Section 50(16)(b) in The Prevention of Food Adulteration Rules, 1955

[Cites 0, Cited by 0] [Section 50(16)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(16)(b) in The Prevention of Food Adulteration Rules, 1955

(b)serving food in hotel or restaurants, where twenty or more person are working on any day of preceding twelve months, shall be supervised by a person having any one of the following qualifications:-

(i)a degree in Science with Chemistry or Home Science or Microbiology or Food Technology, or;

(ii)diploma in Food Technology from a recognized University/Board, or;

(iii)diploma in Hotel Management and Catering Technology Course of three years, or;

(iv)Food Craft Course of one year run by National Council for Hotel Management and Catering Technology, or;

(v)Certificate Course on food safety conducted by University/Institutions based on the course curriculum developed by Department of Health:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 50(16)(b) in The Prevention of Food Adulteration Rules, 1955