- A licence-holder shall not sell any poison specified in the Schedule 1 to any person unless the latter is personally known to him or identified to his satisfaction. He shall not sell any such poison to any person who appears to him to be under the age of 18 years or to any person who does not appear to him to be in full possession of his faculties, or to any wandering mendicant except a registered medical practitioner or, to a licence-holder.
