Section 5 in The Delhi Prevention of Food Adulteration Rules, 2002
5. Licences.
(1)Any one desiring to manufacture or distribute or deal in any food article shall make an application to the appropriate licensing authority having jurisdiction in this regard in Form A along with an affidavit and a copy of the documents disclosing the constitution of the applicant and the names and addresses of the persons responsible for conduct of the business.(2)Every person desirous of obtaining the license shall pay a fee at a rate indicated in Schedule I to these rules. The licence fee shall be paid in the form of Demand Draft drawn in the name of DDO (PFA) in the Directorate of the Prevention of Dood Adulteration, Government of National Capital Territory of Delhi.(3)The acknowledgment of the application form when issued by the licensing authority on expiry of thirty days shall be deemed to be the licence, when application form, complete in all respects, has been filed with the licensing authority and nothing adverse has been heard from the licensing authority within said period of thirty days :Provided that the licenisng authority may within thirty days from the date on which the application was filed in his office call for such information as is declared to be essential in the application for this purpose and on the failure of the applicant to furnish those details the licensing authority shall be at liberty to reject the request for grant of licence.(4)Every such person who claims to be a deemed licensee under sub-rule (3) of this rule shall be required to prove his status whenever it becomes necessary to do so.(5)Every licensee or deemed licensee shall be required to observe conditions of the licence, which are prescribed by the Food (Health) Authority from time to time and published in the Official Gazette.(6)The licensing authority may after giving an opportunity of being heard to the licensee or deemed licensee, cancel this licence if it comes to a conclusion that there has been violation of conditions of licence or deemed licence, apart from taking any other legal action the Act.
