Section 10(4) in The Prevention Of Food Adulteration Act, 1954
(4)If any article intended for food appears to any Food Inspector to be adulterated or misbranded, he may seize and carry away or keep in the safe custody of the vendor such article in order that it may be dealt with as hereinafter provided [and he shall, in either case, take a sample of such article and submit the same for analysis to a public analyst:] [ Inserted by Act 34 of 1976, Section 8 (w.e.f. 1-4-1976).][Provided that where the Food Inspector keeps such article in the safe custody of the vendor he may require the vendor to execute a bond for a sum of money equal to the value of such article with one or more sureties as the Food Inspector deems fit and the vendor shall execute the bond accordingly.] [ Inserted by Act 49 of 1964, Section 6 (w.e.f. 1-3-1965).][(4-A) Where any article of food seized under sub-section (4) is of a perishable nature and the Local (Health) Authority is satisfied that such article of food is so deteriorated that it is unfit for human consumption, the said Authority may, after giving notice in writing to the vendor, cause the same to be destroyed.] [Inserted by Act 34 of 1976, Section 8 (w.e.f. 1-4-1976). ]
