Section 2 in The A.P. Poisons (Possession and Sale) Rules, 2016
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)"Act" means the Poisons Act, 1919 (Central Act, 12 of 1919).(b)"Dealer" means a person holding license under these rules.(c)"Form" means a form appended to these rules.(d)"licensee" means a holder of a license.(e)"Licensing Authority" means the District Magistrate or any other officer authorized by the State Government under Section 3 to grant a license.(f)"Notification" means a notification published in the Andhra Pradesh Gazette.(g)"Sale" means any sale by one licensed dealer to another or by a licensed dealer to any educational institution or to any research or medical institution or hospital or dispensary under a qualified medical practitioner (Registered Medical Practitioner) or any recognized public institution or industrial firm requiring poisons for its own use or to Government Departments or Public Sector Undertakings or to an individual for personal use.(h)"Schedule" means the Schedule appended to these rules.
