Section 11(3) in The Rajasthan Poisons Rules, 1972
(3)The signature under item (g) of the register shall be that of the licence holder himself or when the licence holder is a firm or a company, that of an accredited representative of such firm or company and shall be entered at the time of sale or despatch to the purchaser. Such signature shall be held to imply that the writer has satisfied himself that the requirements of rule 9 have been fulfilled, the name of such a representative should be put on the notice board of the shop under the signature of the licence- holder and countersigned by a Gazetted Officer.
