Section 51A in The Prevention of Food Adulteration Rules, 1955
51A. [ Procedure for issue of licence in certain local areas. [Inserted by G.S.R. 829(E), dated 7th November, 1983 (w.e.f. 7-5-1984).]
- A licensing authority empowered to issue licences in Local areas falling within the jurisdiction of a sea-port, airport, a railway station or a group of railway stations (including any railway colony, office, yard, goods-shed, transhipment shed, workshop and other works owned and maintained by the Railway Administration, for the purpose or in connection with the railways), shall exercise his functions in the manner prescribed by the State Government concerned in which sea-port, airport or railway station is situated and adopt such forms as are prescribed by that Government for the purpose of licensing.][Part X] [Added by S.R.O. 1687, dated 28th July, 1956.] Preservatives
