(4)[* * *] [ The words " Where the price tendered under sub-section (3) is refused, or" omitted by Act 23 of 2000, Section 3 (w.e.f. 5.8.2000).] where the Insecticide Inspector seizes the stock of any insecticide under clause (d) of sub-section (1) of section 21, he shall tender a receipt therefor in the prescribed form.
