The Central Government has notified to Insecticides (Second Amendment) Rules, 2022 in order to amend the Insecticides Rules, 1971.

    • In the Insecticides Rules, 1971, in rule 9 relating to Licences to manufacture insecticides, the following proviso has been inserted in sub-clause 3:

“Provided that the licensing officer shall inspect the manufacturing premises within six months from the date of endorsement of additional insecticide on license to satisfy itself that necessary plant and machinery, safety devices and first aid facilities and the like, exist in the premises where insecticide is proposed to be manufactured.”;

    • A new provision relating to Sale of Insecticides through e-commerce entity has been introduced which provides that a licensee, during the currency of license, may undertake sale of any insecticide through e-commerce entity for supply of insecticides to the door step of the farmers and the licensee shall comply with the provisions of the Act and the rules made there under for the time being in force:

Provided that the operators of e-commerce entity before engaging the licensee for sale of insecticide through online portal, shall verify the validity of the licence issued by the concerned Licensing Officer of the State:

Provided further that the operators of e-commerce entity and licensee shall comply with the provisions of the Consumer Protection (E-commerce) Rules, 2020.

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