(3)After the test or analysis has been carried out under sub-rule (2), the Insecticide Analyst shall forthwith supply to the Insecticide Inspector a report in triplicate in [Form XVII] [Substituted by Notification No. G.S.R. 840(E), dated 5.11.2015 (w.e.f. 30.10.1971).] of the result of test of analysis.
