Section 7 in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
7. Duties of the holder of licence.
- Every holder of a licence under this Act shall -(a)undertake to transport, store, handle and sell only such type of acids as specified in the licence;(b)maintain a written record in the form as may be prescribed by the State Government;(c)specify in a conspicuous manner an individual label on carton the scientific name, together with the local name, if any, of the acids at all times;(d)maintain and submit returns or statement in such form and containing such information and within such time frame, as may be prescribed.
