Section 7 in Telangana Bio-fertilizers (Monitoring and Quality Control) Act, 2006
7. Dealers to be registered.
- No person including manufacturer / dealer shall offer for sale or carry on business for selling Bio-fertilizers at any place except under and in accordance with terms and conditions of its certificate of registration granted to any person as prescribed under section 8 of this Act:Provided that the Government may if it considers necessary or expedient by notification exempt from the provisions of this section any person selling Bio-fertilizers to the farmers in such areas and subject to such conditions as may be specified in that notification.
