Section 48A(5) in The Prevention of Food Adulteration Rules, 1955
(5)[ The licence referred to in sub-rule (1) shall be issued by the licensing authority appointed under sub-rule (2) of rule 50 and shall be subject to such conditions as the State Government may specify in this behalf.] [Inserted by G.S.R. 514, dated 28th June, 1958.][***] [Sub-rule (6) omitted by G.S.R. 400(E), dated 23rd June, 2006 (w.e.f. 5-7-2006).][***] [Rule 48B omitted by G.S.R. 491(E), dated 21st August, 2006 and read with corrigendum G.S.R. 70(E), dated 5th February, 2008, G.S.R. 383(E), dated 16th May, 2008 (w.e.f. 20-11-2006).][***] [Rule 48C omitted by G.S.R. 400(E), dated 23rd June, 2006 (w.e.f. 5-7-2006).]
