Section 3 in The Insecticides (Amendment) Act, 2000
3. Amendment of section 22.- In section 22 of the principal Act,-(a) for sub- section (3), the following sub- section shall be substituted, namely:-" (3) Where an Insecticide Inspector takes any sample of an insecticide, he shall issue a receipt therefor stating therein that the fair price of such sample shall be tendered if the sample, after test or analysis is not found to be misbranded and the In ecticide Analyst has reported to that effect and on such price having been tendered may require a written acknowledgement therefor.";
(b)in sub- section (4), the words, brackets and figure" Where the price tendered under sub- section (3) is refused, or" shall be omitted.
