Act 046 of 1968 : Insecticides Act, 1968

Department

Department of Agriculture, Cooperation and Farmers Welfare

Ministry

Ministry of Agriculture and Farmers Welfare

Enforcement Date

28 Feb 1971

PDF

Preamble

Insecticides Act, 1968¹

[Act 46 of 1968]

[2nd September, 1968]

An Act to regulate the import, manufacture, sale, transport, distribution and use of insecticides with a view to prevent risk to human beings or animals, and for matters connected therewith

Be it enacted by Parliament in the Nineteenth Year of the Republic of India as follows:-

1 Published in Gazette of India, Pt. II, S. 1, dt. September 2, 1968, p. 579.

Section 1. Short title, extent and commencement

1. Short title, extent and commencement.-(1) This Act may be called the Insecticides Act, 1968.

(2) It extends to the whole of India.

(3) It shall come into force on such date¹ as the Central Government may, by notification in the Official Gazette, appoint and different dates may be appointed for different States and for different provisions of this Act.

1 Ss. 4, 7, 8 and 36 enforced w.e.f. 1-3-1971 vide G.S.R. 300, dt. 27-2-1971, published in the Gaz. of India, Extra., Part II, S. 3(i), dt. 1-3-1971 and rest of the sections enforced w.e.f. 1-8-1971 vide G.S.R. 1108, dt. 28-7-1971, published in the Gaz. of India, Extra., Pt. II, S. 3(i), dt. 29-7-1971.

Section 2. Application of other laws not barred

2. Application of other laws not barred.-The provisions of this Act shall be in addition to, and not in derogation of, any other law for the time being in force.

Section 3. Definitions

3. Definitions.-In this Act, unless the context otherwise requires,-

(a) "animals" means animals useful to human beings and includes fish and fowl, and such kinds of wild life as the Central Government may, by notification in the Official Gazette, specify, being kinds which, in its opinion, it is desirable to protect or preserve;

(b) "Board" means the Central Insecticides Board constituted under Section 4;

(c) "Central Insecticides Laboratory" means the Central Insecticides Laboratory established, or as the case may be, the institution specified, under Section 16;

(d) import means bringing into any place within the territories to which this Act extends from a place outside those territories;

(e) insecticide means-

(i) any substance specified in the Schedule; or

(ii) such other substances (including fungicides and weedicides) as the Central Government may, after consultation with the Board, by notification in the Official Gazette, include in the Schedule from time to time; or

(iii) any preparation containing any one or more of such substances;

(f) "Insecticide Analyst" means an Insecticide Analyst appointed under Section 19;

(g) "Insecticide Inspector" means an Insecticide Inspector appointed under Section 20;

(h) "label" means any written, printed or graphic matter on the immediate package and on every other covering in which the package is placed or packed and includes any written, printed or graphic matter accompanying the insecticide;

(i) "Licensing Officer" means a licensing officer appointed under Section 12;

(j) "manufacture", in relation to any insecticide, includes-

(i) any process or part of a process for making, altering, finishing, packing, labelling, breaking up or otherwise treating or adopting any insecticide with a view to its sale, distribution or use but does not include the packing or breaking up of any insecticide in the ordinary course of retail business; and

(ii) any process by which a preparation containing an insecticide is formulated;

(k) "misbranded"-an insecticide shall be deemed to be misbranded-

(i) if its label contains any statement, design or graphic representation relating thereto which is false or misleading in any material particular, or if its package is otherwise deceptive in respect of its contents; or

(ii) if it is an imitation of, or is sold under the name of, another insecticide; or

(iii) if its label does not contain a warning or caution which may be necessary and sufficient, if complied with, to prevent risk to human beings or animals; or

(iv) if any word, statement or other information required by or under this Act to appear on the label is not displayed thereon in such conspicuous manner as the other words, statements, designs or graphic matter have been displayed on the label and in such terms as to render it likely to be read and understood by any ordinary individual under customary conditions of purchase and use; or

(v) if it is not packed or labelled as required by or under this Act; or

(vi) if it is not registered in the manner required by or under this Act; or

(vii) if the label contains any reference to registration other than the registration number; or

(viii) if the insecticide has a toxicity which is higher than the level prescribed or is mixed or packed with any substance so as to alter its nature or quality or contains any substance which is not included in the registration;

(l) "package" means a box, bottle, casket, tin, barrel, case, receptacle, sack, bag, wrapper, or other thing in which an insecticide is placed or packed;

(m) "premises" means any land, shop, stall or place where any insecticide is sold or manufactured or stored or used, and includes any vehicle carrying insecticides;

(n) "prescribed" means prescribed by rules made under this Act;

(o) "registered", with its grammatical variations and cognate expressions, means registered under this Act;

(p) "sale", with its grammatical variations and cognate expressions, means the sale of any insecticide, whether for cash or on credit and whether by wholesale or retail, and includes an agreement for sale, an offer for sale, the exposing for sale or having in possession for sale of any insecticide and includes also an attempt to sell any such insecticide;

(q) "State Government", in relation to a Union Territory, means the administrator thereof;

(r) "worker" means a person employed under a contract of service or apprenticeship.

Section 4. The Central Insecticides Board

4. The Central Insecticides Board.-(1) The Central Government shall, as soon as may be, constitute a board to be called the Central Insecticides Board to advice the Central Government and State Governments on technical matters arising out of the administration of this Act and to carry out the other functions assigned to the Board by or under this Act.

(2) The matters on which the Board may advise under sub-section (1) shall include matters relating to-

(a) the risk to human beings or animals involved in the use of insecticides and the safety measures necessary to prevent such risk;

(b) the manufacture, sale, storage, transport and distribution of insecticides with a view to ensure safety to human beings or animals.

(3) The Board shall consist of the following members, namely-

(i) the Director General of Health Services, ex officio, who shall be the Chairman;

(ii) the Drugs Controller, India, ex officio;

(iii) the Plant Protection Adviser to the Government of India, ex officio;

(iv) the Director of Storage and Inspection, Ministry of Food, Agriculture, Community Development and Cooperation (Department of Food), ex officio;

(v) the Chief Adviser of Factories, ex officio;

(vi) the Director, National Institute of Communicable Diseases, ex officio;

(vii) the Director General, Indian Council of Agricultural Research, ex officio;

(viii) the Director General, Indian Council of Medical Research, ex officio;

(ix) the Director, Zoological Survey of India; ex officio;

(x) the Director General, Indian Standards Institution, ex officio;

(xi) the Director General of Shipping or, in his absence, the Deputy Director General of Shipping, Ministry of Transport and Shipping, ex officio;

(xii) the Joint Director, Traffic (General), Ministry of Railways (Railway Board), ex officio;

(xiii) the Secretary, Central Committee for Food Standards, ex officio;

¹[(xiii-a) the Animal Husbandry Commissioner, Department of Agriculture, ex officio;

(xiii-b) the Joint Commissioner (Fisheries), Department of Agriculture ex officio;

(xiii-c) the Deputy Inspector General of Forests (Wild Life), Department of Agriculture, ex officio;

(xiii-d) the Industrial Adviser (Chemicals), Directorate General Technical Development, ex officio];

(xiv) one person to represent the Ministry of Petroleum and Chemicals, to be nominated by the Central Government;

(xv) one pharmacologist to be nominated by the Central Government;

(xvi) one medical toxicologist to be nominated by the Central Government;

(xvii) one person who shall be incharge of the department dealing with public health in a State, to be nominated by the Central Government;

(xviii) two persons who shall be Directors of Agriculture in States, to be nominated by the Central Government;

(xix) four persons, one of whom shall be an expert in industrial health and occupational hazards, to be nominated by the Central Government;

(xx) one person to represent the Council of Scientific and Industrial Research, to be nominated by the Central Government;

²[(xxi) one ecologist to be nominated by the Central Government.]

(4) The persons nominated under clauses (xiv) to ³[(xxi)], inclusive, of sub-section (3) shall, unless their seats become vacant earlier by resignation, death or otherwise, hold office for three years from the date of their nomination, but shall be eligible for re-nomination:

Provided that the persons nominated under clauses (xvii) and (xviii) shall hold office only for so long as they hold the appointments by virtue of which their nominations were made.

⁴[(5) No act or proceeding of the Board, the Registration Committee or any committee appointed under Section 6; shall be called in question on the ground merely of the existence of any vacancy in, or any defect in the constitution of, the Board, the Registration Committee or such Committee, as the case may be.]

1 Ins. by Act 24 of 1977, S. 2.

2 Ins. by Act 24 of 1977, S. 2.

3 Subs. by Act 24 of 1977, S. 2.

4 Subs. by Act 24 of 1977, S. 2.

Section 5. Registration Committee

5. Registration Committee.- (1) The Central Government shall constitute a Registration Committee consisting of a Chairman, and not more than five persons who shall be members of the Board (including the Drugs Controller, India and the Plant Protection Adviser to the Government of India)-

(i) to register insecticides after scrutinising their formulae and verifying claims made by the importer or the manufacturer, as the case may be, as regards their efficacy and safety to human beings and animals; and

(ii) to perform such other functions as are assigned to it by or under this Act.

(2) Where the Chairman is not a member of the Board, his term of office and other conditions of service shall be such as may be determined by the Central Government.

(3) Subject to the provisions of sub-section (2), a member of the Registration Committee shall hold office for so long as he is a member of the Board.

(4) The Committee may also co-opt such number of experts and for such purpose or period as it may deem fit, but any expert so co-opted shall have no right to vote.

(5) The Registration Committee shall regulate its own procedure and the conduct of business to be transacted by it.

Section 6. Other committees

6. Other committees.-The Board may appoint such committees as it deems fit and may appoint to them persons who are not members of the Board, to exercise such powers and perform such duties as may, subject to such conditions, if any, as the Board may impose, be delegated to them by the Board.

Section 7. Procedure for Board

7. Procedure for Board.-The Board may, subject to the previous approval of the Central Government, make bye-laws for the purpose of regulating its own procedure and the procedure of any committee thereof and the conduct of all business to be transacted by it or such committee.

Section 8. Secretary and other officers

8. Secretary and other officers.-The Central Government shall-

(i) appoint a person to be the Secretary of the Board who shall also function as Secretary to the Registration Committee; and

(ii) provide the Board and the Registration Committee with such technical and other staff as the Central Government considers necessary.

Section 9. Registration of insecticides

9. Registration of insecticides.-(1) Any person desiring to import or manufacture any insecticide may apply to the Registration Committee for the registration of such insecticide and there shall be a separate application for each such insecticide:

Provided that any person engaged in the business of import or manufacture of any insecticide immediately before the commencement of this section shall make an application to the Registration Committee within a period of ¹[seventeen months] from the date of such commencement for the registration of any insecticide which he has been importing or manufacturing before that date:

²[Provided further that where any person referred to in the preceding proviso fails to make an application under that proviso within the period specified therein, he may make such application at any time thereafter on payment of a penalty of one hundred rupees for every month or part thereof after the expiry of such period for registration of each such insecticide.]

(2) Every application under sub-section (1) shall be made in such form and contain such particulars as may be prescribed.

(3) On receipt of any such application for the registration of an insecticide, the Committee may, after such enquiry as it deems fit and after satisfying itself that the insecticide to which the application relates conforms to the claims made by the importer or by the manufacturer, as the case may be, as regards the efficacy of the insecticide and its safety to human beings and animals, register, ³[on such conditions as may be specified by it] and on payment of such fee as may be prescribed, the insecticide, allot a registration number thereto and issue a certificate of registration in token thereof within a period of twelve months from the date of receipt of the application:

Provided that the Committee may, if it is unable within the said period to arrive at a decision on the basis of the materials placed before it, extend the period by a further period not exceeding six months:

Provided further that if the Committee is of opinion that the precautions claimed by the applicant as being sufficient to ensure safety to human beings or animals are not such as can be easily observed or that notwithstanding the observance of such precautions the use of the insecticide involves serious risk to human beings or animals, it may refuse to register the insecticide.

⁴[(3-A) In the case of applications received by it prior to the 31st day of March, 1975, notwithstanding the expiry of the period specified in sub-section (3) for the disposal of such applications, it shall be lawful and shall be deemed always to have been lawful for the Registration Committee to dispose of such applications at any time after such expiry but within a period of one year from the commencement of the Insecticides (Amendment) Act, 1977:

Provided that nothing contained in this sub-section shall be deemed to make any contravention before the commencement⁵ of the Insecticides (Amendment) Act, 1977, of a condition of a certificate of registration granted before such commencement, an offence punishable under this Act.

(3-B) Where the Registration Committee is of opinion that the insecticide is being introduced for the first time in India, it may pending any enquiry, register it provisionally for a period of two years on such conditions as may be specified by it.

(3-C) The Registration Committee may, having regard to the efficacy of the insecticide and its safety to human beings and animals, vary the conditions subject to which a certificate of registration has been granted and may for that purpose require the certificate-holder by notice in writing to deliver up the certificate to it within such time as may be specified in the notice.]

(4) Notwithstanding anything contained in this section, where an insecticide has been registered on the application of any person, any other person desiring to import or manufacture the insecticide or engaged in the business of, import or manufacture thereof shall on application and on payment of prescribed fee be allotted a registration number and granted a certificate of registration in respect thereof on the same conditions on which the insecticide was originally registered.

1 Subs. by Act 46 of 1972, S. 2. (w.e.f. 1-8-1971).

2 Ins by Act 46 of 1972, S. 2 (w.e.f. 1-8-1971).

3 Subs. by Act 24 of 1977, S. 3.

4 Ins. by Act 24 of 1977, S. 3.

5 August 2, 1977.

Section 10. Appeal against non-registration or cancellation

10. Appeal against non-registration or cancellation.-Any person aggrieved by a decision of the Registration Committee under Section 9 may, within a period of thirty days from the date on which the decision is communicated to him, appeal in the prescribed manner and on payment of the prescribed fee to the Central Government whose decision thereon shall be final:

Provided that the Central Government may entertain an appeal after the expiry of the said period, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.

Section 11. Power of revision of Central Government

11. Power of revision of Central Government.-The Central Government may, at any time, call for the record relating to any case in which the Registration Committee has given a decision under Section 9 for the purpose of satisfying itself as to the legality or propriety of any such decision and may pass any such order in relation thereto as it thinks fit:

Provided that no such order shall be passed after the expiry of one year from the date of the decision:

Provided further that the Central Government shall not pass any order prejudicial to any person unless that person has had a reasonable opportunity of showing cause against the proposed order.

Section 12. Licensing officers

12. Licensing officers.-The State Government may, by notification in the Official Gazette, appoint such persons as it thinks fit to be licensing officers for the purposes of this Act and define the areas in respect of which they shall exercise jurisdiction.

Section 13. Grant of licence

13. Grant of licence.-(1) Any person desiring to manufacture or to sell, stock or exhibit for sale or distribute any insecticide ¹[or to undertake commercial pest control operations with the use of any insecticide], may make an application to the licensing officer for the grant of a licence:

Provided that any person engaged in the business of manufacturing or selling, stocking or exhibiting for sale or distributing any insecticide immediately before the commencement ² of this section shall make an application to the licensing officer for the grant of a licence within a period of [seventeen months]³ from the date of such commencement:

⁴[Provided further that any person engaged in the commercial pest control operations immediately before the commencement ⁵ of the Insecticides (Amendment) Act, 1977, shall make an application to the licensing officer for the grant of a licence within a period of six months from the commencement of the said Act.]

(2) Every application under sub-section (1) shall be made in such form and shall contain such particulars as may be prescribed.

(3) On receipt of any such application for the grant of a licence, the licensing officer may grant a licence in such form, on such conditions and on payment of such fee as may be prescribed.

(4) A licence granted under this section shall be valid for the period specified therein and may be renewed from time to time for such period and on payment of such fee as may be prescribed:

Provided that where a licence has been granted to any person who has made an application under ⁶[the first proviso or, as the case may be, the second proviso] to sub-section (1), that licence shall be deemed to be cancelled in relation to any insecticide, the application for registration whereof has been refused or the registration whereof has been cancelled, under this Act, with effect from the date on which such refusal or cancellation is notified in the Official Gazette.

⁷[(5) In prescribing fees for the grant or renewal of licences under this section, different fees may be prescribed for the sale or distribution of insecticides for purposes of domestic use and for other purposes.]

1 Ins. by Act 24 of 1977, S. 4.

2 July 28, 1971.

3 Subs. by Act 46 of 1972, S. 3 (w.e.f. 1-8-1971).

4 Ins. by Act 24 of 1977, S. 4.

5 August 2, 1977.

6 Subs. by Act 24 of 1977, S. 4.

7 Ins. by Act 24 of 1977, S. 4.

Section 14. Revocation, suspension and amendment of licences

14. Revocation, suspension and amendment of licences.-(1) If the licensing officer is satisfied, either on a reference made to him in this behalf or otherwise, that-

(a) the licence granted under Section 13 has been granted because of misrepresentation as to an essential fact; or

(b) the holder of a licence has failed to comply with the conditions subject to which the licence was granted or has contravened any of the provisions of this Act or the rules made thereunder,

then, without prejudice to any other penalty to which the holder of the licence may be liable under this Act, the licensing officer may, after giving the holder of the licence an opportunity of showing cause, revoke or suspend the licence.

(2) Subject to any rules that may be made in this behalf, the licensing officer may also vary or amend a licence granted under Section 13.

Section 15. Appeal against the decision of a licensing officer

15. Appeal against the decision of a licensing officer.-(1) Any person aggrieved by a decision of a licensing officer under Section 13 [except under the proviso to sub-section (4)] or Section 14 may, within a period of thirty days from the date on which the decision is communicated to him, appeal to such authority in such manner and on payment of such fee as may be prescribed:

Provided that the appellate authority may entertain an appeal after the expiry of the said period if it is satisfied that appellant was prevented by sufficient cause from filing the appeal in time.

(2) On receipt of an appeal under sub-section (1), the appellate authority shall, after giving the appellant an opportunity of showing cause, dispose of the appeal ordinarily within a period of six months and the decision of the appellate authority shall be final.

Section 16. Central Insecticides Laboratory

16. Central Insecticides Laboratory.-The Central Government may, by notification in the Official Gazette, establish a Central Insecticides Laboratory under the control of a Director to be appointed by the Central Government to carry out the functions entrusted to it by or under this Act:

Provided that if the Central Government so directs by a notification in the Official Gazette, the functions of the Central Insecticides Laboratory shall, to such extent as may be specified in the notification, be carried out at any such institution as may be specified therein and thereupon the functions of the Director of the Central Insecticides Laboratory shall to the extent so specified be exercised by the head of that institution.

Section 17. Prohibition of import and manufacture of certain insecticides

17. Prohibition of import and manufacture of certain insecticides.- (1) No person shall, himself or by any person on his behalf, import or manufacture-

(a) any misbranded insecticide;

(b) any insecticide the sale, distribution or use of which is for the time being prohibited under Section 27;

(d) any insecticide in contravention of any other provision of this Act or of any rule made thereunder:

Provided that any person who has applied for registration of an insecticide ¹[under any of the provisos] to sub-section (1) of Section 9 may continue to import or manufacture any such insecticide and such insecticide shall not be deemed to be a misbranded insecticide within the meaning of sub-clause (vi) or sub-clause (vii) or sub-clause (viii) of clause (k) of Section 3, until he has been informed by the Registration Committee of its decision to refuse to register the said insecticide.

(2) No person shall, himself or by any person on his behalf, manufacture any insecticide except under, and in accordance with the conditions of, a licence issued for such purpose under this Act.

1 Subs. by Act 46 of 1972, S. 4 (w.e.f. 1-8-1971).

Section 18. Prohibition of sale, etc., of certain insecticides

18. Prohibition of sale, etc., of certain insecticides.-(1) No person shall, himself or by any person on his behalf, sell, stock or exhibit for sale, distribute, ¹[transport, use, or cause to be used] by any worker-

(a) any insecticide which is not registered under this Act;

(b) any insecticide, the sale, distribution or use of which is for the time being prohibited under Section 27;

(2) No person shall, himself or by any person on his behalf, sell, stock or exhibit for sale or distribute²[or use for commercial pest control operations] any insecticide except under, and in accordance with the conditions of, a licence issued for such purpose under this Act.

