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State of Madhya Pradesh - Section

Section 15 in The Poisons (Madhya Pradesh) Rules, 1960

15. Custody of poisons kept for sale and labelling of receptacles in which they are kept.

- A licence-holder shall keep each poison separately in receptacle of glass-metal or earthenware bearing the name of the poison kept in it. AH receptacles shall be kept in a box, almirah, room or building which shall be secured by lock and key and in which no substance other than poison shall be kept. The receptacles and the box, almirah, room or building shall be labelled with labels of suitable size bearing the word 'poison' in red and the word shall be written in English and Hindi.