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Prevention of Food Adulteration Act, 1954 12. Purchaser may have food analyzed. - Nothing contained in this Act shall be held to prevent a purchaser of any article of food other than a Food Inspector 1[or a recognized consumer association, whether the purchaser is a member of that association or not,] from having such article analyzed by the public analyst on payment of such fees as may be prescribed and from receiving from the public analyst a report of' his analysis Provided that 2[such purchaser or recognized consumer association shall inform the vendor at the time of purchase of his or its intention] to have such article so analyzed provided further that the provisions of sub-sections (1), (2) and (3) of Sec. 11 shall, as far as may be, apply to a 3[purchaser of article of food or recognized consumer association who or which intends] to have such articles so analyzed, as they apply to a Food Inspector who takes sample of food for analysis: Provided also that if the report of the public analyst shows that the article of food is adulterated, the 4[purchaser or recognized consumer association shall be entitled to get refund of the fees paid by him or it] under this section. 5[Explanation. -For the purposes of this section and Sec. 20 recognized consumer association" means a voluntary consumer association registered under the Companies Act, 1956 (1 of 1956), or under any other law for the time being in force]. 1. Ins. by Act 70 of 1986, Sec,. 2 (w.e.f. Ist May, 11)87). 2. Subs. by Act 70 of 1986. Sec. 2, for words "such purchaser shall inform the vendor at the time of purchase of his intention." 3. Subs. by Sec. 2, ibid. For the words purchaser of article. Of food who intends" 4. Subs. by Sec. 2, ibid. for the words "purchaser shall be entitled to get refund of the fees paid by him". 5. Ins. by Sec. 2. Ibid.    |
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