Section 8 in Telangana Bio-fertilizers (Monitoring and Quality Control) Act, 2006
8. Application for Registration.
(1)Every person desiring to obtain a Certificate of Registration under this Act for manufacturing Bio-fertilizers by a manufacturer shall make an application for registration to the Registering Authority or the Controller in the manner prescribed.(2)Every person desiring to obtain a Certificate of Registration under this Act for selling Bio-fertilizers by a Dealer shall make an application for registration to the Registering Authority together with the fee in the manner prescribed:Provided that where the applicant is a Government or a manufacturer, it shall not be necessary to enclose a certificate of source along with the application:Provided further that where Bio-fertilizer, are obtained for sale from different sources, a certificate of source from each such source shall be furnished in the manner prescribed:Provided also that a dealer, except a manufacturer shall not issue a certificate of source to authorize another dealer for dealing in Bio-fertilizer.
