Section 12C in The Prevention of Food Adulteration Rules, 1955
12C. Vendor to disclose name and address of Director/Manager in certain circumstances.
- Every vendor of an article of food shall disclose the name and address of the Director or Manager, as the case may be, nominated in Form VIII under rule 12-B to a purchaser who informs such vendor of his intention of purchasing any such article from him for analysis by a Public Analyst under section 12 of the Act.]
