ARUNACHALAM Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) This writ petition is filed seeking direction to the respondents to remove the seal affixed in the petitioner's flour mill which was in occupation of his tenant viz., Karukkuvel at Door.No. 489, Manthoppu, Madurai, by considering his representation dated 30.09.2019.

(2.) Section 38 of the Food Safety and Standards Act, 2006, reads as under:

(3.) Power under Section 38 of the Food Safety and Standards Act, 2006 [hereinafter referred to as 'the Act'] confers on the Food Safety Officer only to seize the articles of food and take samples of articles and send them for lab analysis. The Food Safety Officer, for that purpose is empowered to enter and inspect any place, where article of food is manufactured or stored for sale, or stored for manufacture of any other article of food, or exposed or exhibited for sale and take samples of such articles of food or adulterant for analysis. But the above said proviso, does not confer any power on the Food Safety Officer to lock and seal the premises and take possession of the premises.