- Every person desiring to obtain a certificate of registration under this Order for selling fertilizers , whether in wholesale or retail or both shall make an application for registration to the registering authority [or, as the case may be, for industrial use through registered post to the controller] [Inserted by S.O. 795(E), dated 22nd November, 1991.] in Form A, in duplicate, together with the fee prescribed under Clause 36 and a certificate of source [in Form O] [Added by S.O. 354(E), dated 2rd June, 1993.] :Provided that where the applicant is a State Government, a manufacturer or a pool handling agency, it is not necessary to enclose a certificate of source along with the application :Provided further that separate certificates of registration shall be obtained for selling fertilizer in wholesale and retail, [and in case of a State Government, a manufacturer and a pool handling agency, also for selling fertilizer for industrial use] [Added by S.O. 795(E), dated 22nd November, 1991]:Provided also that where fertilizers are obtained for sale from different sources, a certificate of source from each such source shall be furnished [provided also that for obtaining a certificate for registration for industrial dealer, a certificate of source obtained only from the State Government or a manufacturer or pool handling agency shall be furnished] [Added by S.O. 795(E), dated 22nd November, 1991.]:[Provided also that a wholesale dealer, excepting manufacture, a pool handling agency or a State Government, shall not issue the certificate of source to another wholesale dealer. A wholesale dealer shall issue a certificate of source only to a retail dealer] [Added by S.O. 354(E), dated 3rd June, 1993.].[* * *] [Proviso, omitted by S.O. 489(E), dated 22nd May, 1995.].
