Section 25 in The Fertilizer (Control) Order, 1985
25. Restriction on sale/use of fertilizers.
(1)No person shall, except with the prior permission of the Central Government and subject to such terms and conditions as may be imposed by such Government, shall or use fertilizer, for purposes other than fertilization of soils and increasing productivity of crops :Provided that the price of fertilizers permitted for sale for industrial use shall be no profit no loss price, excluding all subsidies at the production, import, handling or on sale for agricultural consumers :Provided further that wherever customs or excise duties are chargeable, these may be added to the price so fixed :Provided also that in the case of non - standard fertilizers, reductions shall be made from the no profit no loss price, indicated above, proportionate to the loss of nutrient contents.(2)[ Notwithstanding anything contained in sub - clause (1), no prior permission for use of fertiliser for industrial purposes shall be necessary when the fertiliser for such purpose is purchased from the industrial dealer possessing a valid certificate of registration granted under Clause 9.(3)Any person possessing a valid certificate of registration for industrial leader, unless such person is a State Government, a manufacturer or a pool handling agency, shall not carry on the business of selling fertilisers for agricultural purposes, including a wholesale dealer or a retail dealer. However, in case of a State Government, a manufacturer of a pool handling agency possessing a valid certificate of registration of sale of fertiliser for industrial use and also for sale of fertiliser for agriculture use, whether in wholesale or retails or both, shall not carry on the business of selling fertilisers both for industrial use and agricultural use in the same premises.] [Added by S.O. 795(E), dated 22nd November, 1991.]VII. Enforcement Authorities
