(1)No person shall, himself or by any person on his behalf, import or manufacture-(a)any misbranded insecticide;(b)any insecticide the sale, distribution or use of which is for the time being prohibited under section 27;(c)any insecticide except in accordance with the conditions on which it was registered;(d)any insecticide in contravention of any other provision of this Act or of any rule made thereunder:Provided that any person who has applied for registration of an insecticide [under any of the provisos] to sub-section (1) of section 9 may continue to import or manufacture any such insecticide and such insecticide shall not be deemed to be a misbranded insecticide within the meaning of sub-clause (vi) or sub-clause (vi) or sub-clause (viii) of clause (k) of section 3, until he has been informed by the Registration Committee of its decision to refuse to register the said insecticide.
