Section 15 in The Fertilizer (Control) Order, 1985
15. Grant or refusal of certificate of manufacture for preparation of mixtures of fertilizers [* **] [Omitted by S.O. 354(E), dated 3rd June, 1993.]
. - (1) The registering authority may, for reasons to be recorded in writing, refuse to grant a certificate of manufacture in respect of any mixture of fertilizers, or special mixture of fertilizers [* * *] [Omitted by S.O. 354(E), dated 3rd June, 1993.] and shall furnish to the applicant a copy of the order so passed.(2)Where an application for a certificate of manufacture for mixture of fertilizers [* * *] [Omitted by S.O. 354(E), dated 3rd June, 1993.] is not refused under sub - clause (1), the registering authority shall grant a certificate of manufacture in Form F and where an application for a certificate of manufacture for a special mixture is not refused under that sub - clause, such authority shall grant a certificate of manufacture to the applicant in Form "G".
