Whereas the draft rules
further to amend the Insecticides Rules, 1971, was published, as required by
section 36 of the Insecticides Act, 1968 (46 of 1968) vide notification of the
Government of India in the Ministry of Agriculture and Farmers Welfare
(Department of Agriculture and Farmers Welfare) number G.S.R. 833 (E), dated
the 22nd November, 2022, in the Gazette of India, Extraordinary, Part-II,
section-3, sub-section (i), inviting objections or suggestions from all persons
likely to be affected thereby, before the expiry of a period of thirty days
from the date on which the copies of the Gazette of India in which the said
notification was published were made available to the public; And whereas, copies of the
said notification were made available to the public on 22nd November, 2022; And whereas, objections or
suggestions received from the public in respect of the said draft rules have
been considered by the Central Government; Now, therefore, in exercise
of the powers conferred by section 36 of the Insecticides Act, 1968 (46 of
1968), the Central Government, hereby makes the following rules further to
amend the Insecticides Rules, 1971, namely :-- (1)
These rules may be called the Insecticides
(Third Amendment) Rules, 2023. (2)
They shall come into force on the date of
their publication in the official Gazette. In the Insecticides Rules, 1971 (hereinafter referred to as
the said rules), in rule 6, in sub-rule (2), for clauses (i) and (ii), the
following clauses shall be substituted, namely:- (i)
rupees two lakhs
twenty-five thousand in case of application relating to Chemical Insecticides
for registration under sub-section (3) and (3B) of section 9 of the
Insecticides Act, 1968; (ii)
rupees ten thousand
in case of application relating to Bio-pesticides for registration under
sub-section (3) and (3B) of section 9 of the Insecticides Act, 1968; (iii)
rupees twelve
thousand five hundred in case of application relating to Export for
registration under sub-section (3) of section 9 of the Insecticides
Act, 1968; and (iv)
rupees twenty-five
thousand in case of application relating to Chemical Insecticides for
registration under sub-section (4) of section 9 of the Insecticides
Act, 1968. In the said rules, in rule 6A, for the words
"rupees one hundred", the words "rupees five hundred" shall
be substituted. In the said rules, in rule 6B, --- (i)
for the words "A fee of rupees
one hundred shall be paid", the words "The fees shall be paid as
provided in the TABLE" shall be substituted, (ii)
the following "TABLE" shall
be inserted, namely:-- TABLE S. No. Addition, deletion or alteration
etc. on the Certificate of Registration including labels and leaflets and
other related activities Fee payable for Registration (in
Rupees) (1) (2) (3) Endorsement of Extension of Validity
of CRs of Bio-pesticide 5,000/- 2. Endorsement of Extension of Validity
of CRs of Insecticides 3. Endorsement of change of name of the
company/firm 4. Endorsement of factory address for
the first time/shifting of factory and establishment of second -factory
address 1,000/- per Certificate 5. Transfer of certificate of
registration of one person/undertaking in the name of another
person/undertaking in case take over /merger/
divestment/amalgamation/disinvestment 6. Endorsement of change of name of
source of import of chemicals due to disinvestment 7. Change of name of source of import 5,000/- 8. Endorsement for inclusion of already
approved additional source of import in the Registration Certificate 2,500/- 9. Endorsement of change in office
address with respect to certificates of registration 1,000/- per Certificate 10. Endorsement of name of supplier of
already approved source of import in the certificate of registration 2,500/- 11. Endorsement of Label Expansion 9(3) 15,000/- 12. Endorsement of Label Expansion 9(4) 5,000/- 13. Endorsement of shelf-life 9(3) 2,500/- 14. Endorsement of shelf-life 9(4) 15. Endorsement of new/alternate
packaging 9(3) 5,000/- 16. Endorsement of new/alternate
packaging 9(4) 2,500/- 17. Label expansion of insecticide for
household use 9(3) 5,000/- 18. Endorsement other than above
categories 1,000/- 19. Import Permit (Multi use, Boric acid
and Biocides) 5,000/- 20. Research, test and trials (RTT) 2,500/- 21. Free sale Certificate 500/- per Certificate 22. Attestation of Certificate In the said rules, in rule 7, in sub-rule 3, for the
words "rupees one thousand", the words "rupees two thousand five
hundred" shall be substituted.INSECTICIDES
(THIRD AMENDMENT) RULES, 2023
PREAMBLE
Rule – 1. Short title and commencement
Rule – 2.
Rule – 3.
Rule – 4.
Rule – 5.