- Any person directly or indirectly selling, exposing for sale, hawking or manufacturing, storing or possessing for sale any adulterated food, shall be dealt with in accordance with the provisions of the Prevention of Food Adulteration Act, 1954 (Act 37 of 1954). For this purpose the Board shall appoint at least one Inspector for the areas under its jurisdiction and may authorize such other persons to exercise such of powers of an Inspector as may be prescribed by rules under the prevention of Food Adulteration Act, 1954 (Act 37 of 1954)Regulation of Factories, Workshops, Offensive Trades, Etc.
