Section 15 in Tamil Nadu Poisons (Regulation of Possession and Sale) Rules, 2015
15. Register of Sale of Poison.
(1)Every licensee shall maintain a register in Form C in which he shall enter correctly all sales of poison other than those used by a Chemist, Druggist or Compounder dispensing or compounding in compliance with the prescription of a qualified Medical or Veterinary Practitioner.(2)Every licensee shall maintain a stock register in Form D, in which he shall enter in separate columns for each poison, the quantity of each poison received, sold daily and the daily balance of stock of each poison and those entries shall be entered on every day of business. The Stock Register shall be balanced daily.(3)The signature in column(8) of the register in Form C shall be that of the licensee himself, or, when the licensee is a Firm or Company, that of an accredited representative of such Firm or Company and shall be made at the time of sale or dispatch of poison to the purchaser. Such signature shall be held to imply that the signatory had satisfied himself that the requirements of Rule 14 have been fulfilled.(4)All letters or written orders entered in column (7) of the register in Form C shall be preserved in original by the licensee for a period of not less than two years from the date of the sale of poison.
