Section 14 in Tamil Nadu Poisons (Regulation of Possession and Sale) Rules, 2015
14. Persons to whom poison may be sold.
- A licensee shall not sell any poison to any person, unless the latter is personally known to him, or the licensee can identify the purchaser to his satisfaction from a photo identity card or any other document which has his address. He shall also ascertain, before selling any poison, the name, telephone number and address of the purchaser and the purpose for which the poison is purchased. He shall not sell any poison to any person who appears to him to be under the age of eighteen years or to any person who does not appear to him to be in full possession of his faculties.
