Section 4(b) in Prevention of Food Adulteration (Punjab) Rules, 1958
(b)[ (i) An application for licence to manufacture for sale or store, sell, or distribute any article of food for which a licence is required shall be made in Form A to the licensing authority and shall be accompanied by a fee of ten rupees in the case of wholesaler and five rupees in the case of retailer : [Substituted by Government of Punjab Notification No. GSR 158/CA 3754/Section 24/66, dated 19.7.1966.]
