Section 12 in Tamil Nadu Poisons (Regulation of Possession and Sale) Rules, 2015
12. License to whom granted.
(1)A license shall be granted only to a person who in the opinion of the licensing authority is competent to conduct business in poisons.(2)The license issued to a Firm or Company shall always be in the name of the proprietor or proprietors of the company or a responsible person to be nominated by such proprietor or proprietors for the purpose, or in the case of a public company, in the name of its manager.(3)The name or names of the licensee in a license issued to a Firm or Company may be altered or amended by the licensing authority on a written application from the Firm or Company and such application shall bear a court fee stamp of hundred rupees.
