Section 11(3) in Punjab Poisons Possession and Sale Rules, 1966
(3)The signature under column (h) of the register shall be that of the licence-holder himself, or when the licence-holder is a firm or 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 requirement of rule 10 has been fulfilled.
