Section 2A in Prevention of Food Adulteration (Punjab) Rules, 1958
2A. [ Conditions for the grant of licences [Added by ibid Government of Punjab Notification No. GSR 158/CA 3754/Section 24/66 dated 19.7.1966.] - A licence in form B shall be subject to the following conditions :-
(a)The licensed premises shall be kept structurally fit for the purpose for which the licence is granted. "Structural Fitness" shall be deemed to include (a) the existence of a floor made of stone, cement or other non-absorbent impervious material (b) possession of walls properly plastered and lime-washed, (c) adequate provisions of light and ventilation and (d) suitable drainSection(b)The licensee shall daily cause to be thoroughly washed cleaned the floor or drain of the licensed premises and every bench, counter, table, shelf or other place on which the articles manufactured, prepared or exposed for sale or any material used in such manufacture, preparation or exposure for sale are kept.(c)The walls of the licensed premises shall be properly lime washed at least twice a year and more often if required by the [Local (Health) Authority].(d)The licensed premises shall not spit or smoke or allow any person to spit or smoke within the licensed premises.(e)The licenced premises shall be kept neat and clean and no dirty or soiled clothes and bedding or unhygienic articles shall be kept where manufacture or exposure for sale of cooked food takes place.(f)The licensee shall not use or permit to be used in such manufacture for sale any water except water obtained from a source and conveyed to the licenced premises in a manner approved by the [Local (Health) Authority] [Substituted by Government of Punjab Notification No. GSR 39/CA 37/54/Section 24/Amd.(2)/84, dated 4.4.1984.]. The storage of water, if any, on the premises shall be done in a manner approved by the [Local (Health) Authority] [Substituted by Government of Punjab Notification No. GSR 39/CA 37/54/Section 24/Amd.(2)/84, dated 4.4.1984.]. When required by the [Local (Health) Authority] [Substituted by Government of Punjab Notification No. GSR 39/CA 37/54/Section 24/Amd.(2)/84, dated 4.4.1984.] all water used on the premises shall be treated with such chemical substance, and of such strength as may determine to ensure the purity of water and to avoid the spread of disease.(g)The licensee shall not permit any manufactured food to be wrapped in dirty or spoiled paper, cloth or leaves.(h)If required by the [Local (Health) Authority] [Substituted by Government of Punjab Notification No. FSR 39/CA 37/54/Section 24/Amd. (2)/84, dated 4.4.1984.], the licensee shall present any person employed on the premises to be tested for the purpose of ascertaining whether he is carrier of any infectious disease.(i)The licensee shall provide a receptacle of sanitary type approved by the [Local (Health) Authority] [Substituted by Government of Punjab Notification No. FSR 39/CA 37/54/Section 24/Amd. (2)/84, dated 4.4.1984.] at place fixed for the purpose for the collection of waste material and other rubbish.(j)The licensee shall provide a proper place of sanitary type approved by the [Local (Health) Authority] [Substituted by Government of Punjab Notification No. FSR 39/CA 37/54/Section 24/Amd. (2)/84, dated 4.4.1984.] for washing hands and for washing and cleaning of vessels, receptacles, utensils and other such things used.(k)The licensee shall make ample provision for the exit of smoke or other offensive gases emitted during the process of cooking.(l)The drainage of the premises shall be connected with the recognised system of drainage, if any, in existence in the neighbourhood.(m)The licensee shall keep manufactured food in such a manner that it does not decompose or deteriorate or become poisonous or contaminated from any source, whatsoever.(n)The licensed premises shall be open without the notice and at all reasonable time to inspection by the [Local (Health) Authority] [Substituted by Government of Punjab Notification No. FSR 39/CA 37/54/Section 24/Amd. (2)/84, dated 4.4.1984.].(o)Every gowala or a milk seller who brings cow's milk from a village to a town for sale shall produce a certificate from the Gram Panchayat that he is actually having a cow before his licence for the sale of cow's milk is granted or renewed].