Explanation.-For the purposes of this section an insecticide in respect of which any person has applied for a certificate of registration [under any of the provisos]³ to sub-section (1) of Section 9, shall be deemed to be registered till the date on which the refusal to register such insecticide is notified in the Official Gazette.

1 Subs. by Act 24 of 1977, S. 5.

2 Ins. by Act 24 of 1977, S. 5.

3 Subs. by Act 46 of 1972, S. 5 (w.e.f. 1-8-1971).

Section 19. Insecticide Analysts

19. Insecticide Analysts.-The Central or a State Government may, by notification in the Official Gazette, appoint persons in such number as it thinks fit and possessing such technical and other qualifications as may be prescribed to be Insecticide Analysts for such areas and in respect of such insecticides or class of insecticides as may be specified in the notification:

Provided that no person who has any financial interest in the manufacture, import or sale of any insecticide, shall be so appointed.

Section 20. Insecticide Inspectors

20. Insecticide Inspectors.-(1) The Central Government or a State Government may, by notification in the Official Gazette, appoint persons in such number as it thinks fit and possessing such technical and other qualifications as may be prescribed to be Insecticide Inspectors for such areas as may be specified in the notification:

Provided that any person who does not possess the required qualifications may be so appointed only for the purposes of clause (a) and clause (d) of sub-section (1) of Section 21:

Provided further that no person who has any financial interest in the manufacture, import or sale of any insecticide shall be so appointed.

(2) Every Insecticide Inspector shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code (45 of 1860) and shall be officially subordinate to such authority as the Government appointing him may specify in this behalf.

Section 21. Powers of Insecticide Inspectors

21. Powers of Insecticide Inspectors.-(1) An Insecticide Inspector shall have power-

(a) to enter and search, at all reasonable times and with such assistance, if any, as he considers necessary, any premises in which he has reason to believe that an offence under this Act or the rules made thereunder has been or is being or is about to be committed, or for the purpose of satisfying himself that the provisions of this Act or the rules made thereunder or the conditions of any certificate of registration or licence issued thereunder are being complied with;

(b) to require the production of, and to inspect, examine and make copies of, or take extracts from, registers, records or other documents kept by a manufacturer, distributor, carrier, dealer or any other person in pursuance of the provisions of this Act or the rules made thereunder and seize the same, if he has reason to believe that all or any of them, may furnish evidence of the commission of an offence punishable under this Act or the rules made thereunder;

(c) to make such examination and inquiry as he thinks fit in order to ascertain whether the provisions of this Act or the rules made thereunder are being complied with and for that purpose stop any vehicle;

(d) to stop the distribution, sale or use of an insecticide which he has reason to believe is being distributed, sold or used in contravention of the provisions of this Act or the rules made thereunder, for a specified period not exceeding ¹[thirty] days, or unless the alleged contravention is such that the defect may be removed by the possessor of the insecticide, seize the stock of such insecticide;

(e) to take samples of any insecticide and send such samples for analysis to the Insecticide Analyst for test in the prescribed manner; and

(f) to exercise such other powers as may be necessary for carrying out the purposes of this Act or the rules made thereunder.

²[(2) The provisions of the Code of Criminal Procedure, 1973 (2 of 1974) shall, as far as may be, apply to any search or seizure under this Act as they apply to any search or seizure made under the authority of a warrant issued under Section 94 of the said Code.]

(3) An Insecticide Inspector may exercise the powers of a police officer under ³[Section 42 of the Code of Criminal Procedure, 1973 (2 of 1974)], for the purpose of ascertaining the true name and residence of the person from whom a sample is taken or an insecticide is seized.

1 Subs. for "twenty" by Act 23 of 2000, S. 2.

2 Subs. by Act 24 of 1977, S. 6.

3 Subs. by Act 24 of 1977, S. 6.

Section 22. Procedure to be followed by Insecticide Inspectors

22. Procedure to be followed by Insecticide Inspectors.-(1) Where an Insecticide Inspector seizes any record, register or document under clause (b) of sub-section (1) of Section 21, he shall, as soon as may be, inform a Magistrate and take his orders as to the custody thereof.

(2) Where an Insecticide Inspector takes any action under clause (d) of sub-section (1) of Section 21-

(a) he shall use all despatch in ascertaining whether or not the insecticide or its sale, distribution or use contravenes any of the provisions of Section 18 and if it is ascertained that the insecticide or its sale, distribution or use does not so contravene, forthwith revoke the order passed under the said clause or, as the case may be, take such action as may be necessary for the return of the stock seized;

(b) if he seizes the stock of the insecticide he shall, as soon as may be, inform a Magistrate and take his orders as to the custody thereof;

(c) without prejudice to the institution of any prosecution, if the alleged contravention be such that the defect may be remedied by the possessor of the insecticide, he shall, on being satisfied that the defect has been so remedied, forthwith revoke his order and in case where the Insecticide Inspector has seized the stock of insecticide, he shall, as soon as may be, inform a Magistrate and obtain his orders as to the release thereof.

¹[(3) Where an Insecticide Inspector takes any sample of an insecticide, he shall issue a receipt therefor stating therein that the fair price of such sample shall be tendered if the sample, after test or analysis is not found to be misbranded and the Insecticide Analyst has reported to that effect and on such price having been tendered may require a written acknowledgement therefor.]

(4) ²[***] Where the Insecticide Inspector seizes the stock of any insecticide under clause (d) of sub-section (1) of Section 21, he shall tender a receipt therefor in the prescribed form.

(5) Where an Insecticide Inspector takes a sample of an insecticide for the purpose of test or analysis, he shall intimate such purpose in writing in the prescribed form to the person from whom he takes it and, in the presence of such person unless he wilfully absents himself, shall divide the sample into three portions and effectively seal and suitably mark the same and permit such person to add his own seal and mark to all or any of the portions so sealed and marked:

Provided that where the insecticide is made up in containers of small volume, instead of dividing a sample as aforesaid, the Insecticide Inspector may, and if the insecticide be such that it is likely to deteriorate or be otherwise damaged by exposure shall, take three of the said containers after suitably marking the same and, where necessary, sealing them.

(6) The Insecticide Inspector shall restore one portion of a sample so divided or one container, as the case may be, to the person from whom he takes it and shall retain the remainder and dispose of the same as follows:-

(i) one portion or container, he shall forthwith send to the Insecticide Analyst for test or analysis; and

(ii) the second, he shall produce to the court before which proceedings, if any, are instituted in respect of the insecticide.

1 Subs. by Act 23 of 2000, S. 3.

2 The words, brackets and figure "Where the price tendered under sub-section (3) is refused, or" omitted by Act 23 of 2000, S. 3.

Section 23. Persons bound to disclose place where insecticides are manufactured or kept

23. Persons bound to disclose place where insecticides are manufactured or kept.-Every person for the time being incharge of any premises where any insecticide is being manufactured or is kept for sale or distribution shall, on being required by an Insecticide Inspector so to do, be legally bound to disclose to the Insecticide Inspector the place where the insecticide is being manufactured or is kept, as the case may be.

Section 24. Report of Insecticide Analyst

24. Report of Insecticide Analyst.-(1) The Insecticide Analyst to whom a sample of any insecticide has been submitted for test or analysis under sub-section (6) of Section 22, shall, within a period of ¹[thirty] days, deliver to the Insecticide Inspector submitting it a signed report in duplicate in the prescribed form.

(2) The Insecticide Inspector on receipt thereof shall deliver one copy of the report to the person from whom the sample was taken and shall retain the other copy for use in any prosecution in respect of the sample.

(3) Any document purporting to be a report signed by an Insecticide Analyst shall be evidence of the facts stated therein, and such evidence shall be conclusive unless the person from whom the sample was taken has within twenty-eight days of the receipt of a copy of the report notified in writing the Insecticide Inspector or the court before which any proceedings in respect of the sample are pending that he intends to adduce evidence in controversion of the report.

(4) Unless the sample has already been tested or analysed in the Central Insecticides Laboratory, where a person has under sub-section (3) notified his intention of adducing evidence in controversion of the Insecticide Analyst's report, the court may, of its own motion or in its discretion at the request either of the complainant or of the accused, cause the sample of the insecticide produced before the magistrate under sub-section (6) of Section 22 to be sent for test or analysis to the said laboratory, which shall ²[, within a period of thirty days,] make the test or analysis and report in writing signed by, or under the authority of, the Director of the Central Insecticides Laboratory the result thereof, and such report shall be conclusive evidence of the facts stated therein.

(5) The cost of a test or analysis made by the Central Insecticides Laboratory under sub-section (4) shall be paid by the complainant or the accused, as the court shall direct.

1 Subs. for "sixty" by Act 23 of 2000, S. 4.

2 Ins. by Act 23 of 2000, S. 4.

Section 25. Confiscation

25. Confiscation.-(1) Where any person has been convicted under this Act for contravening any of the provisions of this Act or of the rules made thereunder, the stock of the insecticide in respect of which the contravention has been made shall be liable to confiscation.

(2) Without prejudice to the provisions contained in sub-section (1), where the Court is satisfied on the application of an Insecticide Inspector or otherwise and after such inquiry as may be necessary, that the insecticide is a misbranded insecticide, such insecticide shall be liable to confiscation.

Section 26. Notification of poisoning

26. Notification of poisoning.- The State Government may, by notification in the Official Gazette, require any person or class of persons specified therein to report all occurrences of poisoning (through the use or handling of any insecticide) coming within his or their cognizance to such officer as may be specified in the said notification.

Section 27. Prohibition of sale, etc., of insecticides for reasons of public safety

27. Prohibition of sale, etc., of insecticides for reasons of public safety.-(1) If, on receipt of a report under Section 26 or otherwise, the Central Government or the State Government is of opinion, for reasons to be recorded in writing, that the use of any insecticide specified in ¹[***] clause (e) of Section 3 or any specific batch thereof is likely to involve such risk to human beings or animals as to render it expedient or necessary to take immediate action then that Government may, by notification in the Official Gazette, prohibit the sale, distribution or use of the insecticide or batch, in such area, to such extent and such period (not exceeding sixty days) as may be specified in the notification pending investigation into the matter:

Provided that where the investigation is not completed within the said period, the Central Government or the State Government, as the case may be, may extend it by such further period or periods not exceeding thirty days in the aggregate as it may specify in a like manner.

(2) If, as a result of its own investigation or on receipt of the report from the State Government, and after consultation with the Registration Committee, the Central Government, is satisfied that the use of the said insecticide or batch is or is not likely to cause any such risk, it may pass such order (including an order refusing to register the insecticide or cancelling the certificate of registration, if any, granted in respect thereof), as it deems fit, depending on the circumstances of the case.

1 The words, brackets and figures "sub-clause (iii) of" omitted by Act 23 of 2000, S. 5.

Section 28. Notification of cancellation of registration, etc.

28. Notification of cancellation of registration, etc.-A refusal to register any insecticide or a cancellation of the certificate of registration of any insecticide shall be notified in the Official Gazette and in such other manner as may be prescribed.

Section 29. Offences and punishment

29. Offences and punishment.- (1) Whoever,-

(a) imports, manufactures, sells, stocks or exhibits for sale or distributes any insecticide deemed to be misbranded under sub-clause (i) or sub-clause (iii) or sub-clause (viii) of clause (k) of Section 3; or

(b) imports or manufactures any insecticide without a certificate of registration; or

(d) sells or distributes an insecticide, in contravention of Section 27; or

(e) causes an insecticide, the use of which has been prohibited under Section 27, to be used by any worker; or

(f) obstructs an Insecticide Inspector in the exercise of his powers or discharge of his duties under this Act or the rules made thereunder,

¹[shall be punishable-

(i) for the first offence, with imprisonment for a term which may extend to two years, or with fine which shall not be less than ten thousand rupees but which may extend to fifty thousand rupees, or both;

(ii) for the second and a subsequent offence, with imprisonment for a term which may extend to three years, or with fine which shall not be less than fifteen thousand rupees but which may extend to seventy-five thousand rupees, or with both.]

(2) Whoever uses an insecticide in contravention of any provision of this Act or any rule made thereunder shall be punishable with fine²[which shall not be less than five hundred rupees but which may extend to five thousand rupees, or imprisonment for a term which may extend to six months, or with both.]

(3) Whoever contravenes any of the other provisions of this Act or any rule made thereunder or any condition of a certificate of registration or licence granted thereunder, shall be punishable-

(i) for the first offence, with imprisonment for a term which may extend to ³[one year, or with fine which shall not be less than five thousand rupees but which may extend to twenty-five thousand rupees, or with both;]

(ii) for the second and a subsequent offence, with imprisonment for a term which may extend to ⁴[two years, or with fine which shall not be less than ten thousand rupees but which may extend to fifty thousand rupees, or with both].

(4) If any person convicted of an offence under this Act commits a like offence afterwards it shall be lawful for the court before which the second or subsequent conviction takes place to cause the offender's name and place of residence, the offence and the penalty imposed to be published in such newspapers or in such other manner as the court may direct.

1 Subs. by Act 23 of 2000, S. 6.

2 Subs. by Act 23 of 2000, S. 6.

3 Subs. by Act 23 of 2000, S. 6 for "six months, or with fine, or with both".

4 Subs. by Act 23 of 2000, S. 6 for "one year, or with fine, or with both".

Section 30. Defences which may or may not be allowed in prosecutions under this Act

30. Defences which may or may not be allowed in prosecutions under this Act.-(1) Save as hereinafter provided in this section, it shall be no defence in a prosecution under this Act to prove merely that the accused was ignorant of the nature or quality of the insecticide in respect of which the offence was committed or of the risk involved in the manufacture, sale or use of such insecticide or of the circumstances of its manufacture or import.

(2) For the purposes of Section 17, an insecticide shall not be deemed to be misbranded only by reason of the fact that-

(a) there has been added thereto some innocuous substance or ingredient because the same is required for the manufacture or the preparation of the insecticide as an article of commerce in a state fit for carriage or consumption, and not to increase the bulk, weight or measure of the insecticide or to conceal its inferior quality or other defect; or

(b) in the process of manufacture, preparation or conveyance some extraneous substance has unavoidably become intermixed with it.

(3) A person not being an importer or a manufacturer of an insecticide or his agent for the distribution thereof, shall not be liable for a contravention of any provision of this Act, if he proves-

(a) that he acquired the insecticide from an importer or a duly licensed manufacturer, distributor or dealer thereof;

(b) that he did not know and could not, with reasonable diligence, have ascertained that the insecticide in any way contravened any provision of this Act; and

(c) that the insecticide, while in his possession, was properly stored and remained in the same state as when he acquired it.

Section 31. Cognizance and trial of offence

31. Cognizance and trial of offence.-(1) No prosecution for an offence under this Act shall be instituted except by, or with the written consent of, the State Government or a person authorised in this behalf by the State Government.

(2) No court inferior to that of a, ¹[metropolitan magistrate or a judicial magistrate of the first class] shall try any offence under this Act.

1 Subs. by Act 24 of 1977, S. 7.

Section 31-A. Special Courts

¹[31-A. Special Courts.-(1) If the State Government is satisfied that it is necessary for the purpose of providing for speedy trial of offences under this Act in any district or metropolitan area, it may, by notification in the Official Gazette and after consultation with the High Court, notify one or more Courts of Judicial Magistrates of the first class, or, as the case may be, Metropolitan Magistrates, in such district or metropolitan area to be Special Courts for the purposes of this Act.

(2) Unless otherwise directed by the High Court, a Court notified under sub-section (1) shall exercise jurisdiction only in respect of cases under this Act.

(3) Subject to the provisions of sub-section (2), the jurisdiction and powers of the presiding officer of court notified under sub-section (1) in any district or metropolitan area shall extend throughout the district or the metropolitan area, as the case may be.

(4) Subject to the foregoing provisions of this section, a court notified under sub-section (1) in any district or metropolitan area shall be deemed to be a court established under sub-section (1) of Section 11, or, as the case may be, sub-section (1) of Section 16 of the Code of Criminal Procedure, 1973 and the provisions of that Code shall apply accordingly in relation to such courts.

Explanation.-In this section, "High Court" has the same meaning as in clause (e) of Section 2 of the Code of Criminal Procedure, 1973.]

1 Ins. by Act 23 of 2000, S. 7.

Section 32. [Omitted]

32. ¹[Omitted]

1 Omitted by Act 24 of 1977, S. 8.

Section 33. Offences by companies

33. Offences by companies.- (1) Whenever an offence under this Act has been committed by a company, every person who at the time the offence was committed was incharge of, or was responsible to the company for the conduct of the business of, the company, as well as the company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:

Provided that nothing contained in this sub-section shall render any such person liable to any punishment under this Act if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.

(2) Notwithstanding anything contained in sub-section (1), where an offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of, any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.

Explanation.-For the purpose of this section,-

(a) "company" means any body corporate and includes a firm or other association of individuals; and

(b) "director", in relation to a firm, means a partner in the firm.

Section 34. Power of Central Government to give directions

34. Power of Central Government to give directions.-The Central Government may give such directions to any State Government as may appear to the Central Government to be necessary for carrying into execution in the State any of the provisions of this Act or of any rule or order made thereunder.

Section 35. Protection of action taken in good faith

35. Protection of action taken in good faith.-No prosecution, suit or other proceeding shall lie against the Government, or any officer of the Government or the Board, the Registration Committee or any Committee of the Board for anything in good faith done or intended to be done under this Act.

Section 36. Power of Central Government to make rules

36. Power of Central Government to make rules.-(1) The Central Government may, after consultation with the Board and subject to the condition of previous publication, by notification in the Official Gazette, make rules for the purpose of giving effect to the provisions of this Act:

Provided that consultation with the Board may be dispensed with if the Central Government is of opinion that circumstances have arisen which render it necessary to make rules without such consultation, but in such a case the Board shall be consulted within six months of the making of the rules and the Central Government shall take into consideration any suggestions which the Board may make in relation to the amendment of the said rules.

(2) In particular and without prejudice to the generality of the foregoing power, such rules may prescribe-

(a) the method of packing and labelling;

(b) the manner of registration of an insecticide;

(c) the functions of the Board and of the Registration Committee and the travelling and other allowances payable to members of the Board, the Registration Committee and any Committee of the Board;

(d) the places at which insecticides may be imported and prohibit their import at any other place;

(e) the form of application for registration of an insecticide and the particulars relating thereto;

(f) ¹[***] the fee payable in respect of registration;

(g) the manner of appeal to the Central Government under Section 10 and the fee payable therefor;

(h) the form of application for the grant of licence and the particulars relating thereto;

(i) the form of licence, the conditions attached thereto and the fee payable therefor;

(j) the period for which a licence may be renewed and the fee for such renewal;

(k) the circumstances in which a licence may be varied or amended under sub-section (2) of Section 14;

(l) the functions of the Central Insecticides Laboratory;

(m) the qualifications, powers and duties of an Insecticide Analyst and an Insecticide Inspector;

(n) the manner of testing or analysing the samples of any insecticide and the fee payable therefor;

(o) the form in which intimation shall be given by an Insecticides Inspector under sub-section (5) of Section 22 to a person from whom a sample of an insecticide is taken for test or analysis;

(p) the form in which an Insecticide Analyst shall submit a report of his test or analysis to the Insecticide Inspector under sub-section (1) of Section 24;

(q) the protective clothing and equipment to be used by workers during the manufacture, formulation, transport, distribution and application of insecticides and other facilities to be provided to keep themselves and things supplied to them free from any contamination;

(r) the use by the workers of any such protective clothing, equipment and other facilities;

(s) the precautions to be taken against poisoning through the use or handling of insecticides;

(t) the measures for detecting and investigating cases in which poisoning has occurred;

(u) the facilities to be provided for ensuring first-aid treatment;

(v) the instruction and training to be provided regarding the use of things supplied to the workers for ensuring their safety;

(w) the facilities for medical examination of workers engaged in the manufacture or handling of insecticides;

(x) ²[***];

(y) the equipment for, and method of, application of, an insecticide and the disposal of surplus material, washings and containers, following application;

(z) the maintenance and inspection of records and returns;

(za) the restrictions on storage of insecticides during transport or otherwise along with articles of food;

(zb) the maximum proportion of any insecticide which may be added to, or contained in, any preparation for domestic use and the restrictions thereon;

(zc) the manner in which refusal to register an insecticide or cancellation of certificate of registration thereof may be notified;

(zd) the officer or authority to whom the Central Government may delegate any of the powers and functions conferred on it by this Act;

(ze) any other matter which has to be, or may be, prescribed.

