Section 25(1) in The Fertilizer (Control) Order, 1985
(1)No person shall, except with the prior permission of the Central Government and subject to such terms and conditions as may be imposed by such Government, shall or use fertilizer, for purposes other than fertilization of soils and increasing productivity of crops :Provided that the price of fertilizers permitted for sale for industrial use shall be no profit no loss price, excluding all subsidies at the production, import, handling or on sale for agricultural consumers :Provided further that wherever customs or excise duties are chargeable, these may be added to the price so fixed :Provided also that in the case of non - standard fertilizers, reductions shall be made from the no profit no loss price, indicated above, proportionate to the loss of nutrient contents.
