(1)Every licence-holder shall maintain a register in which he shall enter all sales of poisons other than those used by a chemist, druggist or compounder dispensing or compounding in compliance with the prescriptions of a medical or a veterinary practitioner, unless otherwise required by any other law for the time being in force. The following particulars shall be entered in such a register in respect of each such sale, namely:-(a)Name of the poison.(b)Quantity sold.(c)Date of sale.(d)Name and address of the purchaser with serial number.(e)Purpose for which the poison was stated by the purchaser to be required.(f)Signature of the purchaser (or thumb impression, if illiterate) or in case of purchase by post, the date of letter or written order and reference to the original in the file in which it is preserved.(g)Signature of the vendor.(2)In a separate portion of the register there shall be entered in separate columns the quantity of each poison sold daily, and these entries shall be made from day to day.(3)The signature under item (g) of the register shall be that of the licence holder himself or when the licence holder is a firm or a company, that of an accredited representative of such firm or company and shall be entered at the time of sale or despatch to the purchaser. Such signature shall be held to imply that the writer has satisfied himself that the requirements of rule 9 have been fulfilled, the name of such a representative should be put on the notice board of the shop under the signature of the licence- holder and countersigned by a Gazetted Officer.(4)All letters on written order referred to in head (f) of the register shall be preserved in original by the licence-holder for a period of not less than two y ears from the date of the sale.(5)The register shall be a bound one or a bound note book of size not less that 8"-10" with numbered pages.
