Section 11(5) in The Prevention Of Food Adulteration Act, 1954
(5)[ If it appears to the Magistrate on taking such evidence as he may deem necessary-(a)that the article of food produced before him under sub-section (4) is adulterated or misbranded, he may order it-(i)to be forfeited to the Central Government, the State Government or the local authority, as the case may be; or(ii)to be destroyed at the cost of the owner or the person from whom it was seized so as to prevent its being used as human food; or(iii)to be so disposed of as to prevent its being again exposed for sale or used for food under its deceptive name; or(iv)to be returned to the owner, on his executing a bond with or without sureties, for being sold under its appropriate name or, where the Magistrate is satisfied that the article of food is capable of being made to conform to prescribed standards for human consumption after reprocessing, for being sold after reprocessing under the supervision of such officer as may be specified in the order;(b)that the adulterant seized under sub-section (6) of section 10 and produced before him is apparently of a kind which may be employed for purposes of adulteration and for the possession of which the manufacturer, distributor or dealer, as the case may be, is unable to account satisfactorily, he may order it to be forfeited to the Central Government, the State Government or the local authority, as the case may be.] [ Substituted by Act 34 of 1976, Section 9, for sub-Section (5) (w.e.f. 1-4-1976).]
