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THE PREVENTION OF FOOD ADULTERATION (MAHARASHTRA AMENDMENT) ACT 1974
(MAHARASHTRA ACT No. I OF 1975
11TH Oct 1975
An Act further to amend the Prevention of Food Adulteration Act, 1954, in its application to the State of Maharashtra
WHEREAS, it is expedient further to amend the Prevention of Food Adulteration Act, 1954, in its application to the State of Maharashtra, for the purposes hereinafter appearing; It n hereby enacted in the Twenty-Fifth Year of the Republic of India as follows, namely
SECTION 01: SHORT TITLE AND COMMENCEMENT
(1) This Act may be called the Prevention of food Adulteration (Maharashtra Amendment) Act 1974.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
SECTION 02: AMENDMENT OF SECTION 2 OF ACT 37 OF 1954
In section 2 of the Prevention of Food Adu1te Act, 1954, in its application to the State of Maharashira (hereinafter referred to as “the principal Act”) in cl (viii) to sub-clause (2), the following proviso shall be added, namely — “Provided that ‘local authority’, in the case of a local area in the State of Maharashtra, means such authority or officer of the State Government as the State Government may, by notification in the Official Gazette, appoint for the local area specified in the notification ;“
SECTION 03: AMENDMENT OF SECTION 11 OF ACT 37 OF -1954
In section 11 of the principal Act, in sub—section (5), in clause (a), for the words “local authority” the words “State Government” shall be substituted.
SECTION 04: AMENDMENT OF SECTION 24 OF ACT 37 OR 1954
In section 24 of the principal Act, in sub-section (2), in clause (d), for the words “shall be paid to a local authority on realisation” the words “shall, on realisation, be paid either to a local authority, or where any authority or officer of the State Government is appointed as the local authority, be credited to the Consolidated Fund of the State” shall be substituted.
SECTION 05: SAVING
On the appointment of a local authority in relation to any local area in the State of Maharashtra and of a Food Inspector for, such local area under the principal Act as amended by this Act, anything done or any action taken under the principal Act before the commencement of this Act by a local authority or by any Food Inspector shall, so far as it is not inconsistent with the provisions of the. Principal Act as amended by this Act, be deemed to have been done or taken under the provisions of the principal Act as amended by this Act, by the local authority or Food Inspector appointed after such commencement unless and until superseded by anything done or action taken under the principal Act as amended by this Act; and accordingly, reference to the local authority or to any Food Inspector in any law for the time being in force or in any instrument or other document or in any legal proceedings to which a local authority or Food Inspector is a party before such commencement shall, after the commencement of this Act in relation to a local area, be construed as a reference to the local authority or, as the case may be, Food Inspector, appointed after such commencement by the State Government in relation to such local area in this State.
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