Section 10 in The A.P. Poisons (Possession and Sale) Rules, 2016
10. Disposal of stock on termination, revocation or cancellation of license.
(1)In the event of revocation or cancellation of the license under Rule 8 or in the event of the termination of license under Rule 9, the stock of poison may be sold to any other license holder within a period of three months from the date of such termination, revocation or cancellation of the license, after which the remaining stock of poison may be destroyed under the orders of the Licensing authority. Such destroyed of the poison shall be under taken in conformity with Andhra Pradesh Pollution Control Board (APPCB) Rules.(2)In the case referred to in Rule 9, the proceeds of the sale, if any, shall be made over to the legal representative of the deceased license holder or his transferee or, liquidator of the dissolved firm or company of the transferee of the firm or company, as the case may be.
