Section 2A(f) in Prevention of Food Adulteration (Punjab) Rules, 1958
(f)The licensee shall not use or permit to be used in such manufacture for sale any water except water obtained from a source and conveyed to the licenced premises in a manner approved by the [Local (Health) Authority] [Substituted by Government of Punjab Notification No. GSR 39/CA 37/54/Section 24/Amd.(2)/84, dated 4.4.1984.]. The storage of water, if any, on the premises shall be done in a manner approved by the [Local (Health) Authority] [Substituted by Government of Punjab Notification No. GSR 39/CA 37/54/Section 24/Amd.(2)/84, dated 4.4.1984.]. When required by the [Local (Health) Authority] [Substituted by Government of Punjab Notification No. GSR 39/CA 37/54/Section 24/Amd.(2)/84, dated 4.4.1984.] all water used on the premises shall be treated with such chemical substance, and of such strength as may determine to ensure the purity of water and to avoid the spread of disease.
