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The Food Safety and Standards Act, 2006 40. Purchaser may have food analysed. - 1. Nothing contained in this Act shall be held to prevent a purchaser of any article of food other than a Food Safety Officer from having such article analysed by the Food Analyst on payment of such fees and receiving from the Food Analyst a report of his analysis within such period as may be specified by regulations: Provided that such purchaser shall inform the food business operator at the time of purchase of his intention to have such article so analysed: Provided further that if the report of the Food Analyst shows that the article of food is not in compliance with the Act or the rules or regulations made there under, the purchaser shall be entitled to get refund of the fees paid by him under this section. 2. In case the Food Analyst finds the sample in contravention of the provisions of this Act and rules and regulations made there under, the Food Analysts shall forward the report to the Designated Officer to follow the procedure laid down in section 42 for prosecution.    |
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