Section 71 in Bihar Coal Mining Area Development Authority Rules, 1988
71. Action to be taken for setting up Bakeries.
- No person, being owner or incharge of a bakery, shall make or cause to be made bread, biscuit, cake or other similar articles of food without obtaining a licence from the licensing Authority. Such licence shall remain valid up to the end of the financial year in which it is issued. The grant or renewal of a licence shall be subject to the following conditions:-(a)In the making of bread, biscuit, cake or other similar articles of food only genuine fresh ingredients or water obtained from approved sources shall be used.(b)All flour used in a bakery shall before used be thoroughly, sifted so as to ensure freedom from wastes or any impurities.(c)No alternate or deleterious matter shall be used.(d)All bake house for the manufacture or sale of bread, biscuit or cake or other similar articles of food shall be solely used for these purposes and shall confirm to the following conditions-(i)No water close or urinal shall be within or connected with a bake house.(ii)The floor of a bake house shall be paved with stone or other impervious pavement with proper drainage and its rooms shall be provided with fly proof and windows.(iii)All the inside walls of the rooms of any bake house and all the ceilings and tops of such rooms shall be lime washed at least twice in every year.(iv)No pigs, goats or cattle shall be kept within or upon the premises of any building used or occupied as bake house.(v)Every baker shall immediately on an outbreak of any infectious or contagious disease occurring within the premises of his bake house or among the persons employed in his business give immediate notice of such outbreak to the Chief Medical Officer of the Authority.(vi)Every baker shall immediately on such outbreak destroy all bread, biscuit or cake or any ingredients used for the preparation of such articles from his bakery and shall cease to sell any bread, biscuit or cake in such bakery until the same has been disinfected as to be free from infection by the Chief Medical Officer of the Authority.(e)It shall not be lawful for any baker-(a)to allow any person suffering from any dangerous or infectious disease or having recently been in contact with person so suffering to make any bread, biscuit or cake or to handle any utensil or ingredients used in the preparation of such articles or take part or assist in the conduct of the trade or business.(b)If he himself is so suffering or has recently been in contact as aforesaid, to make, any bread, biscuit or cake or to handle any utensil or ingredients used in the preparation of such article in the opinion of the Chief Medical Officer of the Authority, all danger there from or communication of infection or contamination has ceased.(f)All bread, biscuit or cake found unwholesome or, unfit for human consumption shall be destroyed under order of the Chief Medical Officer of the Authority at the expense of the owner.A licence may be revoked by the licensing authority at any time for the contravention of any of the above conditions.(g)No person shall use for residential purpose or for keeping animals in any room or place in which sweetmeat, confectionary, bakries or readymade food are kept for sale.(h)The Chief Medical Officer of the Authority shall seize and destroy any articles of food, or drink which is unfit for human consumption or may direct any person to deliver for destruction or to retain pending further examination any such article, and no person to whom such order has been issued shall sell such article or dispose of it otherwise than in accordance with such order.(i)When the Chief Medical Officer of the Authority has found in the possession of any person, any article of food or drink which is unfit for human consumption but can be utilised for other purpose, he may issue an order permitting its sale for such other purpose and under such condition as are in his opinion adequate to prevent its being used for human consumption.
