4. Power to regulate possession of any poison in certain areas
(1)The [State Government] [Substituted by A.O. 1950, for "Provincial Government".] [- - -] [The words "subject to the control of the Governor-General-in-Council" omitted by A.O.1937.] may by ruleregulate the possession of any specified poison (2) In making any rule under sub-section (1), the [State Government] [Substituted by A.O.1950, for "Provincial Government"] may direct that any breach thereofshall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to one thousand rupees, or with both, together with confiscation of the poison in respect of which the breach has been committed, and of the vessels, packages or coverings in which the same is found.
