Section 12 in Andhra Pradesh Bio-fertilisers (Monitoring and Quality Control), Act, 2006
12. Restriction on Manufacture sale and distribution of Bio-fertilisers.
(1)No person shall himself or by any other person on his behalf,-(i)manufacture for sale, sell, offer for sale, stock or exhibit for sale or distribute any Bio-fertiliser which is not prescribed standard:(ii)manufacture for sale, sell, offer for sale, stock or exhibit for sale, or distribute any Bio-fertiliser, which is not of prescribed standard and which does not conform to the particulars specified in the certificate of manufacture granted to him under this Act in respect of Bio-fertilisers;(iii)sell, offer for sale, stock or exhibit for sale or distribute.-(a)any Bio-fertiliser, the container whereof is not packed and marked in the manner laid down in this Act;(b)any Bio-fertiliser which is an imitation or substitute for another Bio-fertiliser under the name of which it is sold;(c)any Bio-Fertiliser which is adulterated.Explanation. - A Bio-Fertiliser shall be deemed to be adulterated, if it contains any substance addition of which is likely to eliminate or decrease the living organisms or make the fertilisers not conforming to the prescribed standard;(d)any Bio-fertiliser, the label or container whereof bears the name of any individual, firm or company purporting to be manufacturer of the Bio-fertiliser, which individual, firm or company is fictitious or does not exist;(e)any Bio-fertiliser, the label or container whereof or any thing accompanying therewith bears any statement which makes a false claim for the Bio-fertiliser or which is false or misleading in any material particular;(f)any substance purported to be a Bio-fertiliser which substance is not, infact, a Bio-fertiliser; or(g)any bio-fertiliser which is not properly labelled by exhibiting the minimum guaranteed count of living organisms.(2)Any manufacturer who intends to manufacture for sale/offer for sale/ stock, or exhibit for sale or distribute any bio-fertiliser other than those specified in the Schedule-I shall make an application to the prescribed authority and the same shall be scrutinized by the Technical Committee appointed for this purpose by the Government and be recommended to the Government for final orders by notification by the Government in the manner prescribed.
