Grant of Registration Under Section 9(3) Is Invalid Absent Verified Data Linking RTT Samples to Proposed Sources

The Appellant, Dhanuka Agritech Ltd., holds a Section 9(3) registration under the Insecticides Act, 1968, for importing Halosulfuron Methyl (HSM) 75% WG

In 2011, Respondent No. 4 (CCPL) was granted a Research, Test and Trial (RTT) permit to import a sample of HSMT 98% from Fertiagro, Singapore

In 2016, CCPL applied for registration under Section 9(3) to import HSMT 98% for indigenous manufacture, but declared the manufacturer as Jiangsu (China) and the supplier as Hebei

The Registration Committee (RC), in its 430th and 431st meetings (2021), accepted CCPL’s explanation that the RTT sample originally sourced from Fertiagro was actually manufactured by Jiangsu, despite documents showing Jiangsu only received registration for 95% purity in 2013 and 98% purity in 2018

The Appellant’s revision petition was rejected by the Revisionary Authority

and a subsequent Writ Petition was dismissed by a learned Single Judge

Section 9(3) of the Insecticides Act, 1968, which mandates that the RC must be "satisfied" regarding the efficacy and safety of an insecticide before granting registration

The "Taylor v. Taylor" principle (affirmed in Nazir Ahmed v. King Emperor), which dictates that when the law requires an act to be done in a particular manner, it must be done in that manner or not at all

Section 5(5) and Rule 4(b) regarding the RC's power to regulate its own procedure and the Guidelines for RTT import

Jayaraj v. Commissioner of Excise to allow the challenge in the context of public safety and statutory compliance

The Court found that the RC's "subjective satisfaction" was not based on cogent material. CCPL's Section 9(3) application relied on data from an RTT sample allegedly manufactured by Jiangsu, yet CCPL’s original 2011 RTT application declared Fertiagro as both manufacturer and supplier

The Court noted that Jiangsu did not hold ICAMA registration for 98% purity until 2018, rendering the 2010 Exclusive Service Agreement (ESA) between Jiangsu and Fertiagro highly suspect

The RC's decision in its 430th meeting lacked independent ratiocination, blindly accepting CCPL's self-serving presentation without verifying how a sample from 2011 could be equated to a product whose authorized manufacture only began years later

Since Section 9(3) requires strict evidence of safety and efficacy tied to the specific source, the discrepancy meant there was "no evidence" to support the RC’s satisfaction

The Court quashed and set aside the Section 9(3) registration granted to CCPL for HSMT 98% and HSM 75% WG. Consequently, the judgment of the learned Single Judge was also set aside.