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Union of India - Section

Section 45 in The Insecticides Rules, 1971

45. [ Places at which the insecticides may be imported. [Substituted by Notification No. G.S.R. 79(E), dated 27.1.2017 (w.e.f. 30.10.1971).]

- No insecticides shall be imported into India except through one of the following places, namely-
(i)Ferozepore Cantonment and Amritsar railway stations in respect of insecticides imported by rail across the frontier with Pakistan,
(ii)Ranaghat, Bongaon and Mahiassan railway stations in respect of insecticides imported by rail across the frontier with Bangladesh,
(iii)Chennai Port, Kandla Port, Cochin Port (Kochi), Kolkata Port, Mormugao Port, Jawaharlal Nehru Port and Mumbai Port (Mumbai), V.O. Chidambaranar Port (Tuticorin), Kamarajar Port Limited (Ennore), Paradip Port, Visakhapatanam Port and New Mangalore Port, in respect of insecticides imported by sea into India,
(iv)Chennai International Airport (Chennai), Netaji Subhas Chandra Bose International Airport (Kolkata), Chhatrapati Shivaji International Airport (Mumbai), Indira Gandhi International Airport (Delhi) and Sardar Vallabhbhai Patel International Airport (Ahmedabad), in respect of insecticides imported by air into India.]