Section 6(2) in The Prevention Of Food Adulteration Act, 1954
(2)Without prejudice to the provisions of sub-section (1), the [Commissioner of Customs] or any officer of the Government authorised by the Central Government in this behalf, may detain any imported package which he suspects to contain any article of food, the import of which is prohibited under section 5 of this Act and shall forthwith report such detention to the Director of the Central Food Laboratory and, if required by him, forward the package or send samples of any suspected article of food found therein to the said Laboratory.
