Section 13(5) in The Prevention Of Food Adulteration Act, 1954
(5)Any document purporting to be a report signed by a public analyst, unless it has been superseded under sub-section (3), or any document purporting to be a certificate signed by the Director of the Central Food Laboratory may be used as evidence of the facts stated therein in any proceeding under this Act or under sections 272 to 276 of the Indian Penal Code (45 of 1860):[Provided that any document purporting to be a certificate signed by the Director of the Central Food Laboratory not being a certificate with respect to the analysis of the part of the sample of any article of food referred to in the proviso to sub-section (1-A) of section 16 shall be final and conclusive evidence of the facts stated therein.] [ Substituted by Act 34 fo 1976, Section 10, for the proviso (w.e.f. 1-4-1976).][ Explanation .-In this section, and in clause (f) of sub-section (1) of section 16, "Director of the Central Food Laboratory" shall include the officer for the time being in charge of any Food Laboratory (by whatever designation he is known) recognised by the Central Government for the purposes of this section.] [ Inserted by Act 34 fo 1976, Section 10 (w.e.f.1-3-1965).]MISCELLANEOUS
