Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 35 in The Insecticides Rules, 1971

35. [Manner of packing, storage while transporting] [ Substituted by G.S.R. 372(E), dated 20.5.1999 (w.e.f. 20.5.1999).].

(1)Packages containing insecticides offered for transport by rail, shall be packed in accordance with the conditions specified in the Red Tariff, issued by the Ministry of Railways.
(2)No insecticide shall be transported or stored in such a way as to come into direct contact with foodstuffs or animal feeds.
(3)No foodstuffs or animal feeds which got mixed up with insecticide as a result of any damage to the packages containing insecticides during transport or storage shall be released to the consignees unless it has been examined for possible contamination by competent authorities, as may be notified by the State Government.
(4)If any insecticide is found to have leaked out in transport or storage, it shall be the responsibility of the transport agency or the storage owner to take such measures urgently to prevent poisoning and pollution of soil or water, if any.