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State of Punjab - Section

Section 10 in Punjab Poisons Possession and Sale Rules, 1966

10.

A licence-holder shall not sell any poison to any person unless the latter is personally known to him or identified to his satisfaction. He shall not sell any poison to any person who appears to him to be under the age of eighteen years or to any person who does not appear to him to be in full possession of his faculties or to any wandering mendicant.