Section 11(2) in The Himachal Pradesh Poisons (Possession and Sale) Rules, 2014
(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.
