Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Use of Fenitrothion Order, 2007 CONTENTS 1. . 2. . 3. . Use of Fenitrothion Order, 2007 S.O. 706(E). Whereas, the Central Government, in exercise of the powers conferred by sub-sec. (2) of Sec. 27 of the Insecticides Act, 1968 (46 of 1968), published a Draft Order to ban the use of Fenitrothion in agriculture except for locust control in scheduled desert area and public health vide notification of the Government of India in the Ministry of Agriculture (Department of Agriculture and Cooperation), Number G.S.R. 59(E), dt. 1.2.2007, for inviting objections and suggestions from all persons likely to be affected thereby before the expiry of a period of forty-five days from the date on which copies of the Official Gazette containing the said notification were made available to the public: 1. . :- (1) This order may be called the Use of Fenitrothion Order, 2007. (2) It shall come into force on the date of their publication in the Gazette of India. 2. . :- (1) The use of Fenitrothion shall be banned in agriculture except for locust control in scheduled desert area and public health. (2) The Certificate of Registration granted for Fenitrothion shall be called back by the Registration Committee from all registrations including new registrations for incorporation of the requirement of the warning in bold letters "Banned for use on Agriculture" on labels and leaflets. (3) In respect of those registrations who do not return the registration certificate, as per this order within a period of six months from the date of publication of the final notification, the licence granted to all the registrations under Sec. 13 of the Insecticides Act shall not be renewed or action under Sec. 14 of said Act will be taken. 3. . :- Every state Governmentshall take all such steps under the relevant provisions of the said Act and the rules made thereunder, as it considers necessary for the execution of this order in the State.