Section 7 in The Prevention of Food Adulteration Rules, 1955
7. Duties of Public Analyst.
(1)On receipt of a package containing a sample for analysis from a Food Inspector or any other person the Public Analyst or an officer authorised by him shall compare the seals on the container and the outer cover with specimen impression received separately and shall note the condition of the seals thereon:[Provided that in case sample container received by the Public Analyst is found to be in broken condition or unfit for analysis he shall within a period of seven days from the date of receipt of such sample inform the Local (Health) Authority about the same and send requisition to him for sending second part of the sample.] [Inserted by G.S.R. 91(E), dated 24-2-1995 (w.e.f. 24-8-1995) as corrected by G.S.R. 711(E), dated 12-11-1995.](2)The Public Analyst shall cause to be analysed such samples of article of food as may be sent to him by Food Inspector or by any other person under the Act.(3)[ The Public Analyst shall, within a period of [forty days] [Substituted by G.S.R. 4(E), dated 4-1-1977 (w.e.f. 4-1-1977).] from the date of receipt of any sample for analysis, [send by registered post or by hand] [Substituted by G.S.R. 422(E), dated 29-4-1987 (w.e.f. 29-4-1987)] to the Local (Health) Authority a report of the result of such analysis in Form III:Provided that where any such sample does not conform to the provisions of the Act or these rules, the Public Analyst shall [send by registered post or by hand] [Substituted by G.S.R. 422(E), dated 29-4-1987 (w.e.f. 29-4-1987).] four copies of such report to the said Authority:Provided further that the Public Analyst shall forward a copy of such report also to the person who purchased an article of food and forwarded the same to him for analysis under section 12 of the Act.][Note.- In case of sample recieved under the proviso of rule 7(1) or rule 9A, the period of forty days shall be counted from the date of receipt of the second part of the sample.] [Inserted by G.S.R. 91(E), dated 21-2-1995 (w.e.f. 24-8-1995) as corrected by G.S.R. 711(E), dated 12-11-1995.]
