(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 date2 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.

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

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.

(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;

3[(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;

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

(4) The persons nominated under clauses (xiv) to 5[(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.

6[(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) 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.

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.

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.

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.

(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 7[seventeen months] from the date of such commencement for the registration of any insecticide which he has been importing or manufacturing before that date:

8[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, 9[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.

10[(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 commencement11 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.

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.

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.

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.

(1) Any person desiring to manufacture or to sell, stock or exhibit for sale or distribute any insecticide 12[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 commencement13 of this section shall make an application to the licensing officer for the grant of a licence within a period of [seventeen months]14 from the date of such commencement:

15[Provided further that any person engaged in the commercial pest control operations immediately before the commencement16 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 17[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.

18[(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) 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.

(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.

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.

(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;

(c) any insecticide except in accordance with the conditions on which it was registered;

(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 19[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) No person shall, himself or by any person on his behalf, sell, stock or exhibit for sale, distribute, 20[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;

(c) any insecticide in contravention of any other provision of this Act or of any rule made thereunder.

(2) No person shall, himself or by any person on his behalf, sell, stock or exhibit for sale or distribute 21[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]22 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.

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.

(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.

(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 23[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.

24[(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 25[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) 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.

26[(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) 27[* * *] 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.

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.

(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 28[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 29[, 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) 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.

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.

(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 30[* * *] 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.

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.

(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

(c) manufactures, sells, stocks or exhibits for sale or distributes an insecticide without a licence; 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,

31[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 fine 32[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 33[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 34[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) 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.

(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, 35[metropolitan magistrate or a judicial magistrate of the first class] shall try any offence under this Act.

36[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.]

37[* * *]

(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.

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.

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.

(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) 38[* * *] 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) 39[* * *];

(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 40[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) 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.

41[Every rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before the State Legislature.]

(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.

[See Section 3(e)]

LIST OF INSECTICIDES42

43Abamectin (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))

44[Acequinocyl IUPAC NAME: 3-dodecyl-1,4-dihydro-1,4-dioxo-2-naphthyl acetate CAS NAME: 2-(acetyloxy) 3-dodecyl-1,4-naphthalenedione 57960-19-7

45Acetamiprid (E)-Nl-[(6-chloro-3-pyridyl) Methyl]-N2-cyano-N'-ethyl cetamidine

46Acetochlor 2-chloro-N-ethoxy-methyl-6-ethylaceto-toluidide

47Acibenzolar-s-methyl

48Acibenzolar-s-methyl S-methyl benzol [1, 2, 3] thiadiazole 7-carbothioate

49Acifluorfen 5-(2-chloro-1-1-1-trifluoro-p-tolyloxy)-2-nitrobenzoic acid

50Acrinathrin ((S)- cyno-3-phenoxy benzyl (z)-(IR, 3S) 2,2-dimethyl-3-[2-(2, 2, 2-trifluoro-1-trifluoromethyl ethoxy carbonyl] vinyl] cyclopropane carboxylate.)

51Acrolein (2-Propenal or Acrylaldehyde)

Acrylonitrile

52Actellic (Pyrimiphosmethyl) (2-diethylamino-6-methylpyrimidin-4-y1 dimethyl phosphorothionate)

53Afugon (Diethyl methyl ethoxycarbonyl pyrazolopyrimidine-yl-phosphorothionate)

54Afidopyropen [(3S,4R,4aR, 6S,6aS,12R, 12aS,12bS)-3-(cyclopropylcarbonyloxy)-1,2,3,4,4a,5,6,6a, 12a,12b-decahydro-6,12-dihydroxy-4,6a,12b-trimethyl-11-oxo-9-(3-pyridyl)-11H, 12H-benzo[f]pyrano[4, 3-b] chromen-4-yl] methyl cyclopropanecarboxylate)

55Agrobacterium raidobacter strain 84

56Agrobacterium tumefaciens

57Alcaligenes Spp.

58Alachlor [2-Chloro-2', 6'-diethyl-n-(methoxymethyl)-acetanilide].

59Alanycarb Ethyl (Z)-N-benzyl, N-methyl (1-methyl thioethyliden-eamino-oxycarbonyl) amino thiobalaninate.

60Aldicarb [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)

61Allethrin and its stereo isomers

Aluminium Phosphide

62[American Wormseed oil, Chenopodium oil, ECANA and ECANA Mimic Extract of Chenopodium ambrosioides near ambrosioides and Extract of Chenopodium ambrosioides near ambrosioides (Mimic)]

63[Ametoctradin 5-ethyl-6-octyl [1, 2,4] triazolo [1, 5-a] pyrimidin-7-amine]

64Ametryne [N-ethyl-N'-(1-methylethyl)-6-(methylthio)-1, 3, 5-triazine-2, 4-diamine]

65Amicarbazone 5-amino-N-tert-butyl-4, 5-dihydro-3-isopropyl-5-oxo-1, 2, 4-1H triazole-1-carboxamide

66Amidine Hydrazone (Tetrahydro-5, 5-dimethyl-2 (1-H)-pyrimidinone [3-[4-(trifluoromethyl) phenyl]-1-[2-[4: trifluoromethyl) phenyl) ethenyl-2-propenylidene] hydrazone)

67Amidithion (S-(N-2-methoxyethyl-Carbomoyl-methyl) dimethyl phosphorothiolothionate)

68Amidosulfuron 3-(4, 6 dimethoxypyrimidin 2-yl)-1-(N-methyl-N-methyl-sulphonyl-amino-sulphonyl) urea

69[Aminocyclopyrachlore 6-Amino-5-chloro-2-Cyclopropyl-Pyrimidine-4-Carboxylic acid, Methyl Ester]

70[Aminopyralid 4-Amino-3,6-dichloropyridine-2-carboxylic acid]

71[Amisulbrom 3-(3-bromo-6-fluoro-2-methylindol-1-ylsulfonyl)-N,N-dimethyl-1H-1, 2, 4-triazol-1-sulfonamide]

Amiton

72Amitraz 2-methyl-1, 3-di-(2-4-xylylimino) 2-azapropane

73Amitrole (3-Amino-1, 2, 4-triazole)

74Ammonium Sulphamate (Ammonium Sulphamate)

75[Ampelomyees quisqualis]

76Ancymidol ( -(-Cyclopropyl-4-methoxy- -(pyrimidin-5-yl) benzyl alcohol)

77Anilofos (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

78Antagonistic fungi and Bacteria

(a) Bacillus subtilis

(b) Gliocladium Species

(c) Pseudomonas 79[Species]

(d) Trichoderma Species

Antu (Alpha-naphthyl thiourea)

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

80[Aspesgillus niger-strain AN 27]

81Asulam (Methyl-N (4-aminobenzenesulphonyl) carbamate)

82Atrazine (2-Chloro-4-ethylamino-6-isopropylamino-1, 3, 5-triazine)

83Aureofungin (Aureofungin)

84Azamethiphos (S-6-chloro-2, 3-dihydro-2-oxo-oxazolo (4, 5-b) pyridine-3-ylmethyl O, O-dimethyl phesphorothioate)

85Azinphos-ethyl (S-(3, 4-dihydro-4-oxobenzo-(d)-(1, 2, 3)-triazin-3-ylmethyl) diethyl phosphorothiolothionate)

86Azoxystrobin Methyl (E)-2-{-2-[6-(2-cyano phenoxy) pyrimidin-4yl-oxy]phenyl}-3-methoxy acrylate

87Bacillus species

88[Bacterial Extract (Physiological Extract of Bacteria and species of Blue Green Algae) Glutamic Acid Content as Marker Extract of bacterial species viz. Bacillus subtilis, Pseudomonas straita and Azotobacter crccomum with extract of species of Blue Green Algae A. platensis]

89Barban (4-chloro-2-ynyl-3-chlophenyl carbamate)

Barium Carbonate

Barium Fluoro Silicate

90Barium Polysulphide (Barium Polysulphide)

91Basagram (3-Isopropyl-I H-2, 3-benxothiadixin-4-(3H)-one 2, 2-dioxide)

92Basalin (N-(2-chloresthyl)-N-propyl-trifhcoro 2, 6-dinitro-p-toultdine)

93Bassa (O-Secondary-butylphenylmethyl carbamate)

94Bavistin (2-(methoxy-carbamoyl)-benzimidazole)

95BCPE (Chlorphenithel) (1, 1-bis-(4-Chlorophenyl)-ethanol)

96[Beflubutamid (RS)-N-benzyl-2-( , , ,4-tetrafluoro-m-tolyloxy) butyramide]

97[Benalaxyl-M Methyl-N (Phenylacetyl)-N-(2, 6-xylyl-D-alaninate]

98Bendiocarb-2, 2 dimethylbenzo 1, 3 dioxol 4 ylmethyl carbamate

99Benfuracarb (IUPAC) Ethyl N-(2, 3-dihydro-2, 2-dimethyl benzofuron-7-yl oxycarbonyl (methyl) aminothio N-isopropyl- -alaninate

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

101Benodanil 2 lodo-N phenylbenzamide

102Benomyl (Methyl-N-benzimidazol-2-yl-N (butylear-bemoyal carbamate)

103Bensulide (S (O, O-Di-isopropyl phosphorodithionate) ester with N-(2-mercaptoethyl) benzene sulphenamide)

104Benthiocarb (S-(4-chlorobenzyl)-N, N-diethylthiol carbamate)

105[Benzovindiflupyr IUPAC NAME: N-[(1RS,4SR)-9-(dicholromethylene)-1,2,3,4,-tetrahydro-1,4-methanonaphthalen-5-yl]-3 (difluoromethyl)-1-methylpyrazole-4-carboxamide CAS NAME: N-[9-(dichloromethylene)-1,2,3,4-tetrahydro-1,4-methanonaphthalen-5-yl]-3-(difluoromethyl)-1-methyl-1H-pyrazole-4-carboxamide 1072957-71-1]

106Benzobicyclon-3-(2-chloro-4mesylbenzoyl)-2-phenylthiobicyclo [3.2.1] oct-2-en-4-one

107Benzoylprop-ethyl ethyl N-benzoyl N (3, 4 dichlorophenyl) DL alaninate BHC (Benzene Hexachloride) (1, 2, 3, 4, 5, 6-hexachlorohexane)

108[Benzovindiflupyr [IUPAC NAME: N-[(1RS,4SR)-9-(dicholromethylene)-1,2,3,4,-tetrahydro-1,4-methanonaphthalen-5-yl]-3 (difluoromethyl)-1-methylpyrazole-4-carboxamide CAS NAME: N-[9-(dichloromethylene)-1,2,3,4-tetrahydro-1,4-methanonaphthalen-5-yl]-3-(difluoromethyl)-1-methyl-1H-pyrazole-4-carboxamide 1072957-71-1]

109[6-Benzylaminopurine N-phyenylmethyl-1 H-purin-6-amine (6-benzylaminopurine)]

110[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.]

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

112Bifenox (Methyl-5-(2, 4-dichlorophenoxy)-2-nitrobenzoate)

113Binapacryl (2-(1-methyl-n-propyl)-4, 6-dinitrophenyl-2-methylcrotonate)

114[Bioresmethrin 5-benzyl-3-furylmethyl (+) trans Chrysanthemate]

Bis-dimethylamino Flourophosphine Oxide

115Bispyribac Acid-2, 6-[Bis(4,6-Dimethoxy-2-pyriminyle) Oxy] Benzoic Acid

116[Bispyribac-Sodium Sodium 2, 6-bis (4, 6-dimethoxy pyrimidin-2-yloxy) benzoate]

117[Bistrifluron 1-[2-chloro-3,5-bis (trifluoromethly) phenyl]-3-(2,6-difluiorobenzoyl) urea]

118Bitertanol (B-(1, 1-biphenyl-4-yl oxy)-L (1, 1-dimethylethyl)-IH-1, 2, 4-triazole-1-ethrnol)

119[Bitterbarkomycin (Plant extract of Apocynum venetum) 1a, 2a, diacetoxyl-8A, 15 dissobutyl acyloxyl-9a-benzyloxy-4A; 6A dihydroxy-A-dihydrolignaloefuran]

120Blasticidin 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.

121Boric acid (Ortho-boric acid)

122[Brassinolide (3aS, 5S, 6R, 7aR, 7bS, 9aS, 10R, 12aS, 12bS)-10-[2S,3R,4R,5S)-3,4-dihydroxy-5,6-dimethyl-2-heptanyl]-5,6-dihydroxy-7a, 9a-dimethyl-hexadecahydro-3H-benzo[c]indeno [5,4e] oxepin-3-one]

123Brodifacoum (3-(3-(4-bromobiphenyl-4-yl)-1, 2, 3, 4-tetrahydro-l-naphthyl)-4-hydroxycoumarin)

124[Broflanilide IUPAC NAME: 6'-bromo- , , ,2-tetrafluoro-3-(N-methylbenzamido)-4'-[1, 2, 2, 2-tetrafluoro-1-(trifluoromethyl) ethyl]benz-o-toluidide CAS NAME: 3-(benzoylmethylamino)-N-[2-bromo-4-[1, 2, 2, 2-tetrafluoro-1-(trifluoromethyl) ethyl]-6-(trifluoromethyl) phenyl]-2-fluorobenzamide 1207727-04-5]

125Bromacil (5-bromo-6-methyl-3-(1-methylpropyl) uracil)

126Bromadiolone 3 3 4' bromol, 1 biphenyl 4 Y 3 hydroxy 1 phenyl propyl 4 hydroxy 2 H 1 benzopyran 2 one

127Bromophos ethyl O-(4-bromo-2, 5-dichlorophenyl) 00-diethyl phosphorothioate

128Bromopropylate (Isopropyl 4, 4'-dibromobenzylate)

129Bromoxynil (3, 5-dibromo-4-hydroxybenzonitrile)

130Brompyrazen (5-amino-4-bromo-2-phenylpyridazin-3-one)

131Bromuconazole [(4-bromo 2-(2,4-dichlorophenyl) tetrahydro-2-furanyl) methyl]-1H-1,2, 4-triazole

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

133Brozone (Methyl bromide & chloropicrin in petroleum solvent)

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

135[Burkholderia cepacia]

136Butocarboxim 3-(methyl thio)-0-((methyl amino) carbonyl) oxime-2 butanone

137Butralin (N-Sec-butyl-4-tert-butyl-2,6-dinitiroaniline)

138Butrizol 4 n butyl 4H-1, 24 triazole

139Buturon (3-(4-chlorophenyl)-methyl-1 (1-methyl prop-2-ynyl) urea)

140Butylate (S-ethyl-N, N-diisobutylthiocarbamate)

141Bux (Mixture of m-(1-methyl butyl) phenyl-methyl carbamate and m-(1-ethyl propyl) phenyl methyl carbamate)

142Cadmium based compounds (Cadmium chloride, Cadmium sulphate, Cadmium succinate)

143[Cadusafos (Sebuphos) S, S-di-sec-butyl O-ethyl phosphorodithioate]

Calcium Arsenate

144[Calcium copper sulphate/Copper calcium sulphate IUPAC NAME: A mixture, with or without stabilizing agents, of calcium hydroxide and copper (II) sulfate CAS NAME: Bordeaux mixture 8011-63-0]

Calcium Cyanide

145Campogram M (2, 5-dimethyl-furan 3-carbonic acid anilide and 320 gms og (Zinc)

146[Candida oleophila]

147Captafel (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)

148Carbefuran (2, 3-dihydro-2, 2-dimethyl-7-benzofuranyl methylcarbamate)

Carbon Disulphide

Carbon Tetrachloride

149Carbophenothion (S[(p-Chlorophenylthio)]-methyl)-o, o-diethyl phosphorodithioate)

150Carbosulfan (2, 3-dihydro-2, 2-dimethyl-7-benzofuranyl [(dibutylamine) thio] methyl carbamate)

151Carboxin (DCMO) (5, 6-Dihydro-2-methyl-1, 4-oxathiin-3-carboxanilide)

152[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]

153Carpropamid 2, 2-dichloro-N-[1-(4-Chlorophenyl) 1-ethyl-3-methyl cyclo=propane-carboxamide

154Cartap 1, 3-di (carbamoylthio)-2-dimethylaminoproane

155[Chaetomium globosum]

156Chinomethionate (6-methyl-2-oxo-1, 3-dithio (4, 5-b) quinoxaline)

157Chloramben (3-amine-2, 5-dichlorobenzonic acid)

158[Chlorantraniliprole 3-Bromo-N-[4-chloro-2-methyl-6-(methylcarbamoyl) phenyl] 1-(3-chloropyridin-2-yl)-1 H-pyrazole-5 carboxamide

Chlorbenside (p-chlorobenzyl-p-chlorophenyl sulphide)

159Chlorbufam (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)

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

161Chlorfenyinphos (2-chloro-1 (2, 4-dichlorophenyl)-Vinyl diethylphosphate)

162Chlorphonium chloride Tributyl (2, 4-dichloro-benzyl) phosphonium

163Chlorpropane (Chloropropane)

164Chlorpyriphos-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.

165Chloromequat Chloride (2-chloroethyl) trimethyl ammonium chloride)

166Chloroneb (1, 4-dichloro-2, 5-dimethexybenzine)

Chloropicrin

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

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

168Chlortoluron (3-(3-chloro-p-tolyl)-1, 1-dimethy-lurea)

169Chloroxur-n (N'-4-(4-Chlorophenoxy) phenyl-NN-dimethyl-ureat)

170Cholecalcirerol (9, 10-seocholesta-5, 7, 10(10)-trien-3 betaol; activate 7-dehydrocholesterol)

171[Chromafenozide 2' tert-butyl-5' methyl-2'-(3,5-xyloyl) chroman-6-carbohydrazide]

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

172Citicide (Chlorinated turpene)

173Citowett (Alkylarylpolyglykelether)

174[Clethodim (+)-2-{(E)-1-{(E)-3 chloro allyloxyimino} Propyl}-5-{2-(ethylthio)-propyl}-3-hydroxy cyclohex-2-enone]

175Clofentezine (3,6-bis (2-chlorophyenyl)-1,2,4,5-tetrazine.)

