Section 5 in The Himachal Pradesh Poisons (Possession and Sale) Rules, 2014
5. Application for grant or renewal of license.
(1)Application for grant of a license for possession and sale of poisons may be made to the licensing authority in Form-A accompanied by a fee of rupees five hundred.(2)Application for renewal of license shall be made well before the expiry date accompanied by a fee of rupees one hundred per month or part thereof in Form-A, in addition to the prescribed fee of rupees five hundred.(3)In case original license is lost or destroyed, the licensee may make application for issue of duplicate license accompanied by a copy of First Information Report lodged with the police and a fee of rupees five hundred.(4)In the case of any change in the place of premises of business of the licensee, a fresh application for license shall be made in writing to the Licensing Authority and such application will be accompanied by a fee of rupees five hundred.(5)If poisons are sold or stocked at more than one place, separate application shall be made, and a separate license shall be obtained in respect of each such place of business.(6)A certificate of renewal of a license shall be issued in Form-C.(7)The application for grant of license or any person granted a license shall, on demand, furnish to the authority, before grant of license or during the period the license is in force, as the case may be, documentary evidence in respect of business premises whether self owned or rental or any other basis, specified in the application for license or in the license granted, constitution of the firm or any other relevant matter which may be required for the purpose of verifying the correctness of the statements made by the applicant or the licensee while applying for or after obtaining the license, as the case may be.
