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[Cites 0, Cited by 2] [Section 11(5)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(5)(a) in The Prevention Of Food Adulteration Act, 1954

(a)that the article of food produced before him under sub-section (4) is adulterated or misbranded, he may order it-
(i)to be forfeited to the Central Government, the State Government or the local authority, as the case may be; or
(ii)to be destroyed at the cost of the owner or the person from whom it was seized so as to prevent its being used as human food; or
(iii)to be so disposed of as to prevent its being again exposed for sale or used for food under its deceptive name; or
(iv)to be returned to the owner, on his executing a bond with or without sureties, for being sold under its appropriate name or, where the Magistrate is satisfied that the article of food is capable of being made to conform to prescribed standards for human consumption after reprocessing, for being sold after reprocessing under the supervision of such officer as may be specified in the order;