License & Printed By : | https://www.aironline.in |
AIR 2003 SUPREME COURT 4058 ::2003 AIR SCW 3004
Supreme Court Of India
Hon'ble Judge(s): R. P. Sethi, Doraiswamy Raju , JJ

(A) Prevention of Food Adulteration Act (37 of 1954) , S.16— Adulteration - Milk product (Curd) - Public Analyst finding that fat contents of curd was 3.867% and solid non fat was 7.487% as against required content of 6.0% and 9.0% respectively - Curd was thus adulterated - Conviction of sellers under S. 7 r.w. S. 16, proper - S. 7. (Para 4) (B) Prevention of Food Adulteration Rules (1955) , R.9— Milk product - Taking of sample - Duty of Food Inspector - R.9 does not cast duty upon Food Inspector to hold inquiries and give finding that he had ascertained that Milk product (Curd) was prepared out of Buffalos Milk and not from Cow's Milk - In absence of any explanation offered by person from whom article of food is purchased and samples taken, the milk or its product has to be deemed to be milk or product (Curd) made out of buffalo's milk. (Para 3) (C) Prevention of Food Adulteration Act (37 of 1954) , Appendix B, Entry 11.02.04— Prevention of Food Adulteration Rules (1955) , R.9— Milk product - Taking of sample - Duty of Food Inspector - R.9 does not cast duty upon Food Inspector to hold enquiries and give finding that he had ascertained that Milk Product ....

Buy and Download By Entering Following Details (Worth /-)

Step 1
Enter your contact details.
Please enter your name.
Please enter a valid 10 digit mobile number
Please enter your valid email id.
I agree on Terms & Conditions
Step 2
Enter your payment details

 J