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

State of Punjab - Subsection

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

(b)The Public Analyst of a laboratory maintained by local authority shall charge Rs. 5 per sample sent by another local authority and fee at the following rates for a sample sent by an intending purchaser of a food article in order to ascertain the state of its purity :