Section 10(5) in The Prevention Of Food Adulteration Act, 1954
(5)The power conferred by this section includes power to break open any package in which any article of food may be contained or to break open the door of any premises where any article of food may be kept for sale:[Provided that the power to break open the package or door shall be exercised only after the owner or any other person in charge of the package or, as the case may be, in occupation of the premises, if he is present therein, refuses to open the package or door on being called upon to do so, and in either case after recording the reasons for doing so:] [ Substituted by Act 34 of 1976, Section 8, for the first proviso (w.e.f. 1-4-1976).]Provided further that the Food Inspectors shall, in exercising the powers of entry upon, and inspection of any place under this section, follow, as far as may be, the provisions of the [Code of Criminal Procedure, 1973 (2 of 1974)] [ Substituted by Act 34 fo 1976, Section 8, for " the Code of Criminal Procedure, 1898 (5 of 1898)" (w.e.f. 1-4-1976).] relating to the search or inspection of a place by a police officer executing a search-warrant issued under that Code.
