Section 9 in The Poisons (Madhya Pradesh) Rules, 1960
9. Persons to whom poisons may be sold.
(1)A licence-holder shall not sell any poison to any person other than another licence-holder unless such person appears to the licence-holder to be over 18 years of age and produces a permit in Form B issued by the District Magistrate or any other officer authorised by him in this behalf.(2)No licence-holder shall sell the poison named in the permit in Form B except in quantities specified therein. The permit shall be retained by the licence-holder.(3)Any person desirous of obtaining a permit in Form B shall make an application in writing to the District Magistrate. The District Magistrate or the officer authorised by him in this behalf may grant or reject the application.
