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State of Himachal Pradesh - Section

Section 3 in The Himachal Pradesh Poisons (Possession and Sale) Rules, 2014

3. License for possession or sale of poisons.

- No person, unless exempted under the provisions of the Act and the rules made thereunder shall possess or sell any poison specified in the Schedule, except under a license in Form-B granted or renewed under rule 5 by the Licensing Authority.