Section 9 in The Himachal Pradesh Poisons (Possession and Sale) Rules, 2014
9. Disposal of stock on termination, revocation or cancellation of license.
- In the event of revocation or cancellation of license under rule 8 or in the event of the termination of license under rule 9, the stock of poisons may be sold to any other license holder within a period of three months from the date of such termination, revocation or cancellation of the license, after which the remaining poisons shall be destroyed under the orders of the licensing authority. In the case referred to in rule 9, the proceeds of the sale, if any, shall be made over to the legal representative of the deceased license holder or his transferee or, liquidator of the dissolved firm or company of the transferee of the firm or company, as the case may be.
