Section 18(1) in The A.P. Poisons (Possession and Sale) Rules, 2016
(1)Security of acid/corrosive substances.(a)A person shall be made accountable for possession and safe keeping of acid in the premises.(b)The storage of acid/corrosive shall be under the supervision of this person.(c)The storage of add/corrosive shall be under double lock system to ensure more security.(d)A register of usage of acid shall be maintained and the same shall be filed with the concerned SDM (or Tehsildnr wherever the office of SDM does not exist) every three months.(e)There shall be compulsory checking of the students/personnel leaving the laboratories/place of storage where acid/corrosive is used/stored.
