omitted Vide G.S.R./45PA/17/53 Section 8/Amendment 79 dated 4.10.1979.

[(iii) An appeal against the orders of the Licensing Authority under sub-rule (i) shall lie with the Government of Punjab in the Department of Industries and the decision of the Government shall be final.]

4. Every person licensed under Rule 3 shall comply with the following conditions:-

(a) He shall prepare disease-free silkworm seed only from silkworm seed cocoons approved by and secured through an officer of the Sericulture Organisation [-] in the silkworm seed area. In token of his having purchased approved seed cocoons the graineur shall obtain a certificate in form 'C' from the Officer through whom the seed cocoons are procured and this certificate shall also entitle the graineur to transport the seed cocoons from the source of supply of the graineur's place of grainage.

(b) He shall prepare disease-free silkworm seed according to the "Pasteur" method of microscopic examination, or by any other advanced method and process specified by the Government by notification [-] from time to time.

(c) He shall abide by such other conditions as may be specified by the Licensing Authority [with the prior approval of the government] in regard to the working of the grainage.

(d) He shall maintain a record of the results of the rearings from the seed issued from his grainage, frequently inspect the rearings from the seed distributed by him, record the results of such inspections and furnish such information at such time and to such officer of the Sericulture Organisation [-] as the Licensing Authority may specify about the condition of the crops and yields.

(e) He shall maintain regular accounts and record as specified in rule 12 and they shall be [open to] inspection by the officers of the Sericulture Organisation. He shall also send to the Sericulture Officer specified by the Licensing Authority in this behalf such returns within such time as the Licensing Authority may by order specify.

(f) He shall give due intimation to the Sericulture Officer specified by the Licensing Authority in this behalf, of the time of each grainage operation and issue the disease-free silkworm seed to the silkworm rearer after they are inspected and passed by [Sericulture Officer so specified].

(g) Whenever the graineur expects a lot of seed cocoons in his grainage, he shall send intimation to the nearest Government Grainage Officer or to such other Officer of the Sericulture Organisation as the Officer in- charge of the nearest Government Grainage directs. The dates on which the seed cocoons would be received and the probable date of emergence of the moths from the seed cocoons shall be intimated in advance. Intimation shall also be given as soon as the moths emerge.

(h) The location of any grainage shall not be changed except with the approval of the Licensing Authority or any other officer authorised by it in this behalf.

(i) A list of foreign race seed cocoons rearers employed by the graineur shall be furnished to the Officer of the Sericulture Organisation specified by the Licensing Authority in this behalf.

(j) Only such foreign race seed cocoons as are certified and recommended by the Licensing Authority to suit the locality and the season shall be used by the graineur.

(k) [-]

(l) (i) The graineur shall get 5 percent of moths examined by an officer of the Sericulture Organisation not lower in rank than a Grainage Supervisor and only such [layings] as are certified by the said officer to be [disease-free] shall be distributed by the graineur.

(ii) If the graineur is aggrieved by any [findings] under Sub- Clause (i) he may appeal direct to the Superintendent of Sericulture who shall conduct an independent test of the moth and record his [findings] which shall be final and binding on the graineur.

(iii) Layings which are not certified as free from disease shall not be distributed and shall be destroyed in the presence of an officer of the Sericulture Organisation.

(m) Every chawki rearer shall be bound by the following conditions :-

(i) He shall use only disease-free laying prepared by a licensed graineur and shall produce evidence for having done so on demand by an officer of the Sericulture Organisation not below the rank of Grainage Supervisor.

(ii) He shall maintain a register in Form 'D' which shall be [open to inspection] by the Officers of the Sericulture Organisation.

5. Omitted vide Notification G.S.R/45/PA/7/563 Section 8/Amendment 79, dated 4.10.1979.

[6. (a) No rearer shall rear silkworms for production of silkworm seed cocoons for the purpose of reproduction unless he holds a licence granted by the licensing authority. An application for such licence shall be made to the Licensing Authority in Form 'A'. The rearer shall prominently exhibit such licence at the place where rearings are carried on.

(b) No licence shall be issued unless the applicant prosesses sufficient experience of silkworm rearing.]

7. The following conditions shall be complied with by every person [holding a licence] under rule 6 :-

(a) Omitted vide Not.G.S.R/45/PA/7/563 Section 8/Amd 79, dated 4.10.1979.

(b) [The Licensee] shall be in possession of mulberry trees, a dis- infectable rearing apartment and rearing appliances.

(c) [The licensee] shall rear pure race silkworm seed obtainable from Government Grainages or any other grainage approved by the Director of Industries, Punjab.

