Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

Union of India - Section

Section 19 in The Insecticides Rules, 1971

19. Manner of labelling.

- [(1) (i) The label shall have minimum of two panels in respect of rectangular containers and three panels in respect of bottles. The minimum size of the two panel label to be affixed on the face of the container shall be not less than 130 square centimetres. The minimum size of the three panel label shall not be less than 210 square centimetres.The following information shall be printed on the label:-
(I)Two panel label for square/rectangular containers or pouches):
A. Face of the label:The panel on the left side shall be six centimetres X ten centimetres and shall contain the following information in English:
(a)name of insecticide (brand name or trade mark under which the insecticide is sold);
(b)common name; accepted by the International Standards Organisation or the Indian Standards Institutions and if no common name exists, the correct chemical name which conforms most closely with the generally accepted rules of chemical nomenclature shall be given;
(c)instructions to "Read Leaflet Before Use";
(d)directions for Use, manner and time of application and the list of crops on which it is registered to apply;
(e)dosage;
(f)optimal re-entry period after each application of pesticide and the optimum pre-harvest interval;
(g)safety precautions : Wash contaminated clothes and parts of the body after application. Wear full protective clothing during application. Avoid inhalation, do not smoke, drink, eat and chew anything during application;
(h)composition of the formulation;
(i)first aid;
(j)antidote statement;
(k)name of the manufacturer (if the manufacturer is not the person in whose name the insecticide is registered under the Act, the relationship between the person in whose name the insecticide has been registered and the person who manufactures, packs or distributes or sells shall be stated);
(l)imported and re-packed by;
(m)marketed by;
(n)registration number of the insecticide;
(o)manufacturing license number;
(p)batch number;
(q)date of manufacture;
(r)expiry date, i.e. up to the date the insecticide shall retain its efficacy and safety;
(s)Maximum Retail Price (M.R.P.) Inclusive of taxes;
(t)net content of volume. (The net contents shall be exclusive of wrapper or other material. The correct statement of the net content in terms of weight, measure, number of units of activity, as the case may be, shall be given. The weight and volume shall be expressed in the metric system);
(u)cautionary symbol as per the toxicity classification and cautionary words;
(v)Warning 1. Not to be used on crops and pests other than those mentioned on label and leaflets