Section 17 in The Prevention of Food Adulteration Rules, 1955
17. [ Manner of despatching containers of samples. [Substituted by G.S.R. 4(E) dated 4-1-1977 (w.e.f. 4-1-1977).]
- The containers of the samples shall be despatched in the following manner, namely:-(a)The sealed container of one part of the sample for analysis and a memorandum in Form VII shall be sent in a sealed packet to the Public Analyst immediately but not later than the succeeding working day by any suitable means;(b)The sealed containers of the remaining two parts of the sample and two copies of the memorandum in Form VII shall be sent in a sealed packet to the Local (Health) Authority immediately but not later than the succeeding working day by any suitable means;(c)[ The sealed container of one of the remaining two parts of the sample and a copy of the memorandum in Form VII kept with the Local (Health) Authority shall within a period of 7 days be sent to the Public Analyst on requisition made by him to it by any suitable means:]Provided that in the case of a sample of food which has been taken from container bearing Agmark seal, the memorandum in Form VII shall contain the following additional information, namely:-(a)Grade;(b)Agmark label No./Batch No.;(c)Name of packing station.]
