- [(1) The fees payable for testing or analyzing insecticides under sub-section (5) of section 24 of the Act shall be as specified in the Second Schedule.] [ Substituted by G.S.R. 736(E), dated 9.12.1977 (w.e.f. 9.12.1977).](2)[The fee payable for testing or analysing samples received from the Insecticides Inspector shall also be as specified in the Second Schedule:Provided that the Central Government may, after taking into consideration the genuine difficulties of any particular State Government, exempt the payment of the fee for such period as it may consider reasonable.] [ Substituted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993).]
