Section 10 in The Prevention of Food Adulteration Rules, 1955
10. [ Forms of order not to dispose of stock and of bond. [Substituted by G.S.R. 1533, dated 8-7-1968 (w.e.f 24-8-1968).]
- Where the Food Inspector keeps any article of food in the safe custody of the vendor under sub-section (4) of section 10-(a)he shall, after sealing such article of food, make an order to the vendor in Form IV and the vendor shall comply with such an order, and(b)he may require the vendor to execute a bond in Form IV-A.]
