Section 2 in Punjab Prevention of Food Adulteration Rules, 2004
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Prevention of Food Adulteration Act, 1954 (Central Act No. 37 of 1954);(b)"Central Rules" means the Prevention of Food Adulteration Rules, 1955 made by the Central Government in exercise of the powers under section 23 of the Act;(c)"Section" means the section of the Act'(d)"Government" means the Government of the State of Punjab in the Department of Health and Family Welfare;(e)"Hawker" means a person who has no fixed place of business and carries the trade of preparing and/or selling food from place to place; and(f)"Caterer" means a person who prepare and/or serve food for monetary considerations.
