Section 2 in Punjab Poisons Possession and Sale Rules, 1966
2.
In these rules, unless the context otherwise requires, -(a)"Act" means the Poisons Act, 1919;(b)"Principal Medical Officer" means the Principal Medical Officer, Chandigarh, Nangal Township or Talwara, as the case may be;(c)"Licensing authority" means -(i)the Principal Medical Officer concerned, for the areas of Chandigarh, Nangal Township and Talwara; and(ii)[Civil surgeon of the District concerned for other areas;] [Substituted vide Punjab Government Notification No 147/CA 12/19/Section 2/Amendment(1) 79 Dated 11.10.1979.](d)"Form" means a form appended to these rules;(e)"Schedule" means the Schedule appended to these rules;