(3) Every rule made by the Central Government under this Act shall be laid, as soon as may be after it is made, before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session ³[or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid] both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.

1 Omitted by Act 24 of 1977, S. 9.

2 Omitted by Act 24 of 1977, S. 9.

3 Subs. by Act 24 of 1977, S. 9.

Section 37. Power of the State Government to make rules

37. Power of the State Government to make rules.-(1) The State Government may, after consultation with the Board and subject to the condition of previous publication, by notification in the Official Gazette, make rules for the purpose of giving effect to the provisions of this Act and not inconsistent with the rules, if any, made by the Central Government.

(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for-

(a) the authority to which, the manner in which, and the fee on payment of which, an appeal may be filed under Section 15 and the procedure to be followed by the appellate authority in disposing of the appeal;

(b) the delegation of any of the powers and functions conferred by this Act on the State Government to any officer or authority specified by that Government.

Section 38. Exemption

38. Exemption.-(1) Nothing in this Act shall apply to-

(a) the use of any insecticide by any person for his own household purposes or for kitchen garden or in respect of any land under his cultivation;

(b) any substance specified or included in the Schedule or any preparation containing any one or more such substances, if such substance or preparation is intended for purposes other than preventing, destroying, repelling or mitigating any insects, rodents, fungi, weeds and other forms of plant or animal life not useful to human beings.

(2) The Central Government may, by notification in the Official Gazette and subject to such conditions, if any, as it may specify therein, exempt from all or any of the provisions of this Act or the rules made thereunder, any educational, scientific or research organization engaged in carrying out experiments with insecticides.

SCHEDULE

Schedule

THE SCHEDULE

[See Section 3(e)]

LIST OF INSECTICIDES¹

²Abamectin (Vertimac) (Mixture of Avermectins (Abamectin: a mixture containing a minimum of 80% avermectin B, a (5-0-demethyl avermectin A, a) and a maximum of 20% avermectin B, b (5-0-demethyl-25-de-(1-Methyl propyl)-25-(1-methylethyl) avermectin A, a))

³Acetamiprid (E)-Nl-[(6-chloro-3-pyridyl)Methyl]-N2-cyano-N'-ethyl cetamidine

⁴Acetochlor 2-chloro-N-ethoxy-methyl-6-ethylaceto-toluidide

⁵Acibenzolar-s-methyl S-methyl benzol [1, 2, 3] thiadiazole 7-carbothioate

[Acifluorfen 5-(2-chloro-1-1-1-trifluoro-p-tolyloxy)-2-nitrobenzoic acid]

⁶Acrinathrin ((S)-<Insert equation here> cyno-3-phenoxy benzyl (z)-(IR, 3S)-2, 2-dimethyl-3-[2-(2, 2, 2-trifluoro-1-trifluoromethyl ethoxy carbonyl] vinyl] cyclopropane carboxylate.)

⁷Acrolein (2-Propenal or Acrylaldehyde)

Acrylonitrile

⁸Actellic (Pyrimiphosmethyl) (2-diethylamino-6-methylpyrimidin-4-y1 dimethyl phosphorothionate)

⁹Afugon (Diethyl methyl ethoxycarbonyl pyrazolopyrimidine-yl-phosphorothionate)

¹⁰Alachlor [2-Chloro-2′, 6′-diethyl-n-(methoxymethyl)-acetanilide].

¹¹Alanycarb Ethyl (Z)-N-benzyl, N-methyl (1-methyl thioethyliden-eamino-oxycarbonyl) amino thiobalaninate.

¹²Aldicarb [2-methyl-2-(methylthio) propionaldehyde-o-(methylcarbamoyl) oxime]

Aldrin (1: 2: 3: 4: 10: 10-hexachloro-1: 4: 4a: 5: 8; 8a-hexahydro-1: 4: 5: 8-dimethanonaphthalene)

¹³Allethrin and its stereo isomers

Aluminium Phosphide

¹⁴Ametryne [N-ethyl-N'-(1-methylethyl)-6-(methylthio)-1, 3, 5-triazine-2, 4-diamine]

[Amicarbazone 5-amino-N-tert-butyl-4, 5-dihydro-3-isopropyl-5-oxo-1, 2, 4-1H triazole-1-carboxamide]

¹⁵Amidine Hydrazone (Tetrahydro-5, 5-dimethyl-2 (1-H)-pyrimidinone [3-[4-(trifluoromethyl) phenyl]-1-[2-[4: trifluoromethyl) phenyl) ethenyl-2-propenylidene] hydrazone)

¹⁶Amidithion (S-(N-2-methoxyethyl-Carbomoyl-methyl) dimethyl phosphorothiolothionate)

¹⁷Amidosulfuron 3-(4, 6 dimethoxypyrimidin 2-yl)-1-(N-methyl-N-methyl-sulphonyl-amino-sulphonyl) urea

Amiton

¹⁸Amitraz 2-methyl-1, 3-di-(2-4-xylylimino) 2-azapropane

¹⁹Amitrole (3-Amino-1, 2, 4-triazole)

²⁰Ammonium Sulphamate (Ammonium Sulphamate)

²¹Ancymidol (<Insert equation here>(-Cyclopropyl-4-methoxy-<Insert equation here>-(pyrimidin-5-yl) benzyl alcohol)

²²Anilofos (S[N(4-chloro-phenyl-)N-isopropyl-carbomoyl-methyl]-O, O-dimethyl-dithiophosphate) A herbal extract containing diallyl disulphide, Allyl propyl disulphide and Allyl isothiocyanate, diallyl disulphide, Allyl propyl disulphide and allyl isothiocyanate

²³Antagonistic fungi and Bacteria-

(a) Bacillus subtilis

(b) Gliocladium Species

(d) Trichoderma Species

Antu (Alpha-naphthyl thiourea)

Aramite [2 (p-tert-butylphenoxy) isopropyl 1-2 chloroethyl sulphite]

²⁴Asulam (Methyl-N (4-aminobenzenesulphonyl) carbamate)

²⁵Atrazine (2-Chloro-4-ethylamino-6-isopropylamino-1, 3, 5-triazine)

²⁶Aureofungin (Aureofungin)

²⁷Azamethiphos (S-6-chloro-2, 3-dihydro-2-oxo-oxazolo (4, 5-b) pyridine-3-ylmethyl O, O-dimethyl phesphorothioate)

²⁸Azinphos-ethyl (S-(3, 4-dihydro-4-oxobenzo-(d)-(1, 2, 3)-triazin-3-ylmethyl) diethyl phosphorothiolothionate)

²⁹Azoxystrobin Methyl (E)-2-{-2-[6-(2-cyano phenoxy) pyrimidin-4yl-oxy]phenyl}-3-methoxy acrylate

³⁰Bacillus species

³¹Barban (4-chloro-2-ynyl-3-chlophenyl carbamate)

Barium Carbonate

Barium Fluoro Silicate

³²Barium Polysulphide (Barium Polysulphide)

³³Basagram (3-Isopropyl-I H-2, 3-benxothiadixin-4-(3H)-one 2, 2-dioxide)

³⁴Basalin (N-(2-chloresthyl)-N-propyl-trifhcoro 2, 6-dinitro-p-toultdine)

³⁵Bassa (O-Secondary-butylphenylmethyl carbamate)

³⁶Bavistin (2-(methoxy-carbamoyl)-benzimidazole)

³⁷BCPE (Chlorphenithel) (1, 1-bis-(4-Chlorophenyl)-ethanol)

³⁸Bendiocarb-2, 2-dimethylbenzo-1, 3-dioxol 4-ylmethyl carbamate

³⁹Benfuracarb (IUPAC) Ethyl N-(2, 3-dihydro-2, 2-dimethyl benzofuron-7-yl oxycarbonyl (methyl) aminothio-N-isopropyl-<Insert equation here>-alani-nate

⁴⁰[Benfuresate-2, 3-dihydro-3, 3-dimethylbenzofuran-5-ylethanensulfonate]

⁴¹Benodanil 2-lodo-N-phenylbenzamide

⁴²Benomyl (Methyl-N-benzimidazol-2-yl-N (butylear-bemoyal carbamate)

⁴³Bensulide (S (O, O-Di-isopropyl phosphorodithionate) ester with N-(2-mercaptoethyl) benzene sulphenamide)

⁴⁴Benthiocarb (S-(4-chlorobenzyl)-N, N-diethylthiol carbamate)

⁴⁵Benzoylprop-ethyl ethyl N-benzoyl- N-(3, 4-dichlorophenyl)-DL alaninate BHC (Benzene Hexachloride) (1, 2, 3, 4, 5, 6-hexachlorohexane)

⁴⁶[Beta-cyfluthrin o(-cyano-4 fluoro-3-phenoxy (Mixture of 2 benzyl 3-(2, 2-dichlorov in-enantiomeric pairs)yl)-2, 2 dimethyl cyclopropane Pair-II(S)-o-(cyano-4 fluoro-3-phenoxy-benzyl (IR)-cis-3-carboxylate (2, 2-dicholrovinyl)-2, 2 dimethylcyclopropane carboxylate and the corresponding (R)-(IS)-cis isomer; Pair iv(S) (IR) trans and (R) (IS) trans isomers in the ratio 1:2.

Beta-cypermethrin (s)-o(cyano-3-phenoxy benzyl (IR)-cis-3(2)2,- dichloro vinyl)-2, 2 dimethyl cyclopropane carboxylate and (R) -o-cyano-3-phenoxy benzyl (IS)-cis-3-(2, 2 dichlorovinyl) 2, 2-dimethylcyclopropane with (S)-o-(cyano-3-phenoxy benzyl (IR)-trans-3-(2, 2-dichlorovinyl)-2, 2 dimethyl cyclopropane

carboxylate and (R)-o-(cyano-3 phenoxy benzyl (IS)-trans-3-(2, 2-dichlorovinyl)-2, 2 dimethyl cyclopropane carboxylate.]

⁴⁷[Bifenazate-isopropyl 3-(4-methoxybiphenyl-3yl)carbazate]

⁴⁸Bifenox (Methyl-5-(2, 4-dichlorophenoxy)-2-nitrobenzoate)

⁴⁹Binapacryl (2-(1-methyl-n-propyl)-4, 6-dinitrophenyl-2-methylcrotonate)

Bis-dimethylamino Flourophosphine Oxide

⁵⁰Bitertanol (B-(1, 1-biphenyl-4-yl oxy)-L (1, 1-dimethylethyl)-IH-1, 2, 4-triazole-1-ethrnol)

⁵¹Blasticidin ‘S’. 1-(4-amino-1, 2-dihydro-2-oxopyrimidin-1-yl)-4-[(S)-3-amino-5- (1-methylgyanidino) Valermido]-1, 2, 3, 4-tetradeoxy-D-erythro-hex-2-enopyranuroni acid.

⁵²Boric acid (Ortho-boric acid)

⁵³Brodifacoum (3-(3-(4-bromobiphenyl-4-yl)-1, 2, 3, 4-tetrahydro-l-naphthyl)-4-hydroxycoumarin)

⁵⁴Bromacil (5-bromo-6-methyl-3-(1-methylpropyl) uracil)

⁵⁵Bromadiolone 3-3-4′-bromol, 1- biphenyl-4 Y-3 hydroxy-1- phenyl propyl-4 hydroxy-2 H- 1-benzopyran-2-one

⁵⁶Bromophos ethyl O-(4-bromo-2, 5-dichlorophenyl) 00-diethyl phosphorothioate

⁵⁷Bromopropylate (Isopropyl 4, 4′-dibromobenzylate)

⁵⁸Bromoxynil (3, 5-dibromo-4-hydroxybenzonitrile)

⁵⁹Brompyrazen (5-amino-4-bromo-2-phenylpyridazin-3-one)

⁶⁰Bromuconazole [(4-bromo 2-(2, 4-dichlorophenyl) tetrahydro-2-furanyl) methyl]-1H-1, 2, 4-triazole

⁶¹[Bronopol-2-bromo-2-nitropropane-1, 3-diol]

⁶²Brozone (Methyl bromide & chloropicrin in petroleum solvent)

⁶³[Bupirimate 5-Butyl-2-ethylamino-6-methylpyrimidin-4-yl dimethyl-sulfamate.]

⁶⁴Butocarboxim 3-(methyl thio)-0-((methyl amino) carbonyl) oxime-2 butanone.

⁶⁵Butralin (N-Sec-butyl-4-tert-butyl-2, 6-dinitiroaniline)

⁶⁶Butrizol 4-n-butyl-4H-1, 24-triazole

⁶⁷Buturon (3-(4-chlorophenyl)-methyl-1 (1-methyl prop-2-ynyl) urea)

⁶⁸Butylate (S-ethyl-N, N-diisobutylthiocarbamate)

⁶⁹Bux (Mixture of m-(1-methyl butyl) phenyl-methyl carbamate and m-(1-ethyl propyl) phenyl methyl carbamate)

⁷⁰Cadmium based compounds (Cadmium chloride, Cadmium sulphate, Cadmium succinate)

Calcium Arsenate

Calcium Cyanide

⁷¹Campogram M (2, 5-dimethyl-furan 3-carbonic acid anilide and 320 gms og (Zinc)

⁷²Captafel (N-O(1, 1, 2, 2-tetrachloroethylthio) cyclohex-4-ene-1 2-dicarboxymide)

Captan (N-trichloromethylmercapto-4-cyclohexane), 1, 2-dicarboximide

Carbaryl (1-naphthyl-N-methyl carbamate)

⁷³Carbefuran (2, 3-dihydro-2, 2-dimethyl-7-benzofuranyl methylcarbamate)

Carbon Disulphide

Carbon Tetrachloride

⁷⁴Carbophenothion (S[(p-Chlorophenylthio)]-methyl)-o, o-diethyl phosphorodithioate)

⁷⁵Carbosulfan (2, 3-dihydro-2, 2-dimethyl-7-benzofuranyl [(dibutylamine) thio] methyl carbamate)

⁷⁶Carboxin (DCMO) (5, 6-Dihydro-2-methyl-1, 4-oxathiin-3-carboxanilide)

⁷⁷[Carfentrazone ethyl-ethyl(RS)-2-chloro-3-[2-chloro-5(4-difluoromethyl-4, 5-dihydro-3-methyl-5-oxo-IH-1, 2, 4 triazol-1-yl-4-fluoropheynyl]-propionate]

⁷⁸Carpropamid 2, 2-dichloro-N-[1-(4-Chlorophenyl) 1-ethyl-3-methyl cyclo=propane-carboxamide

⁷⁹Cartap-1, 3-di (carbamoylthio)-2-dimethylaminoproane

⁸⁰Chinomethionate (6-methyl-2-oxo-1, 3-dithio (4, 5-b) quinoxaline)

⁸¹Chloramben (3-amine-2, 5-dichlorobenzonic acid)

Chlorbenside (p-chlorobenzyl-p-chlorophenyl sulphide)

⁸²Chlorbufam (BIPC) (1-methyl-2-propynyl-m-chlorocarbanilate)

Chlordane (1, 2, 3, 4, 5, 6, 7, 8, 8-Octachlore-2, 3, 3a, 4, 7, 7a-hexahydro-4, 7-methanoindane)

⁸³[Chlorfenapyr 4-bromo-2-(4-chloro-phenyl)-1-ethoxy-methyl-5-trifluoromethyl pyrrole-3-carbonitrile.]

⁸⁴Chlorfenyinphos (2-chloro-1 (2, 4-dichlorophenyl)-Vinyl diethylphosphate)

⁸⁵Chlorphonium chloride Tributyl (2, 4-dichloro-benzyl) phosphonium

⁸⁶Chlorpropane (Chloropropane)

⁸⁷Chlorpyriphos-methyl (O, O-dimethyl O-3 5, 6-trichloro-2-pyridylphosphorothioate)

Chlorobenzilate (Ethyl 4, 4′-dichlorobenzilate)

Chlorobis ethyl amino triazine

Chlorofenson (p-chlorophenyl-p-chlorobenzene sulphonate) S-(p-chlorophenylthio) methyl-o-o-diethyl phosphorodithioate (Trithion)

Chloro-I.P.C.

⁸⁸Chloromequat Chloride (2-chloroethyl) trimethyl ammonium chloride)

⁸⁹Chloroneb (1, 4-dichloro-2, 5-dimethexybenzine)

Chloropicrin

⁹⁰[Chlorthal-dimethyl tetrachloro-terapthalic acid (other name dimethyl tetrachloroterephthalate)]

Chlorothion (o, o-dimethyl-o-3-chloro-4-nitrophenyl thiono phosphate)

⁹¹Chlortoluron (3-(3-chloro-p-tolyl)-1, 1-dimethy-lurea)

⁹²Chloroxur-n (N'-4-(4-Chlorophenoxy) phenyl-NN-dimethyl-ureat)

⁹³Cholecalcirerol (9, 10-seocholesta-5, 7, 10 (10)-trien-3 betaol; activate 7-dehydrocholesterol)

CIPC [isopropyl-N (3-chlorophenyl) carbamate]

⁹⁴Citicide (Chlorinated turpene)

⁹⁵Citowett (Alkylarylpolyglykelether)

⁹⁶Clofentezine (3, 6-bis (2-chlorophyenyl)-1, 2, 4, 5-tetrazine.)

⁹⁷Clonitralid (5, 2-dichloro-4′-nitro-salicylic-anilide-ethanolamine)

⁹⁸Clopyralid (IUPAC) 3, 6-dichloropyridine-2-carboxylic acid

⁹⁹[Clothianidin (E)-1-(2-chloro-1, 3-thiazol-5-ylmethyl)-3-methyl-2-nitroguanidine]

CMU (Manuron)

Copper Arsenate

Copper Cyanide

¹⁰⁰Copper Hydroxide (Copper Hydroxide)

Copper naphthanate

Copper Oxychloride

Copper Sulphate

Coumachlor [3-(a-acetonyl-4-chlorobenzyl-4-hydroxy coumarin)]

¹⁰¹Coumafuryl (3-(a-Acetonylfurfuryl)-4-hydrocyceumarin)

¹⁰²Coumaphos (3-Chloro-4-methyl-7-coumarinyl diethyl phosphorothionate)

¹⁰³Coumatetralyl (4-hydroxy-3(1, 2, 3, 4-tetraphydro-1-naphthyl) coumarin)

¹⁰⁴Coyden (3, 5-dichloro-2, 6-dimethyl-4-pyridinol)

¹⁰⁵CPAS (4-Chlorophenyl, 2, 4, 5-trichlorophynylazosulphide)

Cuprous Oxide

¹⁰⁶Cyanazine 2-(4-Chloro-6-ethylamino-1, 3, 5-triazin-2- ylamino) 2-methyl propionitrile

Cyanophos ¹⁰⁷(0-4-cyanophenyl 0, 0-dimethyl phosphorothioate; 4-(dimethoxyphosphino-thioyloxy) benzonitrile)

^107a[Cyclanilide-1(2, 4-dichlorophenyl) amino (carbonyl) cyclopropane carboxylic acid]

¹⁰⁸Cyclomorph (N-Cyclododecyl-2, 6-dimethyl-morpholinacetate)

¹⁰⁹[Cyclosulfamuron 1-[2-(cyclopropyl carbonyl) phenyl sulfamoyl] -3-(4, 6-dimethoxypyrimidin-2-yl) urea]

¹¹⁰Cycluren (OMU) (N'-Cyclo-octyl-N-N-dimethyl urea)

¹¹¹Cyfluthrin (IUPAC) cyano-(4-fluro-3-phenoxy-phenyl)-methyl-3-(2, 2-dichloroethenyl)-2, 2-dimethyl-cyclopropane carboxylate

¹¹²[Cyhalofop-butyl butyl(R)-2-4-(4-cyano-2-fluorophenoxy) phenoxy propionate.]

