Section 8 in Prevention of Food Adulteration (Punjab) Rules, 1958
8. Share of local authority out of fines
- The local authority shall be paid 50 per cent of fine imposed by the trying Magistrate on realization of fine for the prosecution.Form A[See Rule 4(b)(i)]Application for licence for _______________________________ of the food sale/storage for sale/distributionI/We ______________________ resident of _____________________________ by occupation _______________________ hereby apply for licence for manufacture for sale/sale/storage for sale/distribution of the food _________________ on the premises situated at ______________________Date __________________Signature _________________Address ________________Form B[See Rule 4(c)]manufacture for saleLicence for manufacture for sale/sale/storage/distribution of the foodThis licence is issued to Shri ______________________________ son of ______________________ resident of ______________________________ for manufacture for sale of food/sale of the food/storage for sale of food/distribution of the foodOn the premises situated at _____________________________The licence shall be in force for the financial year and subsequently for the financial year in which it is renewed.Date of renewal
