Section 10(2) in The Prevention Of Food Adulteration Act, 1954
(2)[ Any Food Inspector may enter and inspect any place where any article of food is manufactured, or stored for sale, or stored for the manufacture of any other article of food for sale, or exposed or exhibited for sale or where any adulterant is manufactured or kept, and take samples of such article of food or adulterant for analysis:Provided that no sample of any article of food, being primary food, shall be taken under this sub-section if it is not intended for sale as such food.] [ Substituted by Act 34 of 1976, Section 8, for sub-Section (2) (w.e.f. 1-4-1976).]
