Section 11(1) in The Rajasthan Poisons Rules, 1972
(1)Every licence-holder shall maintain a register in which he shall enter all sales of poisons other than those used by a chemist, druggist or compounder dispensing or compounding in compliance with the prescriptions of a medical or a veterinary practitioner, unless otherwise required by any other law for the time being in force. The following particulars shall be entered in such a register in respect of each such sale, namely:-(a)Name of the poison.(b)Quantity sold.(c)Date of sale.(d)Name and address of the purchaser with serial number.(e)Purpose for which the poison was stated by the purchaser to be required.(f)Signature of the purchaser (or thumb impression, if illiterate) or in case of purchase by post, the date of letter or written order and reference to the original in the file in which it is preserved.(g)Signature of the vendor.
