[21 October 2022] S.O.
5010(E).-Whereas the Central Government had received a report from the
Government of Kerala for prohibiting the distribution, sale and use of
Glyphosate and its derivatives; And
whereas, the Central Government, in exercise of the powers conferred by
sub-section (2) of section 27 of the Insecticides Act, 1968 (46 of 1968)
published a draft Order for declaring its intention to restrict the use of
Glyphosate and its derivatives through pest control operators vide notification
number S.O. 2268(E), dated 6th July, 2020, in the Gazette of India,
Extraordinary, Part II, Section 3, Subsection (ii), dated 7th July, 2020, and
invited objections and suggestions from all persons likely to be affected
thereby, before the expiry of the period of ninety days from the date on which
the copies of the Official Gazette in which the said notification was published
were made available to the public; And
whereas, copies of the said Gazette notification were made available to the
public on the 7th July, 2020; And
whereas, the objections or suggestions received in respect of the said draft
Order were duly considered by an Expert Committee; And
whereas, the Central Government, after considering the report of the Expert
Committee and after consultation with the Registration Committee, set up under
the Insecticides Act, 1968 (46 of 1968), is satisfied that the use of
Glyphosate involves health hazards and risk to human beings and animals ; Now,
therefore, in exercise of the powers conferred by sub-section (2) of section 27
of the Insecticides Act, 1968 (46 of 1968), the Central Government hereby makes
the following Order, namely. (1)
This
Order may be called the Restriction on use of Glyphosate Order, 2022. (2)
It
shall come into force on the date of its final publication in the Official
Gazette. The
use of Glyphosate is hereby restricted and no person shall use Glyphosate
except Pest Control Operators. All
holders of the certificate of registration granted for Glyphosate and its
derivatives shall return the certificate of registration to the Registration
Committee for incorporation of the warning in bold letters "THE USE OF
GLYPHOSATE FORMULATION TO BE ALLOWED THROUGH PEST CONTROL OPERATORS" on
the label 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 three months, action shall be taken under the provisions contained in
the said Act. Every
State Government shall take all such steps under the provisions of the said Act
and the rules framed thereunder, as it considers necessary, for the execution
of this order in the State.Restriction On Use Of Glyphosate
Order, 2022