Section 11(1) in The Himachal Pradesh Poisons (Possession and Sale) Rules, 2014
(1)No license shall be granted or renewed to any person unless the authority empowered to grant the license is satisfied that the premises in respect of which the license is to be granted or renewed are safe, secured, adequately equipped with proper storage accommodation for the poisons to which the license applied and are in the charge of a person who has passed the Matriculation examination or its equivalent examination from a recognized Board and competent in the opinion of the Licensing Authority to supervise and control the procurement, handling, sale and distribution of poisons.
