Section 7 in Prevention of Food Adulteration (Punjab) Rules, 1958
7. Fees how to be paid to the Public Analyst (Punjab)
(a)The fees prescribed shall be deposited in advance into the local treasury under the appropriate head and the receipt shall be forwarded to the Public Analyst simultaneously with the sample of food sent for analysis or with the application for a copy of the certificate of analysis or the fee may directly be sent to the Public Analyst by money order.(b)In the case of Food Laboratory maintained by a local authority, the fee shall be payable to the local authority concerned.
