Guman Mal Lodha, J. - (1.) This is an appeal by the Municipal Board, Gangapur City, against an order of acquittal under Section 7/16 of the Prevention of Food Adulteration Act.
(2.) It is not in dispute that the accused, who was a general merchant in Naya Bazar, Gangapur City was selling Haldi, and a sample was taken by the Food Inspector. This sample was sent for chemical analysis to the Public Analyst, and he seat the following report : JUDGEMENT_27_LAWS(RAJ)2_1982(1).html
(3.) The sample is adulterated under clause (f) of sub-section (1) of Section 2, of the Prevention of Food Adulteration Act, 1954.;