Section 5(c) in Prevention of Food Adulteration (Punjab) Rules, 1958
(c)(i)In the case of a laboratory maintained by a local authority five per cent of total number of samples (third part) analysed in the said laboratory shall be analysed free of charge by the State laboratory, provided [Local (Health) Authority] [Substituted by Government of Punjab Notification No. GSR 39/CA 37/54/Section 24/Amd.(2)/84, dated 4.4.1984.] certifies that this second analysis is needed for the purposes of control.(ii)The Food (Health) Authority or the Punjab Analyst, Punjab, may call for a second analysis of any sample that has been analysed in a laboratory of local authority for the sample purpose, and in such circumstances no fee will be charged by the State laboratory for the analysis.
