Section 18 in The Himachal Pradesh Poisons (Possession and Sale) Rules, 2014
18. Power to regulate possession of any poison in certain area.
- If the Licensing Authority is of the opinion that the possession of any specified poison in any local area in which the use of such poison for the purpose of committing murder or mischief by poisoning cattle appears to it to be such frequent occurrence, it may, by order impose such restriction-on the possession thereof as it may deem fit. Any breach thereof shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to one thousand rupees, or with both together with confiscation of the poison in respect of which the breach has been committed, and of the vessels, packages or covering in which the same is found.
