| Contents |
|
|
Insecticides Rules, 1971 |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1. |
Short title and commencement |
| 2. |
Definition |
| Chapter II |
Functions of The Board, Registration Committee and Laboratory |
| 3. |
Functions of the Board |
| 4. |
Functions of Registration Committee |
| 5. |
Functions of Laboratory |
| Chapter III |
Registration of Insecticides |
| 6. |
Manner of registration |
| 7. |
Appeal |
| 8. |
Manner of publication of refusal to register or cancellation of certificate of registration |
| Chapter IV |
Grant of Licences |
| 9. |
Licences to manufacture insecticides |
| 10. |
Licence for sale, etc., of insecticides |
| 11. |
Duration of licences |
| 12. |
Conditions of licence |
| 13. |
Varying or amending a licence |
| 14. |
Transfer of licence |
| 15. |
Issuing cash memo and maintenance of records |
| Chapter V |
Packing and Labelling |
| 16. |
Prohibition of sale or distribution unless packed and labeled |
| 17. |
Packaging of insecticides |
| 18. |
Leaflet to be contained in a package |
| 19. |
Manner of labeling |
| 20. |
Prohibition against altering inscriptions, etc. on containers, labels or wrappers of insecticides |
| Chapter VI |
Insecticide Analysts and Insecticide Inspectors |
| 21. |
Qualifications of Insecticide Analyst |
| 22. |
Powers of Insecticides Analyst |
| 23. |
Duties of Insecticides Analyst |
| 24. |
Procedure on receipt of sample |
| 25. |
Fees payable for testing or analysis |
| 26. |
Qualifications of Insecticides Inspector |
| 27. |
Duties of Insecticides Inspector |
| 28. |
Duties of Inspectors specially authorized to inspect manufacture of Insecticides |
| 29. |
Prohibition of disclosure of information |
| 30. |
Form of order not to dispose of stock.- An order by the Insecticides Inspector requiring a person not to dispose of any stock in his possession shall be in Form X. |
| 31. |
Prohibition of sale |
| 32. |
Form of receipt for seized insecticides.- A receipt by an Insecticides Inspector for the stock of any insecticide seized shall be in Form XI. |
| 33. |
Form of intimation for purposes of taking samples.- Where an Inspector takes a sample of an insecticide for the purpose of test or analysis he shall intimate such purpose in writing in Form XII to the person from whom he takes it. |
| 34. |
Dispatch of samples for test or analysis |
| Chapter VII |
Transport and Storage of Insecticides in Transit by Rail, Road or Water |
| 35. |
Manner of packing, storage while in transit by rail |
| 36. |
Conditions to be specified for storage of insecticides |
| Chapter VIII |
Provisions Regarding Protective Clothing, Equipment, and other Facilities for Worders During Manufacture, Etc. of Insecticides |
| 37. |
Medical Examination |
| 38. |
First aid measures |
| 39. |
Protective clothing |
| 40. |
Respiratory devices |
| 41. |
Manufacturers, etc. to keep sufficient quantities of antidotes and first-aid medicines |
| 42. |
Training of workers |
| 43. |
Aerial spraying operations |
| 44. |
Disposal of used packages, surplus materials and washings of insecticides |
| Chapter IX |
Micellaneous |
| 45. |
Places at which the insecticides may be imported |
| 46. |
Traveling and other allowances payable to the members of the Board, etc |
