14. Authorised dealers to sell poisons mentioned in Schedule II
.- Subject to the restrictions mentioned hereunder the poisons mentioned in the Schedule II, may be sold besides by a licence holder, by a person or persons who have been authorised to sell such poisons, by virtue of their names having been entered on a list maintained for this purpose by the District Magistrate or any other authority to whom powers may be specially delegated in this behalf, by a notification in the Official Gazette.
