Section 3 in The Fertilizer (Movement Control) Order, 1973
3. [ Prohibition of export of fertilisers. [Substituted by G.S.R. 351 (E), dated 9th April, 1985.]
- No person shall export or attempt to export, or abet the export of, any fertiliser from any State;Provided that nothing in this clause shall apply to the export of fertilisers under and in accordance with an authority issued by the Government in the [Ministry of Chemicals and Fertilisers] or the Director of Agriculture of a State Government or any other officer authorised by the State Government in this behalf:Provided further that the export of physical and granulated mixtures of fertilisers from one State to another shall be subject to an authorisation, allowing entry of the material in the State to which it is being exported, by the Director of Agriculture or such other, officer authorised by the said State Government in this behalf.]
