Mobile View
Main Search Forums Advanced Search Disclaimer
User Queries
[Section 16(g)(ii)] [Section 16(g)] [Section 16] [Complete Act]
Central Government Act
Section 16(g)(ii)(1AA) in The Prevention Of Food Adulteration Act, 1954
(1AA) 1[ ] If any person in whose safe custody any article of food has been kept under sub- section (4) of section 10, tampers or in any other manner interferes with such, article, he shall be punishable with imprisonment for a term which shall not be less than six months but which may extend to two years and with fine which shall not be less than one thousand rupees.