(2)No person shall, himself or by any person on his behalf, sell, stock or exhibit for sale or distribute [or use for commercial pest control operations] [ Inserted by Act 24 of 1977, Section 5 (w.e.f. 2.8.1977).] any insecticide except under, and in accordance with the conditions of, a license issued for such purpose under this Act.Explanation.-For the purposes of this section an insecticide in respect of which any person has applied for a certificate of registration [under any of the provisos] [ Substituted by Act 46 of 1972, Section 5, for " under the proviso" (w.r.e.f. 1.8.1971).] to sub-section (1) of section 9, shall be deemed to be registered till the date on which the refusal to register such insecticide is notified in the Official Gazette.
