- [(1) Application for the grant [* * *] [Substituted by G.S.R. 371(E), dated 20.5.1999, for sub-R. (1) (w.e.f. 20.5.1999). Earlier sub-R. (1) was substituted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993). ] of a license to manufacture any insecticide shall be made in [Form V] [Substituted by Notification No. G.S.R. 840(E), dated 5.11.2015 (w.e.f. 30.10.1971).], [* * *] [Deleted 'as the case may be' by Notification No. G.S.R. 840(E), dated 5.11.2015 (w.e.f. 30.10.1971).], to the licensing officer and shall be accompanied by a fee of rupees two thousand for every insecticide and a maximum of rupees twenty thousand for all insecticides for which the license is applied.](2)If an insecticide is proposed to be manufactured at more than one place, separate applications shall be made and separate licenses shall be issued in respect of every such place.(3)[ A license to manufacture insecticides shall be issued in [Form VI] [Substituted by G.S.R. 47(E), dated 24.7.1976 (w.e.f. 24.7.1976). ] and shall be subject to the following conditions, namely: -(i)The license [* * *] [Deleted 'and any certificate of renewal' by Notification No. G.S.R. 840(E), dated 5.11.2015 (w.e.f. 30.10.1971).] shall be kept on the approved premises and shall be produced for inspection at the request of an Insecticide Inspector appointed under the Act or any other officer or authority authorised by the licensing officer.(ii)Any change in the expert staff named in the license shall forthwith be reported to the licensing officer.(iii)If the licensee wants to undertake during the currency of the license to manufacture for sale additional insecticides, he shall apply to the licensing officer for the necessary endorsement in the license on payment of the prescribed fee for every category of insecticides.[* * *] [Deleted '(iv) An application for the renewal of a license shall be made as laid down in rule 11.' by Notification No. G.S.R. 840(E), dated 5.11.2015 (w.e.f. 30.10.1971).](v)The licensee shall comply with the provisions of the Act and the rules made thereunder for the time being in force.][* * *] [[Omitted '(vi) The licensee shall obtain ISI Mark Certificate from Bureau of Indian Standard within three months of the commencement of the manufacture.(vii)No insecticides shall be sold or distributed without ISI Mark Certification.' by Notification No. G.S.R. 794(E), dated 12.8.2016 (w.e.f. 30.10.1971).]](4)[A licensing officer may, after giving reasonable opportunity of being heard, to the applicant, refuse to grant any license.(4-A) No license to manufacture an insecticide shall be granted unless the licensing officer is satisfied that necessary plant and machinery, safety devices and first-aid facilities, etc.,exist in the premises where the insecticide is proposed to be manufactured.] [ Substituted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993).](4B)[ A person who applies for manufacturing licence shall possess or shall employ a person possessing Master's degree in Chemistry with a Doctorate or a graduate degree in Chemical Engineering for manufacture of technical grade pesticides or a graduate degree in Agriculture Science with Chemistry for manufacture of pesticide formulation:Provided that a person possessing a manufacturing licence on the date of notification of this sub-rule shall be allowed a period of two years to comply with the educational qualification.] [Inserted by Notification No. G.S.R. 840(E), dated 5.11.2015 (w.e.f. 30.10.1971).](5)[A fee of rupees one hundred shall be paid for a duplicate copy of a license issued under this rule, if the original is defaced, damaged or lost.] [ Substituted by G.S.R. 371(E), dated 20.5.1999 (w.e.f. 20.5.1999).]