176Clonitralid (5, 2-dichloro-4'-nitro-salicylic-anilide-ethanolamine)

177Clopyralid (IUPAC) 3, 6-dichloropyridine-2-carboxylic acid

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

CMU (Manuron)

179[Coniotyrium minitans]

Copper Arsenate

Copper Cyanide

180Copper Hydroxide (Copper Hydroxide)

Copper naphthanate

Copper Oxychloride

Copper Sulphate

181[Copper sulfate (tribasic) IUPAC NAME: cupric sulfate-tricupric hydroxide CAS NAME: copper hydroxide sulfate 1333-22-8]

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

182Coumafuryl (3-(a-Acetonylfurfuryl)-4-hydrocyceumarin)

183Coumaphos (3-Chloro-4-methyl-7-coumarinyl diethyl phosphorothionate)

184Coumatetralyl (4-hydroxy-3(1, 2, 3, 4-tetraphydro-1-naphthyl) coumarin)

185Coyden (3, 5-dichloro-2, 6-dimethyl-4-pyridinol)

186CPAS (4-Chlorophenyl, 2, 4, 5-trichlorophynylazosulphide)

Cuprous Oxide

187Cyanazine 2 (4 Chloro 6 ethylamino 1, 3, 5 triazin 2 ylamino) 2 methyl propionitrile

Cyanophos188 (0-4-cyanophenyl 0,0-dimethyl phosphorothioate; 4-(dimethoxyphosphino-thioyloxy) benzonitrile)

189[Cyantraniliprole 1H-pyrnzole-5-Carboxamid 3-brome-1-(3-Chloro-2pyridinyl)-n-[4-cyano-2-methyl-6-(methylamino carbonyl)] phenyl (9 CL)]

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

191Cyclomorph (N-Cyclododecyl-2, 6-dimethyl-morpholinacetate)

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

193Cycluren (OMU) (N'-Cyclo-octyl-N-N-dimethyl urea)

194[Cyenopyrafen (E)-2-(4-tert-butylphenyl)-2-cyano-1-(1,3,4-trimethylpyrazol-5-yl) vinyl 2,2-dimethylpropionate]

195[Cyflufenamid (Z)-N-[a-(Cyclopropyl methoxyimino)-2,3-difluro-6-(trifluoromethyl) (benzyl)]=2 phenyl actamide]

196[Cyflumetofen 2-methoxyethyl (RS)-2-(4 tert butyly phenyl)-2-Cyano-3-Oxo-3-(a,a,a trifluro-o-tolyl) propionate]

197Cyfluthrin (IUPAC) cyano-(4-fluro-3-phenoxy-phenyl)-methyl-3-(2, 2-dichloroethenyl)-2, 2-dimethyl-cyclopropane carboxylate

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

199Cyhalothrin ((RS)-alpha-cyano-3-phenoxybenzyl) (Z)-(1RS, 3RS)-2-chloro-3, 3, 3-trifluoropropenyl)-2, 2-dimethylcyclo-propane-carboxylate)

200Cypermethrin (alpha-cyano-3-phenoxybenzyl-2, 2-dimethyl-3-(2, 2-dichlorovinyl) cyclo-propane carboxylate)

201Cypermethrin (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

202Cyphenothrin (IUPAC) (RS)-0-cyano-3-phenoxybenzyl (IR)-Cis, transchrysanthemate

203Cytrolane (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)

204Daminozide N-dimethylaminosuccinamic acid

205Decamethrin ((S)-alpha-cyano-m-phenoxybenzyl (IR, 3R) 3-(2, 2-dibromovinyl) dimethyl, cyclopropane carboxylate)

206Decarbofuran (2, 3-dihydro-2-methylobenzofuren-7-yl-methyl carbamate)

207Decazolin (I-(alpha, alpha-dimethyl-beta-acetoxypropionyl-3-isopropyl-2, 4-dioxodeoahydro quinazoline)

208DEET (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)

209Demeton-S-Methyl (S-2-ethylthioethyl O,O-dimethylphosphorothioate (IUPAC))

210DEPA (N-diethyl-phenyl acetamide)

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

212[Diamuron 1-(1-methyl-l-phenyl ethyl)-3-p-tolyl urea]

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

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

213Dibromochloropropane (1, 2-dibromo-3-chloropropane)

214Dicamba (3, 6-dichloro-2-methoxybenzoic acid)

215Dichlobenil (2, 6-dichlorobanzo nitrile)

216Dichlofenthion (0-(2, 4-dichlorophenyl) O, O-diethyl phosphorothioate)

217Dichlone (2, 3-dichloro-1, 4-naphthaquinone)

218Dichlorophen (Antiphen) 5, 5-dichloro 2, 2, dithydroxy diphenyl methane

Dichlorophenoxy acetic acid (2, 4-D)

219Dichloroprop ( )-2-(2,4-dichlorophenoxy) Propionic acid (IUPAC)

220Dichloropropane (1, 3-dichloropropane)

221Diclofop-methyl 2 (4 (2, 4 dichlorophenoxy) phenoxy) propanoic acid

222Dicloran (2, 6-dichloro-4-nitroaniline)

223[Diclosulam N-(2,6-dichloropheny1)-5-ethoxy-7-fluoro-[1,2,4] triazolo[1,5-c]pyrimidine-2-sulfonamide]

224Dicofol (2, 2, 2-trichloro-1, 1-di-(4-chlorophenyl) ethanol)

225Dicrotophos (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)

226Dienochlor (IUPAC) Perchloro-1, 1-bicyclopenta-2, 4-diene

227[Difenacoum (RS)-1-methyl-2-nitro-3-(tetrahydro-3-furylmethyl) guanidine]

228Difenphos (Abate) (O.O.O', O'-Tetramethyl O, O'-thiodi-p-phenylene phosphorothioate)

229Difenzoquat Methyl Sulphate 1, 2-dimethyl 3, 5-diphenyl-pyrazolium-methyl sulphate

230Difethialone ((Bromo 4'-(biphenyl-1-1')-yl-4) 3 tetrahydro-1, 2, 3, 4-naphthyl-1) 3-hydroxy-4, 2H-1 benzothiopyranone-2

231Diflbenzuron (1-4-chlorophenyl)-3(2), 6-difluorobenzoyal urea)

232[Diflyufenican 2', 4'-difluoro-2-(a, a, a-trifluoro-m-tolyloxy) nicotinanilide]

233Dikar (A blend of Dithane M-45 and Tech. Karathane)

234Dimas (Alar) (N-dimethylamino succinic acid)

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

236Dimethazone (IUPAC) 2-(2-chlorophenyl 4-4-dimethyl-3-isoxazolidinone)

237Dimethyl disulphide (DMDS)-Dimethyl Disulphide

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

238[Dimenthyl Phthalate 1, 2-benzenedicarboxylic acid]

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

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

241Dinobuton Isopropyl-2-(1-methyl-n-propyl)-4, 6-dinitrophenyl carbonate

242Dinocap (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)

243Dinoseb (2, 4-dinitro-6-S-butylphenol acetate)

244[Dinotefuran (RS)-1-methyl-2-nitro-3-(tetrahydro-3-furylmethyl) guanidine]

245Dioxathion (S-S-1, 4-dioxane-2, 3-ylidene (bis (o, o-diethyl phos phosphorothiolothionate)

246Diphacinene (2-diphenylacetyl 1, 3-indanediene)

247Diphenamid (NN-dimethyl-2, 2-diphenylacetamide)

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

248Disulfoton (diethyl s-(2-ethylthio) ethyl) phosphorothiolothionate)

249Dithianon 2, 3-dicyano-1, 4-dithia-an tharquinone

250Dithiopyr S, S'-dimethyl-2-difluoro methyl-4-isobutyl-6-trifluoromethyl pyridine-3, 5-dicarbothioate

251Diuron (N'-3, 4-dichlorophenyl)-NN-dimethylurea)

252DMPA (O-(2, 4-Dichlorophenyl) O'methyl N-isoptopyl-phos-phosphoroamidithicate)

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

253Dodemorph (Meltatox) (4-Cyclodedecyl-2,6-dimethyl-morpholine)

254Dodine (Dodecylguanidine-monoacetate)

255Dodomorph (4-Cyclododceyl-2, 6-dimethyl-morpholine)

256Drat (Chlorophacinone) (2-(a-P-Chlorophenyl-a-pheylacetyl) indane-1, 3-dione)

DSMA (Disodium methanearsonate)

257Dursban (O, O-diethyl O-(3, 5, 6-trichloro-2-pyridyl) phosphorothioate)

258Dusting Sulphur

EDCT mixture (Ethylene Dichloride Carbon Tetrachloride mixture)

259Ediphenphos (O-ethyl-s, s-diphenyl-dithiophosphate)

Ekatin

260Emamectin 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)

261Endosulfan (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)

262Endothall (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)

263Entomogenous fungi

(a) Beauveria bassiana

(b) Metarrhizium anisopliae

(c) Nomuraea rileyi

(d) Verticillium lecanii

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

264Ephofenprox 2-(4-ethoxyphenyl)-2-methylpropyl-3-phenoxybenzyl ether

265Epoxiconazole (2-s-3SR)-1-3-(2-chloro-phenyl)-2, 3-epoxy-2(4-fluor-phenyl)-propyl-1H-1, 2, 4-triazole

266Epoxyconazole (2RS3SR)-1-[3-(2-chloro-phenyl)-2, 3-epoxy-2-(4-fluorophenyl)=propyl]-1H-1, 2, 4-triazole

267EPTC (S-ethyl-dipropylthiocarbamate)

268Erbon (2-(2, 4, 5-trichlorophenoxy) methyl 2, 2-dichloropropionate)

269Ergostim It is a mixture of ATCA (N-acetyl-thiazolidin-4-Carboxylic acid) and folic acid in the ratio of 50:1

270[Erwinia amylovora (Hairpin protein)]

271Ethion (Tetraethyl SS methylene bis (phosphoro-thiolothionate)

272[Ethiprole ( )-5-amino-1-(2, 6-dichloro-alpha, alpha, alpha, trifluoro-p-tolyl)-4-ethyl-sulfinyl pyrazole-3-carbonitrile]

273Ethofumesate (+) 2-ethoxy-2, 3, dihydro-3, 3-dimethyl benzo furan-5yl methane sulfonate

274Ethoxysulfuron (IUPAC: 3-(4, 6-dimethoxypyrimidin-2-yl)-1-(2-ethoxyphenoxysulfonyl) Urea

275Ethrel (2-chloroethane phosphonic acid)

Ethyoxy ethyl mercury chloride

276[Ethyl butyl acetyl amino propionate Ethyl butyl acetyl amino propionate]

Ethyl di-n-propylthiolcarbamate (Eptam)

277Ethyl formate

Ethyl mercury chloride

Ethyl mercury phosphate

Ethylene dibromide

Ethylene Dichloride

278[Etoxazole (RS)-5-tert-butyl-2[2-(2,6-difluorophenyl)-4,5-dihydro-1,3-oxazol-4-ylphenetole]

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

280Etrimfos O (6 ethoxy 2 ethyl 4 pthirm-dinyl) O, O dimethyl phosphorothioate

281[Eucalyptus leaf extract containing 1, 8 cineole (eucalyptol)]

282Extract of Cymbopogan Species Monoterpenes

283Famoxadone 3-anilino-5-methyl-5(4-phenoxyphenyl)-2, 4-oxazolidinedione

284Fenac (Sodium 2, 3, 6-trichlorophenylacetate)

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

286Fenarimol (IUPAC) ( )-2, 4-dichloro- -(Pyrimidin-5-yl) benzhydryl alcohol

287Fenazaquin 4-tert-butyl phenethyl quinazolin 4-yl ether

288Fenazeflor (Phenyl 5, 6-dichloro-2-trifluoromethyl benzimidazole-1-carboxylate)

289[Fenbuconazole 4-(4-Chlorophenyl)-2-phenyl-2-(1H-1, 2, 4-triazol-1-ylmethyl) butyronitrile]

290[Fenbutatin Oxide Bis[tris(2-methy1-2pheny1 propy1) tin] oxide]

291Fenfuram 2-methyl furan-3-carboxanilide-glycine

292Fenitrothion (dimethyl-3-methyl-4-nitrophenyl phosphorothionate)

293[Fenoxanil N-(1-cyano-1, 2-dimethylpropyl)-2-(2,4-dichlorophenoxy) propion amide (R, S)-and (RR) and (S,R)-and (S,S)]

294Fenpropathrin (d-Cyano-3-phenoxybenzyl-2, 2, 3, 3-tetramethyl-1-cyclopropane-carboxylate)

295Fenpyroximate Tert-butyl (E)- -(1, 3-dimethyl-5-phenoxy-pyrazol-4-yl methyleneamino-oxy)-p-toluate

Fenson (Parachlorophenyl benzene sulphonate)

296Fensulfothion (diethyl 4-(methyl sulphonyl) phenyl phosphorothionate)

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

297Fentinacetate (triphenyltin acetate)

298Fentin chloride (triphenyltin chloride)

299Fentin-hydroxide (triphenyltin hydroxide)

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

301Fenvalerate ( -cyano-m-phenoxybenzyl- -isopropyl-p-chlorophenyl acetate)

Ferbam (Ferric Dimethyl dithio Carbamate)

302Flocoumafen 4-hydroxy-3(1, 2, 3, 4,-tetrahydro-3-(4-4-trifluromethyl benzyloxy)=phenyl)-1-napthyl) coumarin) (mixture of Cis & trans isomers)

303[Florasulam 2', 6'8-trifluoro-5-methoxy [1,2,4] triazolo[1,5-c] pyrimidine-2-sulfonanilide]

304Fluazifop (RS: 2-[4-(5-trifluoromethyl-2-pyridyloxy phenoxy] propionic acid)

305[Flubendiamide N₁-[1, 1-dimethyl-2(methyl sulfonyl) ethyl]-3-iodo-N-{4-[1, 2, 2, 2-tetrafluoro-I-trifluoromethyl) ethyl}-O-tolyl} phthalamide]

306[Flucarbazone-Sodium 4, 5-dihydro-3-methoxy-4-methyl-5-oxo-N-(2-trifluro methoxy phenyl-sulfonyl)-1H-1, 2,4-triazole-1-carboxamide, sodium salt]

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

308Flucythrinate (RS-(Cyano-3-3-phenoxy benzyl (s)-2-(4-difluomethoxy phenyl)-methylbutyrate)

309Fludiexonil (4-(2, 2-difluoro benzo (1,3) dioxol-4-yl), 1Hpyrrole-3-Carbonitrile)

310[Fluensulfone 5-chloro-1, 3-thiazol-2yl, 3, 4, 4-trifluorobut-3-en-1-yl-sulfone]

311Flufenoxuron (1-(4-2-chloro-4(trifluoromethyl) phenoxy 2-fluorophenyl) 3-(2-6-difluorobenzoyl) urea

312[Flumetralin N-(2-chloro-6-fluorobenzyl)-N-ethyl-a,a,a-trifluoro-2, 6-dinitro-p-toluidine]

313Flumeturon (N-(3-trifluro-methylphenyl)-N'-N'-dimethyl-urea)

314[Flumioxazin N-(7-fluoro-3, 4-dihydro-3-oxo-4-prop-2-ynyl-2H-1, 4-benzoxazin-6-yl) cyclochex-1-ene-1, 2,-dicarboxamide]

315[Fluopyram N-{2-[3-chloro-5-(trifluoromethyl)-2-pyridyl] ethyl}- , , -trifluoo-o-toluamide]

316[Fluorochloridone (3RS, 4RS, 3RS, 4SR)-3-Chloro-4-(chloromethyl)-1-( , , -trifluoro-m-tolyl) 2-pyrrolidinone]

317[Fluoxastrobin IUPAC NAME: (E)-[2-[6-(2-chlorophenoxy)-5-fluoropyrimidin-4-yloxy]phenyl](5,6-dihydro-1,4,2-dioxazin-3-yl) methanone Omethyloxime CAS NAME: (1E)-(2-[[6-(2-chlorophenoxy)-5-fluoro-4-pyrimidinyl]oxy]phenyl)(5,6-dihydro-1,4,2-dioxazin-3-yl) methanone Omethyloxime 361377-29-9]

318[Flupyradifurone 4-[(6-chloro-3-pyridylmethyl) 2,2-difluoroethyl) amino] furan-2(5H)-one.]

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

320[Fluridone 1-methyl-3-phenyl-5-(oc, oc, oc-trifluoro-m-tolyl)-4-pyridone]

321Fluroxypyr (IUPAC) 4-amino-3, 5-dichloro-6-fluro-2-pyridyloxy acetic acid

322[Fluroxypyr-meptyl IUPAC NAME: (RS)-1-methylheptyl [(4-amino-3,5-dichloro-6-fluoro-2-pyridinyl) oxy]acetate CAS NAME: 2-butoxy-1-methylethyl[(4-amino-3,5-dichloro-6-fluoro-2-pyridinyl) oxy] acetate 81406-37-3]

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

324Fluthiacetmethyl (Methyl [2-chloro-4-fluoro-5-(5,6,7,8-tetrahydro-3-oxo-1H,3H [1,3,4] thiadiazdeolo [3,4-a]pyrifazin-1-ylideneamino] phenythio] acetate)

Fluthiamide 2-Fluoroacetamide]

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

325[Fluthianil Z)-2-[2-fluoro-5-(trifluoromethyl) phenylthio]-2-[3-(2-methoxphenyl)-1, 3-thiazolidin-2-ylidene] acetonitrile]

326[Flutolanil , , ,-trifluoro-3'-isopropoxy-o-tolunanilide]

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

328[Fluxapyroxad 3-9difluoromethyl)-1-methyl-N-(3',4',5'-trifluorobiphenyl-2-yl) pyrazole-4-carboxamide]

329Folex (SSS-Tributyl phosphorotrithioate)

330Folpet (IUPAC) N-(trichloromethylthio) phthalimide

331[Fomesafen 5-[2-chloro-4-(trufluoromethyl) Phenoxyl-N-(methylsulfonyl)-2-nitrobenzene)]

332Fonofos (Dyfonate) O-ethyl-s-phenye ethyl phosphorodithioate)

333[Formetanate hydrochloride 3-dimethylaminomethylene aminophenyl methylcarbamate hydrochloride]

334Formethion (S-(N-formyl-N-methylcarbamoyl methyl) OO-dimethyl phosphorodithioate)

335Fosethyl Aluminium Aluminium tris (ethyl phosphonate)

336Fosthiazate (O-ethyl S-(1-methylpropyl)(2-oxo-3-thiazolidinyl) Phosphonothioate)

337Fujithion (O, O-Dimethyl-s-Parachlorophenyl phosphorothis)

338[Fusarium oxysporum (non-pathogenic)]

339[Gamma Cyhalothrin (s) a-cyano-3-phenoxybenzyl (Z)-(IR,3R)-3-(2-Choloro-3,3,3-trifuloroprop-1-enyl-=2,2-dimethylcyclopropanecarboxylate]

340Gibberellins (Gibberellic acid)

341Glyodin 2 heptadecyl 3, 4 dihydro-I H imidazolyl acetate

342Glyphosine N, N-bis (phosphonomethyl)

343Glysophosate [N-1(Phosphoromethyl) glycine] present as isopropylamine salt)

344Grannulosis Viruses (GV)

345Guazatine 1.17-diguanidino-9-azabeptadecane

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

346Halauxifenmethyl (2-pyridinecarboxylic acid, 4-amino-3-chloro-2-fluoro-3-methoxyphenyl), methyl ester)

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

348Haloxyfop methyl (Methyl 2-(4-[(3-chloro-5-(trifluoromethyl-2-pyridinyl) oxy] phenoxy) propanoate)

349[n-Heneicosane CH3-CH2-C18H37]

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

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

351Herban (3-5-3-a 4, 5, 6, 7, 8, 8-a-hexahydro-4, 7-methanoindanyl)-1, 1-dimethyl urea)

Hexachlorobenzene

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

353[Hexamethyldisilazane Hexamethyldisilazane, reaction product with silica (CAS)]

HETP (Hexaethyl tetraphosphate)

354[Hirsutella species]

355HL-ROPE Z-11-Hexadecenal, Z-9-Hexadecenal

356HP-ROPE (ZZ/EZ-7, 11-Hexadecadien-1-YL Acetate Z-11-Hexadecenal Z-9-Hexadecenal

357[Hydramethylnon 5, 5-dimethyl-perhydro pyrimidin-2-one-4-trifluoromethyl=a-(4-trifluoromethyl styryl) cinnamyliderehydrazone]

358Hydrogen cyanamide Carbamic acid nitrile; cyanamide: cyanoamine

Hydrogen Cyanide

Hydrogen Phosphide

359[Hymexazol 5-methylizoxazol-3-ol]

360[Hymexazole 5-methylisoxazol-3-Ol]

361Imazalil-Magnate Allyl 1-(2, 4-dichlorophenyl)-2-imidazol-l-ylethylether

362[Imazamethabenz-methyl Mixture of (+/ )-6-(4-Isopropyle-4-Methyl-5-oxo-2-Imidazolin-2-yl)-m-Toluate and Methyl (+/ )-2-(4-Isopropyle-4-methyl-5-oxo-2-Imidazoldin-2-yl)-p-Toluate]

