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Union of India - Section

Section 1968 in The Insecticides Rules, 1971

1968.

The stock of the insecticide detailed below has this day been seized by me under the provisions of Sec. 21(1 )(d) of the Insecticides Act, 1968, from the premisesof situated at...................................Details of the insecticides seized are: -
(a)
(b)
(c)
(d)DateInsecticide Inspector
Official StampForm XII(See rule 33)Intimation to Person/Licensee from whom sample is takenToI have this day taken from the premises of situated at.......................samples of theinsecticide specified below for the purpose of test or analysis.DateInsecticide Inspector.........Details of same takenDateInsecticide Inspector...............[Form XIII [Substituted by G.S.R. 533(E), dated 6th August, 1993][See rule 15]Register of sales made to the Bulk Consumers, Insecticides wise
Sl.No. Date Name of the insecticides with its strength and brand name Name of the manufacturer Batch No. Date of expiry Name of the purchaser with full address Licence No. of purchaser Quantity sold, size No. of quantity of packs sold Remarks
*In case of bulk consumer give number and date of the order.Details of portion of sample or container with name of insecticide which it purports to contain.Date..............Insecticides Inspector...............Seal................Form XIV(See rule 15)Monthly return of sales of Insecticides made to the Bulk Consumers of the State of...................for the period from to....19................
Sl.No. Name of the Insecticide with its Brand name strength and thetype of formulation Manufactured by Batch No. Date of expiry Name of the purchaser with full address Licence No. of purchaser Size of pack No. of pack sold Quantity
VerificationI,...........do hereby verify that what is stated above is true to the best of myknowledge and belief based on in formation derived from the records. I further declare that I am competent to and verify this statement in my capacity as..........(Designation).Signature..........Name...............Seal...............*In the case of bulk consumer give number and the date of the order.Form XV(See rule 15)Stock Register of Technical Grade Insecticide
Date Opening balance Quantity imported Quantity manufacture Total quantity (2+3+4) Quantity sold Quantity utilised for formulation Total quantity(6+7) Closing balance
1 2 3 4 5 6 7 8 9
(Quantity in metric ton)[Form XV A] [Inserted by Notification No. G.S.R. 548(E) dated 12.9.2006 (w.e.f. 30.10.1971).](See rule 15)Monthly Return/statement Of Technical Grade Insecticides Imported/manufactured For the Period From ..... ...... ...... to .....................
Serial Number Name the Insecticide Batch No. Date of expiry Details of total quantity imported/manufactured Quantity utilized for formulations Quantity sold name and address and licence number of purchaser Closing balance
1 2 3 4 5 6 7 8
(Quantity In metric tonnes)VerificationI. .................. do hereby verify that what is stated above is true to the best of myknowledge and belief based on information derived from the records. I furtherdeclare that I am competent to verify this statement in my capacityas ......................... (Designation).Signature ........................Name .............................Seal .............................Form XVI(See rule 15)Stock Register of Formulated Insecticide
Sl.No. Opening balance of Technical grade insecticide Technical grade insecticide imported/purchased/diverted Total technical grade col.(2+3) Total technical grade used formulation Balance of technical grade insecticides (4-5) Opening balance of formulations Quantity formulated imported Total formulated Qty. (7+8) Quantity sold Closing balance
1 2 3 4 5 6 7 8 9 10 11
"Triplicate"[Form XVI A] [Inserted by Notification No. G.S.R. 548(E) dated 12.9.2006 (w.e.f. 30.10.1971).](See rule 15)Monthly Return/statement of Formulated Insecticide for the Period From ................. to
Serial number Name of the Insecticide formulation Batch No. Date of expiry Details of total quantity of technical grade insecticide usedfor formulation Total formulated Quantity
1 2 3 4 5 6
VerificationI. ................... do hereby verify that what is stated above is true to the best of myknowledge and belief based on information derived from the records. I furtherdeclare that I am competent to verify this statement in my capacityas ....... ' ............... (Designation).Signature .......................Name ............................Seal ............................Form XVII(See rule 24)Report of Insecticides AnalystS. No........