Section 7(1) in The Prevention of Food Adulteration Rules, 1955
(1)On receipt of a package containing a sample for analysis from a Food Inspector or any other person the Public Analyst or an officer authorised by him shall compare the seals on the container and the outer cover with specimen impression received separately and shall note the condition of the seals thereon:[Provided that in case sample container received by the Public Analyst is found to be in broken condition or unfit for analysis he shall within a period of seven days from the date of receipt of such sample inform the Local (Health) Authority about the same and send requisition to him for sending second part of the sample.] [Inserted by G.S.R. 91(E), dated 24-2-1995 (w.e.f. 24-8-1995) as corrected by G.S.R. 711(E), dated 12-11-1995.]
