Section 23 in The Fertilizer (Control) Order, 1985
23. Disposal of non - standard fertilizers.
(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.(2)The price per unit of the non - standard fertilizer shall be fixed by the registering authority after satisfying itself that the sample taken is a representative one, and after considering the nutrient contents in the sample determined on the basis of a chemical analysis of the non - standard fertilizer.(3)The Central Government may, by notification in the Official Gazette and subject to the conditions, if any, laid down in that notification, and subject to guidelines issued in this regard by the Central Government exempt such pool handling agencies, as it deems fit, from complying with conditions laid down in paragraphs (a) and (b) of the sub - clause (1).
