4. Power to regulate possession for sale and sale of white arsenic throughout the State.
(1)[The Government] [In section 2, 3, 4, 5, 6, 9 and 10 the words 'the Government' substituted for the words 'His Highness' by Act X of 1996.] may, by rule, regulate within the whole or any part of the State the possession for sale and the sale, whether wholesale or by retail, of white arsenic.(2)In particular and without prejudice to the generality of the power conferred by sub-section (1), rules made thereunder may provide, amongst other matters for all or any of the matters specified in section 2, sub-section (2).(3)Rules made under sub-section (i) may further provide that no person shall sell any powdered white arsenic unless the same is, before the sale thereof, mixed with soot, indigo or Prussian blue in the proportion of half an ounce of soot, indigo or Prussian blue at least to one pound of the white arsenic, and so in proportion for any greater or less quantity:Provided that, where such arsenic is stated by the purchaser to be required for some purpose for which such admixture would, according to the representation of the purchaser render it unfit, such arsenic may be sold, without such admixture, in a quantity of not less than ten pounds at any one time.
