Section 11(3) in The Poisons (Madhya Pradesh) Rules, 1960
(3)The signature under item (g) of the register shall be that of the licence-holder himself, or when the licence-holder is a firm or company, that of an accredited representative of such firm or company, and shall be entered at the lime of sale or despatch to the purchaser. Such signature shall be held to imply that the writer has satisfied himself that the requirements of Rule 9 have been fulfilled.
