Section 33(6) in The Food Safety And Standards Act, 2006
(6)The court shall give a direction on an application by the food business operator, if the court thinks it proper so to do having regard to all the circumstances of the case, including in particular, the conduct of the food business operator since the making of the order; but no such application shall be entertained if it is not made-(a)within six months after the making of the prohibition order; or(b)within three months after the making by the food business operator of a previous application for such a direction.Explanation.-For the purpose of this section,-(i)any reference above shall apply in relation to a manager of a food business as it applies in relation to the food business operator; and any reference to the food business operator of the business, or to the food business operator, shall be construed accordingly;(ii)"manager", in relation to a food business, means any person who is entrusted by the food business operator with the day-to-day running of the business, or any part of the business.
