Section 8 in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
8. Duties of the purchaser.
- Every purchaser of acid shall -(a)purchase the acid only from the valid licence holder under this Act;(b)not use the acid purchased other than for the purposes specified under Section 4 of this Act;(c)maintain a record showing details of the quantity of acid received opening stock, daily consumption and closing stock; and(d)keep a check on the storage and handling of the acid at regular intervals.
