Section 11(3) in The Prevention Of Food Adulteration Act, 1954
(3)When a sample of any article of food [or adulterant] [ Inserted by Act 34 fo 1976. Section 9 (w.e.f. 1-4-1976).] is taken under sub-section (1) or sub-section (2) of section 10 [the Food Inspector shall, by the immediately succeeding working day, send a sample of the article of food or adulterant or both, as the case may be,] [ Substituted by Act 34 of 1976, Section 9, for " a Food Inspector shall send a sample of it" (w.e.f. 1-4-1976).] in accordance with the rules prescribed for sampling to the public analyst for the local area concerned.