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

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

365Imazaquin (RS) 2-(4-isopropyl-4-methyl-5-oxo-2-imidazolin-2-yl)-3-quinoline = 3-carboxylic acid

366[Imazosulfuron 1-(2-chlorolmidazo[1, 2-a]pyridin-3-ylsulfonyl)-3 (4, 6-dimethoxy-pyrimidin-2-yl) Urea]

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

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

368[Imidaclothiz 1-(5-chloro-2-thiazolyl methyl)-N-nitro-imidazolidin-2-ylideneamine]

369Imiprothrin 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

370[Indaziflam N-[1R, 2S]-2, 3-dihydro-2, 6-dimethyl-1H-inden-1-yl]-6-[(1RS)-1-fluoroethyl]-1, 3, 5-triazine-2, 4-diamine]

371Indole Acetic & Butyric Acids (Indole Acetic Acid, Indole Butyric acid)

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

373Indoxacarb (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

374Ioxynil (Pantrol) 3, 5-di-iodo-4-hydroxy benzenitrile)

375[Ipconazole (Isomer mixture)-(IRS, 2SR, 5RS: 1 RS, 2 SR, 5SR)-2-(4-Chlorobenzyl)-5-isoproyl-1-(1H-1, 2, 4-triazol-l-ylmethyl) cyclopentanol)]

376Ipfencarbazone (1-(2,4-Dichorophenyl)-N-(2,4-difluorophenyl)-1,5-dihydro-N-(1-methyethyl)-5-oxo-4H-1,2,4-tiazole-4-carboxamide)

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

378Isobenzan (1, 3, 4, 5, 6, 7, 7, 7-Octachloro-1, 3, 3a, 4, 7, 7a-hexahydro-4, 7, methanois olbenzofuran)

379Isofanphos O-ethyl-o-(2-isopropoxy-carbonyl) phenyl isopropyl phosphoramidothioate

380[Isofetamid IUPAC NAME: N-[1,1-dimethyl-2-(4-isopropoxy-o-tolyl)-2-oxoethyl]-3-methylthiophene-2-carboxamide CAS NAME: N-[1,1-dimethyl-2-[2-methyl-4-(1-methylethoxy) phenyl]-2-oxoethyl]-3-methyl-2-thiophenecarboxamide 875915-78-9]

381Isononuron (N' (hexahydro-4, 7,-methanoindan-1-yl) NN dimethyl urea)

382[Fluazolate]383 1 methylethyl 5-4 bromo-1-methyl-5 (trifluoromethyl) 1H-pyrazole-3-yl-2-chloro-4-fluorobenzoate

384Isoprothiolane (diesopropyl-1, 3-dithiolan-2-yl idenemalenate)

385Isoproturon N, N-dimethyl-N'-4-isopropyl phenyl urea

386Isopyrazam (3-(difluoromethyl)-1-methyl-N-[1,2,3,4-tetrahydro-9-(1-methylethyl)-1,4-methanonaphthalen-5-yl]-1H-pyrazole-4-carboxamide)

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

388[Isoxaben N-[3-(1-ethyl-1-methylpropyl) isoxazol-5-yl]-2, 6 dimethoxybenzamide]

389[Isoxathion O, O-diethyl O-5-phenyl isoxazol, 3-yl-phosphororhioate]

Karanjin (isolated from Ponqamia glabra)]

390Kasugamycin ([5-amino-2-methyl-6-(2, 3, 4, 5, 6-pentahydroxy cyclothexyl) tetrahydropyran-3-yl] amino-a-aminoacetic acid)

391Kitazin (O-O-Di-isopropyl-s-Benzyle thiophosphate)

392[Kresoxim-Methyl Methyl(E)-methoxyimino [2-O-tolyloxymethyl) phenyl] acetate]

393Lactofen (1-(Carboethoxy) ethyl 5-[-2-chloro-4-(trifluoromethyl) phenoxy]-2-nitri-benzoate)

Lead arsenate

394Lenacil (3-cyclohexyl-5, 6-trimethyleneuracil)

395[Lepimectin (E-237) Mixture of (10E, 14E, 16E, 22Z)-(IR, 4S, 5'S, 6R, 6'R, 8R, 12R, 13S, 20R, 21R, 24S),-21, 24-dihydroxy-5', 6', 11, 13, 22-pentamethyl-12-[(2Z)-2 methoxyimino-2-phenylocetoxy] 5', 6', 11, 13, 22-pentamethyl-3, 7, 19-trioxatetracyclo [15.6.1.1₄,₈.0 ₂₀,₂₄], pentacosa-10, 14, 16, 22-tetraene-6-spiro-2'-tetrahydro-pyran-2-one (E-241) and (10E, 14E, 16E, 22Z)-(IR, 4S, 5'S, 6R, 6'R, 8R, 12R, 13S, 20R, 21R, 24S),-6'-ethyl-21, 24-dihydroxy-12-[(2Z)-2 methoxyimino-2-phenylacetoxy]-5', 11, 13, 22-tetramethyl-3, 7, 19-trioxatetracyclo [15.6.1.1₄,₈.0₂₀,₂₄] pentacosa-10, 14, 16, 22-tetraene-6-spiro-2'-tetrahydro-pyran-2-one (E-909) in the ratio of 20 to 80]

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

Lindane (gamma, B.H.C.)

396Linuron (N-(3, 4-dichlorophenyl)-N-methoxy-N-methylurea)

397Lucel (5, 6, 7, 8-tetrachloroquinexaline)

398Lufenuron (RS)-1-(2,5-dichloro-4-(1,1,2,3,3,3, hexefluoropropoxy)-Phenyl)-3-(2,6-difluorobenzyl)-Urea)

399Machete (Butachlor) (2-chloro-2', 6'-diethyl-N-(Butoxymethyl)-acetanilide)

400Magnesium phosphide Magnesium phosphide

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

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

401Mancozeb (Zinc-Manganese ethylene-bis-dithiocarobamate)

402[Mandipropamid 2-(4-chloro-phenyl)-N-[2-(3-methoxy-4-pro-2-ynyloxy-pheny10-ethyl]-2-prop-2-ynyloxy-acetamide]

Maneb (manganese ethylene bis-dithiocarbamate)

403Matribuzin 4-amino-6-tort, butyl-3-(methyl thio)-1, 2, 4-triazin-5-(4H)-One

404Matrine (7aS,13aR,13bR,13cS)-dodecahydro-1H,5H, 10-H Dipyrido [2,1-f:3'.2',1'-j] [1,6] naphthyridin-10-one

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

405M.C.P.B. (4-(4-Chloro-2-methylphenoxy) butyric acid)

406Menap (O-Ethyl S, S-dispropyl phosphordithioate)

407Menazon (S-(4-, 6-diamino-1, 3, 5-triazin-2-yl methyl) dimethyl-phosphorothiolothionate)

408[Meperfluthrin IUPAC NAME: 2,3,5,6-tetrafluoro-4-(methoxymethyl) benzyl(1R,3S)-3-(2,2-dichlorovinyl)-2,2-dimethylcyclopropanecarboxylate or 2,3,5,6-tetrafluoro-4-(methoxymethyl) benzyl(1R)-trans-3-(2,2-dichlorovinyl)-2,2-dimethylcyclopropanecarboxylate CAS NAME: [2,3,5,6-tetrafluoro-4-(methoxymethyl) phenyl]methyl (1R,3S)-3-(2,2-dichloroethenyl)-2,2-dimethylcyclopropanecarboxylate 915288-13-0]

409[Mepty1 Dinocap 2,4-dinitro-6-(1-methly heptyl) pheny1 chrotonate]

Mercuric Chloride

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

411[Mesotrione 2-[4-mesyl-2-nitrobenzoyl]-3-hydroxycyclohex-2-enone]

412Metabromuron (N-(P-bromophenyl)-N'-methyl-N'-methoxyurea)

413[Metaflumizone (E+Z)-2-[2-(4-cyanophenyl)-1-(3-trifluoromethyl phenyl) ethylidene]-N-(4-trifluoromethoxy phenyl) hydrazine carboxamide]

414Metalaxyl-m Methyl N-(Methoxyacethyl)-N-(2, 6-xylyl)-D-alaninate

415Metalaxyl methyl 2-(methoxyacetyl)-(2.6 xylyl)-DL-alaninate

Metaldehyde

416[Metamifop Propanamide, (R)-2 [-4-[(6-chloro-2-benzoxazolyl) oxy] phenoxy]-N-(2-flurophenyl)-N-methy1]

417Metamitron (4-Amino-4-5 dihydro-3-Methyl-6-phenyl-1,2,3-triazin-5-one (IUPAC))

418Metam Sodium (N-methyldithiocarbamic Acid)

Metasystox

419Metazachlor 2-Chloro-N-(pyrazol-1-ylmethyl) acet-2', 6'-xylidide

420Metazosulfuron-(1-3-chloro-1-methyl-4-[(5RS)-5,6-dihydro-5-methyl-1,4,2-dioxazin-3-yl]Pyrazol-5-ylsulfonyl}-3-(4,6-dimethoxypyrimidin-2-yl) urea)

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

422Methabenzthiazuron (1, 3-Dimethyl-3 (2, benzothiozoiyl)-urea)

423Methacrifos (O-2-methoxycarbonylprop-l-enyl O, O-dimethylphosphorothioate)

424Methamidophos (O-S-dimethylester amide of thiophosphoric acid)

425Methedathion S. 2, 3-dihydro-5-methoxy-2-oxo-1, 3, 4,-thiadizol-3-yl-methyl O-O-dimethyl phosphorodithioate

426Methomyl (S-methyl N-((methylcarbamoyl) oxy) thioacetimidate)

427Methoprene (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

428Methoxyfenazide N'tert-butyl-N-(3, 5-dimethylbenzoyl)-3-methoxy-2-methylbenzohydrazide

Methyl bromide

Methyl demeton (Dimeton-methyl and Dimeton-methyl)

Methyl Mercury Chloride

429Methylmetiram (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)

430Metiram (Ammonium complex with Zn-(N, N-1, 2-ethylenebix, (dithioarbamate)) ad N -N'-Poly-1, 2-propylene-bi (Thiocarbamoyl)-di-sulphide)

431[Metofluthrin 2, 3, 5, 6 Tetrafluro-4-(methoxy methyl) benzyl (EZ)-(IRS, 3RS, IRS, 3 SR)-2, 2 dimethyl-3-(Prop-1-enyl) cyclopropane carboxylate]

432Metolachlor (2-Chloro-6-ethyl-N-(2-methoxyl-1-methylethyl) acet-o-toluidide)

Metox (Chlorsulphicide)

433Metoxuron (N'-(3-chloro-4-methoxyphenyl)-N, N-dimethyl urea)

434[Metrobromuron 3-(4-bromophenyl)-1-Methoxy-1-methyl urea]

435[Metralenone 3'-bromo-2,3,4,6'-tetramethoxy-2', 6-dimethyl benzophenone]

436Mevinphos (2-methoxy carbonyl-1-methyl vinyl dimethyl phosphate)

437[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 [15.6.1.1₄,₈, 0.₂₀,₂₄] 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 [15.6.1.1₄,₈.0₂₀,₂₄] pentacosa-10, 14, 16, 22-tetraene-6-spiro-2-tetrahydropyran-2-one in the ratio 3 to 7]

438MIPCIN (2-incpropylphenyl-N-methyl carbamate)

439Molinate (S-Ethyl-N-hexaphydro-1 H-azepinuthiol-carbamate)

440Monocrotophos (3-Hydroxy-N-methyl-crotonamide dimethyl phosphate)

441Monolinuron (N-(4-chlorophenyl)-N-Methoxy-N-methyl urea)

442Mopiquat chloride (1,1-dimethyl-piperidinium)

443MSMA (Monosodium methaearsonate)

444[Muscalure (Z)-tricos-9-ene]

445[Mycothecirem Verrucaria]

446Myglobutanil (IUPAC) 2-P-Chlorophenyl 2-(1H-1, 2, 4-triazol-1-yl-methyl) hoxaneritriale

Nabam (Disodium ethylene-1, 2-bisdithiocarbamate)

447Naburon (1-Butyl-3(3, 4-dichlorophenyl) 1-methyl urea)

448[N-acetylthiazolidine-4-carboxylic acid (natca) N-acetylthiazolidine-4-carboxylic acid (natca)]

449Naphythylacetic acid (Naphthylacetic acid and its derivations)

450Naproamide (RS)-N,N, diethyl-2-(A-Naphthyloxy) propionamide)

451Naproanilide 2-(2-naphthyloxy) propionanilide

452[Naptalam N-1-naphthylphthalamic acid]

453Neled (1, 2-dibromo-2, 2-dichloroethyl dimethyl phosphate)

454Nemafos (Thinonzim) (O, O-diethyl C-2 pyrazinyl phosphorothioate)

455Neopynamin (3, 4, 5, 6-tetrahydro-phthalimidomethyl chrysauthanate)

456Nickel Chloride (Nickel Chloride)

457[Niclosamide 2'5-dichloro-4' nitro salicylanilide]

458[Nicosulfuron 2-(4, 6, -dimethoxy pyrimidin-2-yl carbamoyl sulfamoyl)-N, N-dimethyl= nicotinamide-(4, 6, - dimethoxy pyrimidin-2-yl)-3-(3-dimethylcarbamoyl-2-pyridyl = sulfonyl) urea]

Nicotine sulphate

459[Nitenpyram (E)-N-(6-chloro-3-pyridylmethyl)-N-ethyl-N'-methly-2-nitrovinylidene diamine]

460[Nitrobenzene IUPAC NAME: Nitrobenzene CAS NAME: Nitrobenzene 98-95-3]

461Nitrofen (2, 4-dichlorophenyl 4-nitrophenyl ether)

462[N-Methylene phosphoic chitosan IUPAC NAME: N-Methylene Phosphoic Chitosan CAS NAME: N-Methylene Phosphoic Chitosan 228566-31-2]

463Novaluron (+)-1-(3-chloro-4-(1, 1, 2-trifluoro-2-trifluoro methoxyethoxy)-phenyl)-3-(2, 6-difluoro benzoyl) Urea

464Nuclear Polyhedrosis Viruses (NPV)

Octa methyl pyrophosphoramide

465Omethoate (dimethyl 8 (N-methyl-carbamoylmethyl) phosphorothioate)

466[Orbencarb s-2-Chlorobenzyl diethylthiocarbamate]

467Orthane (O, S-dimethyl N-acetyl phosphoramidothioate)

468[Orthosulfamuron 1-(4, 6-dimethoxypyrimidin-2-yl)-3-[2-dimethylcarbamoyl) phenylsulfamoyl] urea]

469[Orysastrobin (2E)-2-(methoxyimino)-2{2-{3E, 5E, 6E)-5-(methoxymino)-4, 6-dimethyl-2, 8-dioxa-3, 7-diazanona-3, 6-dien-l-yl]-phenyl}-N-methyl acetamide]

470[Oryzalin 3, 5-dinitro-N4, N4-dipropylsulfanilamide]

471Oxadiargyl (5-tert-buty 1-3-(2,4-dichloro-5-propargyloxyphenyl)-1,3,4 oxadiazol-2(3H)-One (IUPAC)

472Oxadiazon 3 (2, 4 dichloro 5 (1 methylethoxy) phynyl) 5 (1, 1-dimethylethyl) thyl) , 3, 4 oxadiazol 2-(3H) one

473Oxadixyl (IUPAC) 2-methoxy-N-(2-oxo-1, 3-oxazolidin-3 yl) acet-2, 6-xylidide

474Oxapyrazon (5-bromo-1, 6-dihydro-6-oxo-1-phenyl-4-pyridazinyl Oxamic-acid-compound with 2 dimethyl aminoethanol (1 & 1)

475[Oxathiapiprolin 1-(4-{4-[(5RS)-5-(2,6-difluorophenyl)-4,5-dihydro-1,2-oxazol-3-yl]-1,3-thiazol-2-yl}-1-pipridyl)-2-[5-methyl-3-(trifluoromethyl)-1H-pyrazol-1-yl] ethanon]

476[Oxine copper IUPAC NAME: bis(quinolin-8-olato-O,N) copper(II) or cupric 8-quinolinoxide CAS NAME: bis(8-quinolinolato-kN₁, kO₈) copper 10380-28-6]

477Oxycarboxin (DCMCD) (5, 6-dihydro-2-methyl-1, 4-oxathiin-3-carboxanilide 4, 4-dioxide)

478Oxyfluorfen 2 Choloro 1 (3 ethoxy 4 nitrophenoxy) 4 trifluorme methyl benzene

479[Oxymatrine (plant derived pesticide sophora flavescens)]

480Paclobutrazol (2RS, 3RS)-1-(4-Chlorophenyl-4,-dimethyl-2 (1H-1, 2,4-triazol-1-yl) pentan-3-ol)

Para-dichloro benzene

481Paraquat (1, 1-dimethyl 4, 4-bipyridylium ion)

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

Paris Green (Copper Aceto arsenite)

482PB-ROPE L (ZZ/EZ-7, 11-Hexadecadien-1-YL-Acetate)

483Pebulate (1, Propyl-butyl-ethylthiocarbamate)

484Penconazoie (IUPAC) 1-(2, 4-dichloro-beta-propylphenethyl)-1 H-1, 2, 4,-triazole

485[Penicillium islanidicum (for groundnut)]

486Pencycuron 1-(4-chlorobenzyl)-1-cyclopentyl-3-Phenylurea

487Pendimethalin N (1 ethyl propyl) 3, 4 dimethyl 2, 6 dinitrobenzeneamin

488[Penflufen 2'-[(RS)]-1, 3-dimethylbutyl]-5-fluoro-1, 3-dimenthylpyrazole-4-carboxanilide]

Pentachloronitrobenzene (P.C.N.B.)

Pentachlorophenol

489[Penthiopyrad (RS)-N-[{2-1, 3-Dimethylbutyl)-3-thienyl]-1-methyl-3-(trifluoromethyl)]

490Permethrin (3-phenoxy benzyl ( cis, trans-3-(2, 2-dischlorovinyl)-2, 2-dimethyl-cyclopropane carboxylate)

491[Pethoxamid 2-chloro-N-(2-ethoxyethyl)-N-(2-methyl-1-phenylprop-1-enyl) acetamide]

492[Petroleum derived spray oil, produced by distillation at >310₀C and refinement of crude mineral oil. It is the combination of largely aliphatic hydrocarbon both saturated and unsaturated, the content of the latter being reduced by refinement.]