(d) [The Licensee] shall not transfer the worms during the course of rearing from the place to another or from one person to another without the previous permission in writing of Grainage Supervisor.

(e) [The Licensee] shall comply with the written instructions given to him from time to time by the officers of the Sericulture Organisation in the rearing of silkworms and permit them to inspect the rearings and take worms for testing at every stage.

(f) [The Licensee] shall allow the officer of the Sericulture Organisation to disinfect the rearing apartments and the appliances, if found necessary, and afford all facilities for disinfection.

8. (1) The Licensing Authority may withdraw or cancel the licence granted under rule 3 [or] 6 if it is satisfied that the licensee has failed to [conform] to the conditions governing the licensee.

(2) An appeal against the order of the Licensing Authority under sub-rule [(1)] shall lie with the Punjab Government [in the Department of Industries and the decision of the government shall be final.]

9. Omitted

10. (i) The licence under section 3 of the Act will be issued free of charge. It shall be valid for one year and shall be renewable before its expiry].

(ii) The fee payable for a duplicate licence shall be Rs. 2.

(iii) [The fee realised shall be credited to the head 121 village and small industries].

11. Appeals under these rules shall be filed not later than one month from the date of communication of orders to the party preferring an appeal.

12. The licensee shall maintain the Accounts and Books in the manner prescribed below :-

(1) A simple cash book for recording all transactions of money.

(2) A register contingent charges wherein the details of all expenditure shall be shown and all sub-vouchers shall be kept in record by the Licensee.]

(3) Attendance Register in simple form indicating the names of workers engaged, rate of pay or wages, amount disbursed at the close of the month.

(4) Petty Stock Registers for (i) Consumable, and (ii) Non-consumable stores.

(5) Cocoons Purchase Register in Form E.

(6) Seed Production Register in Form F.

(7) Emergence and Coupling Register of silk-moths in Form G.

(8) Register of Microscopic Examination Record in Form H.

(9) Microscopic Examination Book in Form J.

Form 'A'

[(See Rule 6)]

Punjab Silkworm Seed Control Rules, 1957

Application for a licence for :-

(I) Preparing disease-free silkworm seed.

(II) Seed cocoons.

1. Name of applicant _____________

2. Father's Name _________________

3. Address _______________________

4. Description of premises
in which seed is proposed
to be produced _____________________

5. Description of seed operation for which licence is sought

(a) Silkworm Rearing _________________________

(b) Seed Production __________________________

6. Description of stock held

(quantity or number) -

(a) Seed Cocoons __________________

(b) Chawki Worms __________________

7. How acquired _________________

Place __________________

Signature of the applicant

Date __________________

Form 'B'

[See Rule 3(ii)]

Punjab Silkworm Seed Control Rules, 1957

Licence

(Not transferable)

Granted to Sri ____________________

son of Shri ________________________

Address ____________________________

				Current
Village, Tahsil and District	Description of premises	Description of seed operations
			From date	To date

Signature and Designation of the
Licensing Officer.
______________________

Rules 4, 7, 9 & 10

4. Every person licensed under Rule 3 shall comply with the following conditions:-

(a) He shall prepare disease-free silkworm seed only from silkworm seed cocoons approved by and secured through an officer of the Sericulture Organisation in the silkworm seed area. In token of his having purchased approved seed cocoons the graineur shall obtain a certificate in form 'C' from the Officer through whom the seed cocoons are procured and this certificate shall also entitle the graineur to transport the seed cocoons from the source of supply of the graineur's place of grainage.

(c) He shall abide by such other conditions as may be specified by the Licensing Authority [with the prior approval of the government] in regard to the working of the grainage.

(d) He shall maintain a record of the results of the rearings from the seed issued from his grainage, frequently inspect the rearings from the seed distributed by him, record the results of such inspection and furnish such information at such time and to such officer of the Sericulture Organisation as the Licensing Authority may specify about the condition of the crops and yields.

(e) He shall maintain regular accounts and record as specified in rule 12 and they shall be open to inspection by the officers of the Sericulture Organisation. He shall also send to the Sericulture Officer specified by the Licensing Authority in this behalf such returns within such time as the Licensing Authority may by order specify.

(f) He shall given due intimation to the Sericulture Officer specified by the Licensing Authority in this behalf, of the time of each grainage operation and issue the disease-free silkworm seed to the silkworm rearer after they are inspected and passed by Sericulture officer so specified.

