(1) This Order may be called the Insecticides (Price, Stock Display and Submission of Reports) Order, 1986.

(2) It extends to the whole of India.

(3) It shall come into force with immediate effect.

In this Order, unless the context otherwise requires,

(a) Act means the Essential Commodities Act, 1955 (10 of 1955);

(b) Controller means the person appointed as Controller of Insecticides/by the Central Government and includes any other person empowered by the Central Government to exercise all or any of the functions of the Controller under this Order;

(c) dealer means a person carrying on the business of selling insecticides, whether wholesale or retail, and includes an agent of a dealer;

(d) insecticide shall have the meaning assigned to it in clause (e) of Section 3 of the Insecticides Act, 1968 (46 of 1968);

(e) Insecticide Inspector means the Insecticide Inspector appointed by the Central or State Government under Section 20 of the Insecticides Act, 1963 (46 of 1968);

(f) 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;

(g) manufacturer means any person who manufactures insecticides and includes a formulator of the insecticides;

(h) 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.

Every manufacturer or a dealer who makes or offers to make a retail sale of any insecticide shall prominently display in his place of business;

(a) the quantities of stock of different insecticides held by him on daily basis;

(b) a list of prices of rates of such insecticides for the time being in force.

Every manufacturer or a dealer shall give a cash or credit memorandum to a purchaser of an insecticide in such form as the Controller may direct.

(1) Every manufacturer shall in regard to packing and marking of containers of insecticides comply with the following requirements, namely:

(a) every container in which any insecticide is packed shall bear such particulars as may from time to time be specified by the Controller in this behalf;

(b) every container shall be so packed and sealed that the contents thereof cannot be tampered without breaking the seal; and

(c) insecticides manufactured in India which are packed in bags shall be machine-stitched in such a manner that contents thereof cannot be tampered with, or without visible break in the stitching.

(2) Without prejudice to the generality of the provisions contained in sub-clause (1) the Controller may by an order notified in the Official Gazette, specify the requirements in regard to packing and marking of containers of insecticides of any specific type or description whether such insecticides are manufactured in India or not.

The Controller may, by an order in writing, direct the manufacturer or the dealer or any class thereof,

(a) to maintain such books, accounts and records relating to the manufacture and sale of insecticides in such form as he may specify;

(b) to submit to such authority returns or statement in such form and containing such information and within such time as he may specify;

(c) to produce such stocks, accounts or records, when so required for inspection, before their Controller or the Inspector of Insecticides or any other authority as may be specified by the Controller in this behalf.

Any order or direction made or issued by the Controller or by any other authority under this order may be served in the manner provided in sub-section (5) of Section 3 of the Act.

1. Vide GSR 71(E), dt. January 28, 1986, published in the Gazette of India, Extra., Part II, Section 3(i), dt. 28th January, 1986, pp. 2-4 [No. 14-1/84-PPI].