Section 18 in The Food Safety and Standards Rules, 2011
18. Mode of inspection. - (i) On grant of permission for inspection of the records, the Registry shall arrange to procure the records, the case and allow inspection of such records on the date and time fixed by the Registrar in the immediate presence of an officer authorised in that behalf.
(ii)The person inspecting the records-shall not in any manner cause dislocation, mutilation, tampering or damage to the records in the course of inspection.(iii)The person inspecting the records shall not make any marking on any record or paper so inspected and taking notes, if any, of the documents or records inspected may be done only in pencil.(iv)The officer of the Registry supervising the inspection may at any time prohibit further inspection, if in his opinion, any of the records are likely to be damaged in the process of inspection or the person inspecting the records has violated or attempted to violate the provisions of these rules and shall immediately make a report about the matter to the Registrar and seek further orders from the Registrar.
