Section 4(8) in The Prevention of Food Adulteration Rules, 1955
(8)[ The fee payable in respect of analysis of samples of imported food analysed in any designated laboratory shall be Rs. 3,000 per sample payable by the importer.] [Inserted by G.S.R. 382(E), dated 28-5-2002 (w.e.f. 28-8-2002).]
