(k)"misbranded"-an insecticide shall be deemed to be misbranded-(i)if its label contains any statement, design or graphic represen-tation relating thereto which is false or misleading in any material particular, or if its package is otherwise deceptive in respect of its contents; or(ii)if it is an imitation of, or is sold under the name of, another insecticide; or(iii)if its label does not contain a warning or caution which may be necessary and sufficient, if complied with, to prevent risk to human beings or animals; or(iv)if any word, statement or other information required by or under this Act to appear on the label is not displayed thereon in such conspicuous manner as the other words, statements, designs or graphic matter have been displayed on the label and in such terms as to render it likely to be read and understood by any ordinary individual under customary conditions of purchase and use; or(v)if it is not packed or labelled as required by or under this Act; or(vi)if it is not registered in the manner required by or under this Act; or(vii)if the label contains any reference to registration other than the registration number; or(viii)if the insecticide has a toxicity which is higher than the level prescribed or is mixed or packed with any substance so as to alter its nature or quality or contains any substance which is not included in the registration;
