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State of West Bengal - Act

The Prevention Of Adulteration Of Food, Drugs And Cosmetics (West Bengal Amendment) Amending Act, 1974.

WEST BENGAL
India

The Prevention Of Adulteration Of Food, Drugs And Cosmetics (West Bengal Amendment) Amending Act, 1974.

Act 34 of 1974

  • Published on 16 July 1974
  • Commenced on 16 July 1974
  • [This is the version of this document from 16 July 1974.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Prevention Of Adulteration Of Food, Drugs And Cosmetics (West Bengal Amendment) Amending Act, 1974.West Bengal Act 34 of 1974.[16th July, 1974.]An Act to amend the Prevention of Adulteration of Food, Drugs and Cosmetics (West Bengal Amendment) Act, 1973.Whereas it is expedient to amend the Prevention of Adulteration of Food, Drugs and Cosmetics (West Bengal Amendment) Act, 1973, for the purposes and in the manner hereinafter appearing;It is hereby enacted as follows :-

1. Short title.

- This Act may be called the Prevention of Adulteration of Food, Drugs and Cosmetics (West Bengal Amendment) Amending Act, 1974.

2. Amendment of the long title of West Bengal Act 42 of 1973.

- In the long title of the Prevention of Adulteration of Food, Drugs and Cosmetics (West Bengal Amendment) Act, 1973 (hereinafter referred to as the said Act), for the words and figures "the Code of Criminal Procedure, 1898", the words and figures "the Code of Criminal Procedure, 1973" shall be, and shall be deemed always to have been, substituted.

3. Amendment of the Preamble.

- In the Preamble of the said Act, for the words and figures "the Code of Criminal Procedure, 1898", the words and figures "the Code of Criminal Procedure, 1973" shall be, and shall be deemed always to have been, substituted.

4. Amendment of section 2.

- In section 2 of the said Act, for the words and figures "the Code of Criminal Procedure, 1898", the words and figures "the Code of Criminal Procedure, 1973" shall be, and shall be deemed always to have been, substituted.

5. Substitution of new section for section 4.

- For section 4 of the said Act, the following section shall be, and shall be deemed always to have been, substituted, namely :-'4. Amendment of the First Schedule to Act 2 of 1974. - In the First Schedule to the Code of Criminal Procedure, 1973, for the existing entries against sections 272, 273, 274, 275 and 276, the following entries shall be substituted in columns 2, 3, 4, 5 and 6 respectively, namely :-
"Adulterating food or drink, intended forsale, so as to make the same Imprisonment for life with or without fine Cognizable Non-bailable. Court of Session.
Selling any food or drink as food or drink, knowing the sameto be noxious. Ditto Ditto Ditto Ditto
Adulterating any drug or medical preparation intended for saleso as to lessen its efficacy, or to change its operation, or tomake it noxious. Ditto Ditto Ditto Ditto
Offering for sale or issuing from a dispensary any drug ormedical preparation known to have been adulterated. Ditto Ditto Ditto Ditto
Knowingly selling or issuing from a dispensary any drug ormedical preparation as a different drug or medicalpreparation. Ditto Ditto Ditto Ditto"."