Section 11(4) in The Prevention Of Food Adulteration Act, 1954
(4)[ An article of food seized under sub-section (4) of section 10, unless destroyed under sub-section (4-A) of that section, and any adulterant seized under sub-section (6) of that section shall be produced before a Magistrate as soon as possible and in any case not later than seven days after the receipt of the report of the public analyst:] [ Substituted by Act 34 of 1976, Section 9, for sub-Section (4) (w.e.f. 1-4-1976).][* * *] [ First proviso omitted by Act 34 of 1976, Section 9 (w.e.f. 1-4-1976).]Provided [* * *] [ The word " further" omitted by Act 34 of 1976, Section 9 (w.e.f. 1-4-1976).] that if an application is made to the Magistrate in this behalf by the person from whom any article of food has been seized, the Magistrate shall by order in writing direct the Food Inspector to produce such article before him within such time as may be specified in the order.
