16. Application and fees for enlistment of names on the list of authorised dealers.
(1)Every person who wants to enrol his name in the list for selling poison is mentioned in the Schedule II shall make a written application for enlishment to the District Magistrate or the authority empowered in this behalf and such application shall bear a court fee stamp of 0.50P.(2)The District Magistrate shall obtain the recommendations of the District Medical and Health Officer of the area on every such application and thereafter grant the application after satisfying himself about the genuineness of the applicant and his requirements.
