Section 5 in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
5. Dealer and manufacturer of Acid to obtain licence.
- No dealer or manufacturer of acid shall, after the expiry of six months from the date of commencement of this Act or from the date on which he first becomes dealer or manufacturer of acid, whichever is later, stock, store, transport, conduct or carry on the business of sale of the acid, except under and in accordance with a licence obtained by him under the provisions of this Act and the rules made thereunder :Provided that any dealer or manufacturer having more than one retail shops dealing in acids, whether in the same town or village or in different towns or villages, he shall obtain a separate licence in respect of each such retail shops.
