Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(1) in The Rajasthan Poisons Rules, 1972

(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.