Section 2(10B) in The Howrah Municipal Corporation Act, 1980
(10B)[ "edible fat" means ghee or vegetable fat like vanaspati, and includes beef or suet, mutton fat, goat fat, lard, cocoa butter [, refined salseed fat, kukum fat, mango kernel fat, dhupa fat, phulwara fat, or any other fat which the Central Government may, by notification, declare to be an edible fat under the provisions of the Prevention of Food Adulteration Act, 1954, or the rules made thereunder;] [[Clauses (10A) to (10C) first inserted by W.B. Act 29 of 1990, then clauses (10B) and (10C) substituted by W.B. Act 52 of 1994. Previous clauses (10B) and (10C) were as under :-'(10B) 'edible fat' means fat prepared in a manner approved by the Health Officer from healthy goats, sheep, pigs, cows, buffaloes, or any other animal which the State Government may, by notification, specify for the purposes of this clause;
