Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Monocrotophos (Cancellation of Certificate of Registration) Order, 2005 CONTENTS 1. . 2. . Monocrotophos (Cancellation of Certificate of Registration) Order, 2005 Whereas a draft Order with a view to declare its intention to ban the use of Monocrotophos on vegetables was published in exercise of the powers conferred by sub-sec. (2) of Sec. 27 of the Insecticides Act, 1968 (46 of 1968) (hereinafter referred to as the said Act) under the notification of the Government of India in the Ministry of Agriculture (Department of Agriculture and Cooperation) number S.O. 644 (E), dt. 6.5.2005 in the Gazette of India, Extraordinary Part II, Sec. 3, sub-sec, (ii) dt. 6.5.2005, inviting objections or suggestions from all persons likely to be affected thereby (hereinafter referred to as the said Order) before the expiry of the period of forty-five days from the date on which the copies of the Gazette containing the said notification were made available to the public; And whereas, copies of the said Gazette were made available to the public on 6.5.2005; And whereas no objections and suggestions were received from the public in respect of the said Order; Now, therefore, in exercise of the powers conferred by sub-sec. (2) of Sec. 27 read with Sec. 28 of the Insecticides Act, 1968, the Central Government after considering the recommendations of the Expert Group constituted for the said purpose and after consultation with the Registration Committee set up under the said Act, and, on being satisfied that the use of Monocrotophos on vegetables is likely to involve health hazards to human beings, hereby makes the following Order namely:- 1. . :- (1) This order may be called the Monocrotophos (cancellation of Certificate of Registration) Order, 2005. (2) It shall come into force on and from the date of publication of this Order in the Official Gazette. 2. . :- (1) The use of Monocrotophos on vegetables shall be banned on and from the date of publication of this Order; (2) The certificates of registration granted for Monocrotophos shall be called back by the Registration Committee from all registrants including new registrants for incorporation of the requirement of the warning in bold letters " BANNED FOR USE ON VEGETABLES" on labels and leaflets. (3) In respect of those registrants who do not return the registration certificate, as per this Order within a period of six months with effect from the date of publication of this Order, their license granted under Sec. 13 of the said Act shall not be renewed or action under Sec. 14 of the Act should be taken. (4) The State Governments shall have power to take such steps under the relevant provisions of the said Act and the rules made thereunder as they may deem fit for the execution of these Orders in the State concerned.