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[Cites 0, Cited by 34] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(3) in The Food Safety And Standards Act, 2006

(3)The Designated Officer after scrutiny of the report of Food Analyst shall decide as to whether the contravention is punishable with imprisonment or fine only and in the case of contravention punishable with imprisonment, he shall send his recommendations within fourteen days to the Commissioner of Food Safety for sanctioning prosecution.