Section 152 in The Himachal Pradesh Municipal Corporation Act, 1994
152. Penalty for selling sub-standard food or drinks.
(1)Whoever sells to the prejudice of any purchaser, any article of food or drink which is not of the nature, substance or quality of the article demanded by such purchaser, shall be punishable with fine which may extend to five hundred rupees :Provided that an offence shall not be deemed to be committed under this section in the following cases, that is to say: -(a)where any matter or ingredient not injurious to health has been added to food or drink for the production or preparation of the same as an article of commerce in a state fit for carriage or consumption, and not fraudulently to increase the bulk, weight or measure or conceal the inferior quality thereof ;(b)where food or drink is unavoidably mixed with some extraneous matter in the process of collection or preparation.(2)In any prosecution under this section, it shall be no defence to allege that the vendor was ignorant of the nature, substance or quality of the article sold by him, or that the purchaser having bought such article only for analysis was not prejudiced by the sale.(3)The provisions of this section shall be in addition to and not in derogation to the provisions of the Prevention of Food Adulteration Act, 1954 (7 of 1954).
