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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(a) in Prevention of Food Adulteration (Punjab) Rules, 1958

(a)The fees prescribed shall be deposited in advance into the local treasury under the appropriate head and the receipt shall be forwarded to the Public Analyst simultaneously with the sample of food sent for analysis or with the application for a copy of the certificate of analysis or the fee may directly be sent to the Public Analyst by money order.