Section 11 in The Himachal Pradesh Poisons (Possession and Sale) Rules, 2014
11. License to whom granted.
(1)No license shall be granted or renewed to any person unless the authority empowered to grant the license is satisfied that the premises in respect of which the license is to be granted or renewed are safe, secured, adequately equipped with proper storage accommodation for the poisons to which the license applied and are in the charge of a person who has passed the Matriculation examination or its equivalent examination from a recognized Board and competent in the opinion of the Licensing Authority to supervise and control the procurement, handling, sale and distribution of poisons.(2)The license issued in the name of proprietary firm or partnership firm or any company shall always be in the name of the proprietor or proprietors of the company or institution or others and its proprietor or partner(s) or Director(s) or a responsible person to be nominated or manager, as the case may be, holding the prescribed qualification, shall be the responsible person.(3)The name or names of the responsible person(s) so given may be altered or amended by the licensing authority on a written application from the firm or company and such application shall bear a court fee stamp of one hundred rupees.
