Section 70 in Bihar Coal Mining Area Development Authority Rules, 1988
70. Manufacture and sale of Articles of Food and Drink.
- (i) Following steps will have to be taken by anybody intending to sell articles of food and drink within the area to the satisfaction of the licensing Authority:-(a)No manufacturer or seller of sweetmeat, cakes, ice-cream, bhajias and no owner or manager of a hotel or a tea shop shall manufacture or sell such articles or shall run such hotel or tea shop without obtaining a licence from the licensing Authority. Such licence shall remain valid up to the end of the financial year in which it is issued. The grant or renewal of licence shall be subject to the following conditions.(b)The makers or sellers of sweetmeats, cakes, ice-cream, bhajias or any similar articles of food shall keep them in containers made of gauze, glass or other materials approved by the Chief Medical Officer of the Authority in order to protect them from dust and flies.(c)The makers or sellers of any article of food shall use clean pots and utensils for cooking or baking and shall not use copper utensils unless they are properly tinned.(d)The makers or sellers of any articles of food or drink shall not use any deleterious colouring matter or noxious druses in the manufacture thereof.(e)No person suffering from any infectious or contagious disease shall be engaged in the manufacture or sale of article of food or drink. All persons so engaged shall be clean and cleanly clothed.(f)No milk, ghee, curd, oil, similar ingredient which is not genuine shall be used in the preparation of any article of food or drink, intended for sale.(g)The maker or seller shall keep the place of manufacture for sale of articles for human consumption in a sanitary condition.(h)Licencees shall make arrangement for adequate supply of pure drinking water for customers to whom articles of food are served at the hotel or shop as the case may be. A licence may be revoked by the Authority at any time for contravention of any of the above conditions.(i)No owner or manufacturer of aerated or potable water for sale shall manufacture or cause to be manufactured arated or potable water without obtaining a licence from the Authority on payment of prescribed fee, such licence shall remain valid up to the end of the financial year in which it is issued. The grant or renewal of licence shall be subject to the following conditions.(j)The water in the manufacture of arated water or other potable drinks shall be obtained from a source approved by the licensing Authority and the other ingredients, shall also be of approved quality.(k)All water shall be boiled or filtered through a filter approved by licensing Authority.(l)All bottles used for bottling arated water or other potable drinks shall be properly disinfected and cleaned.(m)The manufacturer shall affix a printed label on each bottle offered for sale showing his name and address or adopt, other approved means to identify the bottles, used by him. A licence may be revoked by the licensing authority at any time for contravention of any of the above conditions.(ii)Chief Medical Officer of the Authority shall act as the local health authority within the Coal Mining Area. He shall be licensing authority within the Authority's area.
