Section 10(1) in The Prevention Of Food Adulteration Act, 1954

Central Government Act

(1) Powers of food inspectors. A food inspector shall have power-

(a) to take samples of any article of food from-

(i) any person selling such article;

(ii) any person who is in the course as convenying, delivering or preparing to deliver such article to a purchaser or consignee;

(iii) consignee after delivery of any such article to him; and

(b) to send such sample for analysis to the public analyst for the local area within which such sample has been taken;

1. Subs. by Act 49 of 1964, s. 5, for ss. 8 and 9 (w. e. f. 1- 3- 1965 ).

2. Ins. by Act 34 of 1976, s. 7 (w. e. f. 1- 4- 1976 ).

(c) 1[ with the previous approval of the Local (Health) Authority having jurisdiction in the local area concerned, or with the previous approval of the Food (Health) Authority, to prohibit the sale of any article of food in the interest of public health.] 2[ Explanation.- for the purposes of sub clause (iii) of clause (a)," consignee" does not include a person who purchases or receives any article of food for his own consumption;]