¹¹³Cyhalothrin ((RS)- alpha-cyano-3-phenoxybenzyl) (Z)-(1RS, 3RS)-2-chloro-3, 3, 3-trifluoropropenyl)-2, 2-dimethylcyclo-propane-carboxylate)

¹¹⁴Cypermethrin (alpha-cyano-3-phenoxybenzyl-2, 2-dimethyl-3-(2, 2-dichlorovinyl) cyclo-propane carboxylate)

¹¹⁵Cypermethrin (SIR-Cis-and RIS-Cis-isomer) (alphamethrin) (IUPAC) (S)-alpha-cyano-3-phenoxy-benzyl (IR 3R)-3(2, 2-dichlorovinyl)-2, 2-dimethyl cyclopropane Carboxylate & (R)-alphacyano-3-phenoxybenzyl (IS, 3S)-3-(2, 2-dichlorovinyl)-2, 2-methyl cyclopropane carboxylate

¹¹⁶Cyphenothrin (IUPAC) (RS)-0-cyano-3-phenoxybenzyl (IR)-Cis, transchrysanthemate

¹¹⁷Cytrolane (2-(diethoxy phosphraylimino)-4-methyl-1, 3-dithiolane)

D-D mixture

DDD (Dichloro Diphenyl Dichloroethane)

DDT [a mixture of 1, 1, 1-trichloro-2, 2-bis (p-chlorophenyl) ethane and 1, 1, 1-trichloro-2-(o-chlorophenyl)-2 (p-chlorophenyl) ethane]

DDVP (2, 2-dichlorovinyl dimethyl phosphate)

Dalapon (Sodium-2, 2, dichloropropionate)

¹¹⁸Daminozide N-dimethylaminosuccinamic acid

¹¹⁹Decamethrin ((S)- alpha-cyano-m-phenoxybenzyl (IR, 3R) 3-(2, 2-dibromovinyl) dimethyl, cyclopropane carboxylate)

¹²⁰Decarbofuran (2, 3-dihydro-2-methylobenzofuren-7-yl-methyl carbamate)

¹²¹Decazolin (I-(alpha, alpha-dimethyl-beta-acetoxypropionyl-3-isopropyl-2, 4-dioxodeoahydroquinazoline)

¹²²DEET (N, N-Diethyl-m-toluamide)

Demeton-O (O, O-diethyl-S [(2-ethylthio)-ethyl] phosphorothioate)

Demeton-S (O, O-diethyl-S [(2-ethylthio]-ethyl) phosphorothioate)

¹²³Demeton-S-Methyl (S-2-ethylthioethyl O, O-dimethylphosphorothioate (IUPAC))

¹²⁴DEPA (N-diethyl-phenyl acetamide)

¹²⁵[Desmedipham Ethyl 3-Phenyl carbamoyl-oxyphenyl carbamate]

Diazinon (O, O-d ethyl-O [2-isopropyl-6-methyl-4-pyrimidinyl] phosphorothioate)

Dibrom (1, 2-dibromo, 1, 2, 2-dichloroethyl dimethyl phosphate)

¹²⁶Dibromochloropropane (1, 2-dibromo-3-chloropropane)

¹²⁷Dicamba (3, 6-dichloro-2-methoxybenzoic acid)

¹²⁸Dichlobenil (2, 6-dichlorobanzo nitrile)

¹²⁹Dichlofenthion (0-(2, 4-dichlorophenyl) O, O-diethyl phosphorothioate)

¹³⁰Dichlone (2, 3-dichloro-1, 4-naphthaquinone)

¹³¹Dichlorophen (Antiphen) 5, 5-dichloro 2, 2, dithydroxy diphenyl methane

Dichlorophenoxy acetic acid (2, 4-D)

¹³²Dichloroprop (<Insert equation here>)-2-(2, 4-dichlorophenoxy) Propionic acid (IUPAC)

¹³³Dichloropropane (1, 3-dichloropropane)

¹³⁴Diclofop-methyl 2-(4-(2, 4- dichlorophenoxy) phenoxy)-propanoic acid

¹³⁵Dicloran (2, 6-dichloro-4-nitroaniline)

¹³⁶Dicofol (2, 2, 2-trichloro-1, 1-di-(4-chlorophenyl) ethanol)

¹³⁷Dicrotophos (Dimethyl phosphate ester with (E)-3-Hydroxy-N, N-dimethylcis-crotonamide dimethyl phosphate)

Dieldrin (1: 2: 3: 4: 10: 10-hexachloro-6: 7-epoxy-1: 4a: 5: 6: 7: 8: 8a-Octahydro-1: 4: 5: 8-dimethanonaphthalene)

¹³⁸Dienochlor (IUPAC) Perchloro-1, 1-bicyclopenta-2, 4-diene

¹³⁹Difenphos (Abate) (O.O.O', O'-Tetramethyl O, O'-thiodi-p-phenylene phosphorothioate)

¹⁴⁰Difenzoquat Methyl Sulphate 1, 2-dimethyl 3, 5-diphenyl-pyrazolium-methyl sulphate

¹⁴¹Difethialone ((Bromo 4′-(biphenyl-1-1′)-yl-4) 3 tetrahydro-1, 2, 3, 4-naphthyl-1) 3-hydroxy-4, 2H-1 benzothiopyranone-2

¹⁴²Diflbenzuron (1-4-chlorophenyl)-3(2), 6-difluorobenzoyal urea)

¹⁴³Dikar (A blend of Dithane M-45 and Tech. Karathane)

¹⁴⁴Dimas (Alar) (N-dimethylamino suceinic acid)

¹⁴⁵[Dimethanamid (RS)-2-chloro-n(2, 4-dimethyl-3-thienyl)-n-(2-methyoxy-1-Methylethyl) acetamide]

¹⁴⁶Dimethazone (IUPAC) 2-(2-chlorophenyl 4-4-dimethyl- 3-isoxazolidinone)

Dimethoate (O, O-dimethyl-S-(N-methylcarbamoyl methyl) phosphorodithioate)

¹⁴⁷[Dimenthyl Phthalate 1, 2-benzenedicarboxylic acid]

¹⁴⁸[Dimethipin 2, 3-dihydro-5, 6-dimethyl-1, 4 dithi-ine 1, 1, 4, 4-tetraoxide]

¹⁴⁹[Diniconazole (E)-(RS)-1-(2, 4-dichlorophenyl)-4, 4-dimethyl-2-1H-1, 2, 4-triazol-1-yl) pent-1-en-3-ol)]

¹⁵⁰Dinobuton Isopropyl-2-(1-methyl-n-propyl)-4, 6-dinitrophenyl carbonate

¹⁵¹Dinocap (Mixture of 4 & 5 parts of 2, 4-dinitro-6-octo-phyenyl crotonates to 2 parts of the isomer of 2, 6-dinitro-4-octylphenyl crotonates)

¹⁵²Dinoseb (2, 4-dinitro-6-S-butylphenol acetate)

¹⁵³Dioxathion (S-S-1, 4-dioxane-2, 3-ylidene (bis (o, o-diethyl phos phosphorothiolothionate)

¹⁵⁴Diphacinene (2-diphenylacetyl 1, 3-indanediene)

¹⁵⁵Diphenamid (NN-dimethyl-2, 2-diphenylacetamide)

Dipterex (O, O-dimethyl-2, 2, 2-trichloro hydroxy ethyl phosphonate)

¹⁵⁶Disulfoton (diethyl s-(2-ethylthio) ethyl) phosphorothiolothionate)

¹⁵⁷Dithianon 2, 3-dicyano-1, 4-dithia-an tharquinone

¹⁵⁸Dithiopyr S, S'-dimethyl-2-difluoro methyl-4-isobutyl-6-trifluoromethyl pyridine-3, 5-dicarbothioate

¹⁵⁹Diuron (N'-3, 4-dichlorophenyl)-NN-dimethylurea)

¹⁶⁰DMPA (O-(2, 4-Dichlorophenyl) O'methyl N-isoptopyl-phos-phosphoroamidithicate)

DNOC (Dinitro-ortho-compound) (3: 5-dinitro-o-cresol)

¹⁶¹Dodemorph (Meltatox) (4-Cyclodedecyl-2, 6-dimethyl-morpholine)

¹⁶²Dodine (Dodecylguanidine-monoacetate)

¹⁶³Dodomorph (4-Cyclododceyl-2, 6-dimethyl-morpholine)

¹⁶⁴Drat (Chlorophacinone) (2-(a-P-Chlorophenyl-a-pheylacetyl) indane-1, 3-dione)

DSMA (Disodium methanearsonate)

¹⁶⁵Dursban (O, O-diethyl O-(3, 5, 6-trichloro-2-pyridyl) phosphorothioate)

¹⁶⁶Dusting Sulphur

EDCT mixture (Ethylene Dichloride Carbon Tetrachloride mixture)

¹⁶⁷Ediphenphos (O-ethyl-s, s-diphenyl-dithiophosphate)

Ekatin

¹⁶⁸Emamectin benzoate 4″-epimethylamino-4″ deoxyavermectin B, benzoate (A mixture of min. 90% of 4″-deoxy-aver-mectin B and max. of 10% of 4″-epimethylamino-4″ deoxy avermectin B16 benzoate)

¹⁶⁹Endosulfan (6, 7, 8, 9, 10, 10-hexachloro-1, 5, 5a, 6, 9, 9a-hexahydro-6, 9-methano-2, 4, 3-benzo (e)-dioxathiepin-3-oxide)

¹⁷⁰Endothall (7-oxabicyclo (2, 2, 1)-heptane-2, 3-dicarboxylate)

Endrin (1, 2, 3, 4, 10-10-hexachloro-6, 7-epoxy-1, 4, 4a, 5, 6, 7, 8, 8a-Octahydro-1, 4-endo-endo, 5-8-dimethanonaphthalene)

¹⁷¹Entomogenous fungi-

(a) Beauveria bassiana

(b) Metarrhizium anisopliae

(d) Verticillium lecanii

E.P.N. (O-ethyl-O-p-nitriphenyl benzene thiophosphonate)

¹⁷²Ephofenprox 2-(4-ethoxyphenyl)-2-methylpropyl-3-phenoxybenzyl ether

¹⁷³Epoxiconazole (2-s-3SR)-1-3-(2-chloro-phenyl)-2, 3-epoxy-2(4-fluor-phenyl)-propyl-1H-1, 2, 4-triazole

¹⁷⁴Epoxyconazole (2RS3SR)-1-[3-(2-chloro-phenyl)-2, 3-epoxy-2-(4-fluorophenyl)=propyl]-1H-1, 2, 4-triazole

¹⁷⁵EPTC (S-ethyl-dipropylthiocarbamate)

¹⁷⁶Erbon (2-(2, 4, 5-trichlorophenoxy) methyl 2, 2-dichloropropionate)

¹⁷⁷Ergostim-It is a mixture of ATCA(N-ecetyl-thiazolidin-4-Carboxylic-acid) and folic acid in the ratio of 50:1

¹⁷⁸Ethion (Tetraethyl SS" methylene bis (phosphoro-thiolothionate)

¹⁷⁹Ethofumesate (+)2-ethoxy-2, 3, dihydro-3, 3-dimethyl benzo furan-5yl methane sulfonate

¹⁸⁰Ethoxysulfuron (IUPAC: 3-(4, 6-dimethoxypyrimidin-2-yl)-1-(2-ethoxyphenoxysulfonyl) Urea

¹⁸¹Ethrel (2-chloroethane phosphonic acid)

Ethyoxy ethyl mercury chloride

¹⁸²[Ethyl butyl acetyl amino propionate-Ethyl butyl acetyl amino propionate]

Ethyl di-n-propylthiolcarbamate (Eptam)

¹⁸³Ethyl formate

Ethyl mercury chloride

Ethyl mercury phosphate

Ethylene dibromide

Ethylene Dichloride

¹⁸⁴[Etridiazole ethyl 3-trichloromethyl-1, 2, 4-thiadiazol-5-yl-ether]

¹⁸⁵Etrimfos O-(6-ethoxy-2-ethyl-4-pthirm-dinyl) O, O-dimethyl phosphorothioate

¹⁸⁶Extract of Cymbopogan Species Monoterpenes

¹⁸⁷Famoxadone 3-anilino-5-methyl-5(4-phenoxyphenyl)-2, 4-oxazolidinedione

¹⁸⁸Fenac (Sodium 2, 3, 6-trichlorophenylacetate)

¹⁸⁹[Fenamidone (S)-1-anilino-4-methyl-2-methylthio-4-phenylimidazolin-5-one]

¹⁹⁰Fenarimol (IUPAC) (<Insert equation here>)-2, 4-dichloro- α -(Pyrimidin-5-yl) benzhydryl alcohol

¹⁹¹Fenazaquin 4-tert-butyl phenethyl quinazolin 4-yl ether

¹⁹²Fenazeflor (Phenyl 5, 6-dichloro-2-trifluoromethyl benzimidazole-1-carboxylate)

¹⁹³Fenfuram 2-methyl furan-3-carboxanilide-glycine

¹⁹⁴Fenitrothion (dimethyl-3-methyl-4-nitrophenyl phosphorothionate)

¹⁹⁵Fenpropathrin (d-Cyano-3-phenoxybenzyl-2, 2, 3, 3-tetramethyl-1-cyclopropane-carboxylate)

¹⁹⁶Fenpyroximate Tert-butyl (E)-_-(1, 3-dimethyl-5-phenoxy-pyrazol-4-yl methyleneamino-oxy)-p-toluate

Fenson (Parachlorophenyl benzene sulphonate)

¹⁹⁷Fensulfothion (diethyl 4-(methyl sulphonyl) phenyl phosphorothionate)

Fenthion (3-methyl-4-methyl thiophenyl phosphorothionate)

¹⁹⁸Fentinacetate (triphenyltin acetate)

¹⁹⁹Fentin chloride (triphenyltin chloride)

²⁰⁰Fentin-hydroxide (triphenyltin hydroxide)

²⁰¹[Fentrazamide 4-2(chlorophenyl)-N-cyclohexyl-N-ethyl-4, dihydro-5-oxo-1h-tetrazole-1-carboxamide]

²⁰²Fenvalerate (α -cyano-m-phenoxybenzyl-α-isopropyl-p-chlorophenyl acetate)

Ferbam (Ferric Dimethyl dithio Carbamate)

²⁰³Flocoumafen 4-hydroxy-3(1, 2, 3, 4,-tetrahydro-3-(4-4-trifluromethyl benzyloxy)=phenyl)-1-napthyl) coumarin) (mixture of Cis & trans isomers)

²⁰⁴Fluazifop (RS: 2-[4-(5-trifluoromethyl-2-pyridyloxy phenoxy] propionic acid)

^204a[Flucetosulfuron-(1RS, 2RS: 1SR; 2SR)-1-3[4, 6-dimethoxypyrimidin-2-ylcarbamoyl)sulfamoyl]-2-pyridyl)-2-fluoropropyl methoxyacetate.]

²⁰⁵Flucythrinate (RS-(Cyano-3-3-phenoxy benzyl (s)-2-(4-difluomethoxy phenyl)-methylbutyrate)

²⁰⁶Fludiexonil (4-(2, 2-difluoro benzo (1, 3) dioxol-4-yl), 1 Hpyrrole-3-Carbonitrile)

²⁰⁷Flufenoxuron (1-(4-2-chloro-4(trifluoromethyl) phenoxy 2-fluorophenyl) 3-(2-6-difluorobenzoyl) urea

²⁰⁸Flumeturon (N-(3-trifluro-methylphenyl)-N'-N'-dimethyl-urea)

Fluquinconazole ²⁰⁹(3-(2, 4-dichloro phenyl)-6-fluro-2(III-1, 2, 4-triazol-1-yl) quinazolin-4-(3H)-one)

²¹⁰Fluroxypyr (IUPAC) 4-amino-3, 5-dichloro-6-fluro-2-pyridyloxy acetic acid

²¹¹[Flurtamone (RS)-5-methyl amino-2-phenyl-4(oc, oc, oc-trifluorom-tolyl) furan 3 (2H)-one

Fluthiamide 2-Fluoroacetamide]

Fluthiamide 4-fluoro-N-iso propyl-2-(5-trifluoro methyl-1, 3, 4-thiadizole-2-yl oxy) acetanilide

²¹²[Flutriafol (RS)-2, 4′-difluoro-alpha-(1H-1, 2, 4-triazol-1-yl-methyl) benzhydryl alcohol]

²¹³Folex (SSS-Tributyl phosphorotrithioate)

²¹⁴Folpet (IUPAC) N-(trichloromethylthio) phtha-limide

²¹⁵Fonofos (Dyfonate) O-ethyl-s-phenye ethyl phosphorodithioate)

²¹⁶Formethion (S-(N-formyl-N-methylcarbamoyl methyl) OO-dimethyl phosphorodithioate)

²¹⁷Fosethyl Aluminium Aluminium tris (ethyl-phosphonate)

²¹⁸Fujithion (O, O-Dimethyl-s-Parachlorophenyl phosphorothis)

²¹⁹Gibberellins (Gibberellic acid)

²²⁰Glyodin 2-heptadecyl-3, 4-dihydro-I-H-imidazolyl acetate

²²¹Glyphosine N, N-bis (phosphonomethyl)

²²²Glysophosate [N-1(Phosphoromethyl) glycine] present as isopropylamine salt)

²²³Grannulosis Viruses (GV)

²²⁴Guazatine 1.17-diguanidino-9-azabeptadecane

Gusathion (O, O-dimethyl S (4-oxo-1, 2, 3-benzotriazinyl-3-methyl) phosphorothioate

²²⁵[Halosulfuron-methyl Methyl 3-chloro-5-(4, 6-dimethoxy-pyrimidin-2-ylcar-bamoyl sulfamoyl)-1-methylpyraxole-4 carboxylate]

²²⁶Haloxyfop methyl (Methyl 2-(4-[(3-chloro-5-(trifluoromethyl-2-pyridinyl) oxy] phenoxy) propanoate)

Heptachlor (1, 4, 5, 6, 7, 8, 8-heptachloro-4-7-methano-3a, 4, 7, 7a-tetrahydroindene)

²²⁷[Heptenophos 7-Chlorobicyclo (3, 2, 0) hepta-2, 6-dien 6-yl dimethyl phosphate]

²²⁸Herban (3-5-3-a 4, 5, 6, 7, 8, 8-a-hexahydro-4, 7-methanoindanyl)-1, 1-dimethyl urea)

Hexachlorobenzene

²²⁹[Hexaflumuron 1-[3, 5-dichloro-4-(1, 1, 2, 2-tetrafluoroethoxy) phenyl]-3-(2, 6-difluobenzoyl) urea]

HETP (Hexaethyl tetraphosphate)

²³⁰[Hirsutella species]

²³¹HL-ROPE Z-11-Hexadecenal, Z-9-Hexadecenal

²³²HP-ROPE (ZZ/EZ-7, 11-Hexadecadien-1-YL Acetate Z-11-Hexadecenal Z-9-Hexadecenal

²³³Hydrogen cyanamide Carbamic acid nitrile; cyanamide: cyanoamine

Hydrogen Cyanide

Hydrogen Phosphide

²³⁴Imazalil-Magnate Allyl 1-(2, 4-dichlorophenyl)-2-imidazol-l-ylethylether

²³⁵[Imazamox (RS)-2-(4-isopropyl-4-methyl-5-oxo-2-imidazolin-2-yl-5-methoxymethylnicotinic acid]

²³⁶[Imazapic (+)-2-(4-isopropyl-4-methyl-5-oxo-2-imidazolin-2-yl)-5-methylnicotinic acid]

^236a[Imibenconazole- S-(4-chlorobenzyl)n-(2, 4-dichlorophenyl)-2-(1H-124 triazole-l yl)actamidothiates]

²³⁷Imazaquin (RS) 2-(4-isopropyl-4-methyl-5-oxo-2-imidazolin-2-yl)-3-quinoline=3-carboxylic acid

Imidacloprid 1-(6-Chloro-3-pyridinyl)-methyl)-N-nitroimidazolidin-2-ylideneamine

²³⁸Imiprothrin A mixture containing 20% 2, 5-dioxo-3-prop-2-ynylimidazolidin-=lylmethyl (1R3S)-2, 2-dimethyl-3-(2-methyl prop-1-enyl) cyclopropane carboxylate and 80% of 2, 5-dioxo-3-Prop-2-ynyimidazolidin-1-ylmethyl (1R3S)-2, 2-dimethyl-=3-(2-methylprop-1-enyl) cyclopropane Carboxylate

²³⁹Indole Acetic & Butyric Acids (Indole Acetic Acid, Indole Butyric acid)

²⁴⁰[Indosulfuron-methyl-sodium methyl 4-iodo-2-[3-(4-methoxy-6-methyl-1, 3, 5-triazin-2-yl)-ureidosulfonyl benzoate, sodium salt]

²⁴¹Indoxacarb (s) 7-chloro-3-methoxy carbonyl-(4-trifluoro methoxy-phenyl)-cabamoyl-2, 5-dihydro-indero (1, 2, e) (1, 3, 4) oxadiazene-4a (34)-carboxylic and methylester

²⁴²Ioxynil (Pantrol) 3, 5-di-iodo-4-hydroxy benzenitrile)

²⁴³[Iprovalicarb isopropyl 2-methyl-1-[(1-p-tolylethyl) carbamoyl]-(S)-propylcarbamate]

²⁴⁴Isobenzan (1, 3, 4, 5, 6, 7, 7, 7-Octachloro-1, 3, 3a, 4, 7, 7a-hexahydro-4, 7, methanois olbenzofuran)

²⁴⁵Isofanphos O-ethyl-o-(2-isopropoxy-carbonyl) phenyl isopropyl phosphoramidothioate

²⁴⁶Isononuron (N' (hexahydro-4, 7,-methanoindan-1-yl) NN dimethyl urea)

²⁴⁷[Fluazolate] ²⁴⁸1 methylethyl 5-4 bromo-1-methyl-5 (trifluoromethyl) 1H-pyrazole-3-yl-2-chloro-4-fluorobenzoate

²⁴⁹Isoprothiolane (diesopropyl-1, 3-dithiolan-2-yl idenemalenate)

²⁵⁰Isoproturon N, N-dimethyl-N'-4-isopropyl phenyl urea

²⁵¹[Isouron Karanjin 3-(5-tert-butylisoxazole-3-)1, 1-dimethyl urea

Karanjin (isolated from Ponqamia glabra)]

²⁵²Kasugamycin ([5-amino-2-methyl-6-(2, 3, 4, 5, 6-pentahydroxy cyclothexyl) tetrahydropyran-3-yl] amino-a-aminoacetic acid)

²⁵³Kitazin (O-O-Di-isopropyl-s-Benzyle thiophosphate)

²⁵⁴Lactofen (1-(Carboethoxy) ethyl 5-[-2-chloro-4- (trifluoromethyl) phenoxy]-2-nitri-benzoate)

Lead arsenate

²⁵⁵Lenacil (3-cyclohexyl-5, 6-trimethyleneuracil)

Lime Sulphur (Calcium Polysulphide, water-free sulphur, calcium thiosulphate mixture)

Lindane (gamma, B.H.C.)

