Section 4 in The Prevention of Food Adulteration Rules, 1955
4. Analysis of food samples.
- [(1)(a) Samples of food for analysis under sub-section (2) of section 13 of the Act shall be sent either through a Messenger or by registered post in a sealed packet, enclosed together with a memorandum in Form I in an outer cover addressed to the Director.(b)Samples of food for analysis under sub-section (2) of section 6 of the Act or under clause (a) of rule 3 shall be sent either through a Messenger or by registered post in a sealed packet enclosed together with a memorandum in Form I-A in an outer cover addressed to the Director.](2)The container as well as the outer covering of the packet shall be marked with a distinguishing number.(3)A copy of the memorandum and a specimen impression of the seal used to seal the container and the cover shall be sent separately by registered post to the Director.(4)[ On receipt of a package containing a sample for analysis, the Director or an officer authorised by him, shall compare the seals on the container and the outer cover with specimen impression received separately and shall note the condition of the seals thereon.] [Substituted by G.S.R. 618(E), dated 16-5-1988 (w.e.f. 16-11-1988).](5)After test or analysis, the certificate thereof shall be supplied forthwith to the sender in Form II.(6)[ The fees payable in respect of such a certificate shall be [Rs. 1,000] [Substituted by S.R.O. 2755, dated 24-11-1956.] per sample of food analysed.] [Substituted by G.S.R. 618(E), dated 16-5-1988 (w.e.f. 16-11-1988).](7)Certificates issued under these rules by the Laboratory shall be signed by the Director.(8)[ The fee payable in respect of analysis of samples of imported food analysed in any designated laboratory shall be Rs. 3,000 per sample payable by the importer.] [Inserted by G.S.R. 382(E), dated 28-5-2002 (w.e.f. 28-8-2002).](9)[ The manuals of method of analysis brought out by Ministry of Health and Family Welfare shall be adopted for analysing the samples of food articles. However, in case the method for analysing any parameter is not available in these manuals, the method of analysis prescribed in the AOAC/ISO/Pearson's/JACOB/IUPAC/Food Chemicals Codex/BIS/Woodmen/Winton-Winton/Joslyn shall be adopted. Further, in case of non-availability of method of analysis in these manuals, the method prescribed in other standard published literature or publication shall be adopted.] [Inserted by G.S.R. 206(E), dated 25-3-2008 (w.e.f. 25-3-2008).]
