- No person, including a manufacturer, a pool handling agency [a wholesale dealer, a retail dealer and industrial dealer] [Substituted by S.O. 795(E), dated 22nd November, 1991.] shall offer for sale or carry on the business of selling fertilizers at any place except under and in accordance with the terms and conditions of a certificate of registration granted to him under Clause 9:Provided that a State Government may, by notification in the Official Gazette, exempt from, the provisions of this clause any person selling fertilizers to farmers in such areas and subject to such conditions as may be specified in that notification.
