(1)Any person desiring to manufacture or to sell, stock or exhibit for sale or distribute any insecticide, [or to undertake commercial pest control operations with the use of any Insecticide], may make an application to the licensing officer for the grant of a license:Providedthat any person engaged in the business of manufacturing or selling, stocking or exhibiting for sale or distributing any insecticide immediately before the commencement of this section shall make an application to the licensing officer for the grant of a license within a period of [seventeen months] [ Substituted by Act 46 of 1972, Section 3, for " three months" (w.r.e.f. 1.8.1971).] from the date of such commencement:[Providedfurther that any person engaged in the commercial pest control operations immediately before the commencement of the Insecticides (Amendment) Act, 1977, shall make an application to the licensing officer for the grant of a license within a period of six months from the commencementofthe said Act.] [ Inserted by Act 24 of 1977, Section 4 (w.e.f. 2.8.1977).]
