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State of Rajasthan - Section

Section 20 in The Rajasthan Poisons Rules, 1972

20. Custody of poisons.

- All poisons specified in the Schedule I kept for sale by any licence-holder under these rules shall be kept in a box, almirah, room or building (according to the quantity maintained) which shall be secured by lock and key and in which no substance other than the poisons possessed in accordance with the licence granted under these Rules shall be placed and each poison shall be kept, within such box, almirah, room or building in a separate closed receptacle of glass, metal or earthenware. Every such box, almirah, room or building and Every such receptacle shall be marked with a word 'Poison' in red characters both in English and Hindi, in the case of receptacles containing separate poisons, also the name of such poison.