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State of Odisha - Section

Section 12 in The Orissa (Prevention of) Food Adulteration Rules, 1959

12.

Local authority means in the case a local area in a particular revenue district which is not a Municipality or Notified Area-The District Health Officer of that district.Form 'A'[See Rule 7 (5)]Application for licence for manufacture for sale/storage for sale/ distribution of the foodI/We resident of................by occupation hereby request for a licence for manufacture for sale/storage for sale/distribution of the food...., and I/we undertake to comply with the conditions applicable to the licence.Date..............................Signature...........................Full address........................Form 'B'[See Rule 7 (6)]Condition of licenceDate.......Licence for manufacture for sale/storage for sale/distribution of the food.....The licence is issued to S/o.....resident of for manufacture for sale/storage for sale/distribution of the food on the premises situated at..This licence shall be in force for the calendar year ending with. It is granted subject to the conditions prescribed in the Prevention of Food Adulteration Rules, 1955.The licence should be suspended or cancelled forthwith if the licensee is found to be dealing with food harmful to health as indicated in Rule 2 (b) of the rules.Licensing AuthorityDate..........Date of renewalForm 'C'[See Rule 9 (a)]Form of Register to be maintained by licensees of certain categories
Serial No. Date Name of food
Manufactured Sold Purpose for which sold Stock of balance in Remarks
Description Quantity Description Quantity Description Quantity
1 2 3 4 5 6 7 8 9 10
                   
Form 'D'[See Rule 9 (b)]Form of Register to be maintained by a licensee
Serial No. Date Name of food Description Name of food
Quantity in balance at the time of close ofbusiness on the proceeding day New supply, if any Quantity sold Sources of supply Balance at the time of close of business Remarks
1 2 3 4 5 6 7 8 9 10