Section 11 in Tamil Nadu Poisons (Regulation of Possession and Sale) Rules, 2015
11. Power to Inspect Poisons and Registers.
- Any Executive Magistrate or a Police Officer of the rank of Sub-Inspector and above or a Medical Officer appointed by the State Government or an Inspector appointed under Section 21 of the Drugs and Cosmetics Act, 1940 (Central Act XXIII of 1940) may at any time visit and inspect the premises of the licensee where a poison is kept for sale and may inspect all poisons found therein and the registers maintained under these Rules.
