Section 11(1) in The Poisons (Madhya Pradesh) Rules, 1960
(1)Every licence-holder shall maintain a register in which he shall enter all sales of poison. The following particulars in respect of each sale, shall be entered in one part of the register, namely :-(a)Name of poison.(b)Quantity sold.(c)Date of sale.(d)Name and address of purchaser, the number and the date of the permit and the reference to the file in which the permit is preserved.(e)Age of purchaser.(f)Purposes for which the poison was stated by the purchaser to be required.(g)Signature of purchaser (or thumb-impression if illiterate) or in case of purchase by post, date of letter or written order and reference It) the original in the file in which it is preserved.(h)Signature of vendor.
