Section 18(1) in Tamil Nadu Poisons (Regulation of Possession and Sale) Rules, 2015
(1)Security of poisons:(a).................. (name) is responsible for possession and safe keeping of poisons in the premises.(b)The storage of poisons shall be under the supervision of the above person.(c)The storage of poisons shall be under double lock system to ensure more security.(d)A register of usage of poisons in Form E assigning separate pages for each type of poisons shall be maintained and the same shall be filed with the concerned Sub-Divisional Magistrate in every three months.(e)There shall be compulsory checking of the persons leaving the place of storage of poisons.
