Section 2(f) in Tamil Nadu Poisons (Regulation of Possession and Sale) Rules, 2015
(f)"sale" means any sale of poison by one licensee to another or sale of poison by a licensee to any educational institution, any research or medical institution, any hospital or dispensary under a qualified Medical Practitioner (Registered Medical Practitioner), any recognized public institution, any industrial firm requiring poisons for its own use, any Government Department, any Public Sector Undertaking or any individual for his personal use.
