Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 16 in Tamil Nadu Poisons (Regulation of Possession and Sale) Rules, 2015

16. Custody of Poison kept for sale and Labeling of Receptacles in which they are kept.

- All poisons kept for sale under these Rules by any licensee shall be kept securely 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 other than poisons possessed in accordance with a license granted under the Act shall be placed and each poison shall be kept securely within such box, almirah, room or building in a 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 letters, both in English and in Tamil and in the case of receptacles containing separate poisons, with the name of such poison.