Section 14 in Andhra Pradesh Bio-fertilisers (Monitoring and Quality Control), Act, 2006
14. Bulk sale of Bio-fertilisers.
- Notwithstanding any thing contained in this Act,-(i)a dealer shall not retain any container of any variety of bio-fertiliser in an open and unsealed condition for the purpose of sale;(ii)the Government may by notification authorize a manufacturer to sell any Bio-Fertiliser manufactured by him in bulk also direct to the farmers for such period as may be specified in that notification:Provided that certificate indicating the minimum living cells be issued by the manufacturer to each farmer at the time of such sale.