²⁵⁶Linuron (N-(3, 4-dichlorophenyl)-N-methoxy-N-methylurea)

²⁵⁷Lucel (5, 6, 7, 8-tetrachloroquinexaline)

²⁵⁸Lufenuron (RS)-1-(2, 5-dichloro-4-(1, 1, 2, 3, 3, 3, hexefluoropropoxy)-Phenyl)-3-(2, 6-difluorobenzyl)-Urea)

²⁵⁹Machete (Butachlor) (2-chloro-2′, 6′-diethyl-N-(Butoxymethyl)-acetanilide)

²⁶⁰Magnesium phosphide Magnesium phosphide

Malathion (S-(1, 2-Bis (ethoxycarbonyl) ethyl) O, O-dimethyl-phosphorodithioate)

Maleic hydrazide (1, 2-dihydropyropyridazine 3, 6-dione)

²⁶¹Mancozeb (Zinc-Manganese ethylene-bis-dithiocarobamate)

Maneb (manganese ethylene bis-dithiocarbamate)

²⁶²Matribuzin 4-amino-6-tort, butyl-3-(methyl thio)-1, 2, 4-triazin-5-(4H)-One

MCPA- (4-chloro-2 methyl phenoxy acetic acid)

²⁶³M.C.P.B. (4-(4-Chloro-2-methylphenoxy) butyric acid)

²⁶⁴Menap (O-Ethyl S, S-dispropyl phosphordithioate)

²⁶⁵Menazon (S-(4-, 6-diamino-1, 3, 5-triazin-2-yl methyl) dimethyl-phosphorothiolothionate)

Mercuric Chloride

²⁶⁶[Mesosulfuron-methyl-methyl 2-[3-(4, 6-dimethoxy pyrimidin-2-yl) ureido-sulfonyl]-4-methane sulfon-amidomethyl benzoate]

²⁶⁷Metabromuron (N-(P-bromophenyl)-N'-methyl-N'-methoxyurea)

²⁶⁸Metalaxyl-m Methyl N-(Methoxyacethyl)-N-(2, 6-xylyl)-D-alaninate

²⁶⁹Metalaxyl methyl-2-(methoxyacetyl)-(2.6-xylyl)-DL-alaninate

Metaldehyde

²⁷⁰Metamitron (4-Amino-4-5 dihydro-3-Methyl-6-phenyl- 1, 2, 3-triazin-5-one (IUPAC))

²⁷¹Metam Sodium (N-methyldithiocarbamic Acid)

Metasystox

²⁷²Metazachlor 2-Chloro-N-(pyrazol-1-ylmethyl) acet-2′, 6′-xylidide

²⁷³[Metconazole (1RS, 5RS, 1RS, 5SR)-5-(4-chlorobenzyl)-2, 2-dimethyl-1 (1H-1, 2, 4-triazol-1-yl-methyl cyclopentanol]

²⁷⁴Methabenzthiazuron (1, 3-Dimethyl-3 (2, benzothiozoiyl)-urea)

²⁷⁵Methacrifos (O-2-methoxycarbonylprop-l-enyl O, O-dimethylphosphorothioate)

²⁷⁶Methamidophos (O-S-dimethylester amide of thiophosphoric acid)

²⁷⁷Methedathion S. 2, 3-dihydro-5-methoxy-2-oxo-1, 3, 4,-thiadizol-3-yl-methly O-O-dimethyl phosphorodithioate

²⁷⁸Methomyl (S-methyl N-((methylcarbamoyl) oxy) thioacetimidate)

²⁷⁹Methoprene (Isopropyl (2-E, 4-E)-11-methoxy-3, 7, 11-trimethyl-2, 4-dodecadienote)

Methoxychlor (1, 1, 1-trichloro-2, 2-di-p-methoxyphenylethane)

Methoxy ethyl mercury chloride

²⁸⁰Methoxyfenazide N'tert-butyl-N-(3, 5-dimethylbenzoyl)-3-methoxy-2-methylbenzohydrazide

Methyl bromide

Methyl demeton (Dimeton-methyl and Dimeton-methyl)

Methyl Mercury Chloride

²⁸¹Methylmetiram (Ammonium complex with Zn-(N' N-I, 2-propylenebis-(dithiocarbamate) and N', N'-Poly-I, 2-propylene-bi (Thiocarbamoyl)-di-sulphide)

Methyl Parathion (O, O-dimethyl-O-p-nitrophenylthiophosphate)

²⁸²Metiram (Ammonium complex with Zn-(N, ‘N-1, 2-ethylenebix, (dithioarbamate)) ad N’-N'-Poly-1, 2-propylene-bi (Thiocarbamoyl)-di-sulphide)

²⁸³Metolachlor (2-Chloro-6-ethyl-N-(2-methoxyl-1-methylethyl) acet-o-toluidide)

Metox (Chlorsulphicide)

²⁸⁴Metoxuron (N'-(3-chloro-4-methoxyphenyl)-N, N-dimethyl urea)

²⁸⁵Mevinphos (2-methoxy carbonyl-1-methyl vinyl dimethyl phosphate)

²⁸⁶[Milbemectin A mixture of: (10E, 14E, 16E, 22Z)-(1R, 4S, 5′S, 6′R, 8R, 13R, 20R, 21R, 24S)-21, 24-dihydroxy-5′6′, 11, 13, 22-pentamethyl 3, 7, 19-trioxateracyclo [15.6.1.1, 0.] pentacosa-10, 14, 16, 22-tetraene-6-spiro-2-tetrahydropyran-2-one and (10E, 14E, 16E, 22Z)-(1R, 4S, 5′S, 6R, 6′R, 8R, 13R, 20R, 21R, 24S)-6′-ethyl-21-24-dihydroxy-5′11, 13, 22-tetramethyl-3, 7, 19-trioxatetracycylo [15.6.1.1.0] pentacosa-10, 14, 16, 22-tetraene-6-spiro-2-tetrahydropyran-2-one in the ratio 3 to 7]

²⁸⁷MIPCIN (2-incpropylphenyl-N-methyl carbamate)

²⁸⁸Molinate (S-Ethyl-N-hexaphydro-1 H-azepinuthiol-carbamate)

²⁸⁹Monocrotophos (3-Hydroxy-N-methyl-crotonamide dimethyl phosphate)

²⁹⁰Monolinuron (N-(4-chlorophenyl)-N-Methoxy-N-methyl urea)

²⁹¹Mopiquat chloride (1, 1-dimethyl-piperidinium)

²⁹²MSMA (Monosodium methaearsonate)

²⁹³Myglobutanil (IUPAC) 2-P-Chlorophenyl 2-(1H-1, 2, 4-triazol-1-yl-methyl) hoxaneritriale

Nabam (Disodium ethylene-1, 2-bisdithiocarbamate)

²⁹⁴Naburon (1-Butyl-3(3, 4-dichlorophenyl)1-methyl urea)

²⁹⁵Naphythylacetic acid (Naphthylacetic acid and its derivations)

²⁹⁶Naproamide (RS)-N, N, diethyl-2-(A-Naphthyloxy) propionamide)

²⁹⁷Naproanilide 2-(2-naphthyloxy) propionanilide

²⁹⁸[Naptalam N-1-naphthylphthalamic acid]

²⁹⁹Neled (1, 2-dibromo-2, 2-dichloroethyl dimethyl phosphate)

³⁰⁰Nemafos (Thinonzim) (O, O-diethyl C-2 pyrazinyl phosphorothioate)

³⁰¹Neopynamin (3, 4, 5, 6-tetrahydro-phthalimidomethyl chrysauthanate)

³⁰²Nickel Chloride (Nickel Chloride)

Nicotine sulphate

³⁰³Nitrofen (2, 4-dichlorophenyl 4-nitrophenyl ether)

³⁰⁴Novaluron (+)-1-(3-chloro-4-(1, 1, 2-trifluoro-2-trifluoro methoxyethoxy)-phenyl)-3-(2, 6-difluoro benzoyl) Urea

³⁰⁵Nuclear Polyhedrosis Viruses (NPV)

Octa methyl pyrophosphoramide

³⁰⁶Omethoate (dimethyl 8 (N-methyl-carbamoylmethyl) phosphorothioate)

³⁰⁷Orthane (O, S-dimethyl N-acetyl phosphoramidothioate)

³⁰⁸[Oryzalin 3, 5-dinitro-N, N-dipropylsulfanilamide]

³⁰⁹Oxadiargyl (5-tert-buty 1-3-(2, 4-dichloro-5-propargyloxyphenyl)-1, 3, 4 oxadiazol-2 (3H)-One (IUPAC)

³¹⁰Oxadiazon 3-(2, 4-dichloro-5- (1-methylethoxy) phynyl)-5- (1, 1-dimethylethyl)-thyl)-, 3, 4-oxadiazol-2-(3H)-one

³¹¹Oxadixyl (IUPAC) 2-methoxy-N-(2-oxo-1, 3-oxazolidin-3 yl) acet-2, 6-xylidide

³¹²Oxapyrazon (5-bromo-1, 6-dihydro-6-oxo-1-phenyl-4-pyridazinyl Oxamic-acid-compound with 2 dimethyl aminoethanol (1 & 1)

³¹³Oxycarboxin (DCMCD) (5, 6-dihydro-2-methyl-1, 4-oxathiin-3-carboxanilide 4, 4-dioxide)

³¹⁴Oxyfluorfen 2-Choloro-1-(3- ethoxy-4-nitrophenoxy) 4-trifluorme methyl benzene

³¹⁵Paclobutrazol (2RS, 3RS)-1-(4-Chlorophenyl-4,-dimethyl-2 (1H-1, 2, 4-triazol-1-yl) pentan-3-ol)

Para-dichloro benzene

³¹⁶Paraquat (1, 1-dimethyl-4, 4-bipyridylium ion)

Parathion (O, O-diethyl-O-p-nitrophenylthiophosphate)

Paris Green (Copper Aceto arsenite)

³¹⁷PB-ROPE L (ZZ/EZ-7, 11-Hexadecadien-1-YL-Acetate)

³¹⁸Pebulate (1, Propyl-butyl-ethylthiocarbamate)

³¹⁹Penconazoie (IUPAC) 1-(2, 4-dichloro-beta-propylphenethyl)-1 H-1, 2, 4,-triazole

³²⁰Pencycuron 1-(4-chlorobenzyl)-1-cyclopentyl-3-Phenylurea

³²¹Pendimethalin N-(1-ethyl propyl)-3, 4-dimethyl 2, 6-dinitrobenzeneamin

Pentachloronitrobenzene (P.C.N.B.)

Pentachlorophenol

³²²Permethrin (3-phenoxy benzyl (<Insert equation here> cis, trans-3-(2, 2-dischlorovinyl)-2, 2-dimethyl-cyclopropane carboxylate)

³²³Phenamiphos (Fenamiphos) (ethyl 4-methylthio-m-tolyl isopropylphosphoramidate)

³²⁴Phenmedipham (methyl 3-(3-methyl carbaniloyloxy) carbanilate (IUPAC))

³²⁵Phenothiol S-ethyl (4-chloro-o-tolyloxy) thicacetate

³²⁶[Phenothrin [(1R)-trans-isomer](d-phenothrin) 3-phenoxybenzyl (1RS, 3RS; 1RS, 3SR)-2, 2-dimethyl-3-(2-methylprop-1-enyl) cyclopropane carboxylate]

³²⁷Phenothrin (3-phenoxybenzyl (IRS)-cis, trans-chrysanthemate)

³²⁸Phenthoate (S-a-ethoxycarbonylbenzyl-o, o-dimethyl phosphore rodithioate)

Phenyl mercury acetate

Phenyl mercury chloride

Phenyl mercury urea

³²⁹Phorate (diethyl S-(ethylthizmethyl) phosphorothioli-thicate)

³³⁰Phosalone (S-(6-chloro-2-oxabenzoxazolin-3-yl)-methyl-O, O diethylphosphorodithioate)

Phosdrine

³³¹Phosmet (Imidan) (O, O-dimethyl-S-phthallimide-methylphosphorodithioate)

³³²Phosphamidon (2-chloro-2-2-diethylcarbamoyl-1-methylvinyl dimethyle Phosphate)

³³³Phosphorus paste (Phosphorus paste)

³³⁴Phosvel (Leptophos) (O-(2, 5-dichlori-4-bromophenyl) O-methyl Phenylthiophosphorate)

³³⁵Phoxim (Phenylglyoxylonitrile oxime O-O-diethyl phosphorothioate

Phthalimidomethyl-O-O-dimethyl phosphorodithioate (Imidan)

³³⁶Picloram (4-amino-3, 5, 6, trichloroplcolinic acid)

³³⁷Pimaricin (8-E, 14-E, 16-E, 18-E, 20-E)-(1-S, 3-R, 5-S, 7-S, 12-R, 24-R, 25-S, 26-R),-22-(3-amino-3-6-dideoxy-B-D-mannopyrano-syloxy)-1, 3, 26-trihydroxy-12-methyl-10-oxo-6, 11, 28-trioxatricyclo (22.3.1.05.7) octacosa-8, 14, 16, 18, 20-pentaene-25-carboxylic acid)

Piperonyl butoxide (butyl carbityl) (6-propyl piperonyl) ether O

³³⁸Piperophos (S-2-methylpiperidinocarbonylmethyl O, (O-dipropylphosphorodithioate)

³³⁹Pipronil ((<Insert equation here>)-5-Amino-1-(2, 6 dichloro-a, a, a triflu-p-tolyl)-4-trifluoro-methyl sulfinyl pyraorezole-3-Carbonitrile tetrazine)

³⁴⁰[Clodinafop Propargyl] 2-Propynyl (R) - 2-(4-(5-chloro-3-fluroro-2-pyridinyloxy)-phenoxy)-propionate

Pival (2-Pivalyl-indane 1-3-dione)

³⁴¹Plictran (Tricyclohexyl tinhydroxide derivatives)

Potassium Cyanide

³⁴²Potassium Phosphonate KO-P-OK

³⁴³Prallethrin RS-2-methyl-3-(2-propynyl) 4-oxocyclopent-2-enyl (IR)-Cis, transchrysanthemate

³⁴⁴Pretilachlor (IUPAC) 2-chloro-2, 6-diethyl-N-(2-propoxy ethyl) acetanilide

³⁴⁵Probenazole (3-allyloxy-1, 2-benzolsothiazol-1-1, 1-dioxide)

³⁴⁶Prochloraz (N-propyl-N-[2-(2, 4, 6-trichlorophenoxy) ethyl]-imidazolecarboxamide)

³⁴⁷[Procymidone N-(3, 5-dichlorophenyl)-1, 2-dimethylcycylopropane-1, 2-dicarboximate]

³⁴⁸Prometryne (N, N'-bis (1-methylethyl)-6-(methylthio)-1, 3, 5,-triazone-2, 4-diamine)

³⁴⁹Pronamide (Kerb) (3, 5-dichloro-N-(1,-dimethyl-2 propynyl) benxamide)

³⁵⁰Propanil (3′ 4,-dichlorpropionanilide)

³⁵¹Propaquizafop 2-isopropylidene-amino-oxyethyl(R)-2-4-(6 chlorquin-oxalin-2-yloxy) phenoxy propionate

³⁵²Propargite (Omite) (Prop-2-ynyl-(4-butyl phenoxy)-cyclohexyl sulphite)

³⁵³Propetamphos (E)-0-2-isopropoxycarbonyl-1-methyl vinyl- O-methyl ethylphos phoramidothioate

³⁵⁴Propineb (Zinc propylenebdithiocarbamate (polymeric))

³⁵⁵Propoomocarb Hydrochloride (Propyl 3-(dimethylamine) Propylcarbomate hydrochloride)

³⁵⁶Propoxur (O-Isopropoxyphenylmethyl carbamate) n-Propyl ethyl-n-butyl thiolcarbamate (Tillam)

³⁵⁷Propyzamide (3, 5-dichloro-N-(1, 1-dimethylpropynyl) benzamide (IUPAC))

³⁵⁸Prynachlor (O-N-butyn-(1)-y; Choloroacetanilide)

³⁵⁹Pymetrozine (6-methy1-4-(pyridin-3-yl methylene)-amino]- 4, 5-dihydro-12, 4-triazin-3(2H)-One)

³⁶⁰Pyracarbolid (2-methyl-5, 6-dihydro-4-H-pyran-3-carboxylic anilde)

³⁶¹[Pyraclostrobin methyl N-(2-[{1-(4-chloro-phenyl)-1H-pyrazol-3-yl}oxy methyl] phenyl) N-methoxy carbamate]

³⁶²Pyrazon (PCA) (5-amino-4-chloro-2-phenyl-3-pyridazone)

Pyrethrins (insectically active principles of Chrysanthemum cinerariaefolium)

³⁶³Pyridaphenthion O, O-diethyl 2, 3-dihydro-3-OXm-2-phenyl-6-pyridazinyl-phosphorothioate

³⁶⁴Pyridate (IUPAC) 6-chloro-3-phenyl pyridazin-4-yl S-octyl thiocarbonate

³⁶⁵[Pyriproxyfen 4-phenoxyphenyl (RS)-2-(2-pyridyloxy) propyl ether]

³⁶⁶Pyrithiobac-sodium sodium 2-chloro-6(4, 6-dimethoxy pyrimidin-2-yl thio) benzoate

