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Bengal Presidency - Section

Section 130 in Police Regulations, Bengal , 1943

130. Inspection of poison shops.

- Any police officer duly empowered in this respect by the District Magistrate shall periodically visit and inspect the premises of the holder of a license under the Poisons Act, 1919, where poisons are kept for sale, and inspect the stock found therein and the registers maintained under the Act. The result of each inspection shall be noted in registers of the shop and also in the mufassil or personal diary of the officer, any serious breach of the conditions of license being specially reported to the Superintendent without delay.V.-Assemblies and Processions.
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