The Insecticides Act, 1968

[Act No. 46 of 1968]

[2nd September, 1968.]

Contents:
Title	The Insecticides Act, 1968
Sections:	Particulars:
Chapter I	Preliminary Sections
1.	Short title, extent and commencement
2.	Application of other laws not barred
Chapter II	Establishment of Corresponding Universities
3.	Definitions
4.	The Central Insecticides Board
5.	Registration Committee
6.	Other committees
7.	Procedure for Board
8.	Secretary and other officers
9.	Registration of insecticides
10.	Appeal against non-registration or cancellation
Chapter III	Management of A Corresponding University
11.	Power of revision of Central Government
12.	Licensing officers
13.	Grant of licence
14.	Revocation, suspension and amendment of licences
15.	Appeal against the decision of a licensing officer
16.	Central Insecticides Laboratory
17.	Prohibition of import and manufacture of certain insecticides
18.	Prohibition of sale, etc., of certain insecticides
19.	Insecticide Analysts
20.	Insecticide Inspectors
21.	Powers of Insecticide Inspectors
22.	Procedure to be followed by Insecticide Inspectors
23.	Persons bound to disclose place where insecticides are manufactured or kept
Chapter IV	Colleges
24.	Report of Insecticide Analyst
25.	Confiscation
26.	Notification of poisoning
Chapter V	Services
27.	Prohibition of sale, etc., of insecticides for reasons of public safety
28.	Notification of cancellation of registration, etc
29.	Offences and punishment
30.	Defences which may or may not be allowed in prosecutions under this Act
Chapter VI	Statutes and Regulations
31.	Cognizance and trial of offences
31A.	Special Courts
32.	Repealed
33.	Offences by companies
Chapter VII	Accounts and Audit
34.	Power of Central Government to give directions
Chapter VIII	Miscellaneous
35.	Protection of action taken in good faith
36.	Power of Central Government to make rules
37.	Power of the State Governments to make rules
38.	Exemption
Schedule I	List of Insecticides