LexSection 56 — Penalty for unhygienic or unsanitary processing or manufacturing of food.
The Food Safety and Standards Act, 2006
Any person who, whether by himself or by any other person on his behalf, manufactures or processes any article of food for human consumption under unhygienic or unsanitary conditions, shall be liable to a penalty which may extend to one lakh rupees.Open in Lexace · Ask the AI about this section