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State of Rajasthan - Section

Section 3 in The Rajasthan Poisons Rules, 1972

3. Prohibition of Sale or possession of poison for sale without licence.

- Unless exempted under the provisions of the Act, no person shall sell or possess for sale any poison specified in the Schedule I except under a licence granted in Form 'A' by the District Magistrate or any other authority to whom powers may be specially delegated in this behalf, by a notification in the Official Gazette.