Section 3 in The Restriction Of Import, Manufacture And Use Of Lindane (Gamma B.H.C.) Order, 2007
3.
(1)All certificates of registration granted for Lindane shall be called back by the Registration Committee from all registrants including new registrants for incorporation of the requirement of the warning in bold letters "only for use in terminate control in buildings includings wood, termite control in agriculture as per approved Table claims by the Registration Committee and for exports" on tables and leaflets.(2)If any person fails to return the certificate of registration, as per this order within a period of six months from the date of publication of this notification, the license granted to him under Section 13 of the said Act shall not be renewed and action Section 14 of the said Act shall be taken.
