10A. [ Segregation and disposal of date-expired pesticides. [Inserted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993).]
(a)Immediately after the date of expiry all such stocks after being segregated and stamped "not for sale" or "not for use" or "not for manufacture", as the case may be, shall be kept by the licensee in a separate place specially demarcated for the purpose with a declaration "date-expired insecticides" to be exhibited on the conspicuous part of the place. [A record of all such stocks shall be maintained in Form XI.]](b)[ All such stocks then shall be disposed of in an environment friendly manner as may be specified from time to time by the Central Government in consultation with the Central Insecticides Board and shall not be used for remanufacture.] [ Substituted by G.S.R. 372(E), dated 20.5.1999 (w.e.f. 20.5.1999).][10-B. Special provision with regard to sulphur. [ Inserted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993).] - In regard to insecticide and its formulations, all licensees shall:(a)observe all precautions to prevent its theft;(b)report any such theft to the nearest police authorities promptly; and(c)maintain a separate register showing names and addresses of all the persons to whom it has been sold or distributed and the quantities to be sold or distributed.]