493Phenamiphos (Fenamiphos) (ethyl 4-methylthio-m-tolyl isopropyl-phosphoramidate)

494Phenmedipham (methyl 3-(3-methyl carbaniloyloxy) carbanilate (IUPAC))

495Phenothiol S-ethyl (4-chloro-o-tolyloxy) thicacetate

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

497Phenothrin (3-phenoxybenzyl (IRS)-cis, trans-chrysanthemate)

498[d-phenothrin 3-phenoxybenzyl-(+)-cis, trans chrysanthemate]

499Phenthoate (S-a-ethoxycarbonylbenzyl-o, o-dimethyl phosphore rodithioate)

Phenyl mercury acetate

Phenyl mercury chloride

Phenyl mercury urea

500[2-phenylphenol (Biphenyl-2-ol)]

501[Phlebia gigantean]

502Phorate (diethyl S-(ethylthizmethyl) phosphorothioli-thicate)

503Phosalone (S-(6-chloro-2-oxabenzoxazolin-3-yl)-methyl-O, O diethylphosphorodithioate)

Phosdrine

504Phosmet (Imidan) (O, O-dimethyl-S-phthallimide-methylphosphorodithioate)

505Phosphamidon (2-chloro-2-2-diethylcarbamoyl-1-methylvinyl dimethyle Phosphate)

506Phosphorus paste (Phosphorus paste)

507Phosvel (Leptophos) (O-(2, 5-dichlori-4-bromophenyl) O-methyl Phenylthiophosphorate)

508[Photorhabdus luminescences akhurustii Strain K-I]

509Phoxim (Phenylglyoxylonitrile oxime O-O-diethyl phosphorothioate

Phthalimidomethyl-O-O-dimethyl phosphorodithioate (Imidan)

510Picloram (4-amino-3, 5, 6, trichloroplcolinic acid)

511[Picoxystrobin Methyl (E) 3-methoxy 2-{2-[6-(trifluoromethyl)-2-pyridloxymethyl] phenyl} acrylate]

512Pimaricin (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)

513[Pinoxaden 2, 2-dimethyl-propanoid acid 8-(2, 6-diethyl 4-methyl phenyl)-9-oxo-1, 2, 4, 5-tetrahydro-9H-Pyrazolo [1, 2-d] [1, 4, 5] oxadiazepine-7-yl ester]

514[Piperalin 3-[(RS), 2=Methylpiperidino] propyl 3, 4-diechlorobenzoate]

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

515Piperophos (S-2-methylpiperidinocarbonylmethyl O, (O-dipropylphosphorodithioate)

516Pipronil (( )-5-Amino-1-(2, 6 dichloro-a,a,a triflu-p-tolyl)-4-trifluoro-methyl sulfinyl pyraorezole-3-Carbonitrile tetrazine)

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

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

518[Plaecilomyces lilacinus]

519Plictran (Tricyclohexyl tinhydroxide derivatives)

520[Poly-D-glucosamine (Poly-(1,4)-2-amino-2-deoxy-B-D-Glucan)]

521Polyoxin (Polyoxin-B, Polyoxin-D,Polyoxin-AL) [5-(2-amino-5-O-carbamoyl-2-deoxy-L-xylonamido)-1,(5-dideoxy-1-(1,2,3,4-tetrahydro-5-hydroxymethyl-2,4-dioxopyrimidin-1-yl-B-D-allofuranuronic acid)]

522Polyoxorim [5-(2-amino-5-O-carbamoyl-2-deoxy-L-xylonamido)-1-(5-carboxy-1,2,3,4-tetrahydro-2,4-dioxopyrimidin-1-yl)-1,5-dideoxy-B-D-allofuranuronic acid .)]

Potassium Cyanide

H

523Potassium Phosphonate KO-P-OK

O

524Prallethrin RS-2-methyl-3-(2-propynyl) 4-oxocyclopent-2-enyl (IR)-Cis, transchrysanthemate

525Pretilachlor (IUPAC) 2-chloro-2, 6-diethyl-N-(2-propoxy ethyl) acetanilide

526Probenazole (3-allyloxy-1, 2-benzolsothiazol-1-1, 1-dioxide)

527Prochloraz (N-propyl-N-[2-(2, 4, 6-trichlorophenoxy) ethyl]-imidazolecarboxamide)

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

529[Prodiamine 5-dipropylamino-a,a,a-trifluoro-4, 6 dinitro-O-tolduidine; 2,6-dinitro-N₁,N₁-dipropyl-4 trifluoromethyl-m-Phenylenediamine]

530[Profoxidim (EZ)-2-{1-[(2RS)-2-(4-chlorophenoxy) propoxyimino]butyl}-3-hydroxy-5-(cis-thian-3-yl) cyclohex-2-en-1-one]

531[Prohexadione Calcium Calcium 3-oxido-5-oxo-4-propionylcyclohex-3-enecarboxylate]

532Prometryne (N, N'-bis (1-methylethyl)-6-(methylthio)-1, 3, 5,-triazone-2, 4-diamine)

533Pronamide (Kerb) (3, 5-dichloro-N-(1,-dimethyl-2 propynyl) benxamide)

534Propanil (3' 4,-dichlorpropionanilide)

535Propaquizafop 2-isopropylidene-amino-oxyethyl(R)-2-4-(6 chlorquin-oxalin-2-yloxy) phenoxy propionate

536Propargite (Omite) (Prop-2-ynyl-(4-butyl phenoxy)-cyclohexyl sulphite)

537Propetamphos (E) 0 2 isopropoxycarbonyl 1 methyl vinyl O methyl ethylphos phoramidothioate

538Propineb (Zinc propylenebdithiocarbamate (polymeric))

539[Propisochlor IUPAC NAME: 2-chloro-6'-ethyl-N-isopropoxymethylacet-o-toluidide CAS NAME: 2-chloro-N-(2-ethyl-6-methylphenyl)-N-[(1-methylethoxy) methyl]acetamide 86763-47-5]

540[Propisochlor 2 chloro-6'-ethyl-N-isopropoxymethylaceto-toluidide]

541Propoomocarb Hydrochloride (Propyl 3-(dimethylamine) Propylcarbomate hydrochloride)

542Propoxur (O-Isopropoxyphenylmethyl carbamate) n-Propyl ethyl-n-butyl thiolcarbamate (Tillam)

543Propyzamide (3,5-dichloro-N-(1, 1-dimethylpropynyl) benzamide (IUPAC))

544[Proquinazid 6-iodo-2-propoxy-3-propylquinazolin-4(3H)-one]

545[Prosulfocarb s-benzyldipropylthio carbamate]

546[Prothioconazole IUPAC NAME: (RS)-2-[2-(1-chlorocyclopropyl)-3-(2-chlorophenyl)-2-hydroxypropyl]-2,4-dihydro-1,2,4-triazole-3-thione CAS NAME: 2-[2-(1-chlorocyclopropyl)-3-(2-chlorophenyl)-2-hydroxypropyl]-2,4-dihydro-3H-1,2,4-triazole-3-thione 178928-70-6]

547Prynachlor (O-N-butyn-(1)-y; Choloroacetanilide)

548Pymetrozine (6-methy1-4-(pyridin-3-yl methylene)-amino]-4,5-dihydro-12,4-triazin-3(2H)-One)

549Pyracarbolid (2-methyl-5, 6-dihydro-4-H-pyran-3-carboxylic anilde)

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

551[Pyraflufen-ethyl Ethyl-2-chloro-5-(4-chloro-5-difluoromethoxy-1-methyl pyrazol-3-yl)-4-fluorophenoxy acetate]

552Pyrazon (PCA) (5-amino-4-chloro-2-phenyl-3-pyridazone)

Pyrethrins (insectically active principles of Chrysanthemum cinerariaefolium)

553[Pyribenzoxim Diphenylmethanone 0-[2, 6-bis [(4, 6-dimethoxy-2-pyrimidinly) oxy] benzoyl]oxime (CAS)]

554[Pyridalyl 2, 6-dichloro-4(3, 3-dichloro allyloxy) phenyl 3-[5-trifluoro methyl]-2-pyridyloxy propyl ether

555Pyridaphenthion O, O-diethyl 2, 3-dihydro-3-OXm-2-phenyl-6-pyridazinyl-phosphorothioate

556Pyridate (IUPAC) 6-chloro-3-phenyl pyridazin-4-yl S-octyl thiocarbonate

557[Pyrifluquinazon 1-acetyl-1,2,3,4-tetahydro-3-[(3-pyridylmethyl) amino]-6-[1,2,2,2-tetrafluoro-1-(trifluoomethyl) ethyl]quinazolin-2-one]

558[Pyriftalid (RS)-7-(4,6-dimethoxypyrimidin-2-ylthio)-3-methyl-2-benzofuran-1(3H)-one]

559[Pyriofenone IUPAC NAME: (5-chloro-2-methoxy-4-methyl-3-pyridyl)(4,5,6-trimethoxy-o-tolyl) methanone CAS NAME: (5-chloro-2-methoxy-4-methyl-3-pyridinyl)(2,3,4-trimethoxy-6-methylphenyl) methanone 688046-61-9]

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

561Pyrithiobac-sodium sodium 2-chloro-6(4, 6-dimethoxy pyrimidin-2-yl thio) benzoate

562Pyroquilon (IUPAC) 1, 2, 5, 6-tetrahydropyrrolo (3, 2, 1-i j) quinolin-4-one

563[Pyroxasulfone 3-[(5-difluromethoxy)-1-methyl-3(trifluromethyl) pyrazol-4-ylmethylsulfonyl]-4,5-dihydro-5,5-dimethyl-1,2-oxazole]

564[Pyroxulam N-(5, 7-dimethoxy [1, 2, 4] triazolo [1, 5-a] pyrimidin-2-yl) 2-methoxy-4-(trifluoromethyl) Pyridine-3-Sulfonamide]

565[Pythium oligandrum]

566Quinalphos (O, O-diethyl quinoxalin-2 yl phosphorothionate)

567Quinmerac-7-Chloro-3 Methyl Quinoninle-8-Carboxylic Acid

568[Quizalofop-P-ethyl (R)-2-[4-(6-chloroquinoxalin-2-yloxy) phenoxy] propionic acid]

569Quizalofop-p-tefuryl ( )-tetra hydrofurfuryl-(R)-2 (4(6-Chloroquinoxalin-2-yloxy)=phenoxy) propionate

570Rabicide (4, 5, 6, 7,-tetrachlorophthalide)

571[Reduced azadirachtin(s) [Active Ingredients(s) dihydroazadirachtin (Chemical Code 121702), and tetrahydroazadirachtin]

572Renofluthrin-2,3,5,6-tetrafluoro-4-(ymethoxmethyl) benzyl-3-(2,2-dichlorovinyl)-2,2-dimethylcyclopropanecarboxylate

573Resmethrin (5-benzyl-3-furylmethyl (1 RS, 3 RS, 1 RS, 3 SR)-2, 2-dimethyl-3-(2-methylprop-1-enyl) cyclopropanecarboxylate)

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

575Ro-Neet (S-ethyl N-ethyl-N-cyclothoxylthiocarbamate)

576Ronnel (O, O-Dimethyl O-(2, 4, 5-trichlorophenyl) phosophorothioate)

Rotenone

577[Rotenone (2R, 6as, 12as)-1, 2, 6, 6a, 12, 12-hexahydro-2-isopropenyl-8, 9-dimethoxychromeno [3, 4-b] furo [2, 3-h] chromen-6-one]

Ryania

578S-421 (Octachlorodipropyl-ether)

579[Saflufenacil (N'-[2-chloro-4-fluoro-5-(3-methyl-2,6-dioxo-4-(trifluoromethyl) 3,6-dihydro-1(2H)-pyrimidinyl) benzyl]-N-methylsulfamide)]

580Scilliroside 3B, 6-B 6 acetyloxy 3 (B-D glucopyranosyloxy) 8, 14 dihydroxybufa 1, 20, 22, trienolide

581Sclex (3-(3, 5-dichlorophenyl)-5, 5-dimethyl oyazolidinedione 2, 4)

582Sedaxane (Mixture of 2 cis-isomers 2'-[(1RS,2RS)-1,1'-bicycloprop-2-yl]-3-(difluoromethyl)-1-methylpyrazole2'-[(1RS,2SR)-1,1'-bicycloprop-2-l]-3-(Difluoromethyl)-1-methylpyrazole-4-carboxanilide)

583[Serratia marcescens GPS 5 (Bacteria)]

584Sethoxydim (2, 1-(ethoxyimine) bulyl-5 (2-ethylthiopropyl)-3-hydroxy-2-cyclohexen-1-one)

585[Siduron 1 (2-methylcylohexyl)-3-phenyl urea]

586Silafluofen ((4-Ethoxyphenyl) [3-(4-fluoro-3-phenoxy-phenyl) propyl] (dimethyl)-silane

587Simazine (2-Chloro-4, 6-bis (ethylamino) s-triazine)

588[Simetryn N2, N4-diethyl-6-methylthio-1, 3, 5-triazine-2, 4-diamine]

589Sindone A (1, 1-dimethyl-4, 6-di-isopropyl-indanyl ethyl ketone)

590Sindone B (I, 1, 4-trimethyl 4, 6-di-isopropyl-5-indanyl ethyl ketone)

591Sirmate (3, 4-and 2, 3-Dichlobenzyl N-methyl carbamate)

592S-Metolechlor (S) 2-chloro-N-(2-ethyl-6-methyl phenyl-N-(2-methoxy=1 methyl ethyl) acetamide

593Sodium-Aciflourfan Sodium 5-(2-chloro-alpha, alpha, alpha-trifluoro-p-tolyloxy)-2-nitrobenzoate

Sodium cyanide

Sodium fluoroacetate

Sodium Fluro Silicate

594[Sodium-P-Nitrophenolate]

595Solatenol (N-[(1RS,4SR)-9-(Dichloromethylidene)-1,2,3,4-tetrahydro-1,4-methanonaphthalen-5-yl]-3-(difluoromethyl)-1-methyl-1H-pyrazole-4-carboxamide)

596[Spearmint (Mentha spicata) Oil containing L-carvon, Limonin and Pines Spearmint Extract]

597[Spinetoram Major component 3' ethoxy 5, 6-dihydro spinosynJ-minor component 3' ethoxy spinosynL]

598[Spinosad 1. Spinisyn A.

2,-(6-deoxy-2, 3, 4 tri-o-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]

599[Spirodiclofen IUPAC NAME: 3-(2,4-dichlorophenyl)-2-oxo-1-oxaspiro[4.5]dec-3-en-4-yl 2,2-dimethylbutyrate CAS NAME: 3-(2,4-dichlorophenyl)-2-oxo-1-oxaspiro[4.5]dec-3-en-4-yl 2,2-dimethylbutanoate 148477-71-8]

600[Spiromesifen 3-mesityl-2-oxo-1-oxaspiro(4, 4)-non-3-en-4-yl-3, 3-dimethyl butanoate]

601[Spirotetramat Carbonic acid 3-(2, 5-dimethyl-phenyl) 8 methoxy-2-oxo-1-aza-spiro [4. 5] dec-3-en-4-yl ester ethyl ester]

602[Squamocin Seed extract of Plant Annona squamosa Linn (Custard apple)]

603Streptomycin

604[Streptomyces griseoviridis]

605[Streptomyces lydicus]

Strychnine

606Sulfentrazone 2', 4'-dichloro-5'-(4-difluoromethyl-4, 5-dihydro-3-methyl 5-oxo-IH-1, 2, 4-triazol-1-yl) methanesulfonanlide

607[Sulfonite Lithium Perflu-orooctane sulfonate

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

608[Sulfoxaflor [1-[6-(trifluoromethyl) pyridine-3yl] ethyl] methyl (oxido)-?4-Sulfanylidene cyanamide]

609[Sulfuryl Fluoride]

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

Sulphur (wettable or colloidal sulphur)

610Sulprofos (IUPAC) O-ethyl O-4 (methylthio) phenyl S-propyl phosphorodithioate

611Swep (methyl-3, 4-dichlorocarba-nilate)

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

613Tar Acid (Complex phenolic compounds or tar oil or creosotes)

614Tau Fluvalinate

615Tavron G (2, 2-trichloroethyl stryrene)

TCA (trichlor acetic acid sodium and ammonium salts)

616TCMTB 2 (Thiocyanomethyl thio), benzothiazole

617TEBUCONAZOLE Alpha-tert-butyl-(pora-chilorophenathyle)-1H-1, 2, 4-triazole-1-ethanol

618Tebufenozide (N-tert-butyl-N-(4-ethyl benzoyl)-3, 5-dimethyl benzohydrazide)

619[Tebuthiuron 1-(5-tert-butyl-1, 3, 4-thiadiazol-2-yl)-1, 3-dimethylurea]

620Tecnazene (1, 2, 4, 5-tetrachloro-3-nitrobenzenes)

Tedion (tetrachlor diphenyl sulphone)

621[Tefluthrin IUPAC NAME: 2,3,5,6-tetrafluoro-4-methylbenzyl (1RS,3RS)-3-[(Z)-2-chloro-3,3,3-trifluoroprop-1-enyl]-2,2-dimethylcyclopropanecarboxylate or 2,3,5,6-tetrafluoro-4-methylbenzyl (1RS)-cis-3-[(Z)-2-chloro-3,3,3-trifluoroprop-1-enyl]-2,2-dimethylcyclopropanecarboxylate CAS NAME: (2,3,5,6-tetrafluoro-4-methylphenyl) methyl (1R,3R)-rel-3-[(1Z)-2-chloro-3,3,3-trifluoro-1-propen-1-yl]-2,2-dimethylcyclopropanecarboxylate 79538-32-2]

622[Tefuryltrione 2-{2-chloro-4-mesyl-3-[(RS)-tetrahydro-2-furylmethoxym ethyl] benzoyl} cyclohexane-1,3-dione]

623[Tembotrione 2-{2-chloro-4-(methlysulfonyl)-3-[(2, 2, 2-trifluoroethoxy] methlyl] benzoyl} cyclohexane-1, 3-dione]

TEPP (tetraethyl Pyrophosphate)

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

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

626Terbacil (3-t-butyl-5 chloro-methyluracil)

627Terbufos S-(((1, 1-dimethylethyl) thio) methyl)-O, 0-diethyl phosphorodithicate or S-tert-butyl thiomethyl-O, O-diethyl Phosphorodithioate)

628Terbuteryne (2-tert. butylamino-4-ethylamino-6-methylio-S-triazine)

Tetrachloro-p-benzoquinone

629Tetrachloroisophthalonitrile (1, 2, 4-Trichloro-3, 5-dinitrobenzene)

630Tetrachlorvinphos (Gardona) 2-chloro-1-(2, 4, 5-trichlorophenyl) vinyl dimethyl phosphate)

631[Tetraconazole (RS)-2-(2, 4-dichlorophenyl)-3-(1H, 1, 2-4-triazole-I-yl) propyl 1, 1, 2, 2-tetrafluoroethyl ether]

632Tetracyclines

633Tetram (O, O-Diethyl S-(2-diethylamino) ethyl phosphorothioate hydrogen oxalate)

634[Tetraniliprole IUPAC NAME: 1-(3-chloro-2-pyridyl)-4'-cyano-2'-methyl-6'-methylcarbamoyl-3-[[5-(trifluoromethyl)-2H-tetrazol-2-yl]methyl]pyrazole-5-carboxanilide CAS NAME: 1-(3-chloro-2-pyridyl)-N-[4-cyano-2-methyl-6-[(methylamino) carbonyl]phenyl]-3-[[5-(trifluoromethyl)-2H-tetrazol-2-yl]methyl]-1H-pyrazole-5-carboxamide 1229654-66-3]

635[d-Tetramethrin Cyclohex-1-en-1, 2-dicarboxy midomethyl-cis-trans chrysanthemate]

Thallium sulphate

Thanite

636[Theta-Cypermethrin [1 (S*),3 ]-( )-cyano(3-phenoxyphenyl) methyl 3-(2,2-dichloroethenyl)-2,2-dimethylcyclopropanecarboxylate]

637Thiabendazole 2(4 Thiazoloyl) benzimidazole

638[Thiacloprid]

639Thiadiazinthion (Terracur) (5-Carboxymethyl-methyl-2 H-1, 3, 5-thiadiazin 2-thione)

640Thiamethoxam 3-(2-chloro-thiazol-5-yl methyl)-5-methyl (1, 3, 5) Oxadiazinan-4-ylidene-N-nitroamine

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

642[Thidiazuron 1-phenyl-3-(1, 2, 3-thiadiazol-5-yl) urea]

643[Thifensulfuron-methyl 3-(4-methoxy-6-methyl-1, 3, 5-triazin-2-yl carbamoyisulfamoyl) = thiophen-2-carboxylic acid]

644Thifluzamide 2', 6'-dibromo 2-methyl-4'-triflouro-methoxy-4-triflouro methyl=1, 3-thiazole-5-carboxanilide

645Thiocyclam (hydrogenoxalate) N, N dimethyl 1, 2, 3 trithmn 5 amine hydrogenoxalate

646Thiocydylam N, N-dimethyl-1, 2, 3-trithian-5-ylamine hydrogen-oxalate

Thiometon

647Thiophanate-M (1, 2-di (3-mathoxy-carbonyl-2-thio-ureid) benzene)

648Thiourea (Thiocarbamide) (Thiourea)

Thiram [bis (dimethyl thiocarbamyl) disulphide]

649Thriadimenol (IUPAC) I-(4-chlorophenoxy)-3, 3-dimethyl-1-yl) butan-2-ol

650[Tiadinil IUPAC NAME: 3'-chloro-4,4'-dimethyl-1,2,3-thiadiazole-5-carboxanilide CAS NAME: N-(3-chloro-4-methylphenyl)-4-methyl-1,2,3-thiadiazole-5-carboxamide 223580-51-6]

651Tolclofos-methyl (O-(2, 6-dichloro-4-methylphenyl) O, O-dimethyl phosphorothioate)

652[Tolfenpyrad 4-chloro-3ethyl-1-methyl-N[4-(p-tolyloxy) benzy1] pyrazole-5-carboxamide.]

