(4)[A license to sell, stock or exhibit for sale or distribute insecticides shall be issued in Form VIII and shall be subject to the following conditions, namely: -(i)The license shall be displayed in a prominent place in the part of the premises open to the public.(ii)The licensee shall comply with the provisions of the Act, and the rules made thereunder for the time being in force.](iii)[ Where the licensee wants to sell, stock or exhibit for sale or distribute any additional insecticides during the currency of the license, he may apply to the licensing officer for necessary endorsement on the license on payment of fee specified in sub-rule (2).] [ Substituted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993).](iv)[ If the licensing officer is satisfied that a particular insecticide is harmful to human beings, animals or environment, he may after recording reasons and referring the Insecticide to the Insecticide Analyst, prohibit temporarily its sale for a period of thirty days or till he obtains the report of the Analyst, whichever is earlier.] [ Inserted by G.S.R. 372(E), dated 20.5.1999 (w.e.f. 20.5.1999).][(4-A)[(i) Every person shall along with his application for grant [* * *] [Inserted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993). ] of a license to undertake operation or sell, stock or exhibit for sale or distribute insecticides, file a certificate from the principal whom he represents or desires to represent in [Form IX] [Substituted by Notification No. G.S.R. 840(E), dated 5.11.2015 (w.e.f. 30.10.1971).].] [ Substituted by G.S.R. 474(E), dated 24.7.1976 (w.e.f. 24.7.1976).](ii)[ The certificate to be issued by the principal shall be addressed to the licensing officer of the concerned area and shall contain full particulars of the principal including their registration and manufacturing license numbers, full name and address of the person proposed to be authorised and also the type of formulations to be used in commercial pest control operations, sold, stocked or exhibited for sale or distribution. [Inserted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993). ](iii)In order to verify the genuineness or otherwise of the certificate, the principal shall send to the licensing officer of the State where he intends to sell his products an adequate number of copies of the specimen signature or the specimen signatures of the persons authorised in writing to issue the principal's certificate.(iv)In case of suspension, revocation or cancellation of the certificate, the principal shall forthwith intimate the licensing officer having jurisdiction.]
