(1)Any person desiring to manufacture or to sell, stock or exhibit for sale or distribute any insecticide, [or to undertake commercial pest control operations with the use of any Insecticide], may make an application to the licensing officer for the grant of a license:Providedthat any person engaged in the business of manufacturing or selling, stocking or exhibiting for sale or distributing any insecticide immediately before the commencement of this section shall make an application to the licensing officer for the grant of a license within a period of [seventeen months] [ Substituted by Act 46 of 1972, Section 3, for " three months" (w.r.e.f. 1.8.1971).] from the date of such commencement:[Providedfurther that any person engaged in the commercial pest control operations immediately before the commencement of the Insecticides (Amendment) Act, 1977, shall make an application to the licensing officer for the grant of a license within a period of six months from the commencementofthe said Act.] [ Inserted by Act 24 of 1977, Section 4 (w.e.f. 2.8.1977).](2)Every application under sub-section (1) shall be made in such form and shall contain such particulars as may be prescribed.(3)On receipt on any such application for the grant of a license, the licensing officer may grant a license in such form, on such conditions and on payment of such fee as may be prescribed.(4)A license granted under this section shall be valid for the period specified therein and may be renewed from time to time for such period and on payment of such fee as may be prescribed:Provided that where a license has been granted to any person who has made an application under [the first proviso or, as the case may be, the second proviso] [ Substituted by Act 46 of 1972, Section 4, for " the proviso" (w.e.f. 1.8.1971).] to sub-section (1), that license shall be deemed to be cancelled in relation to any insecticide, the application for registration whereof has been refusedor the registration whereof has been cancelled, under this Act, with effect from the date on whichsuch refusal or cancellation is notified in the Official Gazette.(5)[In prescribing fees for the grant or renewal of licenses under this section, different fees may be prescribed for the sale or distribution of insecticides for purposes of domestic use and for other purposes.] [Inserted by Act 24 of 1977, Section 4 (w.e.f. 2.8.1977). ]
