Section 3 in Tamil Nadu Poisons (Regulation of Possession and Sale) Rules, 2015
3. License for Possession or Sale.
- Unless exempted from the operation of these Rules under the Act, no person shall sell or possess for sale any poison specified in the Schedule to these Rules except under a license in Form A granted or renewed by the licensing authority:Provided that any person already engaged in the business of sale of poisons on the date of publication of these Rules in the Tamil Nadu Government Gazette may engage the business of sale of poisons for a period of ninety days from the said date and shall not engage in such business after the expiry of the said period of ninety days from the date of publication of these Rules unless he obtains a license in Form A.
