Section 2(10) in Telangana Bio-fertilizers (Monitoring and Quality Control) Act, 2006
(10)'Non-standard Bio-fertilizer' means,-(i)if its label contains any statement, design or graphic statement/representation thereto which is false or misleading in any material particular, or if its package is otherwise deceptive in respect of its contents; or(ii)if it is an imitation of, or is sold under the name of another Bio-fertilizer; or(iii)if any word, statement or other information required by or under this Act to appear on the label is not displayed thereon in such conspicuous manner as the other words, statements or graphic matter have been displayed on the label and in such terms as to render it likely to be read and understood by any ordinary individual under customary conditions of purchase and use; or(iv)if it is not packed and labeled as required by or under this Act; or(v)if it is not registered in the manner required by or under this Act; or(vi)if the label contains any reference to registration other than the registration number; or(vii)if the bio-fertilizer is not in conformity with the prescribed standards as specified in section 2 (16) of this Act and packed with any substance which is not included in the registration;
