(3)A person not being an importer or a manufacturer of an insecticide or his agent for the distribution thereof, shall not be liable for a contravention of any provision of this Act, if he proves-(a)that he acquired the insecticide from an importer or a duly licensed manufacturer, distributor or dealer thereof;(b)that he did not know and could not, with reasonable diligence, have ascertained that the insecticide in any way contravened any provision of this Act; and(c)that the insecticide, while in his possession, was properly stored and remained in the same state as when he acquired it.
