Section 14 in The Prevention Of Food Adulteration Act, 1954
14. [ Manufacturers, distributors and dealers to give warranty
.-No ][manufacturer or distributor of, or dealer in,] [ Substituted by Act 34 of 1976, Section 11, for " manufacturer, distributor or dealer of" (w.e.f. 1-4-1976).][any article of food shall sell such article to any vendor unless he also gives a warranty in writing in the prescribed form about the nature and quality of such article to the vendor:] [Substituted by Act 49 of 1964, Section 7, for Section 14 (w.e.f. 1-3-1965). ][Provided that a bill, cash memorandum or invoice in respect of the sale of any article of food given by a manufacturer or distributor of, or dealer in, such article to the vendor thereof shall be deemed to be a warranty given by such manufacturer, distributor or dealer under this section.] [ Inserted by Act 34 of 1976, Section 11 (w.e.f. 1-4-1976).][ Explanation .-In this section, in sub-section (2) of section 19 and in section 20-A, the expression "distributor" shall include a commission agent.