653Tolyfluanid N-dichlorofluoromethylthio-N', N'-dimethyl-N-p-tolylsulfamide

Tolyl mercury acetate

654[Topramezone 3-(4, 5-dihydro-isoxazol-3-yl)-4-methanesulfonyl-2-methylphenyl)-(5-hyrdoxyl-1-methyl-1H-pyrazol-4-yl) methanone]

Toxaphene (chlorinated camphene containing 67-69% chlorine)

655Tranid (exo-3-chloro-endo-6-cyano-2 norbornan O-Ene-I-(methicarbamoyl) oxime)

Transfluthrin656 (2, 3, 5, 6-tetrafluorobenzyl (IR, 3S)-3-(2, 2-dichloro vinyl)-2, 2-dimethyl-cyclopropane carboxylate)

657Triacontanol (1-triacontanol)

658Triadimefon (1-(4-chlorophenoxy)-3, 3-dimethyl-I-(1H-1, 2, 2, 4-tridzol-1-yl)-2-butanone

659[Triafamone N (2-[4,6-dimethoxy-1,3,5-triazin-2-yl) carbonyl]-6-fluorophenyl]-1,1-difluoro-N-methyl methanesulfonamide]

660Triallate (S-2, 2, 3-Trichloroallyl dis-isoiopropylthic-carbamate)

661Triazophos (O, O-diethyl O-1-phenyl-1, 2-4-triazol-3 ylphosphorothioate)

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

Trichlorphon

662Tricyclazole (IUPAC) 5-methyl-1, 2, 4-triazole (3, 4-b) (1, 3) benzothiazole

663Tridemorph (2, 6-dimethyl-4-tridecyl morpholone)

664Tridiphane (IUPAC) (RS)-2-(3, (IUPAC) (RS) (3, 5-dichloro phenyl), 2, 2, 2,-,trichloroethyl) oxirane

665[Trifloxystrobin Methyl(E) methoxyimino-{(E)-a-{1-(a,a,a,-trifluoro-m-tolyl) ethylideneamine oxy}-o-tolyl} acetate]

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

667[Trifludimoxazin IUPAC NAME: 1,5-dimethyl-6-thioxo-3-(2,2,7-trifluoro-3,4-dihydro-3-oxo-4-prop-2-ynyl-2H-1,4-benzoxazin-6-yl)-1,3,5-triazinane-2,4-dione CAS NAME: dihydro-1,5-dimethyl-6-thioxo-3-[2,2,7-trifluoro-3,4-dihydro-3-oxo-4-(2-propyn-1-yl)-2H-1,4-benzoxazin-6-yl]-1,3,5-triazine-2,4(1H,3H)-dione 1258836-72-4]

668[Triflumezopyrine 3,4-Dihydro-2,4-Dioxo-1-(Pyrimidin-5-Ylmethyl)-3-(Alpha,Alpha,Alpha-Trifluorom-Tolyl)-2H-Pyrido(1,2-a) Pyrimidin-1-ium3-ide]

669Triflumizole ((E)-4-Chloro- , , -trifluoro-N-(1-H-imidazol-1-yl-2-propoxyethylidone)-o-toluidine)

670Triflumizole ((E)-4-Choloro- , , -trifluoro-N-(1-imidezol-1-yl-2-propoxy ethylidene)-O-toluidine)

671Triflumuron 1-(2-cholorbenzoyl)-3-(4-trifluoro-methoxyphenyl) urea)

672Trifluralin (2, 6-dinitro-NN-dipropyl-4-triflouromethyl aniline)

673Triforine 1, 4-di-(2, 2, 2-trichloro-1 formamidoethyl)-piperazine

674[Trinexapac-Ethyl Ethyl 4-cyclopropyl(hydroxyl) methylene-3, 5-dioxocyclohexane carboxylate]

Triorthocresyl Phosphate

675[Triptericium of wilferdii Hook GTW-Plant extract Glycosides having Triptolide, Tripdiolide and Tripterolide]

676Tunic (2,-(3, 4-dichlorophenyl)-4-methyl-1m 2, 4-oxadiazo-linine-3, 5,-dione

677Udonkor (N-(beta-cyanothyl) monochloroacetamide)

678Uniconazole ((E)-1-(RS)-1-(4-chlorophenyl)-4,4-dimethyl 1-2-(1H-1,2,4-triazol-1-yl) pent-1-en-3-ol)

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

680Vacor N-3-pyridyl methyl-NP-nitrophenyl urea

681Validamycin 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- -D-glucopyranoside)

682[Valifenalate Methyl N-(isopropoxycarbonyl)-L-valyl-(3RS)-3-(4-chlorophenyl)-B-alaninate]

683[VAM-Vesicular arbuscular mycorrhizal (fungus)]

684Vamidothion (O, O-dimethyl-s-(2-1-methyl-8 carbamoylethylthio) ethyl) phosphorothioate)

685Vegetta (Ethylene thiuram monosulphide)

686[Verticillium chlamydosporium]

687Vinclozolin 3 (3, 5 dichlorophenyl) 5 ethenyl 5 methyl 2, 4 oxazolidinedione

688Vornzlate (S-propyl NN-dipropyl thiolcarbamate)

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

689Z-11-HEXADECENAL(Z-11-16AL+Z-11-16AC)

690Zectran (4-dimethylamino-3, 5-xylyl-N-methylcarbamate)

691[Zeta Cypermethrin (S)-cyano (3-phenoxyphenyl) methyl 3-(2,2-dichloroethenyl)-2, 2-dimethylcyclopropanecarboxylate]

Zimet

Zinc Phosphide

Zineb (Zinc Ethylene bis-dithiocarbamate)

Ziram (Zinc dimethyl-dithiocarbamate)

Zulate

6922, 4-DB 4-(2, 4-Dichlorophenoxy) butyric acid)

6932, 4, 5-T B (4-(2, 4, 5-trichlorophenoxy) butyric acid)

6942-phenylphenol

Ministry of Agriculture (Department of Agriculture and Cooperation),

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.

699[(2) The use of Dichloro Diphenyl Trichloroethane (DDT) for the domestic public health programme is hereby restricted up to 10,000 Metric Tonnes per annum, except in case of any major outbreak of epidemic. M/s. Hindustan Insecticides Limited, the sole manufacturer of Dichloro Diphenyl Trichloroethane in the country may manufacture Dichloro Diphenyl Trichloroethane for export to other countries for use in vector control for public health purpose. The export of Dichloro Diphenyl Trichloroethane to Parties and State non-parties shall be strictly in accordance with Paragraph 2(b) of Article 3 of the Stockholm Convention on Persistent Organic Pollutants (POPs).

(2-A) Every State Government shall take such steps under the relevant provisions of the said Act and the rules made thereunder as it considers necessary for the execution of this order in the State.]

(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.

Ministry of Agriculture (Department of Agriculture & Cooperation),

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.

Ministry of Agriculture (Deptt. of Agriculture and Cooperation),

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.

Ministry of Agriculture (Deptt. of Agriculture and Cooperation),

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 necessary to take immediate action.

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.

Ministry of Agriculture (Deptt. of Agriculture and Cooperation),

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.

Ministry of Agriculture (Deptt. of Agriculture and Cooperation),

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.

Ministry of Agriculture (Deptt. of Agriculture and Cooperation),

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.

Ministry of Agriculture (Deptt. of Agriculture and Cooperation),

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.

Ministry of Agriculture (Deptt. of Agriculture and Cooperation),

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.

Ministry of Agriculture (Deptt. of Agriculture and Cooperation),

Whereas a draft order with a view to delete the label claims of certain deemed to be registered pesticides for use on certain specified crops and withdraw certain other deemed to be registered pesticides was published in exercise of the powers conferred by sub-section (2) of Section 27 of the Insecticides Act, 1968 (46 of 1968) under the notification of the Government of India in the Ministry of Agriculture (Department of Agriculture and Cooperation) number S.O. 1747(E), dated the 12th December, 2005 in the Gazette of India, Extraordinary, Part II, Section 3, sub-section (ii), dated the 12th December, 2005, inviting objections or suggestions from all persons likely to be affected thereby, before the expiry of the period of forty-five days from the date on which the copies of the Gazette containing the said notification were made available to the public;

And whereas, copies of the said Gazette were made available to the public on the 12th December, 2005;

And whereas, the objections and suggestions received in respect of the said order have been duly considered by the Government;

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, after considering the recommendation of the Core Group of Experts and after consultation with the Registration Committee and on being satisfied that further use of Deemed to be Registered Pesticides enumerated below is likely to cause risk to human beings and animals as their safety cannot be fully established for want of complete data asked for from the pesticide industry, hereby make the following order, namely:

(A) Label claim of the following insecticides for the crops mentioned against each insecticides shall be deleted from approved use with effect from the date of publication of the order:

List of crops to be deleted from approved usages:

(B) Insecticides/products enumerated below shall be withdrawn from the date of publication of the order:

List of Insecticides/Products to be withdrawn:

(C) All registrants who have been granted certificates of Registration along with label/leaflets in respect of the above mentioned pesticides should return their Certificates of Registration to the Secretary, Central Insecticides Board and Registration Committee, NH-IV, Faridabad within six months from the date of publication of this order, failing which action to revoke the licence under Section 14 of the Insecticides Act, 1968 shall be initiated.

(D) Non-endorsement or correction of the Certificates of Registration will not be taken as permission or approval to operate upon Certificates of Registration in contravention of the provision of this order.

(E) Certificates of Registration not submitted by the due date shall be deemed to have been cancelled.

(F) Every State Government shall take such steps under the relevant provisions of the said Act and the rules made thereunder as it considers necessary for the execution of this order in the State.

(G) The deletion and/or withdrawal, as the case may be, made by the Government pursuant to this order shall become inoperative as soon as the required complete data for the insecticide(s)) as per the guidelines is generated and submitted by the Pesticide Industry to the Government and accepted by the Registration Committee.

Ministry of Agriculture (Deptt. of Agriculture and Cooperation),

Whereas a draft order with a view to declare its intention to ban the use of Monocrotophos on vegetables was published in exercise of the powers conferred by sub-section (2) of Section 27 of the Insecticides Act, 1968 (46 of 1968) (hereinafter referred to as the said Act) under the notification of the Government of India in the Ministry of Agriculture (Department of Agriculture and Cooperation), Number S.O. 644(E), dated the 6th May, 2005 in the Gazette of India, Extraordinary, Part II, Section 3, sub-section (ii), dated the 6th May, 2005, inviting objections or suggestions from all persons likely to be affected thereby (hereinafter referred to as the said order), before the expiry of the period of forty-five days from the date on which the copies of the Gazette containing the said notification were made available to the public;

And whereas, copies of the said Gazette were made available to the public on the 6th May, 2005;

And whereas, no objections and suggestions were received from the public in respect of the said order;

Now, therefore, 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 Expert Group constituted for the said purpose and after consultation with the Registration Committee set up under the said Act, and, on being satisfied that the use of Monocrotophos on vegetables is likely to involve health hazards to human beings, hereby makes the following order, namely:

1. (1) This order may be called the Monocrotophos (Cancellation of Certificate of Registration) Order, 2005.

(2) It shall come into force on and from the date of publication of this Order in the Official Gazette.

2.(1) The use of Monocrotophos on vegetables shall be banned on and from the date of publication of this order.

(2) The certificates of registration granted for Monocrotophos shall be called back by the Registration Committee from all registrants including new registrants for incorporation of the requirement of the warning in bold letters Banned for use on Vegetables on labels and leaflets.

(3) In respect of those registrants who do not return the registration certificate, as per this order within a period of six months with effect from the date of publication of this order, their license granted under Section 13 of the said Act shall not be renewed or action under Section 14 of the Act should be taken.

(4) The State Governments shall have power to take such steps under the relevant provisions of the said Act and the rules made thereunder as they may deem fit for the execution of these orders in the State concerned.

Ministry of Agriculture (Deptt. of Agriculture and Cooperation),

Whereas the Central Government, in exercise of the powers conferred by sub-section (2) of Section 27 of the Insecticides Act, 1968 (46 of 1968) published a draft order for prohibiting the use of Endosulfan in the State of Kerala vide notification of the Government of India in the Ministry of Agriculture (Department of Agriculture and Cooperation) Number S.O. 1533(E), dated the 25th October, 2005, for inviting objections and suggestions from all persons likely to be affected thereby before the expiry of a period of forty-five days from the date on which copies of the Official Gazette containing the said notification were made available to the public;

And whereas, copies of the said Gazette were made available to the public on the 25th October, 2005;

And whereas the objections and suggestions received from the public in respect of the said draft order were duly considered by the Central Government;

Now, therefore, in exercise of the powers conferred by sub-section (2) of Section 27 read with Section 28 of the Insecticides Act, 1968 (46 of 1968), the Central Government hereby makes the following order, namely:

1. (1) This order may be called the Prohibition of use of Endosulfan in the State of Kerala.

(2) It shall come into force on the date of its publication in the Official Gazette.

2. The use of Endosulfan in State of Kerala shall be kept on hold from the date of publication of this notification till such time that the results of the epidemiological study to pin-point the factors responsible for the health problems in village Padre become available and a decision thereon is taken by the Central Government.

3. The State Government of Kerala shall take all such steps in its jurisdiction as it may deem fit for carrying out execution of this order as per the provisions contained in the Insecticides Act, 1968 (46 of 1968) and the rules framed thereunder.

4. It is hereby clarified that this order for putting on hold of the use of Endosulfan in the State of Kerala is without prejudice to the directions of the Hon'ble High Court of Kerala in their judgment in O.P. No. 20716 of 2002, O.P. No. 29371 of 2001 V, O.P. No. 16300 of 2001, O.P. No. 17026 of 2002 and WP (C) No. 24110 of 2004, dated the 17th March, 2006.

Ministry of Agriculture (Deptt. of Agriculture and Cooperation),

Whereas, the Central Government, in exercise of the powers conferred by sub-section (2) of Section 27 of the Insecticides Act, 1968 (46 of 1968), published a Draft Order to ban the use of Fenitrothion in agriculture except for locust control in scheduled desert area and public health vide notification of the Government of India in the Ministry of Agriculture (Department of Agriculture and Cooperation), Number GSR 59(E), dated the 1st February, 2007, for inviting objections and suggestions from all persons likely to be affected thereby before the expiry of a period of forty-five days from the date on which copies of the Official Gazette containing the said notification were made available to the public;

And, whereas, copies of the said Gazette were made available to the public on the 1st day of February, 2007;

And, whereas, no objections and suggestions were received from the public in respect of the said Draft Order;

Now, therefore, in exercise of the powers conferred by sub-section (2) of Section 27 read with Section 28 of the Insecticides Act, 1968 (46 of 1968), the Central Government hereby makes the following order, namely:

1. (1) This order may be called the Use of Fenitrothion Order, 2007.

(2) It shall come into force on the date of their publication in the Gazette of India.

2. (1) The use of Fenitrothion shall be banned in agriculture except for locust control in scheduled desert area and public health.

(2) The Certificates of Registration granted for Fenitrothion shall be called back by the Registration Committee from all registrants including new registrants for incorporation of the requirement of the warning in bold letters Banned for use on Agriculture on labels and leaflets.

(3) In respect of those registrations who do not return the registration certificate, as per this order within a period of six months from the date of publication of the final notification, the licence granted to all the registrants under Section 13 of the Insecticides Act shall not be renewed or action under Section 14 of the said Act will be taken.

3. Every State Government shall take all such steps under the relevant provisions of the said Act and the rules made thereunder, as it considers necessary for the execution of this order in the State.

Ministry of Agriculture (Deptt. of Agriculture and Cooperation),

Whereas, the Central Government, in exercise of the powers conferred by sub-section (2) of Section 2 of the Insecticides Act, 1968 (46 of 1968), published a draft Order to prohibit the import, manufacture and use of Lindane (Gama BHC) except for termite control in buildings including wood, termite control in agriculture as per the approved label claims by the Registration Committee and for export vide notification of the Government of India in the Ministry of Agriculture (Department of Agriculture and Cooperation) Number S.O. 1532(E) dated the 25th October, 2005 for inviting objections and suggestions from all persons likely to be affected thereby before the expiry of a period of forty-five days from the date on which copies of the Official Gazette containing the said notification were made available to the public;

And, whereas, copies of the said Gazette were made available to the public on the 25th day of October, 2005;

And, whereas, the objections and suggestions received from the public in respect of the said draft Order were duly considered by the Central Government;

Now, therefore, in exercise of the powers conferred by sub-section (2) of Section 27 read with Section 28 of the Insecticides Act, 1968 (46 of 1968), the Central Government hereby makes the following order, namely:

1. (1) This Order may be called the Restriction of Import, Manufacture and Use of Lindane (Gamma B.H.C.) Order, 2007.

(2) It shall come into force on the date of its publication in the Official Gazette.

2. No person shall import, manufacture or use Lindane except

(i) for termite control in building including wood;

(ii) for termite control in agriculture as per the approved label claims by the Registration Committee; and

(iii) for exports.

3. (1) All Certificates of registration granted for Lindane shall be called back by the Registration Committee from all registrants including new registrants for incorporation of the requirement of the warning in bold letters only for use in terminate control in buildings including wood, termite control in agriculture as per approved label claims by the Registration Committee and for exports on labels and leaflets.

(2) If any person fails to return the certificate of registration, as per this order within a period of six months from the date of publication of this notification, the license granted to him under Section 13 of the said Act shall not be renewed and action under Section 14 of the said Act shall be taken.

4. Every State Government shall take all such steps under the provisions of the said Act and the rules made thereunder, as it considers necessary for the execution of this Order in the State.

Whereas, the Central Government, in exercise of the powers conferred by sub-section (2) of Section 27 of the Insecticides Act, 1968 (46 of 1968), published a draft Order to ban the use of Diazinon in Agriculture except for house hold use vide notification of the Government of India in the Ministry of Agriculture (Department of Agriculture and Cooperation), Number S.O. 1687(E), dated the 1st October, 2007 for inviting objections and suggestions from all persons likely to be affected thereby before the expiry of a period of forty-five days from the date on which copies of the Official Gazette containing the said notification were made available to the public;

And whereas, copies of the said Gazette were made available to the public on the 1st day of October, 2007;

And whereas, no objections and suggestions were received from the public in respect of the said draft order;

Now, therefore, in exercise of the powers conferred by sub-section (2) of Section 27 read with Section 28 of the Insecticides Act, 1968 (46 of 1968), the Central Government hereby makes the following order, namely:

(2) It shall come into force on the date of its publication in the Official Gazette.

