Section 47(1)(c) in The Food Safety And Standards Act, 2006

[Cites 0, Cited by 2] [Section 47(1)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(1)(c) in The Food Safety And Standards Act, 2006

(c)

(i)send one of the parts for analysis to the Food Analyst under intimation to the Designated Officer;

(ii)send two parts to the Designated Officer for keeping these in safe custody; and

(iii)send the remaining part for analysis to an accredited laboratory, if so requested by the food business operator, under intimation to the Designated Officer:

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Union of India - Subsection

Section 47(1)(c) in The Food Safety And Standards Act, 2006