Section 2(e) in The Prevention of Food Adulteration Rules, 1955
(e)[ "Local Authority" means- [Inserted by G.S.R. 508(E), dated 27-9-1975.](i)in the case of sea ports, the Health Officer as defined in the Indian Port Health Rules, 1955, in respect of that portion of local area falling within the jurisdiction of the ports;(ii)in the case of airports, the Health Officer as defined in the Indian Aircraft (Public Health) Rules, 1954, in respect of that portion of the local area falling within the jurisdiction of the airport;(iii)in the case of all railway stations or groups of railway stations (including any railway colony, office, yard, goods-shed, transhipment shed, workshop and other works owned and maintained by the Railway Administration for the purpose or in connection with Railways) the Medical Superintendent/Divisional Medical Officer of the Railways in respect of that portion of the local area falling within the jurisdiction of the said railway station or group of railway stations;](iv)[ in the case of an ordinance factory or equipment factory, the General Manager of such factory or equipment factory or both;] [Inserted by G.S.R. 422(E), dated 24-5-1982.]
