Section 2 in The Himachal Pradesh Poisons (Possession and Sale) Rules, 2014
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Poisons Act, 1919 (Act No.12 of 1919);(b)"dealer" means a person holding a valid license for possession and sale of poisons whether in wholesale or retail under these rules;(c)"Licensing Authority" means the District Magistrate or any other officer authorized by the State Government under rule 3 to grant a license;(d)"licensee" means holder of a license;(e)"notification" means a notification published in the Official Gazette.(f)"form" means form appended to these rules;(g)"Schedule" means the Schedule appended to these rules; and(h)"sale" means sale of poisons, whether in wholesale or retail, by the licensed dealer to another licensed dealer or to any educational institution, any research or medical institution, hospital or dispensary under a qualified medical practitioner (Registered Medical Practitioner), any recognized public institution, industrial firm requiring poisons for its own use, Government Departments, Public Sector Undertakings or an individual for personal use;(2)The poisons specified in the Schedule shall be deemed to be poisons for the purpose of these rules.(3)The terms and expressions used herein and not defined, but defined in the Act shall have the meanings respectively assigned to, them in the Act.
