Section 94(2) in The Food Safety And Standards Act, 2006
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)other functions of the Commissioner of Food Safety under clause (f) of sub-section (2) of section 30;(b)earmarking a fund and the manner in which reward shall be paid to a person rendering assistance in detection of offence or apprehension of offender under section 95; and(c)any other matter which is required to be, or may be prescribed or in respect of which provision is to be made by rules by the State Government.
