Section 9(i) in The Prevention of Food Adulteration Rules, 1955
(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;
