Section 14(1) in The Himachal Pradesh Poisons (Possession and Sale) Rules, 2014
(1)Every license holder shall maintain a register in which he shall enter correctly all sales c poisons other than used by a Chemist, Druggist or Compounder dispensing or compounding in compliance with the prescription of a qualified medical officer or practitioner or veterinary practitioner. The following details shall be entered in such register in respect of such sale, namely :(a)Serial No;(b)Name of poison;(c)Quantity sold;(d)Date of sale;(e)Name and address of the purchaser, serial number of the photo identity card or Adhar Card produced and the name of the issuing authority;(f)Purposes for which the poison was stated to be required;(g)Signature of purchaser (or thumb impression if illiterate) or in the case of purchase by post, date on which the letter was written and reference to the original in the file in which it is preserved;(h)Signature of a person identifying the purchaser if any (or thumb impression, if illiterate); and(i)Signature of Dealer.