2. (1) No person shall use Diazinon in agriculture except for household use.

(2) All the holders of certificate of registration shall return the certificate of registration to the Registration Committee for incorporation of the warning in bold letters Banned for use on Agriculture on lables and leaflets.

(3) If any person who holds the certificate of registration fails to return the certificate to the Registration Committee, referred to in clause (2), within a period of six months, the certificate of registration granted to them shall not be renewed or action shall be taken under Section 14 of the said Act.

3. Every State Government shall take all such steps under the provisions of the said Act and the rules made thereunder, as it considers necessary for the execution of this order in the State.

Whereas, the Central Government, in exercise of the powers conferred by sub-section (2) of Section 27 of the Insecticides Act, 1968 (46 of 1968), published a draft order to withdraw the use of Fenthion in Agriculture except for locust control, household and public health vide notification of the Government of India in the Ministry of Agriculture (Department of Agriculture and Cooperation), Number S.O. 1688(E), dated the 1st October, 2007 for inviting objections and suggestions from all persons likely to be affected thereby before the expiry of a period of forty-five days from the date on which copies of the Official Gazette containing the said notification were made available to the public;

And whereas, copies of the said Gazette were made available to the public on the 1st day of October, 2007;

And whereas, no objections and suggestions were received from the public in respect of the said draft order;

Now, therefore, in exercise of the powers conferred by sub-section (2) of Section 27 read with Section 28 of the Insecticides Act, 1968 (46 of 1968), the Central Government hereby makes the following order, namely:

(2) It shall come into force on the date of its publication in the Official Gazette.

2. (1) No person shall use Fenthion in agriculture except for locust control, household and public health.

(2) All the holders of certificate of registration shall return the certificate of registration to the Registration Committee for incorporation of the warning in bold letters Banned for use on Agriculture on labels and leaflets.

(3) If any person who holds the certificate of registration fails to return the certificate to the Registration Committee, referred to in clause (2), within a period of six months, the certificate of registration granted to them shall not be renewed or action shall be taken under Section 14 of the said Act.

3. Every State Government shall take all such steps under the provisions of the said Act and the rules made thereunder, as it considers necessary for the execution of this order in the State.

Whereas, the Central Government, in exercise of the powers conferred by sub-section (2) of Section 27 of the Insecticides Act, 1968 (46 of 1968), published a draft order to withdraw the use of Metoxuron vide notification of the Government of India in the Ministry of Agriculture (Department of Agriculture and Cooperation), Number S.O. 1689(E), dated the 1st October, 2007 for inviting objections and suggestions from all persons likely to be affected thereby before the expiry of a period of forty-five days from the date on which copies of the Official Gazette containing the said notification were made available to the public;

And whereas, copies of the said Gazette were made available to the public on the 1st day of October, 2007;

And whereas, no objections and suggestions were received from the public in respect of the said draft order;

Now, therefore, in exercise of the powers conferred by sub-section (2) of Section 27 read with Section 28 of the Insecticides Act, 1968 (46 of 1968), the Central Government hereby makes the following order, namely:

1. (1) This order may be called the Withdrawal of Metoxuron Order, 2007.

(2) It shall come into force on the date of its publication in the Official Gazette.

(3) The Registration Committee shall call back the certificates of registration granted for Metoxuron from all registrants including new registrants.

(4) If any person who holds the certificate of registration fails to return the certificate to the Registration Committee, referred to in clause (3), within a period of six months action shall be taken under Section 14 of the said Act.

2. Every State Government shall take all such steps under the provisions of the said Act and the rules made thereunder, as it considers necessary for the execution of this order in the State.

Ministry of Agriculture (Deptt. of Agriculture and Co-operation),

Whereas, the Central Government, in exercise of the powers conferred by sub-section (2) of Section 27 of the Insecticides Act, 1968 (46 of 1968) published a draft Order for declaring its intention to prohibit the use of Dazomet in tea vide notification of the Government of India in the Ministry of Agriculture (Department of Agriculture and Cooperation) number S.O. 1792(E) dated the 23rd October, 2007, and invited objections and suggestions from all persons likely to be affected thereby, till the expiry of a period of forty-five days from the date on which copies of the Official Gazette in which the said notification was published were made available to the public;

And whereas, copies of the said Gazette were made available to the public on the 26th day of October, 2007;

And whereas, the objection received in respect of the said draft order was duly considered by the Central Government;

Now, therefore, in exercise of the powers conferred by sub-section (2) of Section 27 read with Section 28 of the Insecticides Act, 1968 (46 of 1968), the Central Government hereby makes the following Order, namely:

1. This Order may be called the Restriction on Use of Dazomet Order, 2008.

2. Use of Dazomet is not permitted on tea.

3. All the holders of certificate of registration shall return the certificates of registration to the Registration Committee for incorporation of the warning in bold letters Not Permitted for Use in Tea on lables and leaflets.

4. If any person who holds the certificate of registration fails to return the certificate to the Registration Committee, referred to in clause (3), within a period of six months, the certificate of registration granted to them shall not be renewed or action shall be taken under Section 14 of the said Act.

5. Every State Government shall take all such steps under the provisions of the said Act and the rules made thereunder, as it considers necessary for the execution of this Order in the State.

Ministry of Agriculture (Deptt. of Agriculture and Co-operation),

Whereas, the Central Government, in exercise of the powers conferred by sub-section (2) of Section 27 of the Insecticides Act, 1968 (46 of 1968) published a draft Order for declaring its intention to prohibit the manufacture, import and use of Chlorofenvinphos vide notification of the Government of India in the Ministry of Agriculture (Department of Agriculture and Cooperation) number S.O. 1793(E), dated the 23rd October, 2007 and invited objections and suggestions from all persons likely to be affected thereby, till the expiry of a period of forty-five days from the date on which copies of the Official Gazette in which the said notification was published were made available to the public;

And whereas, copies of the said Gazette were made available to the public on the 26th day of October, 2007;

As whereas, no objections and suggestions were received from the public in respect of the said Draft Order;

Now, therefore, in exercise of the powers conferred by sub-section (2) of Section 27 read with Section 28 of the Insecticides Act, 1968 (46 of 1968), the Central Government hereby makes the following Order, namely:

1. This Order may be called the Banning of Chlorofenvinphos Order, 2008.

2. No person shall manufacture, import and use Chlorofenvinphos.

3. The Registration Committee shall call back the certificates of registration granted for Chlorofenvinphos from all registrants including new registrants.

4. If any person who holds the certificate of registration fails to return the certificate to the Registration Committee, referred to in clause (3), within a period of six months, action shall be taken under Section 14 of the said Act.

5. Every State Government shall take all such steps under the provisions of the said Act and the rules made thereunder, as it considers necessary for the execution of this Order in the State.

Ministry of Agriculture (Deptt. of Agriculture and Co-operation),

Whereas, the Registration Committee constituted under Section 5 of the Insecticides Act, 1968 decided in its 261st meeting held on 15-2-2006 that the guidelines for minimum infrastructural facilities to be created by the manufacturers as suggested by the Expert Group shall be enclosed with all Certificates of Registration of chemical pesticides for guidance to licensing authorities of the State Department to issue manufacturing licenses;

And whereas, the joint team constituted to inspect and check the insecticides manufacturing premises in the State of Haryana with respect to the fulfilment of minimum infrastructure facilities necessary for manufacturing of pesticides found that certain manufacturers were not maintaining the minimum infrastructure facilities required for the manufacture of insecticides in their premises;

And whereas, show cause notices were issued to such manufacturers as to why the various Certificates of Registration granted to them should not be cancelled;

And whereas, the Registration Committee in its 293rd meeting held on 26-9-2008 decided that the Certificates of Registration of manufactures who have not complied with the minimum infrastructure facilities for pesticides, may be withdrawn;

Now, therefore, in exercise of the powers conferred by sub-section (2) of Section 27 read with Section 28 of the Insecticides Act, 1968 (46 of 1968), the Central Government, after considering the recommendation of the Registration Committee and on being satisfied that the manufacturers specified in this order have not complied with the minimum infrastructural facilities for pesticides and thereby endangered public safety, hereby makes the following order, namely

1. (1) This order may be called the Cancellation of Certificate of Registration Order, 2010.

(2) It shall come into force on the date of its publication in the Official Gazette.

2. The Certificates of Registration issued by the Registration Committee to the following manufacturers shall stand cancelled

(1) M/s Jyoti Insecticides, Ishwar Industries Building, Charkhi Dadri, Bhiwani (Haryana).

(2) M/s Mahamaya Life Sciences (P) Ltd., 1360, MIE, Bahadurgarh (Haryana).

3. The State Government of Haryana shall take all such steps in its jurisdiction as it may deem fit for carrying out execution of this order as per the provisions contained in the Insecticides Act, 1968 (46 of 1968) and the rules framed thereunder.

Ministry of Agriculture (Deptt. of Agriculture and Co-operation),

Whereas, the Central Government, in exercise of the powers conferred by sub-section (2) of Section 27 of the Insecticides Act, 1968 (46 of 1968) published a draft Order for Banning of Lindane vide notification of the Government of India in the Ministry of Agriculture (Department of Agriculture and Cooperation), number S.O. 2088(E), dated the 26th August, 2010, and invited objections and suggestions from all persons likely to be affected thereby, till the expiry of a period of forty-five days from the date on which copies of the Official Gazette containing the draft order where made available to the public;

And whereas, copies of the said Gazette were made available to the public on the 20th day of September, 2010;

And whereas, the objections received in respect of the said draft order were duly considered by the Central Government;

Now, therefore, in exercise of the powers conferred by sub-section (2) of Section 27 read with Section 28 of the Insecticides Act, 1968 (46 of 1968), the Central Government hereby makes the following order, namely

1. (1) This order may be called the Banning of Lindane Order, 2011.

(2) It shall come into force on the date of publication of this order in the Official Gazette.

2. No person shall manufacture, import or formulate Lindane from the date of publication of this order in the Official Gazette.

3. No person shall use Lindane after the period of two years from the date of publication of this order in the Official Gazette.

4. The certificates of registration for Lindane granted under the Section 9 of the said Act shall be deemed to have been cancelled.

5. Every State Government shall take all such steps under the provisions of the said Act and the rules framed thereunder, as it considers necessary for the execution of this order in the State.

Ministry of Agriculture (Deptt. of Agriculture and Co-operation),

In exercise of the powers conferred by proviso to Section 16 of the Insecticides Act, 1968 (46 of 1968), read with Rule 5 of the Insecticides Rules, 1971, the Central Government hereby directs that the following functions of the Central Insecticides Laboratory in respect of bio-pesticides shall be carried out by National Institute of Plant Health Management, Hyderabad, namely

(a) to analyse such samples of Bio pesticides sent to it under the Act by any officer or authority authorized by the Central or State Governments and submission of certificates of analysis to the concerned authority;

(b) to analyse samples of Bio pesticides for chemical substance under the provisions of the Act;

(c) to carry out such post registration investigations as may be necessary for the purpose of ensuring the conditions of Registration of Pesticides;

(d) to determine the efficacy and toxicity of registered Bio pesticides.

Whereas, the Stockholm Convention on Persistent Organic Pollutants (hereinafter referred to as said Convention) came into force from 17th May, 2004 and India ratified the said convention in the year 2006;

And whereas, Mirex has been listed as Persistent Organic Pollutants (POP) in Annex A of the Convention;

And whereas, Mirex has not registered as an insecticide under the provision of the Insecticides Act, 1968;

And whereas, the Registration Committee in its 342nd meeting held on 27-9-2013 has recommended in its minutes dated 27-9-2013 for banning the Mirex;

Now, therefore, in exercise of the powers conferred by clause (a) of sub-section (1) of Section 18 read with sub-section (2) of Section 27 and Section 28 of the Insecticides Act, 1968 (46 of 1968), the Central Government on being satisfied that the use of Mirex involves health hazards to human beings or animals, hereby makes the following order, namely

1. (1) This order may be called the Banning of Mirex Order, 2014.

(2) It shall come into force from the date of its publication in the Official Gazette.

2. No person, by himself or by any person on his behalf, shall manufacture, formulate, distribute, stock, sell, import, export, transport or use or caused to be used by any worker, Mirex in any form.

3. Every State Government shall take necessary steps, under the Insecticides Act, 1968 or rules made thereunder, to prevent the use of Mirex in any form, as it considers necessary for enforcing this Order. Any violation of this Order may be dealt with in accordance with the provision of the Insecticides Act, 1968 or rules made thereunder.

4. Notwithstanding anything contained in the foregoing paragraphs, Mirex may be imported and used in the quantities required for research and development activities with the prior approval of the Central Insecticides Board and Registration Committee constituted under the Insecticide Act, 1968.

Whereas, the Stockholm Convention on Persistent Organic Pollutants (hereinafter referred to as the said Convention) came into force from 17th May, 2004 and India ratified the said convention in the year 2006;

And whereas, Hexachlorobenzene has been listed as Persistent Organic Pollutants (POP) in Annex A of the said Convention;

And whereas, the Registration Committee in its 342nd meeting held on 27-9-2013 has recommended in its minutes dated 27-9-2013 for banning the Hexachlorobenzene;

Now, therefore, in exercise of the powers conferred by sub-section (2) of Section 27 read with Section 28 of the Insecticides Act, 1968 (46 of 1968), the Central Government on being satisfied that the use of Hexachlorobenzene involves health hazards to human beings or animals, hereby makes the following order, namely

1. (1) This order may be called the Banning of Hexachlorobenzene Order, 2014.

(2) It shall come into force from the date of its publication in the Official Gazette.

2. No person, by himself or by any person on his behalf, shall manufacture, formulate, distribute, stock, sell, import, export, transport or use or caused to be used by any worker, Hexachlorobenzene in any form.

3. Every State Government shall take necessary steps, under the Insecticides Act, 1968 or rules made thereunder, to prevent the use of Hexachlorobenzene in any form, as it considers necessary for enforcing this order. Any violation of this order may be dealt with in accordance with the provision of the Insecticides Act, 1968 or rules made thereunder.

4. Notwithstanding anything contained in the foregoing paragraphs, Hexachlorobenzene may be imported and used in the quantities required for research and development activities with the prior approval of the Central Insecticides Board and Registration Committee constituted under the Insecticide Act, 1968.

Whereas, manufacturers of insecticides were advised from time to time to generate and submit data for fixation of Maximum Residue Limits (MRLs) in respect of insecticides whose MRLs are not fixed but are available in the market for use;

And whereas, Registration Committee after examination of information available on the subject of fixation of MRLs of insecticides recommended deletion of crops from the label and leaflets of insecticides for which MRLs have not been fixed;

And whereas, the Central Government, after consultation with the Registration Committee has decided for deletion of crops as mentioned in column (3) of the Table below from the label and leaflets of the following insecticides mentioned in column (2) of the Table below for which MRLs have not been fixed;

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 makes the following order, namely

ORDER

(A) Label claim of the following insecticides for the crops mentioned against each insecticides shall be deleted from approved use with effect from the date of publication of this order

(B) All registrants granted certificate of registration in respect of the abovementioned insecticides shall submit their certificate of registration along with label/leaflets for deletion of label claims on the abovementioned crops to the Secretary, Central Insecticides Board and Registration Committee, NH-IV, Faridabad, within six months from the date of publication of this order, failing which action to revoke licenses under Section 14 of the Insecticides Act, 1968 shall be initiated.

(C) Non-endorsement or correction in the certificate of registration will not to be taken as permission or approval to operate upon such certificates of registration in contravention of the provisions of this order.

(D) Certificate of registration not submitted by the due date shall be deemed to have been cancelled.

(E) Every State Government shall take such steps in their respective States as they may deem fit for carrying out the provisions of this order.

(F) The Central Government shall consider revival of such label claims as deleted pursuant to this order after fixation of MRLs by competent authority of Food Safety and Standards Authority of India.

In exercise of the powers conferred by sub-section (2) of Section 38 of the Insecticides Act, 1968 (46 of 1968), the Central Government hereby exempts the National Accreditation Board for Testing and Calibration Laboratories (NABL) accredited laboratories of the following organizations shall be exempted from the provisions of said Act, namely

i. Indian Council for Agricultural Research (ICAR);

ii. State Agriculture Universities (SAU's);

iii. Institutions of Department of Agriculture, Cooperation and Farmers Welfare;

iv. Department of Science and Technology (DST); and

v. Department of Scientific and Industrial Research (DSIR).

2. The above exemption referred to in Paragraph 1 shall be for the purpose of importing insecticides or pesticides to the tune of up to ten kilograms in a calendar year, for Research and Development activities and registration related data generation, subject to following conditions, namely

i. The authorized signatory of the laboratories shall inform the Central Insecticides Board & Registration Committee regarding the import details as specified in the format annexed to this notification.

ii. The laboratory shall inform about the Research & Development work carried out with the imported quantum of insecticides or pesticides.

iii. The laboratories shall give an undertaking that the imported quantity of insecticides or pesticides shall be used only for research and development activities and registration related data generation and shall not be used in any manner for commercial activities, failing which the laboratories shall be liable to prosecuted under the provisions of Insecticides Act, 1968 and the Insecticides Rules, 1971.

3. This notification shall come into force on the date of their publication in the Official Gazette.

ANNEXURE

Form for submission of details of import for Research and Development Purpose

1. Name of Importer with full Address:

2. Name of overseas manufacturer and the supplier:

3. Name of Chemical:

(i) Code Number, if any:

(ii) Common accepted name:

(iii) Chemical name and batch number with manufacturing and expiry date:

(iv) Whether included in the Schedule to the Insecticides Act, 1968:

4(a) Toxicity (LD 50 value):

(i) Oral Laboratory:

(ii) Dermal animals:

(b) Whether manufacture, sale, distribution or use is prohibited in the country of its manufacture or any restrictions have been imported thereon, if so, please give full details:

5. Main active group to which the chemical belongs:

6. Specific purpose for which the chemical required:

7. Crops or pests against which this is proposed to be tested:

8(a) Name of Institution where it is to be tested in the country:

(b) Name and designation of the person under whose supervision tests are to be conducted:

9. Quantity imported:

10. Type of packing:

11. Port of landing or entry:

12. Value in Rupees of the imported Chemical:

13. Whether any examination, analysis, tests or trials are already being carried on in the country and if so, please give details:

Signature of the applicant:

Name of the applicant : ..

I, S/o Shri resident of .. do hereby verify in my capacity as . authorized signatory of . that the particular given above are true and correct and that I am competent to sign and verify the above application.

