Section 33(1) in The Food Safety And Standards Act, 2006
(1)If-(a)any food business operator is convicted of an offence under this Act; and(b)the court by or before which he is so convicted is satisfied that the health risk exists with respect to that food business,the court, after giving the food business operator an opportunity of being heard, may by an order, impose the following prohibitions, namely:-(i)a prohibition on the use of the process or treatment for the purposes of the food business;(ii)a prohibition on the use of the premises or equipment for the purposes of the food business or any other food business of the same class or description;(iii)a prohibition on the use of the premises or equipment for the purposes of any food business.
