Section 87E in The Goa, Daman and Diu Public Health Act, 1985
87E. Procedure to be followed after seizure.
- When any officer takes a sample of any injurious article of food, which has been prohibited under this Chapter, he shall,-(a)give a notice in writing then and there of his intention to have it so analysed to the person from whom he has taken the sample;(b)divide the sample then and there into two parts and mark and seal or fasten up each part in such a manner as its nature permits and take signature or thumb impression of the person from whom the sample has been taken in such place and in such manner as may be prescribe:Provided that where such person refuses to sign or put his thumb impression, the officer, shall call upon one or more witnesses and take his or their signatures or thumb impressions, as the case may be, in lieu of the signature or thumb impression of such person;(c)send one part for analysis to the public analyst;(d)retain the second sample for production, in any event before the Court of law, before whom, if any, proceedings are in process, under this Chapter.(e)where the officer, takes any action under clause (a) of this section, he shall call one or more persons to be present at the time when such action is taken and take his or their signatures.
