Section 8 in Punjab Prevention of Food Adulteration Rules, 2004
8. Register to be maintained for the purpose of Rule 50(12) of Central Rules. [Section 24(2)(b)].
- For the purpose of sub-rule (12) of rule 50 of the Central Rules, every manufacturer or wholesale dealer in Butter, Ghee, Hydrogenated Vegetable Oils (Vanaspati), Edible Oils, Refined Edible Oils and other fats shall maintain a register in the proforma given at Appendix 'B' appended to these rules. Such register shall be maintained in the form of a permanently bound and serially paged register. Such registers shall be kept open to inspection at the place in respect of which a licence is granted and where business is carried on. The same may be produced whenever required by the Licensing Authority or any other officer authorised by it.
