Section 24(2) in The Prevention Of Food Adulteration Act, 1954
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may,-(a)define the powers and duties of the Food (Health) Authority local authority and [Local (Health) Authority under this Act][* * *] [ The words " and jurisdiction of food inspectors and public analyst" omitted by Act 49 of 1964, Section 14 (w.e.f. 1-3-1965).];(b)prescribe the forms of licenses for the manufacture for sale, for the storage, for the sale and for the distribution of article of food or any specified article of food or class of articles of food, the form of application for such licenses, the conditions subject to which such licenses may be issued, the authority empowered to issue the same [the fees payable therefor, the deposit of any sum as security for the performance of the conditions of the licenses and the circumstances under which such licenses or security ] [ Substituted by Act 49 of 1964, Section 14, for " and the fees payable therefor" (w.e.f. 1-3-1965).][may be suspended, cancelled or forfeited] [Substituted by Act 34 of 1976, Section 22, for " may be cancelled or forfeitted" (w.e.f. 1-4-19760. ];(c)direct a fee to be paid for analysing any article of food or for any matter for which a fee may be prescribed under this Act;(d)direct that the whole or any part of the fines imposed under this Act shall be paid to a local authority on realisation;(e)provide for the delegation of the powers and functions conferred by this Act on the State Government or the Food (Health) Authority to subordinate authorities or to local authorities.
