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Dealer and manufacturer to be made party for filing case where samples were drawn from dealers out of original sound bags and found to be non-standard

On March 07, 2022, the Central Government made Fertiliser (Inorganic, Organic or Mixed) (Control) Amendment Order, 2022 Order further to amend the Fertiliser (Inorganic, Organic or Mixed) (Control) Order,1985.

Key Amendments:


“19 A. In cases where the samples were drawn from the dealers out of original sound bags (without any mark of tempering) and are found non-standard, then in such circumstances both dealer and manufacturer shall be made party for filling the case in the concerned court under the Act and proceedings under clause 31 of this Order.’’

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