Section 34(4) in The Food Safety And Standards Act, 2006
(4)As soon as practicable after the making of an emergency prohibition order, the Designated Officer shall require the Food Safety Officer to-(a)serve a copy of the order on the food business operator of the business; or(b)affix a copy of the order at a conspicuous place on such premises used for the purposes of that business;and any person who knowingly contravenes such an order shall be guilty of an offence and shall be punishable with imprisonment for a term which may extend to two years and with fine which may extend to two lakh rupees.
