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State of Odisha - Section
Section 11 in The Orissa (Prevention of) Food Adulteration Rules, 1959
11. Power of purchaser to analyse food.
- If purchaser of food, other than a person authorised for making such purchase by a local authority or by the State Government, wishes to have any article of food mentioned in Column (1) of the table given below analysed, he shall deposit a fee for the analysis of every sample of such food sent by him to the public analyst of the local area concerned that the rate specified against each article in Column (2) thereof in the manner laid down in Sub-rule (3) of Rule 7 and shall send the challan showing the deposit along with the sample.Table| Nature of work(1) | Rate of fees(2) | |
| 1. | Chemical examination of butter Ghee, Oils | 8 |
| 2. | Examination of milk | 8 |
| 3. | Examination of atta, flour | 10 |
| 4. | Examination of ice cream | 10 |
| 5. | Examination of inorganic dye in any article of food | 10 |
| 6. | Examination of tea | 10 |
| 7. | Examination of coffee | 10 |
| 8. | Examination of vegetable products | 8 |
| 9. | Examination of vinegar | 8 |
| 10. | Examination of other foods | 8 |