Section 14(3) in The Himachal Pradesh Poisons (Possession and Sale) Rules, 2014
(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.
