Section 5 in The Poisons (Madhya Pradesh) Rules, 1960
5. Duration of licences and application.
- Subject to the provisions of Rules 6 and 7 a licence granted under Rule 3 shall remain in force for one year from the 1st January or the date of issue, if later than the 1st January, to the 31st December following. Every applicant for the grant or renewal of a licence shall make a written application lo the District Magistrate, and such application shall bear a non-judicial stamp of rupee one.
