Prevention of Food Adulteration Act, 1954

20- A. Power of Court to impaled manufacturers, etc.-

Where at any time during the trial of any offence under this Act alleged to have been committed by any person, not being the manufacturer, distributor or dealer of any article of food, the Court is satisfied, on the evidence adduced before it, that such manufacturer, distributor or dealer is also concerned with that offence, then the Court may, notwithstanding anything contained in 2[sub-section (3) of Sec. 319 of the Code of Criminal Procedure, 1973 (2 of 1974)], or in Sec. 20 proceed against him as though a prosecution had been instituted against him under Sec. 20.]

1. Ins. by Act 49 of 1964, Sec. 12 (w.e.f. 1^st March, 1965).

2. Subs. by Act 34 of 1976, Sec. 17, for certain words (w.e.f. I^st April. 1976).

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