Section 2 in Tamil Nadu Poisons (Regulation of Possession and Sale) Rules, 2015
2. Definitions.
- In these Rules, unless the context otherwise requires:-(a)"Act" means the Poisons Act, 1919 (Central Act XII of 1919);(b)"Form" means a form appended to these Rules;(c)"licensing authority" means the District Magistrate or any other officer authorized by the State Government to grant a license under Rule 3;(d)"licensee" means a holder of a license under these Rules;(e)"Poison" means the substances specified in the Schedule to these Rules; and(f)"sale" means any sale of poison by one licensee to another or sale of poison by a licensee to any educational institution, any research or medical institution, any hospital or dispensary under a qualified Medical Practitioner (Registered Medical Practitioner), any recognized public institution, any industrial firm requiring poisons for its own use, any Government Department, any Public Sector Undertaking or any individual for his personal use.
