In India,the Directorate of Plant Protection, Quarantine & Storage under the Ministry of Agriculture & Farmers Welfare looks after issues related to plant quarantine. Plant Quarantine regulatory measures are operative through the ‘Destructive Insects & PestsAct, 1914 (Act2 of 1914) in India. The import of agricultural commodities is presently regulated through the Plant Quarantine (Regulation of Import in to India) Order, 2003 The objective is inspection of imported agricultural commodities for preventing the introduction of exotic pests and diseases in imical to Indian fauna and flora.
The Directorate of Plant protection, Quarantine & Storage provides import permit for planting material based on a certificate from Designated Inspection Authorities of the concerned jurisdiction For import of new commodities. Pest Risk Analysis is mandatory and should be submitted to the Plant Protection Adviser to the Govt. of India.
A total of 60 entry points  including 34 sea ports, 12 air ports and 14 land custom stations are notified points of entry for import of plants and plant material. Besides, 60 Inland Container Depot/ Container Freight Station,11 Foreign Post Offices have also been notified for the entry of plants /plant material.
Any Importer intending to import agricultural commodities has to apply in advance for the issue of Import Permit.This application is submitted through the single window clearance system SWIFT, and customs authorities route the documents to Plant Quarantine for necessary processing at their end. Inspections are carried out at the port of entry by plant quarantine and the import permit is generally issued for 6 months after conducting a detailed import risk analysis.
Contact: Directorate of Plant Protection Quarantine& Storage (DPPQS), Deptt. of Agriculture & Cooperation, Ministry of Agriculture,
Email:- ppa@nic.in