Section 4 in Prevention of Food Adulteration (Punjab) Rules, 1958
4. Licensing Authority and licences:
(a)The local authority or any officer authorised by it by order in writing in this behalf shall be the licensing authority in its local area for purposes of issuing licences for the manufacture for sale, for storage, for the sale or for the distribution of the articles of food in respect of which a licence is necessary under the Prevention of Food Adulteration Rules, 1955.(b)[ (i) An application for licence to manufacture for sale or store, sell, or distribute any article of food for which a licence is required shall be made in Form A to the licensing authority and shall be accompanied by a fee of ten rupees in the case of wholesaler and five rupees in the case of retailer : [Substituted by Government of Punjab Notification No. GSR 158/CA 3754/Section 24/66, dated 19.7.1966.]Provided that a fee of two rupees in the case of a wholesaler and fee of fifty paise in the case of retailer, hawker or an itinerant vendor shall be charged per month if the licence is required for a period of less than a year :Provided further that the duration of a licence granted for a period of less than a year shall not exceed beyond the 31st March immediately succeeding the date of issue].(ii)The fee shall be credited to the local authority within whose jurisdiction the premises are situated.(iii)The validity of every licence shall terminated on the 31st day of the March immediately succeeding the date of issue.(iv)Any person whose application for a licence has been rejected shall have a right of appeal to the District Magistrate [within one month of the receipt of orders of the licensing authority and decision of the District Magistrate in appeal shall be final.](c)A licence shall be issued in Form B.(d)[ A licence for the whole year shall be issued in Form B and a licence for a period of less than a year shall be issued in Form C. [Substituted by Government of Punjab Notification No. GSR 158/CA 3754/Section 24/66, dated 19.7.1966.](e)An application for the renewal of the licence shall be made to the licensing authority before the 25th of March every year :Provided that if a person fails to apply for the renewal of his licence before 25th March, he shall pay an additional fee of two rupees in the case of a wholesaler and one rupee in the case of retailer :Provided further that a licence granted for a period of less than one year shall not be renewed.(f)if the licensing authority is satisfied that a licence granted under these rules has been defaced, damaged, lost or otherwise mislaid, he may on application, after such verifications as he may deem fit, grant a duplicate licence to the application on payment of a fee one rupee. The word "duplicate" shall be clearly written in red ink across any such duplicate licence and initialled by him.(g)The licensee shall not be entitled to the refund of the licence fees if his licence is cancelled due to non-compliance of the conditions of the licence.]
