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State of Punjab - Section

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

5. Fees

(a)The fee to be charged by the Public Analyst, Punjab, for analysing articles of food under the Act shall be Rs. 5 per sample if sent by a local authority [and one rupee per sample, if sent by a purchaser] under Section 12 of the Act.
(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 :
Ghee, butter, milk and curd Rs. 2 per sample.
Red chillies, tea, haldi and other such articles Rs. 4 per sample.
(c)
(i)In the case of a laboratory maintained by a local authority five per cent of total number of samples (third part) analysed in the said laboratory shall be analysed free of charge by the State laboratory, provided [Local (Health) Authority] [Substituted by Government of Punjab Notification No. GSR 39/CA 37/54/Section 24/Amd.(2)/84, dated 4.4.1984.] certifies that this second analysis is needed for the purposes of control.
(ii)The Food (Health) Authority or the Punjab Analyst, Punjab, may call for a second analysis of any sample that has been analysed in a laboratory of local authority for the sample purpose, and in such circumstances no fee will be charged by the State laboratory for the analysis.