Section 17(1) in The Himachal Pradesh Poisons (Possession and Sale) Rules, 2014
(1)Security of acid or corrosive substances.(a)a person shall be accountable for possession and safekeeping of acid in the premises;(b)the storage of acid or corrosive shall be under the supervision of such person;(c)the storage of acid or corrosive shall be under double lock system to ensure more security;(d)a register of usage of acid shall be maintained and the same shall be filed with the concerned SDM (or Tehsildar wherever the office of SDM does not exist) in each quarter; and(e)there shall be compulsory checking of the students and personnel leaving the laboratories or place of storage where acid or corrosive is used or stored.
