Section 6 in The Delhi Prevention of Food Adulteration Rules, 2002
6. Fees.
(1)The fees payable for the grant of licence to manufacture or distribute or deal in food articles at the commencement of these rules shall be such as are shown in the Schedule I.(2)The Food (Health) Authority may with the prior approval of the Government modify the rates of fees by amending the Schedule I.(3)The fees for analysis of the food article received from a consumer/consumer organisation shall be one thousand rupees-and shall be payable by Demand Draft or cash to the DDO (PFA) in Directorate.(4)The fees for analysis of the food article received form the traders whenever analysis of the same in the Food Laboratory maintained by the Directorate of Prevention of Food Adulteration is allowed by the Food (Health) Authority shall be five thousand rupees per item and shall be payable in advance through Demand draft or cash to the DDO (PFA) in the Directorate.(5)The Food (Health) Authority shall be empowered to refund the fees whenever so required under the third proviso to the Section 12 of the Act.
