[21
March 2017] In exercise of the
powers conferred by section 3 of the Essential Commodities Act, 1955 (10 of
1955), the Central Government hereby makes the following Order further to amend
the Fertiliser (Control) Order, 1985, namely. (1)
This Order may be called the
Fertiliser (Control) Second Amendment Order, 2017. (2)
It shall come into force on
the date of its publication in the Official Gazette. In the Fertiliser
(Control) Order,1985, in clause 22, in sub-clause (c) for the proviso, the
following provisos shall be inserted, namely; "Provided that
where the municipality is the manufacturer of city compost, it shall not for
the Central Government to notify it for bulk sale; Provided further that
a certificate indicating the minimum guaranteed percentage of plant nutrients
is issued by the manufacturer/importer to each farmer at the time of such
sale.".Fertiliser
(Control) Second Amendment Order, 2017