Section 4(6) in The Prevention of Food Adulteration Rules, 1955
(6)[ The fees payable in respect of such a certificate shall be [Rs. 1,000] [Substituted by S.R.O. 2755, dated 24-11-1956.] per sample of food analysed.] [Substituted by G.S.R. 618(E), dated 16-5-1988 (w.e.f. 16-11-1988).]
