Section 13(3) in The Fertilizer (Control) Order, 1985
(3)Notwithstanding anything contained in his Order, those units which are already manufacturing [mixture of fertilisers] [Substituted by S.O. 354(E), dated 3rd June, 1993.] as on the date of publication of this order, for which standards have not yet been specified under 13(2), may continue to manufacture for sale, sell, offer for sale, stock or exhibit for sale or distribute such mixtures of micro - nutrient fertilizers for a period of [upto 27th July, 1992] [Substituted by S.O. 530 (E), dated 16th August, 1991 (w.e.f. 16th August, 1991).] from such date or till the standards are prescribed by the State Governments whichever is earlier subject to the condition that before the expiry of said period, they will follow the standards prescribed by State Government and obtain Certificate of Manufacture under Clause 15.
