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Union of India - Section

Section 28 in The Insecticides Rules, 1971

28. Duties of Inspectors specially authorised to inspect manufacture of insecticides.

- It shall be the duty of an Inspector authorised to inspect the manufacture of insecticides -
(1)to inspect not less than twice a year all premises licensed for the manufacture of insecticides within the area of his jurisdiction and to satisfy himself that the conditions of the license and the provisions of the Act or the rule made thereunder are being observed;
(2)to send forthwith to the licensing officer after each inspection, a detailed report indicating the conditions of the license and the provisions of the Act or rules made thereunder which are being observed and the conditions and provisions, if any, which are not being observed;
(3)to draw samples of insecticides manufactured on the premises and send them for test or analysis in accordance with these rules;
(4)to report to the Government all occurrences of poisoning.