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State of Rajasthan - Section

Section 45 in The Rajasthan Poisons Rules, 1972

45. Kill bug, bugtone, bug poisons and bug hiffe.

Notification[Notification. No. D.4658/F 9(1) Home (A)/53-Part II, dated 21-10-59, published in Rajasthan Gazette Part IV-C, Ordinary, dated 03-12-59.]In exercise of the powers conferred by section 5 of the Poisons Act, 1919 (Central Act No. XII of 1919), the Government of Rajasthan is pleased to specify and declare that any of the following substances or any preparations containing these substances shall be deemed to be a poison for the purposes of this Act, namely: -Arsenic White: Arsenic Yellow; Arsenic Sulphide; Copper Arsenic (Scheels green); Copper Acetoarsenite (Paris Green); Arsenic Metal.Abrus Precotorios (Gunj or Rati).Barium, All salts of Barium.Hydrochloric Acid.Lead in combination with Oletic Acid or other Fatty Acids.Mercuric per chloride.Mercury oxides (Red, Yellow or Black); Ammoniated Mercury; Mercuric Sulphocyanide; Mercuric Lodide; Liquor Hydrag per chlor; Hydrargyri Subchioridum.Marking Nuts.Nitric Acid.Oxalic acid; Sodium Oxalate; Potassium Oxalate; Ammonium Oxalate.Potassium Hydroxide.Red Lead.Strychnine; Strychnine Nitrate; Strychnine Sulphate; Strychhnine Hydrochloride; Liquor Strychnine Hidrochloride and all other salts and solutions and preparations containing 0.2% or more of Strychnine; Sulphuric acid.Sodium Hydroxide.Tetra ethyl Chloride Verdigris.White Lead.Insecticides:ParathionTetraethyl Pyroposphate.Rodenticides:Alpha-napthyl Thioureas (Thiouurea).Fimgicides:Ethoxy Ethyl Mercury Chloride.Ethyl Mercury Phosphate.Phenyl Mercury Acetate.Ethyl Mercury Chloride.Phenyl Mercury Chloride.Phenyl Mercury Urea.Fumigants:Methyl Bromide.Cyanides, viz. the following:-Liquid Hydrocyanic Acid.Sodium Cyanide.Potassium Cyanide.Calcium Cyanide.[Notification No. D. 5772/F 9(1), Home (A-Gr.I)/53, dated 06-09-1960; Published in Rajasthan Gazette Part IV-C, Ord. dated 17-11-1960].In exercise of the powers conferred by section 5 of the Poisons Act, 1919 (Central Act No. XII of 1919), the State Government hereby directs that any of the substances specified in the schedule below for any preparations containing any of these substances, shall be deemed to be poison for purposes of the aforesaid Act:-