Section 35(4) in The Fertilizer (Control) Order, 1985
(4)[ Every importer shall inform the Director of Agriculture of the State in which he intends to discharge the imported fertiliser, under intimation to the Central Government, before the import is made or within a period of fifteen days after an indent for import as placed, the following details, namely : -(i)name of fertiliser,(ii)name of the country of importer,(iii)name of manufacturer,(iv)quantity to be imported,(v)date of arrival of the consignment,(vi)name of the discharge part,(vii)other information.]
