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NCT Delhi - Section

Section 7 in The Delhi Prevention of Food Adulteration Rules, 2002

7. Realisation of fines.

- All fines imposed and realised by the court under Section 16 or by any other authority shall be credited to the Consolidated fund of the National Capital Territory of Delhi as revenue receipts of the Directorate of the Prevention of Food Adulteration Government of National Capital Territory of Delhi.