The Restriction On Use Of Dazomet Order, 2008
Published VIde Notification S.O. 3006(E), dated 31-12-2008, published in the Gazette of India, Extra., Part 2, Section 3(ii), dated 31-12-2008
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In exercise of the powers conferred by sub-section (2) of section 27 read with section 28 of the Insectides Act, 1968 (46 of 1968), the Central Government hereby makes the following Order, namely:—
- This Order may be called the Restriction on Use of Dazomet Order, 2008.
- Use of Dazomet is not permitted on tea.
- 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.
- 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.
- 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.
