(1)Nothing in this Act shall apply to-(a)the use of any insecticide by any person for his own household purposes or for kitchen, garden or in respect of any land under his cultivation;(b)any substance specified or included in the Schedule or any preparation containing any one or more such substances, if such substance or preparation is intended for purposes other than preventing, destroying, repelling or mitigating any insects, rodents, fungi, weeds and other forms of plant or animal life not useful to human beings.
