Section 50(1A) in The Prevention of Food Adulteration Rules, 1955
(1A)[ One licence may be issued by the licensing authority for one or more articles of food and also for different establishments or premises in the same local area.] [Substituted by G.S.R. 290(E), dated 13th April, 1981 (w.e.f. 13-4-1981).]
