Section 11 in The Poisons (Madhya Pradesh) Rules, 1960
11. Register of sales of poisons.
(1)Every licence-holder shall maintain a register in which he shall enter all sales of poison. The following particulars in respect of each sale, shall be entered in one part of the register, namely :-(a)Name of poison.(b)Quantity sold.(c)Date of sale.(d)Name and address of purchaser, the number and the date of the permit and the reference to the file in which the permit is preserved.(e)Age of purchaser.(f)Purposes for which the poison was stated by the purchaser to be required.(g)Signature of purchaser (or thumb-impression if illiterate) or in case of purchase by post, date of letter or written order and reference It) the original in the file in which it is preserved.(h)Signature of vendor.(2)In another part of the register and in the respective column for each poison, shall be entered the quantity of each position sold daily. These entries shall be filled up from day to day.(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.(4)All permits and letters or written orders referred to in clauses (d), (1) and (g) of sub-rule (1) shall be preserved in original by the licence-holder for a period of not less than two years from the date of the sale.
