LexSection 55 — Penalty for failure to comply with the directions of Food Safety Officer.
The Food Safety and Standards Act, 2006
If a food business operator or importer without reasonable ground, fails to comply with the requirements of this Act or the rules or regulations or orders issued thereunder, as directed by the Food Safety Officer, he shall be liable to a penalty which may extend to two lakh rupees.Open in Lexace · Ask the AI about this section