Section 5(viii) in Punjab Prevention of Food Adulteration Rules, 2004
(viii)Where the sample conforms to the provisions of the Act or rules made thereunder, it shall intimate the result to the vendor from whom the sample was taken and also to the persons whose name and address and other particulars have been disclosed as provided in section 14-A within ten days from the receipt of the report from the Public Analyst as per the procedure laid down in rule 9-A of the Central Rules;
