Section 12 in The Prevention Of Food Adulteration Act, 1954
12. Purchaser may have food analysed .-Nothing contained in this Act shall be held to prevent a purchaser of any article of food other than a Food Inspector [or a recognised consumer association, whether the purchaser is a member of that association or not] [ Substituted by Act 34 of 1976, Section 9, for certain words (w.e.f. 1-4-1976).] from having such article analysed by the public analyst on payment of such fees as may be prescribed and from receiving from the public analyst a report of his analysis:
Provided that [such purchaser or recognised consumer association shall inform the vendor at the time of purchase of his or its intention] [ Substituted by Act 70 of 1986, Section 2, for " such purchaser shall inform the vendor at the time or purchase of his intention" (w.e.f. 1-5-1987).] to have such article so analysed:Provided further that the provisions of sub-section (1), sub-section (2) and sub-section (3) of section 11 shall, as far as may be, apply to a [purchaser of article of food or recognised consumer association who or which intends] [ Substituted by Act 70 of 1986, Section 2, for " purchaser of article of food who intends" (w.e.f. 1-5-1987).] to have such articles so analysed, as they apply to a Food Inspector who takes a sample of food for analysis:Provided also that if the report of the public analyst shows that the article of food is adulterated, the [purchaser or recognised consumer association shall be entitled to get refund of the fees paid by him or it] [ Substituted by Act 70 of 1986, Section 2, for " purchaser shall be entitiled to get refund of the fees paid by him" (w.e.f. 1-5-1987).] under this section.[ Explanation .-For the purposes of this section and section 20, "recognised consumer association" means a voluntary consumer association registered under the Companies Act, 1956 (1 of 1956) or under any other law for the time being in force.] [ Added by Act 70 of 1986, Section 2 (w.e.f. 1-5-1987).]
