Section 9 in The Prevention of Food Adulteration Rules, 1955
9. Duties of Food Inspector.
- It shall be the duty of the Food Inspector-(a)to inspect as frequently as may be prescribed by the Food (Health) Authority or the local authority all establishments licensed for the manufacture, storage or sale of an article of food within the area assigned to him;(b)to satisfy himself that the conditions of the licenses are being observed;(c)to procure and send for analysis, if necessary, samples of any articles of food which he has reason to suspect are being manufactured, stocked or sold or exhibited for sale in contravention of the provisions of the Act or rules framed thereunder;(d)to investigate any complaint which may be made to him in writing in respect of any contravention of the provisions of the Act or rules framed thereunder;(e)to maintain a record of all inspections made and action taken by him in the performance of his duties, including the taking of samples and the seizure of stocks, and to submit copies of such record to the health officer or the Food (Health) Authority as directed in this behalf;(f)to make such inquiries and inspection as may be necessary to detect the manufacture, storage or sale of article of food in contravention of the Act or rules framed thereunder;(g)to stop any vehicle suspected to contain any food intended for sale or delivery for human consumption;(h)when so authorised by the health officer, having jurisdiction in the local area concerned or the Food (Health) Authority, to detain imported packages which he has reasons to suspect contain food, the import or sale of which is prohibited; [* * *] [Omitted by G.S.R. 1533, dated 8-7-1968.](i)to perform such other duties as may be entrusted to him by the health officer having jurisdiction in the local area concerned [or the Local (Health) Authority] [Inserted by G.S.R. 91(E), dated 24-2-1995 (w.e.f. 24-8-1995) as corrected by G.S.R. 711(E), dated 12-11-1995.] or the Food (Health) Authority;[* * *] [Omitted by G.S.R. 4(E), dated 4-1-1977 (w.e.f. 4-1-1977).][[9A. Sending of sample by Local (Health) Authority. [Inserted by G.S.R. 4(E), dated 4-1-1977 (w.e.f. 4-1-1977).](a)Local (Health) Authority shall within a period of seven days of receipt of requisition for second part of the sample from Public Analyst under the proviso of rule 7(1), send such sample to the Public Analyst.(b)Local (Health) Authority, while sending second part of the sample under the provision of sub-section (2-E) of section 13 of the Act, shall do so within a period of 20 days from the date of receipt of the report from the first Public Analyst.] ][[9B.] [Inserted by G.S.R. 4(E), dated 4th January, 1977 (w.e.f. 4-1-1977)] Local (Health) Authority to send report to person concerned.- The Local (Health) Authority shall [within a period of ten days] [Substituted by G.S.R. 500(E), dated 9-7-1984 (w.e.f. 9-7-1984).] after the institution of prosecution forward a copy of the report of the result of analysis in Form III delivered to him under sub-rule (3) of rule 7, by registered post or by hand, as may be appropriate, to the person from whom the sample of the article was taken by the Food Inspector, and simultaneously also to the person, if any, whose name, address and other particulars have been disclosed under section 14-A of the Act:Provided that where the sample conforms to the provisions of the Act or the rules made thereunder, and no prosecution is intended under sub-section (2), or no action is intended under sub-section (2-E) of section 13 of the Act, the Local (Health) Authority shall intimate the result to the vendor from whom the sample has been taken and also to the person, whose name, address and other particulars have been disclosed under section 14-A of the Act, within 10 days from the receipt of the report from the Public Analyst.]
