Section 10(1) in The A.P. Poisons (Possession and Sale) Rules, 2016
(1)In the event of revocation or cancellation of the license under Rule 8 or in the event of the termination of license under Rule 9, the stock of poison may be sold to any other license holder within a period of three months from the date of such termination, revocation or cancellation of the license, after which the remaining stock of poison may be destroyed under the orders of the Licensing authority. Such destroyed of the poison shall be under taken in conformity with Andhra Pradesh Pollution Control Board (APPCB) Rules.
