Section 4 in The Orissa (Prevention of) Food Adulteration Rules, 1959
4. Delegation of powers of the Food (Health) Authority.
(1)The Food (Health) Authority may delegate all or any of its powers or duties to any local authority or any Food Inspector employed by the Government in any local area.(2)A local authority shall incur, out of its own funds, all expenses for enforcement of the Act within its jurisdiction and shall be paid 50 per cent of the fines realised under the Act within its jurisdiction.
