Section 17 in Punjab Poisons Possession and Sale Rules, 1966
17.
A licence holder shall not sell any poison as specified in rule 2, except to the following :-(a)Registered Medical Practitioners, Dentists or Veterinary Surgeons for use in their practice;(b)Chemists, Druggists and Registered Pharmacists or a qualified person under the Drugs Act for use in dispensing of prescriptions of Medical Practitioners, Dentists, Veterinary Surgeons/Registered Vaid and Registered Hakims;(c)Hospitals and dispensaries;(d)Government Departments or offices of the Government or local bodies for purposes of public service;(e)Person or institution for purposes of Scientific Medical Research Education and factories for use in their laboratories/manufacturing only and not for personal use;(f)Person who requires the acids for the purposes of his trade or business.The seller shall obtain before delivery of the poison a signed order from purchaser, giving the name, address and business of the purchaser, the name and quantity of the poison required and the purpose for which it is required and shall satisfy himself that the signature and other details are genuine and the poison is likely to be used in the business stated.
