Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 18 in The Insecticides Rules, 1971

18. Leaflet to be contained in a package.

- [(1)] [ R. 18 renumbered as sub-R. (1) thereof by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993).] The packing of every insecticide shall include a leaflet containing the following details, namely:-(a)the plant disease, insects and noxious animals or weeds for which the insecticide is to be applied, the adequate direction concerning the manner in which the insecticide is to be used at the time of application;(b)particulars regarding chemicals harmful to human being, animals and wild life, warning and cautionary statements including the symptoms of poisoning, suitable and adequate safety measures and emergency first-aid treatment where necessary;(c)cautions regarding storage and application of insecticides with suitable warning relating to inflammable, explosive or other substance harmful to the skin;(d)instructions concerning the decontamination or safe disposal of used containers;(e)a statement showing the antidote for the poison shall be included in the leaflet and the label;(f)if the insecticide is irritating to the skin, nose, throat or eyes, a statement shall be included to the effect;(g)[ common name of the insecticide as adopted by the International Standards Organisation and where such a name has not yet been adopted such other name as may be approved by the Registration Committee;] [ Inserted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993).](h)[ the information furnished on the label in English and Hindi shall be translated and published on the leaflet in Hindi, English and in the regional language of the region where the product is proposed for sale; [Inserted by Notification No. G.S.R. 797 (E) dated 13.11.2014 (w.e.f. 30.10.1971)](i)the leaflet shall be printed legibly and font size of the text shall be not less than eight points (8) or 2 mm;(j)safety pictogram's provided on the label and others, if any, shall also be printed on the leaflet;(k)leaflet shall contain detailed advice to physicians for treatment in cases of poisoning;(l)details of label claims and directions for use with reference to target organism and crop shall be printed on the leaflet;(m)good practices relating to pesticide application techniques covering the following shall be provided for each crop, namely:-(i)weather conditions;(ii)soil;(iii)crops stage for application;(iv)application techniques;(v)equipment type;(vi)nozzle type;(vii)dosage;(viii)instructions for mixing;(ix)re entry period ;(x)pre-harvest interval;(xi)application timings ;(xii)frequency including maximum number of sprays ;(n)stages during which pesticides should not be applied on any crop shall be furnished;(o)precautions to be taken to avoid harm to the beneficial insects like honey bees and natural enemies of pests shall be furnished;(p)the leaflet shall also contain the practices to be followed for usage of pesticides in confined areas, such as glasshouses, poly houses, nursery beds, storage structures, fumigation chambers and public dwellings;(q)the warning directing the users not to re-use the containers - "Dangerous to re-use empty containers" shall be printed in bold letters;(r)directions for safe disposal of used containers shall be provided;(s)instructions on leaflets shall be appropriately coloured or printed in bold to draw attention of all users;(t)company shall furnish all information about the label and leaflet on their website and the address of the website shall be printed on the leaflet;(u)the leaflet for the pesticide formulations shall be inserted or kept in between primary and secondary packing or pouch as per clause 1.(i) of rule 19.]
(2)[Two copies of the leaflets duly approved by the Registration Committee and signed by the Secretary, Registration Committee, shall be returned to the manufacturer and one copy thereof the State licensing officer.] [ Inserted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993).]