Section 2 in Insecticides (Prohibition) Order, 2023
2. Prohibition of Certain Insecticides-
No person shall import, manufacture, sell, transport, distribute and use insecticides as provided in the Schedule.B. The Registration Committee shall call back the certificate of registration granted for the insecticides as provided in the said Schedule.C. If any person who holds the certificate of registration fails to return the certificate to the Registration Committee, referred to in clause (2), within a period of three months, action shall be taken under the provisions contained in the said Act.D. The certificate of registration for the insecticides as provided in the Schedule granted under section 9 of the said Act shall be deemed to be cancelled from the date of publication of this order.E. The State Government shall take all such steps under the provisions of the said Act and the rules framed thereunder, as it considers necessary for the execution of this order by the respective states.