³⁶⁷Pyroquilon (IUPAC) 1, 2, 5, 6-tetrahydropyrrolo (3, 2, 1-i j) quinolin-4-one

³⁶⁸Quinalphos (O, O-diethyl quinoxalin-2 yl phosphorothionate)

³⁶⁹Quizalofop-p-tefuryl (±)-tetra hydrofurfuryl-(R)-2 (4(6-Chloroquinoxalin-2-yloxy)=phenoxy) propionate

³⁷⁰Rabicide (4, 5, 6, 7,-tetrachlorophthalide)

³⁷¹Resmethrin (5-benzyl-3-furylmethyl (1 RS, 3 RS, 1 RS, 3 SR)-2, 2-dimethyl-3-(2-methylprop-1-enyl) cyclopropanecarboxylate)

³⁷²[Rimsulfuron 1-(4, 6-dimethoxypyrimidin-2-yl)-3-(3-ethylsulfonyl-2-Pyridiylsulfonyl) urea]

³⁷³Ro-Neet (S-ethyl N-ethyl-N-cyclothoxylthiocarbamate)

³⁷⁴Ronnel (O, O-Dimethyl O-(2, 4, 5-trichlorophenyl) phosophorothioate)

Rotenone

Ryania

³⁷⁵S-421 (Octachlorodipropyl-ether)

³⁷⁶Scilliroside 3B, 6-B-6-acetyloxy- 3-(B-D-glucopyranosyloxy) 8, 14-dihydroxybufa-1, 20, 22, trienolide

³⁷⁷Sclex (3-(3, 5-dichlorophenyl)-5, 5-dimethyl oyazolidinedione 2, 4)

³⁷⁸Sebuphos S, S-di-sec-butyl O-ethyl phosphorodithioate

³⁷⁹Sethoxydim (2, 1-(ethoxyimine) bulyl-5 (2-ethylthiopropyl)-3-hydroxy-2-cyclohexen-1-one)

³⁸⁰Silafluofen ((4-Ethoxyphenyl) [3-(4-fluoro-3-phenoxy-phenyl)-propyl] (dimethyl)-silane

³⁸¹Simazine (2-Chloro-4, 6-bis (ethylamino) s-triazine)

³⁸²Sindone A (1, 1-dimethyl-4, 6-di-isopropyl-indanyl ethyl ketone)

³⁸³Sindone B (I, 1, 4-trimethyl 4, 6-di-isopropyl-5-indanyl ethyl ketone)

³⁸⁴Sirmate (3, 4-and 2, 3-Dichlobenzyl N-methyl carbamate)

³⁸⁵S-Metolechlor (S) 2-chloro-N-(2-ethyl-6-methyl phenyl-N-(2-methoxy=1 methyl ethyl) acetamide

³⁸⁶Sodium-Aciflourfan Sodium 5-(2-chloro-alpha, alpha, alpha-trifluoro-p-tolyloxy)-2-nitrobenzoate

Sodium cyanide

Sodium fluoroacetate

Sodium Fluro Silicate

³⁸⁷[Sodium-P-Nitrophenolate]

³⁸⁸[Spinosad 1. Spinisyn A.

2,-(6-deoxy-2, 3, 4 tri-0-methyl-alpha-L-manno pyranosyl) oxy (-13-(5-dimethyl amino) tetrahydro 6-methyl 1-2, H-pyran-2yl)-9 ethyl 1-2, 3, 3a, 5a, 5b, 6, 9, 10, 11, 12, 13, 14, 16a, 16b, tetradecahydro-14-methyl-1 H-as-indaceno (3, 2, -d) oxacyclodo decin-7, 15-dione

2, Spinosyn D

2-(6-deoxy-2, 3, 4-tri-o-methyl-alpha-L-mannopyranosyl) oxy) 13-[(5-dimethyl amino) tetrahydro-6-methyl-2H-pyran-2yl)oxy]-9-ethyl-2, 3, 3a, 5a, 5b, 6, 9, 10, 11, 12, 13, 14, 16a, 16b,-tetradeca hydro-4, 14, dimethyl-dimethyl-1H as-indaceno (3, 2, -d) oxacyclodedecin-7, 15-dione]

³⁸⁹Streptomycin

Strychnine

³⁹⁰Sulfentrazone 2′, 4′-dichloro-5′-(4-difluoromethyl-4, 5-dihydro-3-methyl 5-oxo-IH-1, 2, 4-triazol-1-yl) methanesulfonanlide

³⁹¹[Sulfonite Lithium Perflu-orooctane sulfonate

Sulfosulfuron N-(4, 6-dimethoxy 2-pyrimidiryl) -2 ethyl sulfonyl imidazol 1, 2, a pyridine-3 sulfonamide]

Sulphoxide (1, 2-methylene-dioxy-4 (2-octylsulphinyl) propyl benzene)

Sulphur (wettable or colloidal sulphur)

³⁹²Sulprofos (IUPAC) O-ethyl O-4 (methylthio) phenyl S-propyl phosphorodithioate

³⁹³Swep (methyl-3, 4-dichlorocarba-nilate)

³⁹⁴[SZ1-121 (Flufenzine) 3-(2-Chlorophenyl)-6-(2, 6-difuluorophenyl)-1, 2, 4, 5-tetrazine]

³⁹⁵Tar Acid (Complex phenolic compounds or tar oil or creosotes)

³⁹⁶Tau Fluvalinate

³⁹⁷Tavron G (2, 2-trichloroethyl stryrene)

TCA (trichlor acetic acid sodium and ammonium salts)

³⁹⁸TCMTB 2-(Thiocyanomethyl- thio), benzothiazole

³⁹⁹TEBUCONAZOLE Alpha-tert-butyl-(pora-chilorophenathyle)-1H-1, 2, 4-triazole-1-ethanol

⁴⁰⁰Tebufenozide (N-tert-butyl-N-(4-ethyl benzoyl)-3, 5-dimethyl benzohydrazide)

⁴⁰¹Tecnazene (1, 2, 4, 5-tetrachloro-3-nitrobenzenes)

Tedion (tetrachlor diphenyl sulphone)

TEPP (tetraethyl Pyrophosphate)

⁴⁰²[Tepraloxydim (Aramo) (EZ)-(RS)-2-[1-{(2-E)-3-chloroallyloxyimino}-propyl]-3-hydroxy-5-perhydropyran-4-ylcyclotex-2-en-1-one]

⁴⁰³[Terallethrin (Knockthrin-M-108) (RS)-3-allyl-2-methyl-4-oxo-cyclopent-2-enyl 2, 2, 3, 3-tetramethyl cyclo-propanecarboxylate]

⁴⁰⁴Terbacil (3-t-butyl-5 chloro-methyluracil)

⁴⁰⁵Terbufos S-(((1, 1-dimethylethyl) thio) methyl)-O, 0-diethyl phosphorodithicate or S-tert-butyl thiomethyl-O, O-diethyl Phosphorodithioate)

⁴⁰⁶Terbuteryne (2-tert. butylamino-4-ethylamino-6-methylio-S-triazine)

Tetrachloro-p-benzoquinone

⁴⁰⁷Tetrachloroisophthalonitrile (1, 2, 4-Trichloro-3, 5-dinitrobenzene)

⁴⁰⁸Tetrachlorvinphos (Gardona) 2-chloro-1-(2, 4, 5-trichlorophenyl) vinyl dimethyl phosphate)

⁴⁰⁹Tetracyclines

⁴¹⁰Tetram (O, O-Diethyl S-(2-diethylamino) ethyl phosphorothioate hydrogen oxalate)

Thallium sulphate

Thanite

⁴¹¹Thiabendazole 2(4-Thiazoloyl)- benzimidazole

⁴¹²[Thiacloprid]

⁴¹³Thiadiazinthion (Terracur) (5-Carboxymethyl-methyl-2 H-1, 3, 5-thiadiazin 2-thione)

⁴¹⁴Thiamethoxam 3-(2-chloro-thiazol-5-yl methyl)-5-methyl (1, 3, 5) Oxadiazinan-4-ylidene-N-nitroamine

⁴¹⁵[Thiazopyr methyl 2-difluoromethyl-5-(4, 5 dihydro-1, 3-thiazol-2yl)-4-isobutyl-6-trifluromethylnicotinate]

⁴¹⁶Thifluzamide 2′, 6′-dibromo 2-methyl-4′-triflouro-methoxy-4-triflouro methyl=1, 3-thiazole-5-carboxanilide

⁴¹⁷Thiocyclam (hydrogenoxalate) N, N-dimethyl-1, 2, 3-trithmn- 5-amine hydrogenoxalate

⁴¹⁸Thiocydylam N, N-dimethyl-1, 2, 3-trithian-5-ylamine hydrogen-oxalate

Thiometon

⁴¹⁹Thiophanate-M (1, 2-di (3-mathoxy-carbonyl-2-thio-ureid) benzene)

⁴²⁰Thiourea (Thiocarbamide) (Thiourea)

Thiram [bis (dimethyl thiocarbamyl) disulphide]

⁴²¹Thriadimenol (IUPAC) I-(4-chlorophenoxy)-3, 3-dimethyl-1-yl) butan-2-ol

⁴²²Tolclofos-methyl (O-(2, 6-dichloro-4-methylphenyl) O, O-dimethyl phosphorothioate)

⁴²³Tolyfluanid N-dichlorofluoromethylthio-N', N'-dimethyl-N-p-tolylsulfamide

Tolyl mercury acetate

Toxaphene (chlorinated camphene containing 67-69% chlorine)

⁴²⁴Tranid (exo-3-chloro-endo-6-cyano-2 norbornan O-Ene-I-(methicarbamoyl) oxime)

Transfluthrin ⁴²⁵(2, 3, 5, 6-tetrafluorobenzyl (IR, 3S)-3-(2, 2-dichloro vinyl)-2, 2-dimethyl-cyclopropane carboxylate)

⁴²⁶Triacontanol (1-triacontanol)

⁴²⁷Triadimefon (1-(4-chlorophenoxy)-3, 3-dimethyl-I-(1H-1, 2, 2, 4-tridzol-1-yl)-2-butanone

⁴²⁸Triallate (S-2, 2, 3-Trichloroallyl dis-isoiopropylthic-carbamate)

⁴²⁹Triazophos (O, O-diethyl O-1-phenyl-1, 2-4-triazol-3 ylphosphorothioate)

Trichlorophenoxy acetic acid (2, 4, 5-T)

Trichlorphon

⁴³⁰Tricyclazole (IUPAC) 5-methyl-1, 2, 4-triazole (3, 4-b) (1, 3) benzothiazole

⁴³¹Tridemorph (2, 6-dimethyl-4-tridecyl morpholone)

⁴³²Tridiphane (IUPAC) (RS)-2-(3, (IUPAC) (RS)-(3, 5-dichloro phenyl), 2, 2, 2,-, trichloroethyl) oxirane

⁴³³[Trifloxysulfuron-sodium N[(4, 6-dimethoxy-2-pyrimidinyl) cabamoyl]-3-(2, 2, 2,-trifluoro ethoxy)-pyridin-2-sulfonamice Sodium salt]

⁴³⁴Triflumizole ((E)-4-Chloro-<Insert equation here>, <Insert equation here>, <Insert equation here>-trifluoro-N-(1-H-imidazol-1-yl-2-propoxyethylidone)-o-toluidine)

⁴³⁵Triflumizole ((E)-4-Choloro-α, α, α-trifluoro-N-(1-imidezol-1-yl-2-propoxy ethylidene)-O-toluidine)

⁴³⁶Triflumuron 1-(2-cholorbenzoyl)-3-(4-trifluoro-methoxyphenyl) urea)

⁴³⁷Trifluralin (2, 6-dinitro-NN-dipropyl-4-triflouromethyl aniline)

⁴³⁸Triforine 1, 4-di-(2, 2, 2-trichloro-1 formamidoethyl)-piperazine

Triorthocresyl Phosphate

⁴³⁹Tunic (2,-(3, 4-dichlorophenyl)-4-methyl-1m 2, 4-oxadiazo-linine-3, 5,-dione

⁴⁴⁰2, 4-DB 4-(2, 4-Dichlorophenoxy) butyric acid)

⁴⁴¹2, 4, 5-T B (4-(2, 4, 5-trichlorophenoxy) butyric acid)

⁴⁴²Udonkor (N-(beta-cyanothyl) monochloroacetamide)

⁴⁴³Uniconazole ((E)-1-(RS)-1-(4-chlorophenyl)-4, 4-dimethyl 1-2-(1H-1, 2, 4-triazol-1-yl) pent-1-en-3-ol.)

⁴⁴⁴[Uniconazole-P(E)-(S)-1-(4-chlorophenyl)-4, 4-dimethyl-2-(1H-1, 2, 4-triazolylpent-1-en-3-ol)]

⁴⁴⁵Vacor N-3-pyridyl methyl-NP-nitrophenyl urea

⁴⁴⁶Validamycin A (IL-(1, 3, 4/2, 6)-2, 3-dihydroxy-6-hydroxymethyl-4-(1 S, 4 R, 5S, 6S)-4, 5, 6-trihydroxy-3-hydroxymethylcyclohex-2-enylamino) cyclohexyl- <Insert equation here>-D-glucopyranoside)

⁴⁴⁷Vamidothion (O, O-dimethyl-s-(2-1-methyl-8 carbamoylethylthio) ethyl) phosphorothioate)

⁴⁴⁸Vegetta (Ethylene thiuram monosulphide)

⁴⁴⁹Vinclozolin 3-(3, 5-dichlorophenyl)-5-ethenyl-5-methyl-2, 4-oxazolidinedione

⁴⁵⁰Vornzlate (S-propyl NN-dipropyl thiolcarbamate)

Warfarin (3-a-acetonyl benzyl-4-hydroxy-coumarin)

⁴⁵¹Z-11-HEXADECENAL(Z-11-16AL+Z-11-16AC)

⁴⁵²Zectran (4-dimethylamino-3, 5-xylyl-N-methylcarbamate)

Zimet

Zinc Phosphide

Zineb (Zinc Ethylene bis-dithiocarbamate)

Ziram (Zinc dimethyl-dithiocarbamate)

Zulate

1 For ban under Ss. 27(2) & 28 on certain insecticides see notification, infra.

2 Included by G.S.R. 10(E), dt. 3-1-1996.

3 Included by G.S.R. 672(E), dt. 28-9-1999.

4 Included by G.S.R. 672(E), dt. 28-9-1999.

5 Included by G.S.R. 672(E), dt. 28-9-1999.

6 Included by G.S.R. 538(E) dt. 21-11-1996.

7 Included by G.S.R. 9(E), dt. 9-1-1974.

8 Included by G.S.R. 9(E), dt. 9-1-1974.

9 Included by G.S.R. 9(E), dt. 9-1-1974.

10 Included by G.S.R. 9(E), dt. 9-1-1974.

11 Included by G.S.R. 621(E), dt. 27-10-1997.

12 Included by G.S.R. 9(E), dt. 9-1-1974.

13 Subs by G.S.R. 576(E), dt. 26-8-1993.

14 Included by G.S.R. 31(E), dt. 15-1-1987.

15 Included by G.S.R. 839(E), dt. 14-11-1985.

16 Included by G.S.R. 9(E), dt. 9-1-1974.

17 Included by G.S.R. 730(E), dt. 30-10-1995.

18 Included by G.S.R. 501(E), dt. 17-7-1982.

19 Included by G.S.R. 9(E), dt. 9-1-1974.

20 Included by G.S.R. 9(E), dt. 9-1-1974.

21 Included by G.S.R. 10(E), dt. 3-1-1996.

22 Included by G.S.R. 839(E), dt. 14-11-1985.

23 Included by G.S.R. 224(E), dt. 26-3-1999.

24 Included by G.S.R. 9(E), dt. 9-1-1974.

25 Included by G.S.R. 9(E), dt. 9-1-1974.

26 Included by G.S.R. 9(E), dt. 9-1-1974.

27 Included by S.O. 511(E), dt. 22-5-1987.

28 Included by G.S.R. 9(E), dt. 9-1-1974.

29 Included by G.S.R. 672(E), dt. 28-9-1999.

30 Subs. by G.S.R. 576(E), dt. 26-8-1993.

31 Included by G.S.R. 9(E), dt. 9-1-1974.

32 Included by G.S.R. 9(E), dt. 9-1-1974.

33 Included by G.S.R. 9(E), dt. 9-1-1974.

34 Included by G.S.R. 9(E), dt. 9-1-1974.

35 Included by G.S.R. 9(E), dt. 9-1-1974.

36 Included by G.S.R. 9(E), dt. 9-1-1974.

37 Included by G.S.R. 9(E), dt. 9-1-1974.

38 Included by G.S.R. 501(E), dt. 17-7-1982.

39 Included by G.S.R. 858(E), dt. 12-8-1988.

40 Included by G.S.R. 291(E), dt. 19-4-2002.

41 Included by G.S.R. 501(E), dt. 17-7-1982.

42 Included by G.S.R. 9(E), dt. 9-1-1974.

43 Included by G.S.R. 9(E), dt. 9-1-1974.

44 Included by G.S.R. 574(E), dt. 6-10-1979.

45 Included by G.S.R. 501(E), dt. 17-7-1982.

46 Included by G.S.R. 621(E), dt. 27-10-1997.

47 Included by G.S.R. 772(E), dt. 18-11-2002.

48 Included by G.S.R. 10(E), dt. 3-1-1996.

49 Included by G.S.R. 9(E), dt. 9-1-1974.

50 Included by G.S.R. 500(E), dt. 18-6-1985.

51 Included by G.S.R. 577(E), dt. 26-8-1993.

52 Included by G.S.R. 511(E), dt. 22-5-1987.

53 Included by G.S.R. 500(E), dt. 18-6-1985.

54 Included by G.S.R. 9(E), dt. 9-1-1974.

55 Included by G.S.R. 501(E), dt. 17-7-1982.

56 Included by G.S.R. 32(E), dt. 9-1-1980.

57 Included by G.S.R. 511(E), dt. 22-5-1987.

58 Included by G.S.R. 9(E), dt. 9-1-1974.

59 Included by G.S.R. 9(E), dt. 9-1-1974.

60 Included by G.S.R. 730(E), dt. 30-10-1995.

61 Included by G.S.R. 772(E), dt. 18-11-2002.

62 Included by G.S.R. 9(E), dt. 9-1-1974.

63 Included by G.S.R. 621(E), dt. 27-10-1997.

64 Included by G.S.R. 577(E), dt. 26-8-1993.

65 Included by G.S.R. 10(E), dt. 3-1-1996.

66 Included by G.S.R. 501(E), dt. 17-7-1982.

67 Included by G.S.R. 9(E), dt. 9-1-1974.

68 Included by G.S.R. 9(E), dt. 9-1-1974.

69 Included by G.S.R. 9(E), dt. 9-1-1974.

70 Included by G.S.R. 9(E), dt. 9-1-1974.

71 Included by G.S.R. 9(E), dt. 9-1-1974.

72 Included by G.S.R. 9(E), dt. 9-1-1974.

73 Included by G.S.R. 9(E), dt. 9-1-1974.

74 Included by G.S.R. 9(E), dt. 9-1-1974.

75 Included by G.S.R. 839(E), dt. 14-11-1985.

76 Included by G.S.R. 9(E), dt. 9-1-1974.

77 Included by G.S.R. 291(E), dt. 19-4-2002.

78 Included by G.S.R. 672(E), dt. 28-9-1999.

79 Included by G.S.R. 32(E), dt. 12-2-1980.

80 Included by G.S.R. 9(E), dt. 9-1-1974.

81 Included by G.S.R. 9(E), dt. 9-1-1974.

82 Included by G.S.R. 9(E), dt. 9-1-1974.

83 Included by G.S.R. 621(E), dt. 27-10-1997.

84 Included by G.S.R. 9(E), dt. 9-1-1974.

85 Included by G.S.R. 10(E), dt. 3-1-1996.

86 Included by G.S.R. 9(E), dt. 9-1-1974.

87 Included by S.O. 511(E), dt. 22-5-1987.

88 Included by G.S.R. 9(E), dt. 9-1-1974.

89 Included by G.S.R. 9(E), dt. 9-1-1974.

90 Included by G.S.R. 291(E), dt. 19-4-2002.

91 Included by G.S.R. 839(E), dt. 14-11-1985.

92 Included by G.S.R. 9(E), dt. 9-1-1974.

93 Included by S.O. 511(E), dt. 22-5-1987.

94 Included by G.S.R. 9(E), dt. 9-1-1974.

95 Included by G.S.R. 9(E), dt. 9-1-1974.

96 Included by G.S.R. 730(E), dt. 30-10-1995.

97 Included by G.S.R. 9(E), dt. 9-1-1974.

98 Included by G.S.R. 9(E), dt. 9-1-1974.

99 Included by G.S.R. 772(E), dt. 18-11-2002.

100 Included by G.S.R. 9(E), dt. 9-1-1974.

101 Included by G.S.R. 9(E), dt. 9-1-1974.

102 Included by G.S.R. 9(E), dt. 9-1-1974.

103 Included by G.S.R. 9(E), dt. 9-1-1974.

104 Included by G.S.R. 9(E), dt. 9-1-1974.

105 Included by G.S.R. 9(E), dt. 9-1-1974.

106 Included by G.S.R. 501(E), dt. 17-7-1982.

107 Included by G.S.R. 538(E), dt. 21-11-1996.

107a Inserted by G.S.R. 799(E), dated 19-11-2008.

