Section 15(3) in Tamil Nadu Poisons (Regulation of Possession and Sale) Rules, 2015
(3)The signature in column(8) of the register in Form C shall be that of the licensee himself, or, when the licensee is a Firm or Company, that of an accredited representative of such Firm or Company and shall be made at the time of sale or dispatch of poison to the purchaser. Such signature shall be held to imply that the signatory had satisfied himself that the requirements of Rule 14 have been fulfilled.
