Section 10 in Tamil Nadu Poisons (Regulation of Possession and Sale) Rules, 2015
10. Disposal of Stock on Termination, Revocation or Cancellation of Licence.
- In the event of revocation or cancellation of the license under Rule 7 or in the event of the termination of license under Rule 9, the stock of poisons may be sold to any other licensee within a period of three months from the date of such revocation, cancellation or termination of the license, after which the remaining poison shall be destroyed by the licensing authority. In the case of termination of license under Rule 9, the proceeds of the sale, if any, shall be made over to the legal representative of the deceased licensee or his transferee or liquidator of the dissolved Firm or Company or the transferee of the Firm or Company, as the case may be.
