Section 2 in Prevention of Food Adulteration (Punjab) Rules, 1958
2. Definitions
- In these rules, unless the context otherwise requires -(a)"Act" means the Prevention of Food Adulteration Act, 1954 (No. 37 of 1954);(b)"Form" means a form appended to these rules ;(c), (d) [***] [Clauses (c) and (d) omitted by Government of Punjab Notification No. GSR 39/CA-37/54/Section 24/Amd. (2)/84, dated 4.4.1984](e)[ 'retailer' means a person who sells an article of food directly to a consumer, other than a bulk consumer; [Substituted by Government of Punjab Notification No. GSR 39/CA 37/54/Section 24/Amd. (2)/84, dated 4.4.1984.](f)'wholesaler' means a person who ordinarily sells an article of food to a retailer or to a bulk consumer].
