Section 10(8) in The Prevention Of Food Adulteration Act, 1954
(8)Any Food Inspector may exercise the powers of a police officer [under section 42 of the Code of Criminal Procedure, 1973 (2 of 1974)] [ Substituted by Act 34 of 1976, Section 8, for " Section 57 of the Code of Criminal Procedure, 1898 (5 of 1898)" (w.e.f. 1-4-1976).] for the purpose of ascertaining the true name and residence of the person from whom a sample is taken or an article of food is seized.
