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State of Punjab - Section

Section 11 in Punjab Prevention of Food Adulteration Rules, 2004

11. Repeal and Saving.

- The Prevention of Food Adulteration (Punjab) Rules, 1958 are hereby repealed :Provided that any order issued or any action taken under the rules so repealed shall be deemed to have been issued or taken under the corresponding provisions of these rules.Form 'A'[See rule 7(1)]Form of Application for Grant or renewal of LicenceToThe Licensing Authority, ____________________, ____________________.Sir,I/We (name/s) _______ Proprietor/Partner/*Director/*Manager of M/s ________ situated at ________ residing at _____ apply for *grant/*renewal of licence under the provisions of the Prevention of Food and Adulteration Act, 1954 and Rules made thereunder, for the purpose of manufacture for sale/sell/stock-for sale/distribution of _______ (here specify the article of Food) ______ within the limits of *Municipality/*Municipal Corporation/*Notified Area/Cantonment Area/*Other Local Area __________ for the following Premises :-
Premises Dimensions Nominees Date of Nomination
       
Please furnish the full details including the dimensions of the premises, detail particulars including address of each premises and nominees under rule 12-B of the Central Rules.In the case of Van or Motor Vehicles, for sale or exhibition for sale, following additional information may be given namely :-
Name of the Van/Motor Vehicle Make and Model Registration Number Registered at
       
*I/*We hold a licence number _____ dated ________ under the Punjab Prevention of Food Adulteration Rules 2003 issued by the Licensing Authority _________ for the manufacturer for sale or sell or store for the sale of distribution Food articles within the limits of the __________*Municipality/*Municipal Corporation/*Notified Area/Committee/Cantonment Board/*Other Local Area.*I/*We also furnish two recent passport size photographs a sketch and documents showing possession of the premises as required under rule 7(2) of these rules.*I/*We shall abide by the provision of Prevention of Food and Adulteration Act, 1954 and rules made thereunder and carry on the aforesaid trade subject to the restrictions/conditions imposed by the licence so granted to me/us.The fee of Rs. _______ (Rupees _____) is credited to the Government Treasury vide Challan No. _____ dated ___ under the Head of Account _____ by cash as per receipt number ____ dated ______ as specified under appendix 'A' to these rules as a case may be.Information given above is true to the best of my knowledge and belief and if any thing contained therein is found to be false, the licence shall be liable to be cancelled.Applicant's Signature.Date :Place :*The words which are not necessary may be struck out_______________Form 'B'Form of Licence[See rule 7(3)(10)]Licence No. _______________Licence for the manufacture for sale/stock for sale/sell/distribution of __________ Shri ______ *Director/*Proprietor/*Partner/*Manager of M/s ______ is hereby granted a licence form ______ to ______ for the *Manufacture for sale/stock for sale/*Distribution of _____ at the premises situated at _____________.(hereafter referred to as Licensed Premises).
Premises Nominee if any Date of Nomination
     
Subject to the provisions of the Prevention of Food Adulteration Act, 1954 and the rules made there under and the following conditions namely :-Conditions of Licence