Section 9(h) in The Prevention of Food Adulteration Rules, 1955
(h)when so authorised by the health officer, having jurisdiction in the local area concerned or the Food (Health) Authority, to detain imported packages which he has reasons to suspect contain food, the import or sale of which is prohibited; [* * *] [Omitted by G.S.R. 1533, dated 8-7-1968.]
