Section 12B in The Prevention of Food Adulteration Rules, 1955
12B. [ Form of nomination of Director or Manager and his consent under section 17 [Inserted by G.S.R. 4(E), dated 4-1-1977, (w.e.f. 4-1-1977).]
. - (1) A company may inform the Local (Health) Authority of the concerned local area, by notice in duplicate, in Form VIII containing the name and address of the Director or Manager, who has been nominated by it under sub-section (2) of section 17 of the Act to be in charge of, and responsible to, the company for the conduct of the business of the company or any establishment, branch or unit thereof:Provided that no such nomination shall be valid unless the Director or Manager who has been so nominated, gives his consent in writing and has affixed his signature, in Form VIII in duplicate in token of such consent.(2)The Local (Health) Authority shall sign and return on copy of the notice in Form VIII of the company to signify the receipt of the nomination and retain the second copy in his office for record.
