Section 15(3) in The A.P. Poisons (Possession and Sale) Rules, 2016
(3)The signature in the register prescribed under item (K) of sub-rule (1) shall be that of the license-holder himself, or, when the license holder is a firm or company, an accredited representative of such firm or company and shall be written at the time of such signature shall be sale or dispatch to the purchaser. Such signature shall be held to imply that the signatory had satisfied himself that the requirements of Rule 14 have been fulfilled.
