Section 3 in Prevention of Food Adulteration (Punjab) Rules, 1958
3. Power of Food (Health) Authority
- The State Government may, by an order [notified in the Official Gazette] [Substituted by Government of Punjab Notification No. 39/CA 37/54/Section 24/Amd. (2)/84, dated 4.4.1984] delegate its powers to appoint food inspectors, to authorise a person to institute prosecution for an offence under the Act and such other powers exercisable by it under the Act as may be specified in the order to the Food (Health) Authority of the State of Punjab.
