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State of Rajasthan - Section

Section 4 in The Rajasthan Poisons Rules, 1972

4. Persons to whom licence may be granted.

- The grant or withdrawal of a licence to any applicant shall be at the discretion of the District Magistrate or any other authority to whom such powers have been delegated by a notification. A registered Vaid or a Hakim on an application and on production of his Registration Certificate may ordinarily be granted a licence to stock only indigenous poisonous drugs. A qualified Doctor may be granted licence for poisonous preparations of British Pharmacopoeia. A medical practitioner, not possessing registerable qualifications shall not be granted a licence for the sale of any of the poisonous preparations of the British Pharmacopoeia, as given in Schedule I