108 Included by G.S.R. 9(E), dt. 9-1-1974.

109 Included by G.S.R. 291(E), dt. 19-4-2002.

110 Included by G.S.R. 9(E), dt. 9-1-1974.

111 Included by G.S.R. 858(E), dt. 12-8-1988.

112 Included by G.S.R. 621(E), dt. 27-10-1997.

113 Included by S.O. 511(E), dt. 22-5-1987.

114 Included by G.S.R. 574(E), dt. 6-10-1979.

115 Included by G.S.R. 858(E), dt. 12-8-1988.

116 Included by G.S.R. 858(E), dt. 12-8-1988.

117 Included by G.S.R. 9(E), dt. 9-1-1974.

118 Included by G.S.R. 10(E), dt. 3-1-1996.

119 Included by G.S.R. 574(E), dt. 6-10-1979.

120 Included by G.S.R. 9(E), dt. 9-1-1974.

121 Included by G.S.R. 501(E), dt. 17-7-1982.

122 Included by G.S.R. 9(E), dt. 9-1-1974.

123 Included by G.S.R. 10(E), dt. 3-1-1996.

124 Included by G.S.R. 839(E), dt. 14-11-1985.

125 Included by G.S.R. 621(E), dt. 27-10-1997.

126 Included by G.S.R. 9(E), dt. 9-1-1974.

127 Included by G.S.R. 9(E), dt. 9-1-1974.

128 Included by G.S.R. 9(E), dt. 9-1-1974.

129 Included by G.S.R. 9(E), dt. 9-1-1974.

130 Included by G.S.R. 9(E), dt. 9-1-1974.

131 Included by G.S.R. 32(E), dt. 12-2-1980.

132 Included by G.S.R. 10(E), dt. 3-1-1996.

133 Included by G.S.R. 9(E), dt. 9-1-1974.

134 Included by G.S.R. 501(E), dt. 17-7-1982.

135 Included by G.S.R. 9(E), dt. 9-1-1974.

136 Included by G.S.R. 9(E), dt. 9-1-1974.

137 Included by G.S.R. 9(E), dt. 9-1-1974.

138 Included by G.S.R. 574(E), dt. 6-10-1979.

139 Included by G.S.R. 9(E), dt. 9-1-1974.

140 Included by G.S.R. 730(E), dt. 30-10-1995.

141 Included by G.S.R. 577(E), dt. 26-8-1993.

142 Included by G.S.R. 500(E), dt. 18-6-1985.

143 Included by G.S.R. 9(E), dt. 9-1-1974.

144 Included by G.S.R. 9(E), dt. 9-1-1974.

145 Included by G.S.R. 291(E), dt. 19-4-2002.

146 Included by G.S.R. 858(E), dt. 12-8-1988.

147 Included by G.S.R. 291(E), dt. 19-4-2002.

148 Included by G.S.R. 772(E), dt. 18-11-2002.

149 Included by G.S.R. 291(E), dt. 19-4-2002.

150 Included by G.S.R. 32(E), dt. 12-2-1980.

151 Included by G.S.R. 9(E), dt. 9-1-1974.

152 Included by G.S.R. 9(E), dt. 9-1-1974.

153 Included by G.S.R. 9(E), dt. 9-1-1974.

154 Included by G.S.R. 9(E), dt. 9-1-1974.

155 Included by G.S.R. 9(E), dt. 9-1-1974.

156 Included by G.S.R. 9(E), dt. 9-1-1974.

157 Included by G.S.R. 32(E), dt. 12-2-1980.

158 Included by G.S.R. 672(E), dt. 28-9-1999.

159 Included by G.S.R. 9(E), dt. 9-1-1974.

160 Included by G.S.R. 9(E), dt. 9-1-1974.

161 Included by G.S.R. 10(E), dt. 3-1-1996.

162 Included by G.S.R. 9(E), dt. 9-1-1974.

163 Included by G.S.R. 9(E), dt. 9-1-1974.

164 Included by G.S.R. 9(E), dt. 9-1-1974.

165 Included by G.S.R. 9(E), dt. 9-1-1974.

166 Included by G.S.R. 9(E), dt. 9-1-1974.

167 Included by G.S.R. 9(E), dt. 9-1-1974.

168 Included by G.S.R. 672(E), dt. 28-9-1999.

169 Included by G.S.R. 9(E), dt. 9-1-1974.

170 Included by G.S.R. 9(E), dt. 9-1-1974.

171 Included by G.S.R. 224(E), dt. 26-3-1999.

172 Included by G.S.R. 858(E), dt. 12-8-1988.

173 Included by G.S.R. 621(E), dt. 27-10-1997.

174 Included by G.S.R. 672(E), dt. 28-9-1999.

175 Included by G.S.R. 9(E), dt. 9-1-1974.

176 Included by G.S.R. 9(E), dt. 9-1-1974.

177 Included by G.S.R. 672(E), dt. 28-9-1999.

178 Included by G.S.R. 9(E), dt. 9-1-1974.

179 Included by G.S.R. 621(E), dt. 27-10-1997.

180 Included by G.S.R. 730(E), dt. 30-10-1995.

181 Included by G.S.R. 730(E), dt. 30-10-1995.

182 Included by G.S.R. 772(E), dt. 18-11-2002.

183 Included by G.S.R. 32(E), dt. 12-2-1980.

184 Included by G.S.R. 772(E), dt. 18-11-2002.

185 Included by G.S.R. 501(E), dt. 17-7-1982.

186 Included by G.S.R. 868(E), dt. 15-11-2000.

187 Included by G.S.R. 621(E), dt. 27-10-1997.

188 Included by G.S.R. 9(E), dt. 9-1-1974.

189 Included by G.S.R. 772(E), dt. 18-11-2002.

190 Included by G.S.R. 858(E), dt. 12-8-1988.

191 Included by G.S.R. 621(E), dt. 27-10-1997.

192 Included by G.S.R. 9(E), dt. 9-1-1974.

193 Included by G.S.R. 32(E), dt. 12-2-1980.

194 Included by G.S.R. 9(E), dt. 9-1-1974.

195 Included by G.S.R. 839(E), dt. 14-11-1985.

196 Included by G.S.R. 868(E), dt. 15-11-2000.

197 Included by G.S.R. 9(E), dt. 9-1-1974.

198 Included by G.S.R. 9(E), dt. 9-1-1974.

199 Included by G.S.R. 9(E), dt. 9-1-1974.

200 Included by G.S.R. 9(E), dt. 9-1-1974.

201 Included by G.S.R. 291(E), dt. 19-4-2002.

202 Included by G.S.R. 9(E), dt. 9-1-1974.

203 Included by G.S.R. 9(E), dt. 9-1-1974.

204 Included by G.S.R. 31(E), dt. 15-1-1987.

204a Inserted by G.S.R. 799(E), dated 19-11-2008.

205 Included by G.S.R. 500(E), dt. 18-6-1985.

206 Included by G.S.R. 10(E), dt. 3-1-1996.

207 Included by G.S.R. 858(E), dt. 12-8-1988.

208 Included by G.S.R. 9(E), dt. 9-1-1974.

209 Included by G.S.R. 538(E), dt. 21-11-1996.

210 Included by G.S.R. 858(E), dt. 12-8-1988.

211 Included by G.S.R. 621(E), dt. 27-10-1997.

212 Included by G.S.R. 772(E), dt. 18-11-2002.

213 Included by G.S.R. 9(E), dt. 9-1-1974.

214 Included by G.S.R. 858(E), dt. 12-8-1988.

215 Included by G.S.R. 9(E), dt. 9-1-1974.

216 Included by G.S.R. 9(E), dt. 9-1-1974.

217 Included by G.S.R. 501(E), dt. 17-7-1982.

218 Included by G.S.R. 9(E), dt. 9-1-1974.

219 Included by G.S.R. 9(E), dt. 9-1-1974.

220 Included by G.S.R. 501(E), dt. 17-7-1982.

221 Included by G.S.R. 32(E), dt. 12-2-1980.

222 Included by G.S.R. 200(E), dt. 29-3-1978.

223 Included by G.S.R. 224(E), dt. 26-3-1999.

224 Included by G.S.R. 32(E), dt. 12-2-1980.

225 Included by G.S.R. 621(E), dt. 27-10-1997.

226 Included by S.O. 511(E), dt. 22-5-1987.

227 Included by G.S.R. 621(E), dt. 27-10-1997.

228 Included by G.S.R. 9(E), dt. 9-1-1974.

229 Included by G.S.R. 291E), dt. 19-4-2002.

230 Included by G.S.R. 69(E), dt. 5-2-2001.

231 Included by G.S.R. 10(E), dt. 3-1-1996.

232 Included by G.S.R. 10(E), dt. 3-1-1996.

233 Included by G.S.R. 621(E), dt. 27-10-1997.

234 Includedby G.S.R. 577(E), dt. 26-8-1993.

235 Included by G.S.R. 291(E), dt. 19-4-2002.

236 Included by G.S.R. 291(E), dt. 19-4-2002.

236a Inserted by G.S.R. 799(E), dated 19-11-2008.

