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State of Punjab - Section

Section 13 in Punjab Poisons Possession and Sale Rules, 1966

13.

Any Magistrate or any Officer of Drugs Control Department of or above the rank of Drugs Inspector, or Police Officer of or above the rank of Sub- Inspector, or any Medical Officer of or above the rank of Assistant Medical Officer may, at any time, visit and inspect the premises of a licence-holder where poison is kept for sale and inspect all poison found therein and the register maintained under rules 11 & 12.