Section 26 in The Fertilizer (Control) Order, 1985
26. Appointment of registering authority.
- The State Government may, by notification in the Official Gazette, appoint such number of persons, as it thinks necessary, to be registering authorities for the purpose of this Order, ["excepting for grant or renewal of certificate of registration for industrial dealer"] [Added by S.O. 795(E), dated 22nd November, 1991.] and may, in any such notification, define the limits of local area within which each such registering authority shall exercise his jurisdiction.
