Section 50(4) in The Prevention of Food Adulteration Rules, 1955
(4)[ If the articles of food are manufactured, stored or exhibited for sale at different premises situated in more than one local area, separate applications shall be made and a separate licence shall be issued in respect of such premises not falling within the same local area:Provided that the itinerant vendors who have no specified place of business, shall be licensed to conduct business in a particular area within the jurisdiction of the licensing authority.] [Substituted by G.S.R. 290(E), dated 13th April, 1981 (w.e.f. 13-4-1981).]
