Section 10(6) in The Prevention Of Food Adulteration Act, 1954
(6)[Any adulterant found in the possession of a manufacturer or distributor of, or dealer in, any article of food or in any of the premises occupied by him as such and for the possession of which he is unable to account to the satisfaction of the Food Inspector, ] [Substututed by Act 34 of 1976, Section 8, for the portion beginning with " Any material" and ending with " for purposes of adulteration" (w.e.f. 1-4-1976). ][and any books of account or other documents found in his possession or control and which would be useful for, or relevant to, any investigation or proceeding under this Act, may be seized by the Food Inspector] [ Substituted by Act 34 of 1976, Section 8, for " may be seized by the Food Inspector" (w.e.f. 1-4-1976).][and ] [Substututed by Act 34 of 1976, Section 8, for the portion beginning with " Any material" and ending with " for purposes of adulteration" (w.e.f. 1-4-1976). ][a sample of such adulterant ] [ Substituted by Act 34 fo 1976, Section 8 for " if necessary a sample of such maerial" (w.e.f. 1-3-1965).][submitted for analysis to a public analyst:] [Substututed by Act 34 of 1976, Section 8, for the portion beginning with " Any material" and ending with " for purposes of adulteration" (w.e.f. 1-4-1976). ][Provided that no such books of account or other documents shall be seized by the Food Inspector except with the previous approval of the authority to which he is officially subordinate.] [ Inserted by Act 34 of 1976, Section 8 (w.e.f. 1-4-1976).]
