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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in The Orissa (Prevention of) Food Adulteration Rules, 1959

(2)A local authority shall incur, out of its own funds, all expenses for enforcement of the Act within its jurisdiction and shall be paid 50 per cent of the fines realised under the Act within its jurisdiction.