Place : Signature

Date: Name

Seal of the Institute/Organization

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

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

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

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

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

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

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

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

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

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

11. August 2, 1977.

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

13. July 28, 1971.

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

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

16. August 2, 1977.

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

41. Ins. by Act 4 of 2005, S. 2 and Schedule.

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

43. Included by GSR 10(E), dt. 3-1-1996.

44. Included by S.O. 3385(E), dt. 27-10-2016.

45. Included by GSR 672(E), dt. 28-9-1999.

46. Included by GSR 672(E), dt. 28-9-1999.

47. Included by GSR 378(E), dt. 24-6-2004.

48. Included by GSR 672(E), dt. 28-9-1999.

49. Included by GSR 198(E), dt. 31-3-2005.

50. Included by GSR 538(E) dt. 21-11-1996.

51. Included by GSR 9(E), dt. 9-1-1974.

52. Included by GSR 9(E), dt. 9-1-1974.

53. Included by GSR 9(E), dt. 9-1-1974.

54. Included by GSR 790(E), dt. 11-11-2014.

55. Included by GSR 378(E), dt. 24-6-2004.

56. Included by GSR 378(E), dt. 24-6-2004.

57. Included by GSR 378(E), dt. 24-6-2004.

58. Included by GSR 9(E), dt. 9-1-1974.

59. Included by GSR 621(E), dt. 27-10-1997.

60. Included by GSR 9(E), dt. 9-1-1974.

61. Subs by GSR 576(E), dt. 26-8-1993.

62. Included by GSR 446(E), dt. 28-6-2013.

63. Included by GSR 5(E), dt. 5-1-2010.

64. Included by GSR 31(E), dt. 15-1-1987.

65. Included by GSR 198(E), dt. 31-3-2005.

66. Included by GSR 839(E), dt. 14-11-1985.

67. Included by GSR 9(E), dt. 9-1-1974.

68. Included by GSR 730(E), dt. 30-10-1995.

69. Included by GSR 5(E), dt. 5-1-2010.

70. Included by GSR 384(E), dt. 4-6-2009.

71. Included by GSR 400(E), dt. 25-5-2011.

72. Included by GSR 501(E), dt. 17-7-1982.

73. Included by GSR 9(E), dt. 9-1-1974.

74. Included by GSR 9(E), dt. 9-1-1974.

75. Included by GSR 378(E), dt. 24-6-2004.

76. Included by GSR 10(E), dt. 3-1-1996.

77. Included by GSR 839(E), dt. 14-11-1985.

78. Included by GSR 224(E), dt. 26-3-1999.

79. Subs. for fluorescens by GSR 523(E), dt. 3-7-2000.

80. Included by GSR 378(E), dt. 24-6-2004.

81. Included by GSR 9(E), dt. 9-1-1974.

82. Included by GSR 9(E), dt. 9-1-1974.

83. Included by GSR 9(E), dt. 9-1-1974.

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

85. Included by GSR 9(E), dt. 9-1-1974.

86. Included by GSR 672(E), dt. 28-9-1999.

87. Subs. by GSR 576(E), dt. 26-8-1993.

88. Included by GSR 111(E), dt. 20-2-2013.

89. Included by GSR 9(E), dt. 9-1-1974.

90. Included by GSR 9(E), dt. 9-1-1974.

91. Included by GSR 9(E), dt. 9-1-1974.

92. Included by GSR 9(E), dt. 9-1-1974.

93. Included by GSR 9(E), dt. 9-1-1974.

94. Included by GSR 9(E), dt. 9-1-1974.

95. Included by GSR 9(E), dt. 9-1-1974.

96. Included by GSR 380(E), dt. 24-5-2012.

97. Included by GSR 51(E), dt. 6-2-2006.

98. Included by GSR 501(E), dt. 17-7-1982.

99. Included by GSR 858(E), dt. 12-8-1988.

100. Included by GSR 291(E), dt. 19-4-2002.

101. Included by GSR 501(E), dt. 17-7-1982.

102. Included by GSR 9(E), dt. 9-1-1974.

103. Included by GSR 9(E), dt. 9-1-1974.

104. Included by GSR 574(E), dt. 6-10-1979.

105. Included by S.O. 3385(E), dt. 27-10-2016.

106. Included by GSR 313(E), dt. 6-5-2014.

107. Included by GSR 501(E), dt. 17-7-1982.

108. Included by S.O. 3385(E), dt. 27-10-2016.

109. Included by GSR 631(E), dt. 28-9-2007.

110. Included by GSR 621(E), dt. 27-10-1997.

111. Included by GSR 772(E), dt. 18-11-2002.

112. Included by GSR 10(E), dt. 3-1-1996.

113. Included by GSR 9(E), dt. 9-1-1974.

114. Included by GSR 378(E), dt. 24-6-2004.

115. Ins. by GSR 313(E), dt. 6-5-2014.

116. Included by GSR 198(E), dt. 31-3-2005.

117. Included by GSR 380(E), dt. 24-5-2012.

118. Included by GSR 500(E), dt. 18-6-1985.

119. Included by GSR 51(E), dt. 6-2-2006.

120. Included by GSR 577(E), dt. 26-8-1993.

121. Included by GSR 511(E), dt. 22-5-1987.

122. Included by GSR 111(E), dt. 20-2-2013.

123. Included by GSR 500(E), dt. 18-6-1985.

124. Included by S.O. 3385(E), dt. 27-10-2016.

125. Included by GSR 9(E), dt. 9-1-1974.

126. Included by GSR 501(E), dt. 17-7-1982.

127. Included by GSR 32(E), dt. 9-1-1980.

128. Included by GSR 511(E), dt. 22-5-1987.

129. Included by GSR 9(E), dt. 9-1-1974.

130. Included by GSR 9(E), dt. 9-1-1974.

131. Included by GSR 730(E), dt. 30-10-1995.

132. Included by GSR 772(E), dt. 18-11-2002.

133. Included by GSR 9(E), dt. 9-1-1974.

134. Included by GSR 621(E), dt. 27-10-1997.

135. Included by GSR 378(E), dt. 24-6-2004.

136. Included by GSR 577(E), dt. 26-8-1993.

137. Included by GSR 10(E), dt. 3-1-1996.

138. Included by GSR 501(E), dt. 17-7-1982.

139. Included by GSR 9(E), dt. 9-1-1974.

140. Included by GSR 9(E), dt. 9-1-1974.

141. Included by GSR 9(E), dt. 9-1-1974.

142. Included by GSR 9(E), dt. 9-1-1974.

143. Included by GSR 858(E), dt. 12-8-1988 and substituted by GSR 744(E), dt. 16-11-2004.

144. Included by S.O. 3385(E), dt. 27-10-2016.

145. Included by GSR 9(E), dt. 9-1-1974.

146. Included by GSR 378(E), dt. 24-6-2004.

147. Included by GSR 9(E), dt. 9-1-1974.

148. Included by GSR 9(E), dt. 9-1-1974.

149. Included by GSR 9(E), dt. 9-1-1974.

150. Included by GSR 839(E), dt. 14-11-1985.

151. Included by GSR 9(E), dt. 9-1-1974.

152. Included by GSR 291(E), dt. 19-4-2002.

153. Included by GSR 672(E), dt. 28-9-1999.

154. Included by GSR 32(E), dt. 12-2-1980.

155. Included by GSR 378(E), dt. 24-6-2004.

156. Included by GSR 9(E), dt. 9-1-1974.

157. Included by GSR 9(E), dt. 9-1-1974.

158. Included by GSR 631(E), dt. 28-9-2007.

159. Included by GSR 9(E), dt. 9-1-1974.

160. Included by GSR 621(E), dt. 27-10-1997.

161. Included by GSR 9(E), dt. 9-1-1974.

162. Included by GSR 10(E), dt. 3-1-1996.

163. Included by GSR 9(E), dt. 9-1-1974.

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

165. Included by GSR 9(E), dt. 9-1-1974.

166. Included by GSR 9(E), dt. 9-1-1974.

167. Included by GSR 291(E), dt. 19-4-2002.

168. Included by GSR 839(E), dt. 14-11-1985.

169. Included by GSR 9(E), dt. 9-1-1974.

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

171. Included by GSR 631(E), dt. 28-9-2007.

172. Included by GSR 9(E), dt. 9-1-1974.

173. Included by GSR 9(E), dt. 9-1-1974.

174. Included by GSR 198(E), dt. 31-3-2005.

175. Included by GSR 730(E), dt. 30-10-1995.

176. Included by GSR 9(E), dt. 9-1-1974.

177. Included by GSR 9(E), dt. 9-1-1974.

178. Included by GSR 772(E), dt. 18-11-2002.

179. Included by GSR 378(E), dt. 24-6-2004.

180. Included by GSR 9(E), dt. 9-1-1974.

181. Included by S.O. 3385(E), dt. 27-10-2016

182. Included by GSR 9(E), dt. 9-1-1974.

183. Included by GSR 9(E), dt. 9-1-1974.

184. Included by GSR 9(E), dt. 9-1-1974.

185. Included by GSR 9(E), dt. 9-1-1974.

186. Included by GSR 9(E), dt. 9-1-1974.

187. Included by GSR 501(E), dt. 17-7-1982.

188. Included by GSR 538(E), dt. 21-11-1996.

189. Included by GSR 5(E), dt. 5-1-2010.

190. Included by GSR 799(E), dt. 19-11-2008

191. Included by GSR 9(E), dt. 9-1-1974.

192. Included by GSR 291(E), dt. 19-4-2002.

193. Included by GSR 9(E), dt. 9-1-1974.

194. Included by GSR 380(E), dt. 24-5-2012.

195. Included by GSR 400(E), dt. 25-5-2011.

196. Included by GSR 5(E), dt. 5-1-2010.

197. Included by GSR 858(E), dt. 12-8-1988.

198. Included by GSR 621(E), dt. 27-10-1997.

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

200. Included by GSR 574(E), dt. 6-10-1979.

201. Included by GSR 858(E), dt. 12-8-1988.

202. Included by GSR 858(E), dt. 12-8-1988.

203. Included by GSR 9(E), dt. 9-1-1974.

204. Included by GSR 10(E), dt. 3-1-1996.

205. Included by GSR 574(E), dt. 6-10-1979.

206. Included by GSR 9(E), dt. 9-1-1974.

207. Included by GSR 501(E), dt. 17-7-1982.

208. Included by GSR 9(E), dt. 9-1-1974.

209. Included by GSR 10(E), dt. 3-1-1996.

210. Included by GSR 839(E), dt. 14-11-1985.

211. Included by GSR 621(E), dt. 27-10-1997.

212. Included by GSR 316(E), dt. 13-4-2010.

213. Included by GSR 9(E), dt. 9-1-1974.

214. Included by GSR 9(E), dt. 9-1-1974.

215. Included by GSR 9(E), dt. 9-1-1974.

216. Included by GSR 9(E), dt. 9-1-1974.

217. Included by GSR 9(E), dt. 9-1-1974.

218. Included by GSR 32(E), dt. 12-2-1980.

219. Included by GSR 10(E), dt. 3-1-1996.

220. Included by GSR 9(E), dt. 9-1-1974.

221. Included by GSR 501(E), dt. 17-7-1982.

222. Included by GSR 9(E), dt. 9-1-1974.

223. Included by GSR 384(E), dt. 4-6-2009.

224. Included by GSR 9(E), dt. 9-1-1974.

225. Included by GSR 9(E), dt. 9-1-1974.

226. Included by GSR 574(E), dt. 6-10-1979.

227. Included by GSR 111(E), dt. 20-2-2013.

228. Included by GSR 9(E), dt. 9-1-1974.

229. Included by GSR 730(E), dt. 30-10-1995.

230. Included by GSR 577(E), dt. 26-8-1993.

231. Included by GSR 500(E), dt. 18-6-1985.

232. Included by GSR 51(E), dt. 6-2-2006.

233. Included by GSR 9(E), dt. 9-1-1974.

234. Included by GSR 9(E), dt. 9-1-1974.

235. Included by GSR 291(E), dt. 19-4-2002.

236. Included by GSR 858(E), dt. 12-8-1988.

237. Included by GSR 313(E), dt. 6-5-2014.

238. Included by GSR 291(E), dt. 19-4-2002.

239. Included by GSR 772(E), dt. 18-11-2002.

240. Included by GSR 291(E), dt. 19-4-2002.

241. Included by GSR 32(E), dt. 12-2-1980.

242. Included by GSR 9(E), dt. 9-1-1974.

243. Included by GSR 9(E), dt. 9-1-1974.

244. Included by GSR 51(E), dt. 6-2-2006.

245. Included by GSR 9(E), dt. 9-1-1974.

246. Included by GSR 9(E), dt. 9-1-1974.

247. Included by GSR 9(E), dt. 9-1-1974.

248. Included by GSR 9(E), dt. 9-1-1974.

249. Included by GSR 32(E), dt. 12-2-1980.

250. Included by GSR 672(E), dt. 28-9-1999.

251. Included by GSR 9(E), dt. 9-1-1974.

252. Included by GSR 9(E), dt. 9-1-1974.

253. Included by GSR 10(E), dt. 3-1-1996.

254. Included by GSR 9(E), dt. 9-1-1974.

255. Included by GSR 9(E), dt. 9-1-1974.

256. Included by GSR 9(E), dt. 9-1-1974.

257. Included by GSR 9(E), dt. 9-1-1974.

258. Included by GSR 9(E), dt. 9-1-1974.

259. Included by GSR 9(E), dt. 9-1-1974.

260. Included by GSR 672(E), dt. 28-9-1999.

261. Included by GSR 9(E), dt. 9-1-1974.

262. Included by GSR 9(E), dt. 9-1-1974.

263. Included by GSR 224(E), dt. 26-3-1999.

264. Included by GSR 858(E), dt. 12-8-1988.

265. Included by GSR 621(E), dt. 27-10-1997.

266. Included by GSR 672(E), dt. 28-9-1999.

267. Included by GSR 9(E), dt. 9-1-1974.

268. Included by GSR 9(E), dt. 9-1-1974.

269. Included by GSR 672(E), dt. 28-9-1999.

270. Included by GSR 378(E), dt. 24-6-2004.

271. Included by GSR 9(E), dt. 9-1-1974.

272. Included by GSR 51(E), dt. 6-2-2006.

273. Included by GSR 621(E), dt. 27-10-1997.

274. Included by GSR 730(E), dt. 30-10-1995.

275. Included by GSR 730(E), dt. 30-10-1995.

276. Included by GSR 772(E), dt. 18-11-2002.

277. Included by GSR 32(E), dt. 12-2-1980.

278. Included by GSR 380(E), dt. 24-5-2012.

279. Included by GSR 772(E), dt. 18-11-2002.

280. Included by GSR 501(E), dt. 17-7-1982.

281. Included by GSR 650(E), dt. 11-9-2008.

282. Included by GSR 868(E), dt. 15-11-2000.

283. Included by GSR 621(E), dt. 27-10-1997.

284. Included by GSR 9(E), dt. 9-1-1974.

285. Included by GSR 772(E), dt. 18-11-2002.

286. Included by GSR 858(E), dt. 12-8-1988.

287. Included by GSR 621(E), dt. 27-10-1997.

288. Included by GSR 9(E), dt. 9-1-1974.

289. Included by GSR 198(E), dt. 31-3-2005.

290. Included by GSR 384(E), dt. 4-6-2009.

291. Included by GSR 32(E), dt. 12-2-1980.

292. Included by GSR 9(E), dt. 9-1-1974.

293. Included by GSR 378(E), dt. 24-6-2004.

294. Included by GSR 839(E), dt. 14-11-1985.

295. Included by GSR 868(E), dt. 15-11-2000.

296. Included by GSR 9(E), dt. 9-1-1974.

297. Included by GSR 9(E), dt. 9-1-1974.

298. Included by GSR 9(E), dt. 9-1-1974.

299. Included by GSR 9(E), dt. 9-1-1974.

300. Included by GSR 291(E), dt. 19-4-2002.

301. Included by GSR 9(E), dt. 9-1-1974.

302. Included by GSR 9(E), dt. 9-1-1974.

303. Included by GSR 111(E), dt. 20-2-2013.

304. Included by GSR 31(E), dt. 15-1-1987.

305. Included by GSR 51(E), dt. 6-2-2006.

306. Included by GSR 198(E), dt. 31-3-2005.

307. Included by GSR 799(E), dt. 19-11-2008

308. Included by GSR 500(E), dt. 18-6-1985.

309. Included by GSR 10(E), dt. 3-1-1996.

310. Included by GSR 764(E), dt. 15-9-2010.

311. Included by GSR 858(E), dt. 12-8-1988.

312. Included by GSR 446(E), dt. 28-6-2013.

313. Included by GSR 9(E), dt. 9-1-1974.

314. Included by GSR 198(E), dt. 31-3-2005.

315. Included by GSR 764(E), dt. 15-9-2010.

316. Included by GSR 446(E), dt. 28-6-2013.

317. Included by S.O. 3385(E), dt. 27-10-2016.

318. Included by GSR 380(E), dt. 24-5-2012.

319. Included by GSR 538(E), dt. 21-11-1996.

320. Included by GSR 650(E), dt. 11-9-2008.

321. Included by GSR 858(E), dt. 12-8-1988.

322. Included by S.O. 3385(E), dt. 27-10-2016.

323. Included by GSR 621(E), dt. 27-10-1997.

324. Included by GSR 790(E), dt. 11-11-2014.

325. Included by GSR 384(E), dt. 4-6-2009.

326. Included by GSR 380(E), dt. 24-5-2012.

327. Included by GSR 772(E), dt. 18-11-2002.

328. Included by GSR 380(E), dt. 24-5-2012.

329. Included by GSR 9(E), dt. 9-1-1974.

330. Included by GSR 858(E), dt. 12-8-1988.

331. Included by GSR 631(E), dt. 28-9-2007.

332. Included by GSR 9(E), dt. 9-1-1974.

333. Included by GSR 631(E), dt. 28-9-2007.

334. Included by GSR 9(E), dt. 9-1-1974.

335. Included by GSR 501(E), dt. 17-7-1982.

336. Included by GSR 790(E), dt. 11-11-2014.

337. Included by GSR 9(E), dt. 9-1-1974.

338. Included by GSR 378(E), dt. 24-6-2004.

339. Included by GSR 5(E), dt. 5-1-2010.

340. Included by GSR 9(E), dt. 9-1-1974.

341. Included by GSR 501(E), dt. 17-7-1982.

342. Included by GSR 32(E), dt. 12-2-1980.

343. Included by GSR 200(E), dt. 29-3-1978.

344. Included by GSR 224(E), dt. 26-3-1999.

345. Included by GSR 32(E), dt. 12-2-1980.

346. Included by GSR 790(E), dt. 11-11-2014.

347. Included by GSR 621(E), dt. 27-10-1997.

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

349. Included by GSR 631(E), dt. 28-9-2007.

350. Included by GSR 621(E), dt. 27-10-1997.

351. Included by GSR 9(E), dt. 9-1-1974.

352. Included by GSR 291E), dt. 19-4-2002.

353. Included by GSR 631(E), dt. 28-9-2007.

354. Included by GSR 69(E), dt. 5-2-2001.

355. Included by GSR 10(E), dt. 3-1-1996.

356. Included by GSR 10(E), dt. 3-1-1996.

357. Included by GSR 51(E), dt. 6-2-2006.

358. Included by GSR 621(E), dt. 27-10-1997.

359. Included by GSR 198(E), dt. 31-3-2005.

360. Included by GSR 764(E), dt. 15-9-2010.

361. Included by GSR 577(E), dt. 26-8-1993.

362. Included by GSR 5(E), dt. 5-1-2010.

363. Included by GSR 291(E), dt. 19-4-2002.

