Section 13(4) in The Prevention Of Food Adulteration Act, 1954
(4)Where a certificate obtained from the Director of the Central Food Laboratory [under sub-section (2-B)] [Substituted by Act 34 of 1976, Section 10, for " under sub-Section (2)" (w.e.f. 1-4-1976). ] is produced in any proceeding under this act, or under sections 272 to 276 of the Indian Penal Code (45 of 1860), it shall not be necessary in such proceeding to produce any part of the sample of food taken for analysis.
