Section 3 in The Delhi Prevention of Food Adulteration Rules, 2002
3. Powers and duties of the Food (Health) Authority.
- The Food (Health) Authority shall exercise and perform the duties as detailed below, namely:-(i)To be responsible for general superintendence of the administration and enforcement of the Act and the rules framed thereunder.(ii)To grant consent for instituting prosecution of an offence as required under Section 20.(ill)To advise the government, whenever called upon to do so in matters relating to the administration and enforcement of the Act.(iv)To prohibit the sale or manufacture for sale, storage for sale or distribution for sale of any food article in the interest of public health in the whole of the National Capital Territory of Delhi or any part thereof by notification, for such periods a may be specified therein.(v)To control and supervise the operations of the Public Health Laboratories maintained by the Directorate of Prevention of Food Adulteration, the public analysts, subordinate and local authorities, the licensing authorities, the local (health) authorities, the food inspector implementing and any other agency or agencies enforcing the provisions of the Act and the rules framed thereunder.(vi)To give such directions as it considers appropriate, having regard to the matter connected with the enforcement of the Act and the rules framed thereunder, to the public analysts, the licensing authorities, the local (health) authorities in the National Capital Territory of Delhi to be complied with.(vii)To arrange training of the public analysts, the local (health) authorities and the food inspectors.(viii)To interact with consumer organizations to create public awareness about the food safety and quality or misbranding of food articles.(ix)To delegate any of his functions to the subordinate and local authorities, in which case these authorities shall work under the supervision, guidance and control of the Food (Health) Authority.
