- [(1)(a) An application for registration of an insecticide under the Act shall be made in Form I and the said Form including the verification portion, shall be signed in case of an individual by the individual himself or a person duly authorised by him; in case of Hindu Undivided Family, by the kartaor any person duly authorised by him; in case of partnership firm by the managing partner; in case of a company, by any person duly authorised in that behalf by the Board of Directors; and in any other case by the person in charge or responsible for the conduct of the business. Any change in members of Hindu Undivided Family or partners or the Board of Directors or the person in charge, as the case may be, shall be forthwith intimated to the Secretary, Central Insecticides Board and Registration Committee and the Licensing Officer.(b)The Registration Committee may, if necessary, direct the inspection of the "testing facility" for establishing the authenticity of the data.](2)[ An application form duly filled [* * *] [ Substituted by G.S.R. 371(E), dated 20.5.1999 (w.e.f. 20.5.1999).] shall be sent to the Secretary, Registration Committee, Directorate of Plant Protection, Quarantine and Storage, NH-IV, Faridabad-121001, Haryana. The fee shall be payable as follows: -(i)rupees five thousand each in case of application for registration under section 9(3) and 9(3-B) of the Insecticides Act, 1968 (46 of 1968);(ii)rupees two thousand five hundred in case of application for registration under section 9(4) of the Insecticides Act, 1968 (46 of 1968).](3)[ The registration fee payable shall be paid by a demand draft drawn on the State Bank of India, Faridabad, in favour of the Accounts Officer, Directorate of Plant Protection, Quarantine and Storage, Faridabad, Haryana.(3A)[ The registration fees may also be paid through debit or credit card using internet payment gateway services by logging on the website of Secretariat of Central Insecticides Board and Registration Committee.] [ Substituted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993).][(3B) An application for registration of an insecticide falling under the category of Formulation Indigenous Manufacture as categorised by the Registration Committee under section 5 of the Act shall only be accepted in electronic form online.] [Inserted by Notification No. G.S.R. 164 (E), dated 15.2.2016 (w.e.f. 30.10.1971).](4)The certificate of registration shall be in [Form II or Form III] [Substituted by Notification No. G.S.R. 840(E), dated 5.11.2015 (w.e.f. 30.10.1971).], as the case may be and shall be subject to such conditions as specified therein.] [ Substituted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993).](4A)[ The Certificate of Registration under sub-rule (3B) shall be issued in electronic form online in Form III and shall be subject to such conditions as specified therein.] [Inserted by Notification No. G.S.R. 164 (E), dated 15.2.2016 (w.e.f. 30.10.1971).]
