Section 2A(a) in Prevention of Food Adulteration (Punjab) Rules, 1958
(a)The licensed premises shall be kept structurally fit for the purpose for which the licence is granted. "Structural Fitness" shall be deemed to include (a) the existence of a floor made of stone, cement or other non-absorbent impervious material (b) possession of walls properly plastered and lime-washed, (c) adequate provisions of light and ventilation and (d) suitable drainSection
