Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Prevention Of Food Adulteration (Maharashtra Amendment) Act, 2006 28 of 2007 CONTENTS 1. Short Title And Commencement 2. Substitution Of Section 20 Of Act 37 Of 1954 Prevention Of Food Adulteration (Maharashtra Amendment) Act, 2006 28 of 2007 (First published, after having received the assent of the President in the "Maharashtra Government Gazette", on the 8th November, 2007). 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 (37 of 1954), in its application to the State of Maharashtra, for the purposes hereinafter appearing; it is hereby enacted in the Fifty-Seventh Year of the Republic of India as follows :- 1. Short Title And Commencement :- This Act may be called the Prevention of Food Adulteration (Maharashtra Amendment) Act, 2006. (2) It shall come into force on such date, as the State Government may, by notification in the Official Gazette, appoint. 2. Substitution Of Section 20 Of Act 37 Of 1954 :- For section 20 of the Prevention of Food Adulteration Act, 1954 (37 o f 1954), in its application to the State of Maharashtra, the following section, shall be substituted, namely :- "20. Cognizance of offences and arrest without warrant. - All offences punishable under this Act shall be cognizable and non- bailable. (2) Any Police Officer not below the rank of an Inspector of Police, as may be specified by the State Government, by notification in the Official Gazette may, arrest without warrant any person against whom a reasonable complaint has been made or credible information has been received of his having been concerned in any of the offences punishable under this Act.".