These rules may be called the Punjab Silkworm
Seed Control Rules, 1957. In these rules, unless there is anything
repugnant in the subject or context :- (a) "Act" means the Punjab Silkworm Seed Control Act,
1953. (b) "Disease-Free Silkworm Seed" means Silkworm eggs
which are free from all diseases; (c) "Disease-Free Laying" means disease-free silkworm
eggs; (d) "Chawki" means young silkworms hatched from the
silkworm eggs and reared " until the worms passed the second molt; (e) "Chawki Rear" means a person rearing Chawkis for
distribution amongst Seri culturists; (f) "Grainer" means a person who is engaged in the
manufacture, distribution or disposal of silkworm eggs used for purposes of
rearing silkworms and who holds a license under the Act; (g) "Grain age" means a place where disease-free
silkworm seed is produced; (h) "Licensing authority" means Superintendent
of Sericulture, Punjab. (a) The Licensing Authority may, after satisfying itself as to
the eligibility of the applicant as a grainer 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 license which shall be. in form 'C. The Licensing
authority may refuse to grant a license 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 grain ages. (b) An applicant for a license 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 Grain age in grain age technique and have practical experience of
six months in field work. He should hold a certificate granted by the
Superintendent of Sericulture, Punjab Sujanpur; and (b) He should have sufficient experience of rearing pure foreign
races of worms and possess adequate facilities for getting a continuous supply
of foreign race seed cocoons. (c) An appeal against the orders of the Licensing Authority under
sub- rule (i) shall lie with the Punjab Government in the Industries
Department. The decision of the appellate authority on such appeal shall be
final. 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 of the Department of Industries, Punjab, in the
silkworm seed area. In token of his having purchased approved seed cocoons the
grainer shall obtain a certificate in form 'C from the Officer through whom the
seed cocoon are procured and this certificate shall also entitle the grainer to
transport the seed cocoons from the source of supply of the grandeur's place of
grain age. (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 in the Punjab
Gazette from time to time. (c) He shall abide by such other conditions as may be specified
by the Licensing Authority in regard to the working of the grain age. (d) He shall maintain a record of the results of the rearing from
the seed issued from his grain age, frequently inspect the rearing 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 of Department of Industries, Punjab, 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 for inspection by the officers of the
Sericulture Organisation, Punjab. Jesja ; asp 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 grain
age operation and issue the disease-free silkworm seed to the silkworm rarer
after they are inspected and passed by the Officer of the Sericulture
Organisation authorised by the Licensing Authority. (g) Whenever the grainer expects a lot of seed cocoons in his grain
age, he shall send intimation to the nearest Government Grain age Officer or to
such other officer of the Sericulture organisation as the Officer-in- charge of
the nearest Government Grain age 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 grain age 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 readers employed by the
grainer 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 grainer. (k) The grainer shall be responsible for any misuse of the
foreign race seed cocoons reared by him. (l) The grainer shall get 5 per cent of moths examined by an
officer of the Sericulture Organisation not lower in rank than a Grain age
Supervisor and only such laying as are certified by the said officer to the
disease-free shall be distributed by the grainer. (m) If the
grainer 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 grainer. (n) Laying 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. (o) Every chawki rear shall be bound by the following conditions
:- (h) He shall use only disease-free laying prepared by a licensed
grainer and shall produce evidence for having done so on demand by an officer
of the Sericulture Organisation not below the rank of Grain age Supervisor. (i) He shall maintain a register in Form 'D' which shall be open
for inspection by the Officers of the Sericulture Organisation. No person shall
tear silkworms from silkworm seed other than silkworm seed obtained from a
licensed grainer, in proof of his having used only silkworm seed obtained from
a licensed grainer, the rarer shall preserve the bill issued in respect of the
silkworm seed supplied by the graineur and produce it before an officer of the
Sericulture Organisation when called upon to do so. No rarer shall rear silkworms for production of
silkworm seed cocoons for the purpose of reproduction unless he holds a license
granted by the licensing authority. An application for the license shall be
made to the Licensing Authority in Form 'A1, The licensee shall exhibit such
license in a prominent place in the place where rear-mgs are carried on. The following conditions shall be complied with
by every person licensed under Rule 6:- (a) The silkworm seed rarer must be an experienced rarer knowing
all the essential details-of silkworm rearing. (b) Every licensed rarer shall be in possession of mulberry
trees, a disinfect able rearing apartment and rearing appliances. (c) "The silkworm seed rarer shall rear pure race silkworm
seed obtainable from Government Grain ages or any other grain age approved by
the Director of Industries, Punjab. (d) The rarer shall not transfer the worms during the course of
rearing from one place to another or from one person to another without the
previous permission in writing of Grain age Supervisor. (e) The rarer shall comply with the written instructions given to
him from time to time by the officers of the Sericulture Organisation in the
rearing of Silk worms and permit them to inspect the rearing and take worms
testing at every stage. (f) The rarer shall allow the officer of the Sericulture
Organisation to disinfect the rearing apartments and the appliances, if found
necessary, and afford all facilities for disinfections. (a) The Licensing Authority may withdraw or cancel the license
granted under Rules 3 and 6 if it is satisfied that the licensee has failed to
conform to the conditions governing the licensee. (b)
An appeal against orders of the Licensing Authority under sub-rule
8(1) shall he with the Punjab Government in the Industries Department. The
decision of the appellate authority shall be final. Every license shall be renewed before the
commencement of each calendar year. (a) A license under Section 3 of the Act will be issued free of
charge. It shall be valid for one year. (b) The fee payable for a duplicate license shall be Rs. 2. (c) The fee realised shall be credited to the head "XXXII -
Industries Sericulture." Appeals under these rules shall be filed with the
appellate Authority not later than one month from the date of communication of
orders to the party preferring an appeal. 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 of contingent charges wherein the details of all
expenditure are to be shown. All sub-vouchers should 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-months in Form G. (8) Register of Microscopic Examination Record in Form H. (9) Microscopic Examination Book in Form J.THE PUNJAB SILKWORM SEED CONTROL RULES, 1957