Section 16 in The Fertilizer (Control) Order, 1985
16. Conditions for grant of certificate of manufacture in respect of special mixture of fertilizers and period of validity of such certificate.
(1)No certificate of manufacture in respect of any special mixture of fertilizers shall be granted to an applicant unless he holds a valid certificate of manufacture under this Order for any mixture of fertilizers.(2)Every certificate of manufacture granted in respect of any special mixture of fertilizer's shall be valid for a period of three months from the date of its issue ;Provided that the registering authority may, if it is satisfied that it is necessary so to do extend the said period to such further period or periods as it may deem fit, so however, that the total period or periods so extended shall not exceed six months.
