Section 14 in Punjab Poisons Possession and Sale Rules, 1966
14.
All poisons kept for sale by any licence-holder under these rules (except those kept by a chemist and druggist for the purpose of dispensing or compounding in compliance with the prescription of a Medical or Veterinary Practitioner) shall be kept in a box, almirah, room or building (according to the quantity maintained) which shall be secured by lock and key and in which no substance shall be placed other than poison possessed in accordance with a licence granted under the Act, and each poison shall be kept, within such box, almirah, room or building, in separate closed receptacle of glass, metal or earthenware. Every such box, almirah, room or building, and every such receptacle, shall be marked with the word "poison" in red characters, in English, Hindi, Punjabi and Urdu, and in case of receptacles containing separate poisons, with the name of such poison. The provisions of this rule will not apply to factories manufacturing acids.
