Section 11 in Punjab Poisons Possession and Sale Rules, 1966
11.
(1)Every licence-holder shall maintain a register in which he shall enter all sales of poison. The following particulars shall be entered in such register in respect of each such sale, namely :-(a)Serial No.(b)Date of sale.(c)Name and address of the purchaser.(d)Name of the poison.(e)Quantity sold.(f)Purpose for which the poison was stated by the purchaser to be required.(g)Signature of purchaser or thumb-impression of illiterate or in case of purchase by post, date of letter or written order and reference to the original in the file in which it is preserved.(h)Signature of Vendor.(2)In a separate portion of the register shall be entered, in a separate column for each poison, the quantity of each such poison sold daily, and these entries shall be filled in from day to day.(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.(4)All letters or written orders referred to in column (g) of the register shall be preserved in original by the licence-holder for a period of not less than two years from the date of the sale.
