Section 14 in The Fertilizer (Control) Order, 1985
14. Application for certificate of manufacture of mixtures of fertilizers.
(1)Every person desiring to obtain a certificate of manufacture for preparation of any mixture of fertilizers or special mixture of fertilizers [* * *] [Omitted by S.O. 354(E), dated 3rd June, 1993.] shall possess such qualification as may be prescribed for this purpose by the State Government or shall employ a person possessing such qualification for the preparation of such mixture [and possess the minimum laboratory facility as specified, in Clause 21 - A of this order.] [Inserted by S.O. 261(E), dated 16th April, 1991 (w.e.f. 16th April, 1991).](2)An applicant for a certificate of manufacture for preparation of mixture of fertilizers or special mixture of fertilizers [* * *] [Omitted by S.O. 354(E), dated 3rd June, 1993.] shall make an application to the registering authority -(a)if he is an applicant for a certificate of manufacture for any mixture of fertilizers, [* * *] [Omitted by S.O. 354(E), dated 3rd June, 1993.] in Form D, in duplicate, together with the fee prescribed therefor under Clause 36, or,(b)if he is an applicant for a certificate of manufacture for any special mixture, in Form E, in duplicate, together with the fee prescribed therefor under the said Clause 36 and an attested copy of the requisition of the purchaser.
