(1)On receipt of a package from an Insecticide Inspector containing a sample for test or analysis, the Insecticide Analyst shall compare the seals of the packet with the specimen impression received separately and shall note the condition of the seals on the packet.(2)[ In making the test or analysis of insecticides, it shall be sufficient if the Insecticides Analyst follows that specifications and the months of examination of samples as approved by the Registration committee.] [ Substituted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993).](3)After the test or analysis has been carried out under sub-rule (2), the Insecticide Analyst shall forthwith supply to the Insecticide Inspector a report in triplicate in [Form XVII] [Substituted by Notification No. G.S.R. 840(E), dated 5.11.2015 (w.e.f. 30.10.1971).] of the result of test of analysis.
