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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1) in The M.P. Hospital Supplies Rules, 1972

(1)Food-grains, (2) vegetables, (3) milk, (4) ghee and oil, (5) spices, salt and sugar, (6) meat and eggs, and (7) fuel.Details of the items specified under each class have been given in appendix 'B'. Tea and Vegetable Oil should be purchased by contacting the agents of the company. Milk, butter and ghee should invariably be purchased from the Government Dairy. If wheat, rice and sugar are supplied from fair price shops on permits issued by the District Food Officer, the facility, whenever available, should always be availed of Milk shall be tested twice a week and if any adulteration is found, deductions for the same shall be made from the money due for the milk supplied during the preceding four days. Samples shall be taken in the presence of the contractor or his representative. If the Civil Surgeon/Superintendent has reason to believe that the contractor or his representative is reluctant to give the sample then he himself shall arrange to take the sample and get it tested. How much milk should be purchased and how it should be distributed shall be determined by the Director according to the requirements.