364. Included by GSR 291(E), dt. 19-4-2002.

365. Included by GSR 672(E), dt. 28-9-1999.

366. Included by GSR 378(E), dt. 24-6-2004.

367. Included by GSR 799(E), dt. 19-11-2008

368. Included by GSR 764(E), dt. 15-9-2010.

369. Included by GSR 672(E), dt. 28-9-1999.

370. Included by GSR 764(E), dt. 15-9-2010.

371. Included by GSR 9(E), dt. 9-1-1974.

372. Included by GSR 772(E), dt. 18-11-2002.

373. Included by GSR 621(E), dt. 27-10-1997.

374. Included by GSR 9(E), dt. 9-1-1974.

375. Included by GSR 198(E), dt. 31-3-2005.

376. Included by GSR 790(E), dt. 11-11-2014.

377. Included by GSR 772(E), dt. 18-11-2002.

378. Included by GSR 9(E), dt. 9-1-1974.

379. Included by GSR 32(E), dt. 12-2-1980.

380. Included by S.O. 3385(E), dt. 27-10-2016.

381. Included by GSR 9(E), dt. 9-1-1974.

382. Included by GSR 621(E), dt. 27-10-1997.

383. Subs. for Isopropazol by GSR 181(E), dt. 13-3-2001.

384. Included by GSR 839(E), dt. 14-11-1985.

385. Included by GSR 32(E), dt. 12-2-1980.

386. Included by GSR 790(E), dt. 11-11-2014.

387. Included by GSR 621(E), dt. 27-10-1997.

388. Included by GSR 378(E), dt. 24-6-2004.

389. Included by GSR 650(E), dt. 11-9-2008.

390. Included by GSR 839(E), dt. 14-11-1985.

391. Included by GSR 9(E), dt. 9-1-1974.

392. Included by GSR 631(E), dt. 28-9-2007.

393. Included by GSR 730(E), dt. 30-10-1995.

394. Included by GSR 9(E), dt. 9-1-1974.

395. Included by GSR 51(E), dt. 6-2-2006.

396. Included by GSR 9(E), dt. 9-1-1974.

397. Included by GSR 9(E), dt. 9-1-1974.

398. Included by GSR 10(E), dt. 3-1-1996.

399. Included by GSR 9(E), dt. 9-1-1974.

400. Included by GSR 32(E), dt. 12-2-1980.

401. Included by GSR 9(E), dt. 9-1-1974.

402. Included by GSR 631(E), dt. 28-9-2007.

403. Included by GSR 32(E), dt. 12-2-1980.

404. Included by GSR 790(E), dt. 11-11-2014.

405. Included by GSR 9(E), dt. 9-1-1974.

406. Included by GSR 9(E), dt. 9-1-1974.

407. Included by GSR 9(E), dt. 9-1-1974.

408. Included by S.O. 3385(E), dt. 27-10-2016.

409. Included by GSR 384(E), dt. 4-6-2009.

410. Included by GSR 772(E), dt. 18-11-2002.

411. Included by GSR 446(E), dt. 28-6-2013.

412. Included by GSR 9(E), dt. 9-1-1974.

413. Included by GSR 198(E), dt. 31-3-2005.

414. Included by GSR 868(E), dt. 15-11-2000.

415. Included by GSR 32(E), dt. 12-2-1982.

416. Included by GSR 384(E), dt. 4-6-2009.

417. Included by GSR 10(E), dt. 3-1-1996.

418. Included by GSR 9(E), dt. 9-1-1974.

419. Included by GSR 672(E), dt. 28-9-1999.

420. Included by GSR 313(E), dt. 6-5-2014

421. Included by GSR 291(E), dt. 19-4-2002.

422. Included by GSR 823(E), dt. 28-9-1976.

423. Included by GSR 839(E), dt. 14-11-1985.

424. Included by GSR 9(E), dt. 9-1-1974.

425. Included by GSR 858(E), dt. 12-8-1988.

426. Included by GSR 9(E), dt. 9-1-1974.

427. Included by GSR 500(E), dt. 18-6-1985.

428. Included by GSR 621(E), dt. 27-10-1997.

429. Included by GSR 9(E), dt. 9-1-1974.

430. Included by GSR 9(E), dt. 9-1-1974.

431. Included by GSR 198(E), dt. 31-3-2005.

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

433. Included by GSR 9(E), dt. 9-1-1974.

434. Included by GSR 764(E), dt. 15-9-2010.

435. Included by GSR 5(E), dt. 5-1-2010.

436. Included by GSR 9(E), dt. 9-1-1974.

437. Included by GSR 772(E), dt. 18-11-2002.

438. Included by GSR 9(E), dt. 9-1-1974.

439. Included by GSR 9(E), dt. 9-1-1974.

440. Included by GSR 9(E), dt. 9-1-1974.

441. Included by GSR 9(E), dt. 9-1-1974.

442. Included by GSR 10(E), dt. 3-1-1996.

443. Included by GSR 9(E), dt. 9-1-1974.

444. Included by GSR 198(E), dt. 31-3-2005.

445. Included by GSR 51(E), dt. 6-2-2006.

446. Included by GSR 858(E), dt. 12-8-1988.

447. Included by GSR 9(E), dt. 9-1-1974.

448. Included by GSR 313(E), 6-5-2014.

449. Included by GSR 9(E), dt. 9-1-1974.

450. Included by GSR 10(E), dt. 3-1-1996.

451. Included by GSR 577(E), dt. 26-8-1993.

452. Included by GSR 772(E), dt. 18-11-2002.

453. Included by GSR 9(E), dt. 9-1-1974.

454. Included by GSR 9(E), dt. 9-1-1974.

455. Included by GSR 9(E), dt. 9-1-1974.

456. Included by GSR 9(E), dt. 9-1-1974.

457. Included by GSR 764(E), dt. 15-9-2010.

458. Included by GSR 51(E), dt. 6-2-2006.

459. Included by GSR 380(E), dt. 24-5-2012.

460. Included by S.O. 3385(E), dt. 27-10-2016.

461. Included by GSR 9(E), dt. 9-1-1974.

462. Included by S.O. 3385(E), dt. 27-10-2016.

463. Included by GSR 868(E), dt. 15-11-2000.

464. Included by GSR 224(E), dt. 26-3-1999.

465. Included by GSR 9(E), dt. 9-1-1974.

466. Included by GSR 400(E), dt. 25-5-2011.

467. Included by GSR 9(E), dt. 9-1-1974.

468. Included by GSR 631(E), dt. 28-9-2007.

469. Included by GSR 316(E), dt. 13-4-2010.

470. Included by GSR 291(E), dt. 19-4-2002.

471. Included by GSR 10(E), dt. 3-1-1996.

472. Included by GSR 32(E), dt. 12-2-1982.

473. Included by GSR 858(E), dt. 12-8-1988.

474. Included by GSR 9(E), dt. 9-1-1974.

475. Included by GSR 446(E), dt. 28-6-2013.

476. Included by S.O. 3385(E), dt. 27-10-2016.

477. Included by GSR 9(E), dt. 9-1-1974.

478. Included by GSR 32(E), dt. 12-2-1982.

479. Included by GSR 198(E), dt. 31-3-2005.

480. Included by GSR 10(E), dt. 3-1-1996.

481. Included by GSR 9(E), dt. 9-1-1974.

482. Included by GSR 10(E), dt. 3-1-1996.

483. Included by GSR 9(E), dt. 9-1-1974.

484. Included by GSR 858(E), dt. 12-8-1988.

485. Included by GSR 378(E), dt. 24-6-2004.

486. Included by GSR 672(E), dt. 28-9-1999.

487. Included by GSR 32(E), dt. 12-2-1982.

488. Included by GSR 764(E), dt. 15-9-2010.

489. Included by GSR 5(E), dt. 5-1-2010.

490. Included by GSR 574(E), dt. 6-10-1979.

491. Included by GSR 5(E), dt. 5-1-2010.

492. Included by GSR 651(E), dt. 31-10-2005.

493. Included by GSR 31(E), dt. 15-1-1987.

494. Included by GSR 10(E), dt. 3-1-1996.

495. Included by GSR 577(E), dt. 26-8-1993.

496. Included by GSR 772(E), dt. 18-11-2002.

497. Included by GSR 839(E), dt. 14-11-1985.

498. Included by GSR 378(E), dt. 24-6-2004.

499. Included by GSR 9(E), dt. 9-1-1974.

500. Included by GSR 790(E), dt. 11-11-2014.

501. Included by GSR 378(E), dt. 24-6-2004.

502. Included by GSR 9(E), dt. 9-1-1974.

503. Included by GSR 9(E), dt. 9-1-1974.

504. Included by GSR 9(E), dt. 9-1-1974.

505. Included by GSR 9(E), dt. 9-1-1974.

506. Included by GSR 9(E), dt. 9-1-1974.

507. Included by GSR 9(E), dt. 9-1-1974.

508. Included by GSR 51(E), dt. 6-2-2006.

509. Included by GSR 9(E), dt. 9-1-1974.

510. Included by GSR 9(E), dt. 9-1-1974.

511. Included by GSR 5(E), dt. 5-1-2010.

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

513. Included by GSR 51(E), dt. 6-2-2006.

514. Included by GSR 400(E), dt. 25-5-2011.

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

516. Included by GSR 730(E), dt. 30-10-1995.

517. Subs. for Piroxofop Propinyl by GSR 181(E), dt. 13-3-2001.

518. Included by GSR 378(E), dt. 24-6-2004.

519. Included by GSR 9(E), dt. 9-1-1974.

520. Included by GSR 790(E), dt. 11-11-2014.

521. Included by GSR 790(E), dt. 11-11-2014.

522. Included by GSR 790(E), dt. 11-11-2014.

523. Included by GSR 672(E), dt. 28-9-1999.

524. Included by GSR 858(E), dt. 12-8-1988.

525. Included by GSR 858(E), dt. 12-8-1988.

526. Included by GSR 839(E), dt. 14-11-1985.

527. Included by GSR 839(E), dt. 14-11-1985.

528. Included by GSR 291(E), dt. 19-4-2002.

529. Included by GSR 631(E), dt. 28-9-2007.

530. Included by GSR 111(E), dt. 20-2-2013.

531. Included by GSR 380(E), dt. 24-5-2012.

532. Included by GSR 31(E), dt. 15-1-1987.

533. Included by GSR 9(E), dt. 9-1-1974.

534. Included by GSR 9(E), dt. 9-1-1974.

535. Included by GSR 621(E), dt. 27-10-1997.

536. Included by GSR 9(E), dt. 9-1-1974.

537. Included by GSR 32(E), dt. 12-2-1982.

538. Included by GSR 9(E), dt. 9-1-1974.

539. Included by S.O. 3385(E), dt. 27-10-2016.

540. Included by GSR 316(E), dt. 13-4-2010.

541. Included by GSR 730(E), dt. 30-10-1995.

542. Included by GSR 9(E), dt. 9-1-1974.

543. Included by GSR 10(E), dt. 3-1-1996.

544. Included by GSR 764(E), dt. 15-9-2010.

545. Included by GSR 400(E), dt. 25-5-2011.

546. Included by S.O. 3385(E), dt. 27-10-2016.

547. Included by GSR 9(E), dt. 9-1-1974.

548. Included by GSR 10(E), dt. 3-1-1996.

549. Included by GSR 9(E), dt. 9-1-1974.

550. Included by GSR 772(E), dt. 18-11-2002.

551. Included by GSR 378(E), dt. 24-6-2004.

552. Included by GSR 9(E), dt. 9-1-1974.

553. Included by GSR 631(E), dt. 28-9-2007.

554. Included by GSR 198(E), dt. 31-3-2005.

555. Included by GSR 858(E), dt. 12-8-1988.

556. Included by GSR 858(E), dt. 12-8-1988.

557. Included by GSR 380(E), dt. 24-5-2012.

558. Included by GSR 380(E), dt. 24-5-2012.

559. Included by S.O. 3385(E), dt. 27-10-2016.

560. Included by GSR 772(E), dt. 18-11-2002.

561. Included by GSR 621(E), dt. 27-10-1997.

562. Included by GSR 858(E), dt. 12-8-1988.

563. Included by GSR 380(E), dt. 24-5-2012.

564. Included by GSR 316(E), dt. 13-4-2010.

565. Included by GSR 378(E), dt. 24-6-2004.

566. Included by GSR 9(E), dt. 9-1-1974.

567. Included by GSR 313(E), dt. 6-5-2014.

568. Included by GSR 446(E), dt. 28-6-2013.

569. Included by GSR 868(E), dt. 15-11-2000.

570. Included by GSR 9(E), dt. 9-1-1974.

571. Included by GSR 198(E), dt. 31-3-2005.

572. Included by GSR 313(E), dt. 6-5-2014.

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

574. Included by GSR 291(E), dt. 19-4-2002.

575. Included by GSR 9(E), dt. 9-1-1974.

576. Included by GSR 9(E), dt. 9-1-1974.

577. Included by GSR 51(E), dt. 6-2-2006.

578. Included by GSR 9(E), dt. 9-1-1974.

579. Included by GSR 380(E), dt. 24-5-2012.

580. Included by GSR 32(E), dt. 12-2-1982.

581. Included by GSR 9(E), dt. 9-1-1974.

582. Included by GSR 790(E), dt. 11-11-2014.

583. Included by GSR 51(E), dt. 6-2-2006.

584. Included by GSR 200(E), dt. 29-3-1978.

585. Included by GSR 316(E), dt. 13-4-2010.

586. Included by GSR 730(E), dt. 30-10-1995.

587. Included by GSR 9(E), dt. 9-1-1974.

588. Included by GSR 316(E), dt. 13-4-2010.

589. Included by GSR 9(E), dt. 9-1-1974.

590. Included by GSR 9(E), dt. 9-1-1974.

591. Included by GSR 9(E), dt. 9-1-1974.

592. Included by GSR 868(E), dt. 15-11-2000.

593. Included by GSR 672(E), dt. 28-9-1999.

594. Included by GSR 291(E), dt. 19-4-2002.

595. Included by GSR 790(E), dt. 11-11-2014.

596. Included by GSR 313(E), dt. 6-5-2014.

597. Included by GSR 316(E), dt. 13-4-2010.

598. Included by GSR 621(E), dt. 27-10-1997.

599. Included by S.O. 3385(E), dt. 27-10-2016.

600. Included by GSR 378(E), dt. 24-6-2004.

601. Included by GSR 631(E), dt. 28-9-2007.

602. Included by GSR 51(E), dt. 6-2-2006.

603. Included by GSR 200(E), dt. 29-3-1978.

604. Included by GSR 378(E), dt. 24-6-2004.

605. Included by GSR 378(E), dt. 24-6-2004.

606. Included by GSR 672(E), dt. 28-9-1999.

607. Included by GSR 621(E), dt. 27-10-1997.

608. Included by GSR 316(E), dt. 13-4-2010.

609. Included by GSR 51(E), dt. 6-2-2006.

610. Included by GSR 858(E), dt. 12-8-1988.

611. Included by GSR 9(E), dt. 9-1-1974.

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

613. Included by GSR 9(E), dt. 9-1-1974.

614. Subs. by GSR 576(E), dt. 26-8-1993.

615. Included by GSR 9(E), dt. 9-1-1974.

616. Included by GSR 32(E), dt. 12-2-1982.

617. Included by GSR 730(E), dt. 30-10-1995.

618. Included by GSR 538(E), dt. 21-11-1996.

619. Included by GSR 650(E), dt. 11-9-2008.

620. Included by GSR 9(E), dt. 9-1-1974.

621. Included by S.O. 3385(E), dt. 27-10-2016.

622. Included by GSR 446(E), dt. 28-6-2013.

623. Included by GSR 764(E), dt. 15-9-2010.

624. Included by GSR 291(E), dt. 19-4-2002.

625. Included by GSR 291(E), dt. 19-4-2002.

626. Included by GSR 9(E), dt. 9-1-1974.

627. Included by GSR 577(E), dt. 26-8-1993.

628. Included by GSR 200(E), dt. 29-3-1978.

629. Included by GSR 574(E), dt. 6-10-1979.

630. Included by GSR 9(E), dt. 9-1-1974.

631. Included by GSR 51(E), dt. 6-2-2006.

632. Included by GSR 200(E), dt. 29-3-1978.

633. Included by GSR 9(E), dt. 9-1-1974.

634. Included by S.O. 3385(E), dt. 27-10-2016.

635. Included by GSR 378(E), dt. 24-6-2004.

636. Included by GSR 380(E), dt. 24-5-2012.

637. Included by GSR 32(E), dt. 12-2-1982.

638. Included by GSR 291(E), dt. 19-4-2002.

639. Included by GSR 9(E), dt. 9-1-1974.

640. Included by GSR 672(E), dt. 28-9-1999.

641. Included by GSR 291(E), dt. 19-4-2002.

642. Included by GSR 650(E), dt. 11-9-2008.

643. Included by GSR 51(E), dt. 6-2-2006.

644. Included by GSR 672(E), dt. 28-9-1999.

645. Included by GSR 9(E), dt. 9-1-1974.

646. Included by GSR 672(E), dt. 28-9-1999.

647. Included by GSR 9(E), dt. 9-1-1974.

648. Included by GSR 10(E), dt. 3-1-1996.

649. Included by GSR 858(E), dt. 12-8-1988.

650. Included by S.O. 3385(E), dt. 27-10-2016.

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

652. Included by GSR 384(E), dt. 4-6-2009.

653. Included by GSR 672(E), dt. 28-9-1999.

654. Included by GSR 631(E), dt. 28-9-2007.

655. Included by GSR 9(E), dt. 9-1-1974.

656. Included by GSR 538(E), dt. 21-11-1996.

657. Included by GSR 10(E), dt. 3-1-1996.

658. Included by GSR 32(E), dt. 12-2-1980.

659. Included by GSR 111(E), dt. 20-2-2013.

660. Included by GSR 9(E), dt. 9-1-1974.

661. Included by GSR 500(E), dt. 18-6-1985.

662. Included by GSR 858(E), dt. 12-8-1988.

663. Included by GSR 9(E), dt. 9-1-1974.

664. Included by GSR 858(E), dt. 12-8-1988.

665. Included by GSR 198(E), dt. 31-3-2005.

666. Included by GSR 772(E), dt. 18-11-2002.

667. Included by S.O. 3385(E), dt. 27-10-2016.

668. Included by GSR 313(E), dt. 6-5-2014.

669. Included by GSR 730(E), dt. 30-10-1995.

670. Included by GSR 538(E), dt. 21-11-1996.

671. Included by GSR 621(E), dt. 27-10-1997.

672. Included by GSR 9(E), dt. 9-1-1974.

673. Included by GSR 32(E), dt. 12-2-1980.

674. Included by GSR 650(E), dt. 11-9-2008.

675. Included by GSR 51(E), dt. 6-2-2006.

676. Included by GSR 9(E), dt. 9-1-1974.

677. Included by GSR 9(E), dt. 9-1-1974.

678. Included by GSR 10(E), dt. 3-1-1996.

679. Included by GSR 291(E), dt. 19-4-2002

680. Included by GSR 32(E), dt. 12-2-1980.

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

682. Subs. for Valiphenal Methyl-3-(4-chlorophenyl)-3-[(N (isopropyl-carbonyl)-L-valyl) amino] propanoate by GSR 908(E), dt. 29-12-2011.

683. Included by GSR 378(E), dt. 24-6-2004.

684. Included by GSR 9(E), dt. 9-1-1974.

685. Included by GSR 9(E), dt. 9-1-1974.

686. Included by GSR 378(E), dt. 24-6-2004.

687. Included by GSR 32(E), dt. 12-2-1982.

688. Included by GSR 9(E), dt. 9-1-1974.

689. Included by GSR 10(E), dt. 3-1-1996.

690. Included by GSR 9(E), dt. 9-1-1974.

691. Included by GSR 111(E), dt. 20-2-2013.

692. Included by GSR 9(E), dt. 9-1-1974.

693. Included by GSR 9(E), dt. 9-1-1974.

694. Included by GSR 790(E), dt. 11-11-2014.

695. Ins. by G.S.R. 3385(E), dt. 27-10-2016.

696. Ins. by S.O. 3304(E), dt. 6-10-2017.

697. Ins. by S.O. 45(E), dt. 2-1-2019.

698. Ins. by S.O. 1767(E), dt. 16-5-2019.

699. Subs. by S.O. 295(E), dt. 8-3-2006.

700. Omitted by S.O. 799(E), dt. 9-3-2017.

701. Omitted by S.O. 799(E), dt. 9-3-2017.

702. Omitted by S.O. 799(E), dt. 9-3-2017.