Section 25(3) in The Fertilizer (Control) Order, 1985
(3)Any person possessing a valid certificate of registration for industrial leader, unless such person is a State Government, a manufacturer or a pool handling agency, shall not carry on the business of selling fertilisers for agricultural purposes, including a wholesale dealer or a retail dealer. However, in case of a State Government, a manufacturer of a pool handling agency possessing a valid certificate of registration of sale of fertiliser for industrial use and also for sale of fertiliser for agriculture use, whether in wholesale or retails or both, shall not carry on the business of selling fertilisers both for industrial use and agricultural use in the same premises.] [Added by S.O. 795(E), dated 22nd November, 1991.]VII. Enforcement Authorities
