Section 50(5) in The Prevention of Food Adulteration Rules, 1955
(5)Before granting a licence for manufacture, stock or exhibition of any of the articles of food in respect of which a licence is required, the licensing authority shall inspect the premises and satisfy itself that it is free from sanitary defects. The applicant for the licence shall have to make such alteration in the premises as may be required by the licensing authority for the grant of a licence:[Provided that the licensing authority may for reasons to be recorded in writing, refuse to grant a licence, if it is satisfied that it is necessary to do so in the interest of public health.] [Inserted by G.S.R. 1417, dated 20th September, 1976 (w.e.f. 2-10-1976).][***] [Sub-rule (6) omitted by S.R.O. 2755, dated 24th November, 1956.]
