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Union of India - Section

Section 3 in The Prevention of Food Adulteration Rules, 1955

3. Functions.

- [(1) In addition to the functions entrusted to the Laboratory by the Act, the Laboratory shall carry out the following functions, namely:-(a)analysis of samples of food sent by any officer or authority authorized by the Central Government for the purpose and submission of the certificate of analysis to the authorities concerned;(b)investigations for the purpose of fixation of standard of any article of food;](c)[ investigation, in collaboration with the laboratories of Public Analysts in the various States and such other laboratories and institutions which the Central Government may approve in this behalf for the purpose of standardising methods of analysis.] [Substituted by G.S.R. 1533, dated 8-7-1968 (w.e.f. 24-8-1968).]
(2)[ The laboratory specified in column (1) of Table I below, shall carry out the functions entrusted to it by the Act, or these rules in respect of the local areas specified in the corresponding entry in column (2) thereof.] [Substituted by G.S.R. 745(E), dated 20-9-1985 (w.e.f. 20-3-1986).][Table I] [Substituted by G.S.R. 382(E), dated 28-5-2002 (w.e.f. 28-8-2002).]
Name of the Central Food Laboratory Local Areas
(1) (2)
1. Central Food Laboratory, Kolkata-700 016 Arunachal Pradesh, Assam, Chhattisgarh, Manipur, Meghalaya,Mizoram, Nagaland, Orissa, Sikkim, Tripura, Uttaranchal andUnion Territories of Andaman and Nicobar Islands andLakshadweep.
2. Central Food Laboratory, Mysore-570 013 Gujarat, Haryana, Himachal Pradesh, Maharashtra, Punjab,Uttar Pradesh and Union Territory of Chandigarh.
3. Central Food Laboratory, Pune-411 001 Andhra Pradesh, Delhi, Jammu and Kashmir, Karnataka, Kerala,Rajasthan and Tamil Nadu.
4. Central Food Laboratory, Ghaziabad-201 001 Bihar, Goa, Jharkhand, Madhya Pradesh, West Bengal, UnionTerritories of Dadra and Nagar Haveli, Daman and Diu andPondicherry:
Provided that the laboratory specified in column (1) of Table II, shall also carry out analysis of samples received under sub-section (2) of section 6 of the Act, in respect of the local areas specified in the corresponding entry in column (2) thereof.[Tabel II] [Substituted by G.S.R. 240(E), dated 5-4-1999 (w.e.f. 5-4-1999).]
Name of the Central Food Laboratory Local Areas
1. Central Food Laboratory, Calcutta 1. All Seaports/Airports/Container Depots in the Union Territories/States of-(i) The Andaman and Nicobar Islands,(ii) Andhra Pradesh,(iii) Arunachal Pradesh,(iv) Assam,(v) Bihar,(vi) Manipur,(vii) Meghalaya,(viii) Mizoram,(ix) Nagaland,(x) Orissa,(xi) Sikkim,(xii) Tripura,(xiii) West Bengal, and(xiv) [ Jharkhand] [Added by G.S.R. 382(E), dated 28-5-2002 (w.e.f. 28-8-2002).].2. International borders inthe States of-(i) Arunachal Pradesh,(ii) Assam,(iii) Bihar,(iv) Manipur,(v) Meghalaya,(vi) Mizoram,(vii) Nagaland,(viii) Sikkim,(ix) Tripura, and(x) West Bengal.
2. Central Food Laboratory, Ghaziabad 1. All Airports/Inland Container Depots in the Union Territories/States of-(i) Chandigarh,(ii) Delhi,(iii) Haryana,(iv) Himachal Pradesh,(v) Jammu and Kashmir,(vi) Madhya Pradesh,(vii) Punjab,(viii) Rajasthan, and(ix) Uttar Pradesh,(x) [ Chhattisgarh,(xi) Uttaranchal.] [Added by G.S.R. 382(E), dated 28-5-2002 (w.e.f. 28-8-2002).]2. All Internationalborders in the States of-(i) Himachal Pradesh,(ii) Rajasthan,(iii) Jammu and Kashmir,(iv) Punjab, and(v) Uttar Pradesh,(vi) [ Uttaranchal] [Added by G.S.R. 382(E), dated 28-5-2002 (w.e.f. 28-8-2002).].
3. Central Food Laboratory, Mysore 1. All Airports/Inland Container Depots in the Union Territories/States of-(i) Karnataka,(ii) Kerala,(iii) Lakshadweep,(iv) Pondicherry, and(v) Tamil Nadu.
4. Central Food Laboratory, Pune 1. All Airports/Inland Container Depots in the Union Territories/States of-(i) Dadra and Nagar Haveli,(ii) Daman and Diu,(iii) Goa,(iv) Gujarat, and(v) Maharashtra.2. All Internationalborders in the State of-(i) Gujarat.