Section 5 in Tamil Nadu Poisons (Regulation of Possession and Sale) Rules, 2015
5. Application for Grant or Renewal of License.
(1)Every person desiring for the grant of license or renewal of a license shall make a written application to the licensing authority in Form B and such application shall bear a court fee stamp of ten rupees.(2)Every application for renewal of a license shall be made within three months before the date of expiry of the license:Provided that any application for renewal of a license which is not made within the aforesaid period shall bear an additional court fee stamp of five hundred rupees.(3)When the original license is lost or destroyed, application for duplicate license shall be made in writing and shall bear a court fee stamp of five hundred rupees.(4)In the case of any change in the place of business of the licensee, a fresh application for license shall be made to the licensing authority and such application shall bear a court fee stamp of five hundred rupees.(5)The licensee shall prominently display the license in the place of his business.
