Section 7(2) in Punjab Prevention of Food Adulteration Rules, 2004
(2)The applicant shall furnish in the requisite application the detailed information regarding the location of the business premises, names of the local areas of the business premises which are intended for the manufacture for sale, for the storage, for the sale or for distribution of any article of food. The application shall be accompanied by the documentary evidence showing the possession of the premises, signed sketch showing the details of the premises, a copy of notice of nomination given in Form-VIII of the Central Rules and also a Medical Certificate duly signed by any Registered Medical Practitioner of himself or other persons engaged by him in the activities for which licence is applied for :-Provided that the itinerant venders, hawkers temporary stall holders, handcarts and motor vehicle or van holders or caterers shall submit two recent passport size photographs alongwith the application for licence for affixing one on the licence to be duly signed by the Licensing Authority and the other copy to be retained by the Licensing Authority for record, the name of the Motor Vehicle, Make and Model, Registration number of Registering Authority and attested photocopy of the Registration should also be submitted.Note :- "itinerant vender" means a person who goes from place to place for selling food.
