Section 33(4) in The Food Safety And Standards Act, 2006
(4)The concerned Food Safety Officer shall with the approval of the Designated Officer issue a certificate to the effect that the food business operator has taken sufficient measures justifying lifting of the prohibition order, within seven days of his being satisfied on an application made by the food business operator for such a certificate or the said officer shall-(a)determine, as soon as is reasonably practicable and in any event within fourteen days, whether or not he is so satisfied; and(b)if he determines that he is not so satisfied, give notice to the food business operator of the reasons for that determination.