237 Included by G.S.R. 672(E), dt. 28-9-1999.

238 Included by G.S.R. 672(E), dt. 28-9-1999.

239 Included by G.S.R. 9(E), dt. 9-1-1974.

240 Included by G.S.R. 772(E), dt. 18-11-2002.

241 Included by G.S.R. 621(E), dt. 27-10-1997.

242 Included by G.S.R. 9(E), dt. 9-1-1974.

243 Included by G.S.R. 772(E), dt. 18-11-2002.

244 Included by G.S.R. 9(E), dt. 9-1-1974.

245 Included by G.S.R. 32(E), dt. 12-2-1980.

246 Included by G.S.R. 9(E), dt. 9-1-1974.

247 Included by G.S.R. 621(E), dt. 27-10-1997.

248 Subs. for "Isopropazol" by G.S.R. 181(E), dt. 13-3-2001.

249 Included by G.S.R. 839(E), dt. 14-11-1985.

250 Included by G.S.R. 32(E), dt. 12-2-1980.

251 Included by G.S.R. 621(E), dt. 27-10-1997.

252 Included by G.S.R. 839(E), dt. 14-11-1985.

253 Included by G.S.R. 9(E), dt. 9-1-1974.

254 Included by G.S.R. 730(E), dt. 30-10-1995.

255 Included by G.S.R. 9(E), dt. 9-1-1974.

256 Included by G.S.R. 9(E), dt. 9-1-1974.

257 Included by G.S.R. 9(E), dt. 9-1-1974.

258 Included by G.S.R. 10(E), dt. 3-1-1996.

259 Included by G.S.R. 9(E), dt. 9-1-1974.

260 Included by G.S.R. 32(E), dt. 12-2-1980.

261 Included by G.S.R. 9(E), dt. 9-1-1974.

262 Included by G.S.R. 32(E), dt. 12-2-1980.

263 Included by G.S.R. 9(E), dt. 9-1-1974.

264 Included by G.S.R. 9(E), dt. 9-1-1974.

265 Included by G.S.R. 9(E), dt. 9-1-1974.

266 Included by G.S.R. 772(E), dt. 18-11-2002.

267 Included by G.S.R. 9(E), dt. 9-1-1974.

268 Included by G.S.R. 868(E), dt. 15-11-2000.

269 Included by G.S.R. 32(E), dt. 12-2-1982.

270 Included by G.S.R. 10(E), dt. 3-1-1996.

271 Included by G.S.R. 9(E), dt. 9-1-1974.

272 Included by G.S.R. 672(E), dt. 28-9-1999.

273 Included by G.S.R. 291(E), dt. 19-4-2002.

274 Included by G.S.R. 823(E), dt. 28-9-1976.

275 Included by G.S.R. 839(E), dt. 14-11-1985.

276 Included by G.S.R. 9(E), dt. 9-1-1974.

277 Included by G.S.R. 858(E), dt. 12-8-1988.

278 Included by G.S.R. 9(E), dt. 9-1-1974.

279 Included by G.S.R. 500(E), dt. 18-6-1985.

280 Included by G.S.R. 621(E), dt. 27-10-1997.

281 Included by G.S.R. 9(E), dt. 9-1-1974.

282 Included by G.S.R. 9(E), dt. 9-1-1974.

283 Included by S.O. 511(E), dt. 22-5-1987.

284 Included by G.S.R. 9(E), dt. 9-1-1974.

285 Included by G.S.R. 9(E), dt. 9-1-1974.

286 Included by G.S.R. 772(E), dt. 18-11-2002.

287 Included by G.S.R. 9(E), dt. 9-1-1974.

288 Included by G.S.R. 9(E), dt. 9-1-1974.

289 Included by G.S.R. 9(E), dt. 9-1-1974.

290 Included by G.S.R. 9(E), dt. 9-1-1974.

291 Included by G.S.R. 10(E), dt. 3-1-1996.

292 Included by G.S.R. 9(E), dt. 9-1-1974.

293 Included by G.S.R. 858(E), dt. 12-8-1988.

294 Included by G.S.R. 9(E), dt. 9-1-1974.

295 Included by G.S.R. 9(E), dt. 9-1-1974.

296 Included by G.S.R. 10(E), dt. 3-1-1996.

297 Included by G.S.R. 577 (E), dt. 26-8-1993.

298 Included by G.S.R. 772(E), dt. 18-11-2002.

299 Included by G.S.R. 9(E), dt. 9-1-1974.

300 Included by G.S.R. 9(E), dt. 9-1-1974.

301 Included by G.S.R. 9(E), dt. 9-1-1974.

302 Included by G.S.R. 9(E), dt. 9-1-1974.

303 Included by G.S.R. 9(E), dt. 9-1-1974.

304 Included by G.S.R. 868(E), dt. 15-11-2000.

305 Included by G.S.R. 224(E), dt. 26-3-1999.

306 Included by G.S.R. 9(E), dt. 9-1-1974.

307 Included by G.S.R. 9(E), dt. 9-1-1974.

308 Included by G.S.R. 291(E), dt. 19-4-2002.

309 Included by G.S.R. 10(E), dt. 3-1-1996.

310 Included by G.S.R. 32(E), dt. 12-2-1982.

311 Included by G.S.R. 858(E), dt. 12-8-1988.

312 Included by G.S.R. 9(E), dt. 9-1-1974.

313 Included by G.S.R. 9(E), dt. 9-1-1974.

314 Included by G.S.R. 32(E), dt. 12-2-1982.

315 Included by G.S.R. 10(E), dt. 3-1-1996.

316 Included by G.S.R. 9(E), dt. 9-1-1974.

317 Included by G.S.R. 10(E), dt. 3-1-1996.

318 Included by G.S.R. 9(E), dt. 9-1-1974.

319 Included by G.S.R. 858(E), dt. 12-8-1988.

320 Included by G.S.R. 672(E), dt. 28-9-1999.

321 Included by G.S.R. 32(E), dt. 12-2-1982.

322 Included by G.S.R. 574(E), dt. 6-10-1979.

323 Included by G.S.R. 31(E), dt. 15-1-1987.

324 Included by G.S.R. 10(E), dt. 3-1-1996.

325 Included by G.S.R. 577 (E), dt. 26-8-1993.

326 Included by G.S.R. 772 (E), dt. 18-11-2002.

327 Included by G.S.R. 839(E), dt. 14-11-1985.

328 Included by G.S.R. 9(E), dt. 9-1-1974.

329 Included by G.S.R. 9(E), dt. 9-1-1974.

330 Included by G.S.R. 9(E), dt. 9-1-1974.

331 Included by G.S.R. 9(E), dt. 9-1-1974.

332 Included by G.S.R. 9(E), dt. 9-1-1974.

333 Included by G.S.R. 9(E), dt. 9-1-1974.

334 Included by G.S.R. 9(E), dt. 9-1-1974.

335 Included by G.S.R. 9(E), dt. 9-1-1974.

336 Included by G.S.R. 9(E), dt. 9-1-1974.

337 Included by S.O. 511(E), dt. 22-5-1987.

338 Included by S.O. 511(E), dt. 22-5-1987.

339 Included by G.S.R. 730(E), dt. 30-10-1995.

340 Subs. for "Piroxofop Propinyl" by G.S.R. 181(E), dt. 13-3-2001.

341 Included by G.S.R. 9(E), dt. 9-1-1974.

342 Included by G.S.R. 672(E), dt. 28-9-1999.

343 Included by G.S.R. 858(E), dt. 12-8-1988.

344 Included by G.S.R. 858(E), dt. 12-8-1988.

345 Included by G.S.R. 839(E), dt. 14-11-1985.

346 Included by G.S.R. 839(E), dt. 14-11-1985.

347 Included by G.S.R. 291(E), dt. 19-4-2002.

348 Included by G.S.R. 31(E), dt. 15-1-1987.

349 Included by G.S.R. 9(E), dt. 9-1-1974.

350 Included by G.S.R. 9(E), dt. 9-1-1974.

351 Included by G.S.R. 621(E), dt. 27-10-1997.

352 Included by G.S.R. 9(E), dt. 9-1-1974.

353 Included by G.S.R. 32(E), dt. 12-2-1982.

354 Included by G.S.R. 9(E), dt. 9-1-1974.

355 Included by G.S.R. 730(E), dt. 30-10-1995.

356 Included by G.S.R. 9(E), dt. 9-1-1974.

357 Included by G.S.R. 10(E), dt. 3-1-1996.

358 Included by G.S.R. 9(E), dt. 9-1-1974.

359 Included by G.S.R. 10(E), dt. 3-1-1996.

360 Included by G.S.R. 9(E), dt. 9-1-1974.

361 Included by G.S.R. 772(E), dt. 18-11-2002.

362 Included by G.S.R. 9(E), dt. 9-1-1974.

363 Included by G.S.R. 858(E), dt. 12-8-1988.

364 Included by G.S.R. 858(E), dt. 12-8-1988.

365 Included by G.S.R. 772(E), dt. 18-11-2002.

366 Included by G.S.R. 621(E), dt. 27-10-1997.

367 Included by G.S.R. 858(E), dt. 12-8-1988.

368 Included by G.S.R. 9(E), dt. 9-1-1974.

369 Included by G.S.R. 868(E), dt. 15-11-2000.

370 Included by G.S.R. 9(E), dt. 9-1-1974.

371 Included by S.O. 511(E), dt. 22-5-1987.

372 Included by G.S.R. 291(E), dt. 19-4-2002.

373 Included by G.S.R. 9(E), dt. 9-1-1974.

374 Included by G.S.R. 9(E), dt. 9-1-1974.

375 Included by G.S.R. 9(E), dt. 9-1-1974.

376 Included by G.S.R. 32(E), dt. 12-2-1982.

377 Included by G.S.R. 9(E), dt. 9-1-1974.

378 Included by G.S.R. 858(E), dt. 12-8-1988.

379 Included by G.S.R. 200(E), dt. 29-3-1978.

380 Included by G.S.R. 730(E), dt. 30-10-1995.

381 Included by G.S.R. 9(E), dt. 9-1-1974.

382 Included by G.S.R. 9(E), dt. 9-1-1974.

383 Included by G.S.R. 9(E), dt. 9-1-1974.

384 Included by G.S.R. 9(E), dt. 9-1-1974.

385 Included by G.S.R. 868(E), dt. 15-11-2000.

386 Included by G.S.R. 672(E), dt. 28-9-1999.

387 Included by G.S.R. 291(E), dt. 19-4-2002.

388 Included by G.S.R. 621(E), dt. 27-10-1997.

389 Included by G.S.R. 200(E), dt. 29-3-1978.

390 Included by G.S.R. 672(E), dt. 28-9-1999.

391 Included by G.S.R. 621(E), dt. 27-10-1997.

392 Included by G.S.R. 858(E), dt. 12-8-1988.

393 Included by G.S.R. 9(E), dt. 9-1-1974.

394 Included by G.S.R. 772 (E), dt. 18-11-2002.

395 Included by G.S.R. 9(E), dt. 9-1-1974.

396 Subs. by G.S.R. 576(E), dt. 26-8-1993.

397 Included by G.S.R. 9(E), dt. 9-1-1974.

398 Included by G.S.R. 32(E), dt. 12-2-1982.

399 Included by G.S.R. 730(E), dt. 30-10-1995.

400 Included by G.S.R. 538(E), dt. 21-11-1996.

401 Included by G.S.R. 9(E), dt. 9-1-1974.

402 Included by G.S.R. 291(E), dt. 19-4-2002.

403 Included by G.S.R. 291(E), dt. 19-4-2002.

404 Included by G.S.R. 9(E), dt. 9-1-1974.

405 Included by G.S.R. 577 (E), dt. 26-8-1993.

406 Included by G.S.R. 200(E), dt. 29-3-1978.

407 Included by G.S.R. 574(E), dt. 6-10-1979.

408 Included by G.S.R. 9(E), dt. 9-1-1974.

409 Included by G.S.R. 200(E), dt. 29-3-1978.

410 Included by G.S.R. 9(E), dt. 9-1-1974.

411 Included by G.S.R. 32(E), dt. 12-2-1982.

412 Included by G.S.R. 291(E), dt. 19-4-2002.

413 Included by G.S.R. 9(E), dt. 9-1-1974.

414 Included by G.S.R. 672(E), dt. 28-9-1999.

415 Included by G.S.R. 291(E), dt. 19-4-2002.

416 Included by G.S.R. 672(E), dt. 28-9-1999.

417 Included by G.S.R. 9(E), dt. 9-1-1974.

418 Included by G.S.R. 672(E), dt. 28-9-1999.

419 Included by G.S.R. 9(E), dt. 9-1-1974.

420 Included by G.S.R. 10(E), dt. 3-1-1996.

421 Included by G.S.R. 858(E), dt. 12-8-1988.

422 Included by S.O. 511(E), dt. 22-5-1987.

423 Included by G.S.R. 672(E), dt. 28-9-1999.

424 Included by G.S.R. 9(E), dt. 9-1-1974.

425 Included by G.S.R. 538(E), dt. 21-11-1996.

426 Included by G.S.R. 10(E), dt. 3-1-1996.

427 Included by G.S.R. 32(E), dt. 12-2-1980.

428 Included by G.S.R. 9(E), dt. 9-1-1974.

429 Included by G.S.R. 500(E), dt. 18-6-1985.

430 Included by G.S.R. 858(E), dt. 12-8-1988.

431 Included by G.S.R. 9(E), dt. 9-1-1974.

432 Included by G.S.R. 858(E), dt. 12-8-1988.

433 Included by G.S.R. 772(E), dt. 18-11-2002.

434 Included by G.S.R. 730(E), dt. 30-10-1995.

435 Included by G.S.R. 538(E), dt. 21-11-1996.

436 Included by G.S.R. 621(E), dt. 27-10-1997.

437 Included by G.S.R. 9(E), dt. 9-1-1974.

438 Included by G.S.R. 32(E), dt. 12-2-1980.

439 Included by G.S.R. 9(E), dt. 9-1-1974.

440 Included by G.S.R. 9(E), dt. 9-1-1974.

441 Included by G.S.R. 9(E), dt. 9-1-1974.

442 Included by G.S.R. 9(E), dt. 9-1-1974.

443 Included by G.S.R. 10(E), dt. 3-1-1996.

444 Included by G.S.R. 291(E), dt. 19-4-2002

445 Included by G.S.R. 32(E), dt. 12-2-1980.

446 Included by S.O. 511(E), dt. 22-5-1987.

447 Included by G.S.R. 9(E), dt. 9-1-1974.

448 Included by G.S.R. 9(E), dt. 9-1-1974.

449 Included by G.S.R. 32(E), dt. 12-2-1982.

450 Included by G.S.R. 9(E), dt. 9-1-1974.

451 Included by G.S.R. 10(E), dt. 3-1-1996.

452 Included by G.S.R. 9(E), dt. 9-1-1974.

NOTIFICATION 1

CENTRAL GOVERNMENT NOTIFICATIONS UNDER SECTION 27(2) & 28 PROHIBITING SALE AND USE OF CERTAIN INSECTICIDES

(1)

Ministry of Agriculture (Department of Agriculture and Cooperation), Noti. No. S.O. 378(E), dated May 26, 1989, published in the Gazette of India, Extra., Part II, Section 3(ii), dated 26th May, 1989, pp. 3-4 [No. 17-97/86-P.P. I]

Whereas, with a view to reviewing the continued use in India of pesticides that are either banned or restricted for use in other countries, the Government of India had set up an Expert Committee.

Now, therefore, after considering the recommendation of the said Expert Committee, and in consultation with the Registration Committee, set up under the Insecticides Act, 1968, the Central Government, in exercise of the powers conferred on it, under sub-section (2) of Section 27 read with Section 28 of the Insecticides Act, 1968, hereby passes the following order:-

(1) The use of DDT in agriculture is hereby withdrawn. In very special circumstances warranting the use of DDT for plant protection work, the State or Central Government may purchase it directly from Messrs. Hindustan Insecticides Limited, to be used under expert Government supervision.

(2) The use of DDT for the public health programme to 10,000 MT's per annum, except in case of any major outbreak of epidemic is hereby restricted.

(3) The Central Government further orders that the registration certificates issued by the Registration Committee to various registrants under Section 9 of the said Act shall stand modified/cancelled to give effect to this order.

(4) It is also ordered that all the holders of the registration certificates for manufacture and import of DDT should return their registration certificates to the Secretary, Registration Committee, Directorate of Plant Protection, Quarantine and Storage, NH-IV Faridabad (Haryana) by the 15th June, 1989.

(5) However, non-endorsement/correction of the registration certificates will not be taken as permission/approval to operate upon original certificate of registration in contravention of the provisions of this order.

(6) Certificates not submitted by the due date shall be deemed to have been cancelled.

NOTIFICATION 2

(2)

Ministry of Agriculture (Department of Agriculture & Cooperation), Noti. No. S.O. 569(E), dated July 25, 1989, published in the Gazette of India, Extra., Part II, Section 3(ii), dated 25th July, 1989, p. 3[No. 17-115/88-PPI]

Whereas the Government of India had set up an Expert Committee with a view to reviewing the continued use in India of pesticides that are either banned or restricted for use in other countries.

Now, therefore, after considering the recommendations of the said Expert Committee, and in consultation with the Registration Committee, set up under the Insecticides Act, 1968, the Central Government, in exercise of the powers conferred on it, under sub-section (2) of Section 27 read with Section 28 of the Insecticides Act, 1968, hereby passes the following order:-

(1) Chlorobenzilate is hereby banned for use in agriculture. If required it can be imported by Government/Semi-Government Organisations and prepared folbex strips for making it available to be-keepers for controlling mites of honeybees.

(2) Dibrome-Chloropropane (DBCP) is hereby banned and the registration certificates issued by the Registration Committee to various registrants shall stand cancelled.

(3) Toxaphene (Camphechlor) is hereby banned and the registration certificates issued by the Registration Committee to various registrants shall stand cancelled.

(4) The use of Sodium Cyanide shall be restricted for fumigation of cotton bales by Plant Protection Adviser to the Government of India under expert supervision.

(5) Penta-Chloro-Nitro-Benzene (PCNB) is hereby banned and the registration certificates issued by the Registration Committee to various registrants shall stand cancelled.

(6) Captafol shall be used only as seed dresser. Its use as foliar spray is hereby banned.

(7) All the holders of the registration certificates for manufacture and import of these insecticides should return their registration certificates to the Secretary, Registration Committee, Directorate of PP. Q&S, NH-IV Faridabad (Haryana) by 31st July, 1989.

(8) Non-endorsement or correction of the registration certificates will not be taken as permission or approval to operate upon original certificate of registration in contravention of the provisions of this order.

(9) Certificates not submitted by the due date shall be deemed to have been cancelled.

NOTIFICATION 3

(3)

Ministry of Agriculture (Deptt. of Agriculture and Cooperation), Noti. No. S.O. 346(E), dated May 17, 1991, published in the Gazette of India, Extra., Part II, Section 3(ii), dated 17th May, 1991, p. 2 [No. 17-10/91-PPI]

Whereas the Government of India had set up an Expert Committee with a view to investigate as to whether the continued use of certain insecticides in India will involve such risk to human beings or animals as to render it expedient or unnecessary (sic) to take immediate action.

And whereas the Central Government after considering the recommendation of the said Expert Committee and after consultation with the Registration Committee, set up under the Insecticides Act, 1968 (46 of 1968) is satisfied that the use of Pentachlorophenol (PCP) involve health hazards to human beings, animals and damage to the environment.

Now, therefore, in exercise of the powers conferred by sub-section (2) of Section 27 of the Insecticides Act, 1968 (46 of 1968), the Central Government hereby passes the following order, namely:-

The use of Pentachlorophenol (PCP) is prohibited in India and the registration certificate issued under the said Act shall stand cancelled.

NOTIFICATION 4

(4)

Ministry of Agriculture (Deptt. of Agriculture and Cooperation), Order No. S.O. 138(E), dated February 17, 1992, published in the Gazette of India, Extra., Part II, Section 3(ii), dated 17th February, 1992, pp. 2-3 [No. 17-95/88-PPI]

And whereas the Central Government after considering the recommendation of the said Expert Committee, set up under the Insecticides Act, 1968 (46 of 1968) is satisfied that the use of Aldrin, Chlordane and Heptachlor are likely to involve health hazards to human beings and animals.

Now, therefore, in exercise of the powers conferred by sub-section (2) of Section 27 of the Insecticides Act, 1968 (46 of 1968), the Central Government hereby passes the following Orders, namely:-

(i) The use of Aldrin is phased out in India and the registration certificate issued under the said Act shall stand cancelled with effect from the 31st December, 1993;

(ii) the use of Chlordane is prohibited in India and the registration certificate issued under the said Act shall stand cancelled with immediate effect;

(iii) the use of Heptachlor is prohibited in India and the registration certificate stand cancelled with immediate effect.

NOTIFICATION 5

(5)

Ministry of Agriculture (Deptt. of Agriculture and Cooperation), Order No. S.O. 325(E), dated May 11, 1992, published in the Gazette of India, Extra., Part II, Section 3(ii), dated 11th May, 1992, pp. 2-3, SI. No. 283 [No. 17-18/91-PP-1]

Whereas the Central Government had set up an Expert Committee with a view to investigate as to whether the continued use of certain insecticides in India will involve such risk to human beings or animals as to render it expedient or necessary to take immediate action;

And whereas the Central Government, after considering the recommendation of the said Expert Committee and after consultation with Registration Committee set up under the Insecticides Act, 1968 (46 of 1968), is satisfied that the use of Tetradifon, Nicotine Sulphate and Nitrofen involves health hazards to human beings, animals and damage to the environment;

Now, therefore, in exercise of the powers conferred by sub-section (2) of Section 27 of the Insecticides Act, 1968 (46 of 1968), the Central Government hereby passes the following orders with immediate effect, namely:-

(i) the use of Tetradifon is prohibited in India and the certificate of registration issued under the said Act shall stand cancelled;

(ii) the use of Nicotine Sulphate is prohibited in India; provided that the Nicotine Sulphate may be continued to be produced in the country only for export purposes and subject to the modification to this effect;

(iii) the use of Nitrofen is prohibited in India and certificate of registration issued under the said Act shall stand cancelled.

NOTIFICATION 6

(6)

Ministry of Agriculture (Deptt. of Agriculture and Cooperation), Noti. No. S.O. 648(E), dated September 20, 1996, published in the Gazette of India, Extra., Part II, Section 3(i), dated 23rd September, 1996, p. 2, No. 530 [File No. 17-5/93-PP. I]

Whereas the Government of India had set up an Expert Committee, under the Insecticides Act, 1968 (46 of 1968), with a view to investigate the continued use of certain insecticides i.e. Aldrin, Heptachlor and Chlordane in India, which were banned in other countries because of involved risks to human beings and animals, as to render it expedient or necessary to take immediate action;

And whereas the Central Government duly considered the recommendations made by the said Committee and was satisfied that the continued use of Aldrin, Chlordane and Heptachlor is likely to involve health hazards to human beings and animals;

And whereas in exercise of the powers conferred by sub-section (2) of Section 27 of the Insecticides Act, 1968, a notification was issued by the Government of India under the Ministry of Agriculture (Department of Agriculture and Cooperation) vide number S.O. 138(E), dated 17-2-1992, banning the Aldrin with effect from 1-1-1994 and banning the use of both Chlordane and Heptachlor with effect from 17-2-1992;

And whereas M/s Pesticides India Limited filed a writ petition challenging the said notification in the High Court of Rajasthan and the said High Court gave judgment on 17-3-1993 that the said notification was issued without following the principles of natural justice the said notification with a direction to reconsider the matter as regards total ban on sale, production, formulation or import of Heptachlor and Chlordane in India after affording an opportunity of hearing to the petitioners and other registration holders of these two insecticides;

And whereas the Registration Committee constituted under Section 5 of the Insecticides Act, 1968, in order to give due compliance to the order of the Honourable High Court, gave adequate opportunity to the said petitioners and other registration holders and also after convening several meetings with the industry, registration holders and deliberations in an inter-Ministerial meeting, the said Committee made certain recommendations to the Government of India;

Now, therefore, in exercise of the powers conferred by sub-section (2) of Section 27 of the Insecticides Act, 1968, the Central Government, after considering the recommendation of the Registration Committee, and on being satisfied that the use of Aldrin, Chlordane and Heptachlor is likely to cause risk to human beings and animals, hereby makes the following order, namely:-

(1) the manufacture, import and use of Heptachlor and Chlordane shall be prohibited in India with immediate effect;

(2) the certificate of registration issued by the Registration Committee to various persons under Section 9 of the said insecticides shall stand cancelled and the validity of the manufacturing licences issued to them by the Licensing Officer shall also stand cancelled;

(3) the use of Aldrin shall be prohibited in India and the certificate of registration issued under the said Act shall stand cancelled.

NOTIFICATION 7

(7)

Ministry of Agriculture (Deptt. of Agriculture and Cooperation), Noti. No. S.O. 190(E), dated March 26, 1999, published in the Gazette of India, Extra., Part II, Section 3(ii), dated 26th March, 1999, p. 2, No. 156 [File No. 17-28/94-P.P.-I]

In exercise of the powers conferred by sub-section (2) of Section 27 read with Section 28 of the Insecticides Act, 1968, the Central Government, after considering the recommendations of the Registration Committee and the Expert Committee constituted for the purpose and on being satisfied that the use of Methomyl 12.5% L formulation and phosphamidon 85% SL is likely to cause risk to human beings and animals, hereby makes the following Orders, namely:-

(1) after one year from the date of publication of this Order, the manufacture and use of the following pesticides shall be prohibited, namely:-

(i) Methomyl 12.5% L formulation;

(ii) Phosphamidon 85% SL.

(2) there shall not be any registration or grant of manufacturing licence for the production or formulation of Methomyl 12.5% L and phosphamidon 85% SL formulations;

(3) the manufacturing licences issued to various registrants of Methomyl 12.5% L and Phosphamidon 85% SL for setting up of manufacturing units shall stand cancelled in respect of those firms or persons which are yet to create facilities for manufacture of the said formulations;

(4) the certificate of registration in respect of Methomyl 12.5% L and Phosphamidon 85% SL in respect of those registrations who are yet to obtain manufacturing licences is hereby cancelled;

(5) the State Government shall have the power to take such steps as it may deem fit for carrying into execution of these Orders in the State concerned.

NOTIFICATION 8

(8)

Ministry of Agriculture (Deptt. of Agriculture and Cooperation), Noti. No. S.O. 191(E), dated March 26, 1999, published in the Gazette of India, Extra., Part II, Section 3(ii), dated 26th March, 1999, p. 3, No. 156 [File No. 17-28/94-P.P. I]

In exercise of the powers conferred by sub-section (2) of Section 27 read with Section 28 of the Insecticides Act, 1968, the Central Government, after considering the recommendations of the Registration Committee and the Expert Committee constituted for the purpose and on being satisfied that the use of Methomyl 24% formulation and phenyl Mercury Acetate is likely to cause risk to human beings and animals, hereby makes the following Order, namely:-

(1) from the date of publication of this order, the manufacture and use of the following pesticides shall be prohibited, namely:-

(i) Methomyl 24% formulation;

(ii) Phenyl Mercury Acetate;

(2) the State Government shall have the power to take such steps as it may deem fit for carrying into execution of this Order in the State concerned.

NOTIFICATION 9

(9)

Ministry of Agriculture (Deptt. of Agriculture and Cooperation), Noti. No. S.O. 1158(E), dated December 26, 2000, published in the Gazette of India, Extra., Part II, Section 3(ii), dated 26th December, 2000, pp. 2-3, No. 839 [F. No. 19/6, 99-P.P. I (Vol. III)]

Whereas in exercise of the powers conferred by sub-section (2) of Section 27 of the Insecticides Act, 1968 (46 of 1968), a notification was issued by the Government of India in the Ministry of Agriculture (Department of Agriculture and Cooperation) vide Number S.O. 15(E), dated the 1st January, 1996, banning the manufacture and use of technical grade Benzene Hexachloride (BHC) with effect from 31st March, 1997;

And whereas, in the Writ Petition (C) No. 1094 of 1989 with (C) Nos. 2 and 3 of 1997 in the matter of Dr Ashok v. Union of India, Hon'ble Supreme Court struck down the said notification on the ground that there was a lacuna in the Insecticides Act, 1968 owing to which once a substance is specified in the Schedule as contemplated under Section 3(e)(i) then, there is no power for cancelling the registration certificate issued in respect of the same substance even if on a scientific study it appears that the substance in question is grossly detrimental to the human health;

And whereas, the Insecticides (Amendment) Act, 2000 (23 of 2000) has been enacted which, inter alia, has amended sub-section (1) of Section 27 of the Insecticides Act, 1968 rectifying the said lacuna;

Now, therefore, in exercise of the powers conferred by sub-section (2) of Section 27 of the said Act and in supersession of the said notification, except as respects things done or omitted to be done before such supersession, the Central Government, after consultation with Registration Committee, and on being satisfied that the use of technical grade Benzene Hexachloride (BHC) is likely to cause risk to human beings and animals, hereby makes the following order, namely:-

1. The manufacture, distribution, transport and use of Benzene Hexachloride (BHC) technical shall be banned completely from the date of publication of this notification in the Official Gazette.

2. There shall be a ban on new registration or manufacturing license for production of Benzene Hexachloride (BHC) technical.

3. Manufacturing licenses issued to various registrants of Benzene Hexachloride (BHC) technical for setting up of manufacturing units shall be cancelled in respect of those firms or persons.

4. The Certificate of Registration for Benzene Hexachloride (BHC) technical respect of those registrants who are yet to obtain their manufacturing licenses shall be cancelled.

5. The State Government may take such steps in their respective jurisdiction as they may deem fit for carrying out the orders contained in this notification.

Act 046 of 1968 : Insecticides Act, 1968

SECTIONS