Section 12 in The Prevention of Food Adulteration Rules, 1955
12. [ Notice of intention to take sample for analysis. [Subsstituted by G.S.R. 4(E), dated 4-1-1977 (w.e.f. 4-1-1977).]
- When a Food Inspector takes a sample of an article for the purpose of analysis, he shall give notice of his intention to do so in writing in Form VI, then and there, to the person from whom he takes the sample and simultaneously, by appropriate means, also to the persons if any, whose name, address and other particulars have been disclosed under section 14-A of the Act:][Provided that in case where a Food Inspector draws a sample from an open container, he shall also draw a sample from the container in original condition of the same article bearing the same declaration, if such container is available and intimate this fact to the Public Analyst.] [Inserted by G.S.R. 590(E), dated 23-12-1978 (w.e.f. 23-12-1978).]
