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The Food Safety and Standards Act, 2006 31. Licensing and registration of food business. - 1. No person shall commence or carry on any food business except under a licence. 2. Nothing contained in sub-section (1) shall apply to a petty manufacturer who himself manufactures or sells any article of food or a petty retailer, hawker, itinerant vendor or a temporary stall holder or small scale or cottage or such other industries relating to food business or tiny food business operator; but they shall register themselves with such authority and in such manner as may be specified by regulations, without prejudice to the availability of safe and wholesome food for human consumption or affecting the interests of the consumers. 3. Any person desirous to commence or carry on any food business shall make an application for grant of a licence to the Designated Officer in such manner containing such particulars and fees as may be specified by regulations. 4. The Designated Officer on receipt of an application under sub-section (3), may either grant the licence or after giving the applicant an opportunity of being heard and for reasons to be recorded in writing, refuse to grant a licence to any applicant, if he is satisfied that it is necessary so to do in the interest of public health and shall make available to the applicant a copy of the order: Provided that if a licence is not issued within two months from the date of making the application or his application is not rejected, the applicant may start his food business after expiry of the said period and in such a case, the Designated Officer shall not refuse to issue a licence but may, if he considers necessary, issue an improvement notice, under section 32 and follow procedures in that regard. 5. Every licence shall be in such form and subject to such conditions as may be specified by regulations. 6. A single licence may be issued by the Designated Officer for one or more articles of food and also for different establishments or premises in the same area. 7. If the articles of food are manufactured, stored, sold or exhibited for sale at different premises situated in more than one area, separate applications shall be made and separate licence shall be issued in respect of such premises not falling within the same area. 8. An appeal against the order of rejection for the grant of licence shall lie to the Commissioner of Food Safety. 9. A licence unless suspended or cancelled earlier shall be in force for such period as may be specified by regulations:Provided that if an application for a renewal of licence is made before the expiry of the period of validity of the licence, the licence shall continue to be in force until orders are passed on the application. 10. The licence shall subsist for the benefit of the deceased's personal representative or any other member of his family, until the expiry of- a. the period of three months beginning with his death; or b. such longer period as the Designated Officer may allow.    |
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