Section 13(1) in The Prevention of Food Adulteration Rules, 1955
(1)Where the food inspector is of the opinion that any person engaged in selling or manufacturing any article of food is suffering from or harbouring the germs of any infectious disease, he may examine or cause to be examined such persons:Provided that where such person is a female [* * *] [Omitted by G.S.R. 832(E), dated 21-10-2003 (w.e.f. 21-10-2003).] she shall be examined by a woman duly authorised by the Food Inspector.
