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[Cites 0, Cited by 0] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(4) in The Delhi Prevention of Food Adulteration Rules, 2002

(4)The fees for analysis of the food article received form the traders whenever analysis of the same in the Food Laboratory maintained by the Directorate of Prevention of Food Adulteration is allowed by the Food (Health) Authority shall be five thousand rupees per item and shall be payable in advance through Demand draft or cash to the DDO (PFA) in the Directorate.