Section 23(1) in The Fertilizer (Control) Order, 1985
(1)Notwithstanding anything contained in this Order, a person may sell, offer for sale, stock or exhibit for sale or distribute any fertilizer which, not being an adulterated fertilizer, does not conform to the prescribed standard (hereinafter in this Order referred to as non - standard fertilizer) subject to the conditions that, -(a)the container of such non - standard fertilizer is conspicuously superscribed in red colour with the words "non - standard" and also with the sign "X", and(b)an application for the disposal of non - standard fertilizers in Form H is submitted to the registering authority to grant a certificate of authorisation for sale of such fertilizers and a certificate of authorisation with regard to their disposal and price is obtained in Form I ;(c)such non - standard fertilizer shall be sold only to the manufacturers of mixtures of fertilizers or special mixtures of fertilizers or research farms of Government or universities of such bodies.
