Section 13 in The Prevention of Food Adulteration Rules, 1955
13. Power of Food Inspector to deal with carriers of disease handling food.
(1)Where the food inspector is of the opinion that any person engaged in selling or manufacturing any article of food is suffering from or harbouring the germs of any infectious disease, he may examine or cause to be examined such persons:Provided that where such person is a female [* * *] [Omitted by G.S.R. 832(E), dated 21-10-2003 (w.e.f. 21-10-2003).] she shall be examined by a woman duly authorised by the Food Inspector.(2)If on such examination the Food Inspector finds that such person is suffering from any such disease, he may by order in writing direct such person not to take part in selling or manufacturing any article of food.
