(5)Without prejudice to the provisions of sub-rules (1) and (4), the Central Government or the State Government or any other person authorised by the Central Government or the State Government,as the case may be, may, by notice in writing require any importer or manufacturer or any other person dealing in insecticides to furnish within the time specified in the notice, such registers, books of accounts, records, documents or other such information with respect to any insecticides or any batch thereof, including the particulars of all persons to whom it has been sold or distributed, as it may consider necessary.]
