Section 5(7) in The Himachal Pradesh Poisons (Possession and Sale) Rules, 2014
(7)The application for grant of license or any person granted a license shall, on demand, furnish to the authority, before grant of license or during the period the license is in force, as the case may be, documentary evidence in respect of business premises whether self owned or rental or any other basis, specified in the application for license or in the license granted, constitution of the firm or any other relevant matter which may be required for the purpose of verifying the correctness of the statements made by the applicant or the licensee while applying for or after obtaining the license, as the case may be.
