Section 132(2)(c) in The M.P. Public Health Act, 1949

[Cites 0, Cited by 0] [Section 132(2)] [Section 132] [Entire Act]

State of Madhya Pradesh - Subsection

Section 132(2)(c) in The M.P. Public Health Act, 1949

(c)If the authority or the person aforesaid is of opinion that such food is wholesome and fit for human consumption, the food shall be returned to the person from whom it was seized, and the cost, if any, of analyzing the food or a sample thereof shall be borne by the local authority or local authorities concerned.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 132(2)(c) in The M.P. Public Health Act, 1949