Section 7(3) in Punjab Prevention of Food Adulteration Rules, 2004
(3)On the receipt of application under sub-rule (2) the Licensing Authority shall inspect or cause to be inspected the applicant's premises, hand carts or motor vehicle or van as the case may be and if the Licensing Authority is satisfied that the conditions for sale as specified in the rule 49 of the Central Rules and the conditions of licence as provided in the rule 50 of the Central Rules are satisfied and the premises or handcart of the hawker or van are adequate, suitable, capable of maintaining hygienic conditions and free from sanitary defects, the water used or to be used is from the Municipal tap or any source approved by the Licensing Authority, the Licensing Authority shall grant the applicant a licence in Form-B to these rules or renew the same as the case may be. The Licensing Authority may suggest such alterations and additions on the premises, hand cart, van or motor vehicle as may be necessary in his opinion in the interest of Public Health.
