Section 11(1) in Punjab Poisons Possession and Sale Rules, 1966
(1)Every licence-holder shall maintain a register in which he shall enter all sales of poison. The following particulars shall be entered in such register in respect of each such sale, namely :-(a)Serial No.(b)Date of sale.(c)Name and address of the purchaser.(d)Name of the poison.(e)Quantity sold.(f)Purpose for which the poison was stated by the purchaser to be required.(g)Signature of purchaser or thumb-impression of illiterate or in case of purchase by post, date of letter or written order and reference to the original in the file in which it is preserved.(h)Signature of Vendor.
