Section 7(1) in Punjab Prevention of Food Adulteration Rules, 2004
(1)Any person if desires to manufacture, exhibit sale, sell or distribute any article of food in respect of which a licence is required under rules 48-A to 50 of the Central Rules, shall apply for grant or renewal of licence, as the case may, in form 'A' to these rules to the Licensing Authority specified in rule 6 together with the fees as specified in Appendix 'A' appended to these rules together with a security of Rs. Two thousand for Licences whose Licence fee is of Rs. Five thousand or above and Rs. One thousand for Licences whose Licence fees is of Rs. Two thousand to Rs. Four thousand nine hundred and ninety nine and Rs. Five hundred of licences whose licence fee is of Rs. One thousand nine hundred and ninety nine or less than four thousand nine hundred and ninety nine. This deposit will be as security for performance of the conditions of the licence. The manufacturer of any article of food desiring to have a licence shall also produce the analysis report of water being used and the product or products to be manufactured from Public Analyst of the State indicating that those are fit for human consumption and conform to the prescribed standards;
