Section 14 in The Poisons (Madhya Pradesh) Rules, 1960
14. Power to inspect poisons and registers.
- Any Magistrate, any Police Officer not below the rank of a Sub-Inspector, any Revenue Officer not below the rank of a Naib-Tahsildar, or any Medical Officer not below the rank of an Assistant Medical Officer, [any Drug Inspector] [Inserted by Notification No. 1606-A-XVII-M-4, dated 28-7-1981.] may, at any time visit and inspect the premises of a licence-holder where poison is kept for sale and may inspect all poisons found therein and the registers maintained under Rules 12, 13 and 14 and may record his remarks in an inspection book which shall be kept by the licence holder for this purpose.
