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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(a) in Prevention of Food Adulteration (Punjab) Rules, 1958

(a)The fee to be charged by the Public Analyst, Punjab, for analysing articles of food under the Act shall be Rs. 5 per sample if sent by a local authority [and one rupee per sample, if sent by a purchaser] under Section 12 of the Act.