Section 14 in The Himachal Pradesh Poisons (Possession and Sale) Rules, 2014
14. Register of sales of poisons.
(1)Every license holder shall maintain a register in which he shall enter correctly all sales c poisons other than used by a Chemist, Druggist or Compounder dispensing or compounding in compliance with the prescription of a qualified medical officer or practitioner or veterinary practitioner. The following details shall be entered in such register in respect of such sale, namely :(a)Serial No;(b)Name of poison;(c)Quantity sold;(d)Date of sale;(e)Name and address of the purchaser, serial number of the photo identity card or Adhar Card produced and the name of the issuing authority;(f)Purposes for which the poison was stated to be required;(g)Signature of purchaser (or thumb impression if illiterate) or in the case of purchase by post, date on which the letter was written and reference to the original in the file in which it is preserved;(h)Signature of a person identifying the purchaser if any (or thumb impression, if illiterate); and(i)Signature of Dealer.(2)In a separate portion of the register he shall enter in separate columns for each poison, the quantity of each poison sold daily, and those entries shall be filled up from day to day.(3)The signature in the register prescribed under item (i) of sub rule (15) shall be that of the license-holder himself, or, when the license holder is a firm or company, that of an accredited representative of such firm or company and shall be written at the time of sale or dispatch to the purchaser. Such signature shall be held to imply that the signatory had satisfied himself that the requirements of rule 14 have been fulfilled.(4)All letters or written orders referred to under item (g) of the above register shall be preserved in original by the license holder for a period not less than two years from the date of sale.(5)The daily balance of stock should be entered in the register.