(g) Whenever the graineur expects a lot of seed cocoons in his grainage, he shall send intimation to the nearest Government Grainage Officer or to such other Officer of the Sericulture Organisation as the Officer-in-charge of the nearest Government Grainage directs. The dates on which the seed cocoons would be received and the probable date of emergence of the moths from the seed cocoons shall be intimated in advance. Intimation shall also be given as soon as the moths emerge.

(h) The location of any grainage shall not be changed except with the approval of the Licensing Authority or any other officer authorised by it in this behalf.

(i) A list of foreign race seed cocoons rearers employed by the graineur shall be furnished to the Officer of the Sericulture Organisation specified by the Licensing Authority in this behalf.

(j) Only such foreign race seed cocoons as are certified and recommended by the Licensing Authority to suit the locality and the season shall be used by the graineur.

(k) [-]

(l) (i) The graineur shall get 5 per cent of moths examined by an officer of the Sericulture Organisation not lower in rank than a Grainage Supervisor and only such layings as are certified by the said officer to be disease-free shall be distributed by the graineur.

(ii) If the graineur is aggrieved by any findings under Sub- Clause (i) he may appeal direct to the Superintendent of Sericulture who shall conduct an independent test of the moth and record his findings which shall be final and binding on the graineur.

(iii) Layings which are not certified as free from disease shall not be distributed and shall be destroyed in the presence of an officer of the Sericulture Organisation.

(m) Every chawki rearer shall be bound by the following conditions :-

(ii) He shall maintain a register in Form 'D' which shall be open to inspection by the Officers of the Sericulture Organisation.

7. The following conditions shall be complied with by every person holding a licence under rule 6 :-

(a) [-]

(b) The Licensee shall be in possession of mulberry trees, a dis- infectable rearing apartment and rearing appliances.

(c) The Licensee shall rear pure race silkworm seed obtainable from Government Grainages or any other grainage approved by the Director of Industries, Punjab.

(d) The Licensee shall not transfer the worms during the course of rearing from the place to another or from one person to another without the previous permission in writing of Grainage Supervisor.

(e) The Licensee shall comply with the written instructions given to him from time to time by the officers of the Sericulture Organisation in the rearing of silkworms and permit them to inspect the rearings and take worms for testing at every stage.

9. Vide Notification G.S.R./45/PA/7/53 S/8 Amendment 79, dated 4.10.1979

10. (i) The licence under section 3 of the Act will be issued free of charge. It shall be valid for one year and shall be renewable before its expiry].

(ii) The fee payable for a duplicate licence shall be Rs. 2.

(iii) [The fee realised shall be credited to the head 121 village and small industries].

Form 'C'

[See rule 4(a)]

Punjab Silkworm Seed Control Rules, 1957

Cerficate for Purchase of Seed Cocoons

Shri _______________________ Graineur ______________ of __________ has purchased seed cocoons from ___________________ and he is permitted to transport the above seed cocoons from ____________________ to _________________ This permit expires on ___________.

Dated ____________

Signature and Designation of the
Officer authorised to issue permit

Form 'D'

[See Rule 4 m(ii)]

Register Showing the Disease-Free Silk seed purchased and Hatched for Rearing and its Disposals

1	2	3	4	5	6	7	8	9	10
Serial No.	Name of Month	Lot No. Date of Laying of disease-free eggs with the name of thegrainage	Quantity of disease-free silk seed obtained	Price paid	Name of the rearer to whom sold	Date of Sale	Price for which sold	Voucher No. and date	Remarks

Form 'E'

[See rule 12(5)]

Cocoon Purchase Register

Serial No.

Name of the rearer with address

No. of ounces reared

Races reared

Date of hatching

Date of spinning

Date of harvesting

Yield obtained (Green)

No. of cocoons per lb (Green)

Weight of cocoons (Green) purchased

Rate

Total amount paid

Form 'F'

[See rule 12(6)]

Seed Production Register

Serial No.

Name of the rearer from whom cocoons purchased

Race

Quantity of cocoons (Green) used in seed production

Quantity of Disease-Free Silk Seed obtained

Cost of production

Price at which sold

Form 'G'

[See rule 12(7)]

Emergence and Coupling Register of Silk Moths

Serial No.

Name of the Rearer

Race

Quantity of cocoons used

Dates of emergence

Total No. of female moths coupled and used for laying eggs

Form 'H'

[See rule 12(8)]

Microscopic Examination Records

Serial No.

Name of the Rearer

Race

Quantity of cocoons

Date of examination

Moths examined

Disease-free layings

Diseased layings

Percentage Disease-free layings

Approximate Disease-free seed produced


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