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The Food Safety and Standards Act, 2006 62. Punishment for obstructing or impersonating a Food Safety Officer. – If a person without reasonable excuse, resists, obstructs, or attempts to obstruct, impersonate, threaten, intimidate or assault a Food Safety Officer in exercising his functions under this Act, he shall be punishable with imprisonment for a term which may extend to three months and also with fine which may extend to one lakh rupees.    |
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