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Union of India - Section

Section 3 in Insecticides (Prohibition) Order, 2023

3. Further, the Central Government, on recommendations of the Expert Committee, in exercise of the power conferred by sub-section (2) of section 27 of the Act, has decided for omitting crops as mentioned in column (3) of the table below from the label and leaflets of the following insecticides mentioned in column (2) of the table below, namely:

(A)Label claim of the following insecticides for the crops mentioned against each insecticide shall be omitted from the approved use due to non-availability of bio-efficacy and residue data with effect from the date of publication of this order:
TABLE
S. No. Name of Insecticide Names of crops to be omitted from approved usage
1 Carbofuran All other formulations of Carbofuran except Carbofuran three percent Encapsulated granule (CG) along with the crop labels may be stopped from use.
2 Malathion Sorghum, Pea, Soybean, Castor, Sunflower, Bhindi, Brinjal, Cauliflower, Radish,Turnip, Tomato, Apple, Mango and Grape.
3 Monocrotophos All other formulations of this pesticide except Monocrotophos fifteen percent Watesoluble granules (SG) may be stopped from use in respective label crops.
4 Quinalphos ute, Cardamom and Sorghum
5 Mancozeb Guava, Jowar and Tapioca.
6 Oxyfluorfen Potato and Groundnut.
7 Dimethoate label deletion of fruits and vegetables that are consumed as raw food items.
8 Chlorpyriphos Ber, Citrus and Tobacco.
(B)All registrants granted certificate of registration in respect of the above mentioned insecticides shall submit their certificate along with label and leaflet for deletion of label claims on the above mentioned crops to the Secretary, Central Insecticides Board and registration Committee, NH-IV, Faridabad, within six months from date of publication of this Order, failing which action to revoke licenses under section 44 of the Insecticides Act, 968 shall be initiated.
(C)Non-endorsement or correction in the certificate of registration will not be taken as permission or approval to operate upon such certificates of registration in contravention of the provisions of this Order.
(D)Certificate of registration not submitted by the due date shall be deemed to have been cancelled.
(E)The State Government shall take such steps in their respective States as they may deem fit for carrying out the provisions of this order.