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[Cites 0, Cited by 0] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(1) in The Delhi Prevention of Food Adulteration Rules, 2002

(1)Any one desiring to manufacture or distribute or deal in any food article shall make an application to the appropriate licensing authority having jurisdiction in this regard in Form A along with an affidavit and a copy of the documents disclosing the constitution of the applicant and the names and addresses of the persons responsible for conduct of the business.