(3)[ A license to manufacture insecticides shall be issued in [Form VI] [Substituted by G.S.R. 47(E), dated 24.7.1976 (w.e.f. 24.7.1976). ] and shall be subject to the following conditions, namely: -(i)The license [* * *] [Deleted 'and any certificate of renewal' by Notification No. G.S.R. 840(E), dated 5.11.2015 (w.e.f. 30.10.1971).] shall be kept on the approved premises and shall be produced for inspection at the request of an Insecticide Inspector appointed under the Act or any other officer or authority authorised by the licensing officer.(ii)Any change in the expert staff named in the license shall forthwith be reported to the licensing officer.(iii)If the licensee wants to undertake during the currency of the license to manufacture for sale additional insecticides, he shall apply to the licensing officer for the necessary endorsement in the license on payment of the prescribed fee for every category of insecticides.[* * *] [Deleted '(iv) An application for the renewal of a license shall be made as laid down in rule 11.' by Notification No. G.S.R. 840(E), dated 5.11.2015 (w.e.f. 30.10.1971).](v)The licensee shall comply with the provisions of the Act and the rules made thereunder for the time being in force.][* * *] [[Omitted '(vi) The licensee shall obtain ISI Mark Certificate from Bureau of Indian Standard within three months of the commencement of the manufacture.(vii)No insecticides shall be sold or distributed without ISI Mark Certification.' by Notification No. G.S.R. 794(E), dated 12.8.2016 (w.e.f. 30.10.1971).]]
