Section 10(4A) in The Prevention Of Food Adulteration Act, 1954

Central Government Act

(4A) 2[ Where any article of food seized under sub- section (4) is of a perishable nature and the Local (Health') Authority is satisfied that such article of food is so deteriorated that it is unfit for human consumption, the said Authority may, after giving notice in writing to the vendor, cause the same to be destroyed.]

1. Subs. by Act 34 of 1976, s. 8, for cl. (c) (w. e. f. 1- 4- 1976 ).

2. Ins. by s. 8, ibid., (w. e. f. 1- 4- 1976 )

3. Subs. by s. 8, ibid., for sub- section (2) (w. e. f 1- 4- 1976 )

4. Ins. by Act 49 of 1964, s. 6 (w. e. f. 1- 3- 1965 ).