Section 3(B) in Insecticides (Prohibition) Order, 2023
(B)All registrants granted certificate of registration in respect of the above mentioned insecticides shall submit their certificate along with label and leaflet for deletion of label claims on the above mentioned crops to the Secretary, Central Insecticides Board and registration Committee, NH-IV, Faridabad, within six months from date of publication of this Order, failing which action to revoke licenses under section 44 of the Insecticides Act, 968 shall be initiated.
